STATE OF KARNATAKA Vs. NAKODA CONSTRUCTIONS

JUDGEMENT

(1.) Heard the learned Additional Advocate General appearing for the appellants and the learned Senior counsel appearing for the first respondent/caveator.

(2.) Considering the controversy involved in the appeal, we have taken up the appeal for final disposal.

(3.) In this appeal preferred by the State of Karnataka and Anti Corruption Bureau (for short 'the ACB'), the challenge is to the order dated 26th July 2019 passed by the learned Single Judge on a writ petition filed by the first respondent. The prayer in the writ petition as originally filed was for seeking a writ of mandamus, directing the respondents in the writ petition (the first appellant and the second respondent herein) to consider the application made by the first respondent (Annexure-A) and issue Occupancy Certificate in respect of the building subject matter of the petition.