THE COMMISSIONER, MYSORE URBAN DEVELOPMENT AUTHORITY Vs. S.S. SARVESH
LAWS(SC)-2019-2-21
SUPREME COURT OF INDIA
Decided on February 05,2019

The Commissioner, Mysore Urban Development Authority Appellant
VERSUS
S.S. Sarvesh Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 19.02.2018 passed by the High Court of Karnataka at Bengaluru in Writ Petition No.34313 of 2017 whereby the High Court dismissed the writ petition filed by the appellant herein.
(3.) In order to appreciate the short controversy involved in this appeal, it is necessary to set out a few relevant facts.;


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