SUNIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Chandranath Ariga, learned counsel for the petitioner.

(2.) Writ Petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition, petitioner inter alia seeks a writ of certiorari for quashment of preliminary notification dated 15.07.1997 issued by the respondent No.2 insofar as it pertains to the land measuring 21 guntas comprised in Sy.No.92/2, 22 guntas in Sy.No.281, 28 guntas in Sy.No.91/5B, 29 guntas in Sy.No.92/1, 17 guntas in Sy.No.93/1A and 1 acre 10 guntas in Sy.No.93/2 situated at Kergalli Village, Jayapura Hobli, Mysuru Taluk.