UNION OF INDIA Vs. DHARANEESH RAJU SHETTY

JUDGEMENT

(1.) Having heard learned Counsel on both sides in S.L.P.(Crl) No.8063 of 2018, we do not find any reason to grant leave to prefer an Appeal as sought for. Hence, this Special Leave Petition stands dismissed for non-compliance with the direction to take steps for service of Notice on the sole Respondent in S.L.P.(Crl) No.8064 of 2018 in terms of the Order, dtd. 13/8/2019.

(2.) Leave is sought for to assail the Final Order, dtd. 19/6/2018 passed by the Central Advisory Board, Karnataka in Opinion No.744/ADB/ COFEPOSA(C)/2018.

(3.) Heard learned Counsel on both sides. Learned Counsel for the Respondent brought to our attention a decision of this Court in Union of India v. Nisar Pallathukadavil Aliyar, 2020 (20) SCC 252, wherein this Court held that a Special Leave Petition seeking to challenge a Report of the Advisory Board/Opinion of the Board is not maintainable.