S P MAHADEVAPPA Vs. SUNA VASANTH

JUDGEMENT

(1.) Heard the learned Counsel for the Appellant and the learned Counsel for the Respondent.

(2.) The substantial question of law framed in this appeal is as follows.-

(3.) Having regard to the facts and circumstances which are narrated below, it would be necessary to reframe the substantial question of law especially in the light of the decision of the Supreme Court in the case of Kumari Madhuri Patil and Anr. v. Additional Commissioner, Tribal Development and Ors., 1994 6 SCC 241, namely.-