LALITHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice for the respondents.

(2.) Having regard to the nature of the relief sought which lies in a short compass, the matter is taken up for final disposal with the consent of both the parties.

(3.) Challenge in this writ petition is to the order suspending CL-2 licence possessed by the petitioner, pending enquiry into the illegality and irregularities committed by her.