MUNIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition which was disposed of on 5.10.2010 as per order reading as under:

(2.) Therefore, the matter was directed to be listed for 'being spoken to' as if the petition is decided on mistaken fact, even assuming that the decision is correct, a litigant may nevertheless be left with the feeling that his/her case has not received proper consideration before the court

(3.) Therefore, the order dated 5.10.2010 is recalled and the matter is taken up for preliminary hearing.