BASAPPA MALLAPPA SHIRUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Addl. Government Advocate is directed to take notice for respondent Nos.1 to 3.

(2.) The top noted writ petition is fi led seeking writ of certiorari to quash the noti fication dated 09.06.2020 issued by the State Government vide Annexure-D.

(3.) Facts leading to the top noted writ petition are as under: