MOHAMED TANVEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for orders on Interloculatory applications, by consent of learned counsel appearing for the parties, matter is taken up for final disposal.

(2.) This review petition has been filed by the petitioner seeking review of the order dated 8.01.2016 passed on IA-2/2015 in W.P.No. 17548/2014 and to restore the report of the Hon'ble Lokayukta dated 21.02.2015.

(3.) The 3rd respondent herein was the petitioner in WP.No.17548/2014 and said writ petition came to be disposed of on 13.7.2015. On an application filed by 3rd Respondent seeking clarification of said order vide IA-2/2015 this court by order dated 8.01.2016 had clarified as under: