LAWS(KAR)-2020-3-106

C.SHIVARAJU Vs. STATE OF KARNATAKA

Decided On March 04, 2020
C.Shivaraju Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned Senior counsel Sri.P.S.Rajagopal along with Sri.Jayanth Dev Kumar, learned counsel for the petitioner, Sri.D.N.Nanjunda Reddy, learned Senior counsel along with Sri.Vijaya Simha Reddy, learned counsel for caveator/respondent No.3, learned Senior counsel Sri.Madhusudhan R. Naik along with Sri.T.P.Rajendra Kumar Sungay, learned counsel for respondent No.2 and Sri.M.V.Ramesh Jois, learned Additional Government Advocate for respondent No.1.

(2.) Though the petition is listed for consideration of I.A.No.1/2020 praying for vacating the interim order granted by this Court on 26.02.2020, the matter is taken up for disposal in view of the short point on which the writ petition can be disposed of.

(3.) Brief facts necessary for disposal of the writ petition are as under:-