D. S. LIKITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being a student of Bachelor of Engineering in the 3rd respondent-College is at the door steps of the Writ Court with the following principal prayers:

(2.) After service of notice, respondents have entered appearance through their respective counsel and makes submission resisting the grant of prayers in the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court grants relief to the petitioner for the following reasons: