M.A. IRFAN AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for respondents No.1 to 3.

(2.) Petition is admitted and taken up for final disposal with consent of both the parties.

(3.) The petitioner has sought for issue of a writ of certiorari to quash the endorsement dated 14.01.2020 issued by the 2nd respondent in Ja.Ni.My/C.A.Cum/11/2019-20 at Annexure-B.