THE DIVISIONAL CONTROLLER Vs. BASAPPA

JUDGEMENT

(1.) With the consent of both the counsels, the matter is taken up for final disposal.

(2.) Heard.

(3.) The petitioner is before this Court seeking for certiorari to quash the order dated 13.12.2018 passed by the Principal District & Sessions Judge, Bagalkot in KID No.12/2017 on Preliminary Issue No.1 at Annexure-E, as also the final order dated 26.08.2019 at Annexure-F.