PAUL DSILVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this petition corning on for orders today is disposed of by the following order after hearing the counsel for the parties.

(2.) the petitioner is stated to bea timber merchant. He entered into an agreement with the 5th respondent d. S. Ananth and acquired certain rights to cut and remove specified timber standing on the land.

(3.) the agreements are producedas annexures a, c and d to the petition.