LINGAPPA Vs. TALUKA MAGISTRATE MYSORE TALUK

JUDGEMENT

(1.) This matter is coming for the second time before this Court.

(2.) When this matter came upearlier, this Court, having quashed the order ol the Taluka Magistrate, Mysore, remitted the matter to him for reconsideration in the light of the observations made therein.

(3.) Pursuant to the said order ofthis Court, the matter was taken by the Taluka Magistrate and it came to be reconsidered.