LACHCHU Vs. ASSISTANT COMMISSIONER BIJAPUR DISTRICT

JUDGEMENT

(1.) THIS matter had been listed yesterday.

(2.) THE learned Counsel for the petitioners had cited during the course of arguments a decision in Shivamurthayya v State of Karnataka and others. Therefore, I directed the learned Additional Government Advocate to take notice. Accordingly, he had taken notice.

(3.) HEARD Sri Basavaraj Godachi this day further on issue of rule and interim order.