SANNAMALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is listed for Preliminary Hearing- B Group. With consent of the learned Senior Counsel appearing for the petitioners and learned Additional Government Advocate appearing for respondent No.1 and learned counsel for respondent Nos.2 and 3 respectively, it is heard finally.

(2.) The petitioners have assailed the order dtd. 17/9/2018 issued by respondent No.1 and report dtd. 19/2/2018 issued by respondent No.3 produced at Annexures-A and A1 respectively and all further proceedings pursuant thereto.

(3.) We have heard learned Senior Counsel Sri.Ashok Haranahalli, appearing for the petitioners, Sri C.N. Mahadeshwaran, learned Additional Government Advocate for respondent No.1, learned counsel Sri H.G. Vasantha Kumar for respondent No.2 and learned counsel Smt. Manjula D. for respondent No.3. We have perused the material on record.