HANUMANTH RANGAPPA HADHIMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition can be disposed of in view of the various decisions of this Court including the decision dtd. 21/11/2019 in W.P.No. 35133/2019.

(2.) The learned Additional Government Advocate has filed a memo for producing the notice of demand dtd. 11/6/2021 demanding conversion fine of Rs.43,635.00 from the petitioner.

(3.) Accordingly, we pass the following order: