K.B.NATARAJ Vs. BHADRAMMA

JUDGEMENT

(1.) On 6/2/2021, though the submissions of the learned counsel appearing for the petitioner were heard, as time was sought by the learned Additional Government Advocate, the petition was adjourned. Today, none appears for the respondents as well as for the State Government.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner who is the original plaintiff is challenging three orders passed by the trial court. The said three orders are dtd. 9/1/2014 (Annexure-A), 7/8/2014 (Annexure-G) and 28/1/2013 (Annexure-E).

(3.) With a view to appreciate the controversy involved in the petition, it is necessary to refer to the facts of the case in brief.