MALLAYYA SANGAYYA MATAPATI @ PUJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Matter called twice. None appears for the appellant.

(2.) The appellant has questioned the validity of the order passed in Writ Petition No.7095/2005 decided on 11.02.2021.

(3.) The grievance of the appellant in the writ petition is in respect of order dated 16.10.1981 passed by the 2nd respondent. Learned Single Judge passed the following order: