KAZI MOHD MUZEEBULLA Vs. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) THE appellant, who is a Civil Judge of Senior Division Cadre, unsuccessful in W. P. No. 35051 of 1996, is before us challenging the order of dismissal of writ petition in No. 35051 of 1996 by order dated 7-4-1999 (Kazi Mohd. Muzeebulla v The High Court of Karnataka and Another) on the file of learned Single Judge of this Court.

(2.) THE respondents are represented by Sri G. Nagarajulu Naidu, Additional Government Advocate.

(3.) FOR the purpose of convenience and better under standing, the appellant is hereinafter referred to as the 'delinquent'.