P S VASTRADA Vs. S SHARANAPPA

JUDGEMENT

(1.) FOR the reasons stated in the Application, delay is condoned. I.A.No.2/2012 is accordingly allowed.

(2.) A Writ Appeal bearing No.15544/2011 against the impugned order dated 31.01.2011 had been filed by the Petitioner, which came to be allowed by waiving the costs as per the following order;

(3.) IF the Registrar (General) has forwarded a copy of the impugned order to the Karnataka Lokayuktha to hold an enquiry, we would direct that further action be permanently ended.