H D RAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By consent of parties the appeal is heard on merits. The legality and correctness of the order passed in W.P. No. 27994/2001 dated 7th February, 2011 is called in question in this appeal.

(2.) The facts leading to this appeal are as hereunder:

(3.) The matter was re-heard by the learned single Judge and dismissed the writ petition on 07.02.2011. Challenging the legality and correctness of the same, the present appeal is filed.