GULABI POOJARTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice for the respondents.

(2.) PETITIONER is before this Court assailing the order at Annexure-A dated 16-11-2010 passed by the Karnataka Appellate Tribunal in Appeal No.857/2008 allowing the appeal and setting aside the order passed by the 2 nd respondent on 23-8-2006 in LRY/7A-66-3-TRI 808/2000-01.

(3.) LEARNED Government Pleader hasdrawn attention of this Court to paragraph 16 of the impugned judgment and submitted that the Tribunal has assigned valid and cogent reasons to dislodge the claim of the petitioner and hence, no interference is warranted.