H. P. RAMESH Vs. Y.S. PATIL

JUDGEMENT

(1.) None for the complainant even on the second call. Vide order dtd. 16/9/2022, the learned counsel for the complainant was heard by this Court and notice was issued to the accused.

(2.) Vide order dtd. 19/9/2019, the learned Single Judge of this Court disposed of Writ Petition No.12385/2016 with the following directions:

(3.) The perusal of the order passed by the learned Single Judge clearly shows that there was a stipulation of period of four weeks from the date of receipt of the order for filing statement of objections along with necessary documents before the Deputy Commissioner, Tumakuru District, by the complainant. Further, the Deputy Commissioner was directed to consider the said objections by providing an opportunity of hearing to the complainant and thereafter to pass a considered order.