NARENDRA BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel Sri A.S. Ponnanna on behalf of the petitioner and the learned Additional Government Advocate for respondents No.1 and 2-official respondents and the learned counsel Sri K. Prithveesh M.K., for the Caveator/private respondent No.3.

(2.) The petitioner is before this Court being aggrieved by the order dtd. 21/10/2022 rendered in application No.3414/2022. The facts are not in dispute and the brief facts necessary for the disposal of the writ petition are as below:-

(3.) We have heard the learned senior counsel and the learned counsel for the respondents and given our anxious considerations to the various contentions canvassed by them.