LAWS(KAR)-2022-2-44

CHANABASANAGOUDA POLIS PATIL Vs. STATE OF KARNATAKA

Decided On February 02, 2022
Chanabasanagouda Polis Patil Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) In this petition, petitioners have sought for the following reliefs:-

(2.) Heard Sri D.R. Ravishankar, learned counsel for the petitioners, Sri A.C. Balaraj, learned AGA for respondent Nos. 1 and 2, Sri R.V. Jayaprakash, learned counsel for respondent No. 3, Sri G. Lakshmeesh Rao, learned counsel for respondent No. 4 and Smt. Susheela, learned senior counsel for respondents 5 to 9 and perused the material on record.

(3.) The various contentions urged in the petition are as follows:-