H.T.MAILAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for respondent-State.

(2.) Heard Sri.Srinivas Naik, learned counsel for the petitioners and Sri.Praveen Uppar, learned High Court Government Pleader for respondent-State. Perused the records.

(3.) Though this petition is listed for admission, with the consent of the parties, it is taken up for final disposal.