NANJUNDASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for respondents No.1 to 4.

(2.) In the first session, the matter was called out. As none appeared for the petitioners, to give one more opportunity to the petitioners, the matter was kept back. In the second round, again, the matter was called out. None appeared for the petitioners.

(3.) By way of the present petition, the petitioners termed the petition as a 'PIL Petition' and makes the following prayers :