HANUMANTHAPPA H.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents 1 and 2.

(2.) With the consent of learned counsel for both the parties, the petition is taken up for final disposal.

(3.) Heard Sri H.C. Shivaramu, learned counsel for the petitioner and Sri M. Vinod Kumar, learned Additional Government Advocate for respondents. Perused the writ petition papers.