SRIKANTHA Vs. ARUNKUMAR KARAGI

JUDGEMENT

(1.) This petition has been filed for non compliance of the directions contained in the order dtd. 19/1/2021 passed in W.P.No.22025/2018.

(2.) The writ petition preferred by the petitioner has been disposed of with the following directions:

(3.) Learned counsel for the petitioner submits that after disposal of the writ petition, the tahsildar has issued communication dtd. 2/2/2022 by which Circle Inspector has been asked to take action against the petitioner in accordance with law. It is submitted that the aforesaid direction has been issued in violation of the directions contained in the order.