SHRI NAGESH Vs. GIRIJAVVA AND OTHERS

JUDGEMENT

(1.) The matter is listed for admission. With the consent of learned Counsel for the parties it is taken up for final disposal.

(2.) The only substantial question of law that arises for consideration is:

(3.) I have heard Sri F. V. Patil, learned Counsel for the appellant and Sri. S.A. Huddar, learned Counsel for respondents.