SIDRAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In view of the Order dated 17.1.2013 made by Learned Single Judge in WP Nos. 81608/2012 & 81701 to 81748/2012 (LA-Res), Hon'ble Chief Justice, by Order dated 6.9.2013, has constituted this Full Bench for answering the Reference.

(2.) In para-8 of the Order dated 17.1.2013, Learned Single Judge has observed as under:

(3.) Learned Single Judge has not mentioned the provision under which he has made the Reference. However, we presume that the Reference has been made to Full Bench under Section 7 of the Karnataka High Court Act, 1961 (in short, 'the High Court Act').