MAHANTAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to accept notice for respondents.

(2.) The petitioner is before this Court calling in question the order dtd. 28/7/2023 passed by the 2nd respondent/Assessment Commissioner cum-Sub-Divisional Magistrate, Bailhongal externing the petitioner from Bailhongal Sub-Division to Bagalkot for a period of three months.

(3.) Heard Sri Shriharsh A.Neelopant, learned counsel appearing for the petitioner and Sri V.S. Kalasurmath, learned High Court Government Pleader appearing for the respondents.