NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) At the very outset, the learned counsel for the petitioner submits that inadvertently status of respondent No.2 is not properly referred to in the cause title and as such, he seeks permission to amend the cause title.

(2.) Proper amendment with regard to status of respondent No.2 to be carried out forthwith.

(3.) Sri S.S.Mahendra, the learned Additional Government Advocate accepts notice for the respondents.