CHOUDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for the respondents.

(2.) Heard the learned counsel for the parties.

(3.) In this writ petition, the petitioner has challenged Annexure-E dtd. 17/5/2022 and the Panchanama, produced at Annexure-F to the writ petition, submitted by the 3rd respondent herein to the 2nd respondent-Deputy Commissioner, Vijayanagar.