MUZAMMIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C. No.1580/2022 registered for the offence punishable under Sec. 3 of the Karnataka Open Places (Prevention of Disfigurement) Act, 1981 (hereinafter referred to as "Act" for short).

(2.) Facts in brief, germane, are as follows:

(3.) The learned counsel for the petitioner would submit that the offence under the Act could not have been laid against the petitioner as it is not one of those districts which have been notified to be coming under the Act, as is required in law. He would seek quashment of the proceedings.