LAWS(KAR)-2023-2-477

K.N.ANURADHA Vs. KARNATAKA STATE

Decided On February 22, 2023
K.N.Anuradha Appellant
V/S
KARNATAKA STATE Respondents

JUDGEMENT

(1.) Sri.B.K.Manjunath., learned counsel for petitioner and Sri.V.Shiva Reddy., learned HCGP for respondents 2 to 4 & 6 have appeared in person.

(2.) The brief facts are these:

(3.) Learned counsel for petitioner and respondents have urged several contentions.