DINESH J. SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent Nos.1 to 3.

(2.) Though the matter is listed for Preliminary Hearing, with the consent of learned counsel for the parties, matter is taken up for final disposal.

(3.) Heard the learned counsel Sri.Shekarappa for petitioner and learned High Court Government Pleader Sri.Seshu.V., for respondents. Perused the writ petition papers.