YELLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for petitioners submitted that prayer in writ petition is confined only to direction to respondent no.3 for earlier conclusion of proceedings in Annexure-E. Since same is remained pending for over a period of 15 years after being remanded as per order dtd. 2/2/2008 passed by I Additional Fast Track Court, Tumkur in MA(VOA).no.12/2002 at Annexure-D.

(2.) In view of said prayer, issuance of notice to respondents no.4 to 10 would become unnecessary. Notice to respondents no.4 to 10 is dispensed with.

(3.) Learned AGA accepts notice for respondents no.1 to 3.