KASTURBA SADAN Vs. T.M.HARIHARAPPA

JUDGEMENT

(1.) Sri.N.S.Narasimha Swamy., learned counsel on behalf of Sri.A.Madhusudhana Rao., for the petitioner and Sri.Moideen Arafat., learned counsel for the respondent No.1 have appeared through video conferencing. Sri.M.Srinivas Kumar., learned HCGP for the respondent No.2 has appeared in person.

(2.) The order dtd.:13/2/2019 passed by the second respondent is called into question in this Writ Petition on several grounds as set-out in the Memorandum of Writ Petition.

(3.) Learned counsel for the petitioner and the respondents have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.