LALITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri S.S.Mahendra, learned Additional Government Advocate accepts notice for the respondents.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner prayed for the following reliefs:

(3.) Heard learned counsel for the petitioner, learned Additional Government Advocate for the respondents and perused the material on record.