LAWS(KAR)-2023-1-568

LABED ERAMMA Vs. STATE OF KARNATAKA

Decided On January 31, 2023
Labed Eramma Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) In this petition, the petitioners have sought for the following reliefs :

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent Nos.1 to 3 and learned counsel for respondent No.4.

(3.) On 23/8/2021, this Court passed the following order :