RATHANAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate Sri.H.R.Showri 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.Shanthi Bhushan.H., for petitioner and learned Additional Government Advocate Sri.Showri.H.R., for respondent Nos.1 to 3. Perused the writ petition papers.