M A MOHAMMED SANAULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Uday Holla, learned senior counsel along with Sri.Chandan K., learned counsel for the petitioners and learned Additional Government Advocate.

(2.) This writ petition was listed on 11/8/2023 and this bench taking note of the limited nature of the issue that was required to be addressed by this Court, directed the learned AGA to secure instructions and adjourned the matter to 16/8/2023 and on request it was adjourned to today.

(3.) Today the learned senior counsel would submit that the Karnataka Land Grabbing Prohibition Special Court, Bengaluru (for short, 'the Special Court') issued a warrant in view of the petitioners' omission to put in an appearance before the Special Court.