SUKUMAR MAHAVEER SUPPANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioner.

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