B.G.SHIVAMURTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 to 4.

(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.Virupakshaiah.P.H., for petitioner and learned Additional Government Advocate Sri.H.R.Showri for respondents. Perused the writ petition papers.