LAXMAVVA BHIMAPPA KAMBALI Vs. SIDDROAD

JUDGEMENT

(1.) THOUGH the matter is posted for admission, since the Trial Court has dismissed the complaint at the inception and respondent Nos. 1 to 10 are yet to come before the Court, notice to them is dispensed with.

(2.) HEARD the learned Counsel for the petitioner and Sri Nawaz, learned High Court Government pleader for respondent No. 11.

(3.) AS the matter can be disposed of on the question of law, the same is taken for final disposal at the request on both sides.