LAWS(KAR)-2004-2-74

SIDDANAGOUDA Vs. STATE OF KARNATAKA

Decided On February 25, 2004
SIDDANAGOUDA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) THE petitioner has prayed for quashing no confidence motion notice dated 5-2-2004 bearing No. Chunavane: CR-13/03-04:7120 on the file of respondent 2.

(2.) THE respondents 1 and 2 are represented by Sri H. B. Narayan, learned Government Pleader.

(3.) HEARD arguments.