YELLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is listed for orders on I. As I and II, with the consent of learned Counsel for the parties it is taken for final disposal and disposed of as under:

(2.) I have heard Sri Chandrashekar, learned Counsel for the petitioners, Sri Jayakumar S. Patil, learned Senior Counsel appearing for the impleading applicant/ proposed respondent and Sri H. B narayan, learned Government Pleader appearing for respondents 1 to 3.

(3.) I. AS I and II are ordered as under: