SRINIVASA MINERALS TRADING COMPANY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is a partner in the firm styled as Srinivasa Minerals Trading Company and has invoked Articles 226 and 227 for the prayer couched in the following terms:

(2.) After petition being filed on 30th September 2008 at Dharwad, at the time of admission hearing on 03.10.2008, an order to the Government Advocate to take notice for respondents 1 to 4 was made with an effective order as under:

(3.) After the above order, the petition does not seem to have been attended or pursued. It may be noted here that the aforesaid W.P.No.9335/2008 filed by J.M. Vrushabendraiah has been dismissed on 10.12.2013 as withdrawn, upon a memo for that purpose being filed for the petitioner. However, when the present matter was listed for hearing on 08.01.2014, an order as under was made: