H. PURUSHOTHAMA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal under Sec. 4 of the High Court Act, 1961, by the original petitioner is directed against the order of learned Single Judge in Writ Petition No.41629 of 2015 dtd. 6/2/2024.

(2.) Heard learned Senior advocate Mr. S.N. Ashwathanarayana along with learned advocate Mr. S.A. Sudhindra for the appellant, learned Additional Government Advocate Smt. Niloufer Akbar for respondent Nos.1 and 2, learned advocate Mr. J. Kiran for respondent No.3, learned advocate Smt. H.D. Sukanya for caveat respondent No.4 and learned advocate Sri Sharath S. Gowda for Respondent No.5.

(3.) The relevant facts are;