KIKKERI KRISHNA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, an acclaimed singer, is complaining before the Writ Court against the Government Order dtd. 25/9/2022 at Annexure-A whereby, the State Government has directed the rendition of the State Anthem 'Jaya Bharata Jananiya Tanujate' in a specific tune/raaga as composed by late Sri.Mysore Ananthaswamy, a singer of great repute, in yester decades. The operative portion of the said order is as under:

(2.) The gist of submission of learned Sr. Advocate Mr.Ashok Haranahalli appearing for the petitioner is as under:

(3.) After service of notice, learned Additional Advocate General Mr.S.A.Ahmed appearing for the official respondents has filed the Statement of Objections resisting the petition. A private entity got impleaded as the 4th respondent and its learned counsel Mr.H.Sunil Kumar has filed a separate Statement of Objections. Learned AAG appearing for the State and learned Sr. Advocate Mr.C.H.Hanumantharaya appearing for the private respondent made vehement submissions in justification of the impugned order.