CHAKRAVARTHY SULIBELE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Arun Shyam, learned senior counsel for the petitioners and the learned Additional Advocate General Sri Vikram Huyligol for the respondents.

(2.) Having regard to the urgency pleaded and also taking note of the fact that the event being organized on 29/2/2024 at 6.00 p.m. (i.e., today) in Chittapur taluka, Kalaburagi district, the matter is taken up for final disposal.

(3.) The writ petition is filed with the following prayer: