LAWS(KAR)-2024-4-161

SANGANAGOUDA Vs. BHAGHAVAN CHAND

Decided On April 04, 2024
Sanganagouda Appellant
V/S
Bhaghavan Chand Respondents

JUDGEMENT

(1.) Heard learned counsel Sri R.S.Sidhapurkar for the petitioners, learned counsel Smt.Shantha B. Mullur for respondent Nos.1(a) to 1(c), the learned High Court Government Pleader Sri Veeranagouda Malipatil for respondent Nos.2 and 5, learned counsel Sri G.B.Yadav for respondent No.3 and learned counsel Sri Ravi B. Patil for respondent No.4.

(2.) The writ petition is filed with the following prayers:

(3.) The facts in brief, which are utmost necessary for disposal of the writ petition are as under: