K R SOMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the petitioner in this writ petition under Articles 226 and 227 of the constitution of India has called in question the legality and correctness of the order (annexure-d) made by the registrar, respondent 2 herein, in no. R/sa/2/ug/adm/88-89, dated 18-7-1990 and sought for quashing the same and for granting consequential reliefs, for the grounds taken in it.

(2.) this writ petition came to be referred to the division benchon 26-8-1993 by shivashankar bhat, j., as he then was, observing in paragraphs 2 and 3 of his order as follows:

(3.) the facts leading to this writ petition briefly stated are as follows: