D.S.MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Appeal is filed challenging the order dtd. 5/11/2015 passed in W.P. No.1263/2015 (LA-KIADB) by the learned Single Judge, whereby the learned Single Judge rejected the writ petition filed by the appellant.

(2.) The brief facts of the appellant's case is as under:

(3.) Heard learned Counsel Sri Mahesh A. S., for the appellant, Sri Harisha A.S., learned Addl. Government Advocate for respondent No.1 and Sri Ashok N. Nayak, learned counsel for respondent Nos.2 and 3- KIADB.