VASANT ALIAS VASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Addl. Government Advocate takes notice for respondent No. 1. The learned counsel Sri. Anand R. Kolli appears for respondent No. 2 takes notice.

(2.) Heard and perused the records.

(3.) The impugned order is passed by the Chief Officer, Muncipal Council, Badami in Bagalkot District Specifically under Sections 187 & 189 of Karnataka Municipalities Act, 1964. Sec. 187(9)(ii)(c) says;