SRI. R. SHANKARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.V.Sreenidhi, learned additional government advocate, appears for the respondent nos.1, 2, 3 and 7.

(2.) By consent, the appeal is taken up for preliminary hearing.

(3.) As suggested by the learned advocates appearing for the contesting parties, and as it appears to us that the suggestion is reasonable, we dispose of the writ appeal with a request to the Hon'ble Single Judge to dispose of Writ Petition No.3023 of 2016 independently and uninfluenced by the observations made in the order impugned.