H. V. SHIVRAM Vs. L.R. NARAYANACHAR

JUDGEMENT

(1.) The office objection is over ruled.

(2.) By consent of the learned Advocates appearing for the parties, the writ petition is taken up for preliminary hearing.

(3.) This is a writ petition seeking, in substance, quashing of a proceeding in a case being L.G.C No. 35 of 2016, pending before the Special Court under the Karnataka Land Grabbing Prohibition Act, 2011.