ANANTHA BHAKTA Vs. R KANNAN

JUDGEMENT

(1.) HEARD the learned Counsel for the revision petitioner, the learned Counsel for contesting respondent 1 and the learned government Pleader for respondent 2.

(2.) IN this revision petition, the order dated 18-7-1995 passed by C. J. M. , Shimoga, in C. C. No. 61 of 1992 has been challenged.

(3.) BY the impugned order, the C. J. M. , quashed the proceedings in C. C. No. 61 of 1992 pending on his file.