BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent Nos.1 to 4.

(2.) In this proceedings, this Court feel that notice to the fifth respondent, namely, Doddappa, who is purchaser of the land in question, is not required. Accordingly, this matter is taken up for preliminary hearing in the presence of learned counsel for the petitioner as well as learned High Court Government Pleader appearing for respondent Nos.1 to 4.

(3.) The brief facts leading to this petition are as under: