NISHA M D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard. Issue notice to the respondents. Learned Additional Government Advocate accepts notice for respondent No.1. Sri Santosh S.Nagarale, learned counsel accepts notice for respondent No.2.

(2.) Learned counsel for the petitioners has filed a memo seeking dispensation of notice to respondent Nos.3 and 4. Memo is taken on record. Notice to respondent Nos.3 and 4 is dispensed with.

(3.) Though these writ petitions are listed for preliminary hearing, with consent of learned counsel on both sides, they are heard finally.