H K GEETHA KRISHNA Vs. STATE

JUDGEMENT

(1.) Though matter is listed for hearing on interlocutory application, taking into consideration that petition is of the year 2012 and order of stay is in operation from said date and considering the prayer for vacating interim order is as good as hearing and disposing of the petition on merits, it is taken up for final disposal by consent of learned Advocates appearing for parties.

(2.) Heard Sri. C.M. Jagadeesh, learned counsel appearing for petitioners and learned HCGP appearing for State. Perused the records.

(3.) Petitioners herein have been arraigned as accused Nos.1 and 2 in Cr.No.186/2011, which has been registered by the Mysuru South Police Station, Nazarabad, for the offence punishable under Section 192-A of the Karnataka Land Revenue Act, 1964, on the ground that petitioners, who were at the relevant point of time working as Assistant Commissioner and Tahsildar i.e., in the year 2009 had carried out survey work illegally and mutated the revenue records.