N VENKATACHALAPATHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Rule nisi.

(2.) By consent of the learned Counsel appearing for the parties, this writ petition is taken up for hearing and disposed of by this order.

(3.) In this writ petition, the petitioner is aggrieved by the inclusion of his name in the list of habitual offenders prepared and maintained by respondent-2 on the recommendation of respondent-3.