M P ANANTHADEVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner has sought for the following reliefs : "The petitioner therefore, prays that this Hon'ble Court be pleased to issue a writ of Mandamus or any other appropriate writ, direction order :

(2.) Several contentions are raised in the petition and are also urged at the time of arguments. However, in view of the preliminary objection raised by the learned Advocate General, it appears to me that it is not necessary to refer to the various contentions urged on behalf of the petitioner.

(3.) The preliminary objection raised on behalf of the State by the learned Advocate General is that the petitioner is R. 49 a Member of the club known as 'Bangs' lore Turf Club Ltd.' The club is a company registered under the Companies Act though it is not having any share capital.