JOHN D SOUZA Vs. KARNATAKA STATE

JUDGEMENT

(1.) Sri.John D.Souza, learned counsel for the petitioner - party-in-person. Smt.H.R.Renuka,learned counsel for the respondent.

(2.) Additional documents filed in I.A.No.1/2018 are taken on record. Accordingly, I.A.No.1/2018 is allowed.

(3.) Heard the party-in-person on the question of admission.