B. N. SHIVANNA Vs. KARNATAKA STATE BAR COUNCIL

JUDGEMENT

(1.) Smt.Lakshmy Iyengar, learned Senior counsel for Smt.Manjula Devi M.G., learned counsel for the petitioner.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner inter alia has assailed the validity of the Notification dated 09.10.2017 as well as the order dated 07.01.2017 passed by the Karnataka State Bar Council. The petitioner also seeks a writ of mandamus directing respondent No.1 to follow the due procedure established under the law.