GIRIJA BAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner in W.P. No.11784/2019 and W.P. No.11534/2019 and the learned Addl. Advocate General for the State and the learned counsel for respondent Nos.5 to 21 who are the applicants in I.A. 1/2019 praying for vacating the interim order of stay granted in W.P. No.14652/2019. Matter was listed yesterday and after hearing the counsels, hearing is adjourned to today.

(2.) Facts in brief:-

(3.) Aggrieved, the petitioner approached this court in W.P. No.11534/2019 contesting the legality of the impugned order on the ground that no enquiry was conducted nor was she put on notice. This court after hearing the petitioner by interim order dated 18.03.2019 was pleased to stay the operation of the impugned order for a period of four weeks and thereafter, the impugned order came to be extended from time to time.