K. SIPPE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr. Nagprasanna, Learned Senior Counsel for Mr. Shivaprasad Santanagoudar, learned counsel for the petitioner.

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

(3.) In this petition, the petitioner inter alia seeks a writ of ceritiorari for quashment of the order dated 14.02.2018 passed by the Karnataka Appellate Tribunal, Bengaluru.