NANJUNDESWARA TRADING COMPANY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) sri subbanna, learned government Advocate to take notice for the respondents. Copies of the petitions with annexures are furnished to him.

(2.) as these petitions can be disposed ofon a short ground and as they are covered by a decision of this court, Rule is issued and they are heard for final disposal.

(3.) in these petitions under Articles 226and 227 of the Constitution the petitioners have sought for quashing the government order dated 4-11-1988 bearing No. Ptd 52 rf 88 issued by the state government produced as annexure-a.