P S MANDANNA Vs. DEPUTY COMMISSIONER FOR TRANSPORTS MYSORE DIVISION
LAWS(KAR)-1987-10-12
HIGH COURT OF KARNATAKA
Decided on October 12,1987

P.S.MANDANNA Appellant
VERSUS
DEPUTY COMMISSIONER FOR TRANSPORTS, MYSORE DIVISION Respondents

JUDGEMENT

Swami, J. - (1.) Rule.
(2.) At the stage of preliminary hearing, the learned Government Pleader was directed to take notice for the respondents. Accordingly, he has put in appearance for the respondents.
(3.) By consent of parties, this writ petition is treated as being in the list for final bearing and is heard for final disposal.;


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