STATE OF KARNATAKA Vs. UPPEGOUDA
LAWS(SC)-1996-9-171
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on September 24,1996

STATE OF KARNATAKA Appellant
VERSUS
Uppegouda Respondents

JUDGEMENT

- (1.) We have heard learned counsel for the appellant.
(2.) Though the respondents were served with notice, they do not appear either in person or through counsel.
(3.) These appeals by special leave arise from the judgment of the division bench of the Karnataka High court made on 20-6-1977 in Writ Appeals Nos. 196-A and 197 of 1977.;


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