PRATAP GOUDA PATIL Vs. STATE OF KARNATAKA
LAWS(SC)-2019-7-157
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on July 17,2019

Pratap Gouda Patil Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) Prayer of the petitioners to amend the writ petition is allowed.
(2.) Application for intervention filed on behalf of Anil Chacko Joseph stands allowed.
(3.) Application for impleadment filed on behalf of S/Shri Anand Singh, Dr. K. Sudhakar, N.Nagaraju (MTB), Munirathna and Roshan Baig is allowed.;


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