Full Judgment Text
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CASE NO.:
Appeal (civil) 5165 of 2002
PETITIONER:
STATE OF KARNATAKA & ORS
RESPONDENT:
GANGAIAH
DATE OF JUDGMENT: 01/05/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.5165 OF 2002
We are not inclined to interfere with the impugned judgment in view of the fact that
the
High Court in its discretion has directed the appellants-authority to consider the responden
t’s
case and dispose of the same in accordance with law. Accordingly, we do not fine any merit
in the
appeal and the same is accordingly dismissed. There shall be no order as to costs.