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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.