GURUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and the learned counsel for the respondents.

(3.) Learned counsel for the petitioner in addition to reiterating the contentions urged in the writ petition, would submit that the representation of the petitioners vide Annexure-J dated 22.06.2020 is pending consideration by the respondents.