SEETHARAMA SHETTY Vs. ASSISTANT REGISTRAR

JUDGEMENT

(1.) In this petition, the petitioners have sought for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for respondent No.3 and perused the material on record.

(3.) Though several contentions have been urged by both the sides in respect of the respective claims, having regard to the undisputed fact, Annexure-A dtd. 1/8/2022 is an emergent notice issued by respondent No.1 to respondent Nos.2 and 3 to appear before respondent No.1 on 3/8/2022, without expressing any opinion on the merits/demerits of the rival contentions, I deem it just and appropriate to dispose of this petition directing respondent No.1 to conclude the proceedings initiated pursuant to Annexure-A dtd. 1/8/2022, in accordance with law, after hearing the petitioners and respondent Nos.2 and 3 and providing them sufficient opportunity to put-forth their pleadings, documents, etc.