JAGAN KUMAR J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioner is as to non- consideration of his representation wherein he has made some allegations of misappropriation against the official respondents who are arrayed as parties eo nominee. Learned AGA assures the Court that he would instruct his clients to look into grievance of the petitioner in accordance with law and in a time bond way. This assurance should satisfy the litigant herein.

(2.) With the above observation, writ petition is disposed off. Time for compliance is six weeks. Official respondent shall inform result of consideration of the representation to the petitioner. All contentions are kept open.