STEWART BRADLEY MICIOTTO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are knocking at the doors of Writ Court seeking an order for appointing them jointly or severally as the legal guardians of Smt.Veena Thimmaya W/o second petitioner herein who is stated to be completely disabled on account of certain diseases.

(2.) The first respondent-State is represented by the learned AGA; second respondent-Union of India is represented by the learned CGC and the third respondent-State Legal Services Authority on request is represented by it's member Sri.Sridhar Prabhu; all they have appreciably assisted in the adjudication of lis brought before the Court.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this Court is of the view that this case need not be kept pending any longer regard being had to eminent urgency involved and the availability of the alternate machinery for the redressal. The first respondent-Government of Karnataka has issued a Notification dtd. 15/12/2021, which reads as under: