(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.22737/2021 (GM-RES) between DR.NARAYANA N.S VS. STATE OF KARNATAKA & OTHERS disposed off by this Court on 13/12/2021, wherein the operative portion of the judgment reads as under:
(2.) Learned AGA on request having accepted notice for the respondents initially opposed the writ petition contending that for the relief of the kind, a citizen cannot knock at the doors of Writ Court. Having so contended, now he fairly agrees to instruct his clients to look into the grievance of the petitioner as aired in the subject application in the light of decision in Dr. Narayan's case supra; this is appreciable. In the above circumstances, this petition is disposed off prescribing a period of three months for considering the petitioner's subject application in accordance with law. Till such a decision is taken, petitioner's medical practice shall not be interfered. No costs.