UPA-LOKAYUKTA-I Vs. B.R.VENKANNA

JUDGEMENT

(1.) None appear for the petitioners either physically or through video conference.

(2.) A perusal of the order sheet would go to show that in spite of granting several and sufficient opportunities even as finally and not less than four times, the petitioners have not complied the office objection. He has not even shown any reason either for his non-appearance or for non-compliance.

(3.) On 19/9/2022, the following observation was made in this matter: