NARAYAN MANGOANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.L.M.Chidanandayya, learned counsel for the petitioners. Mr.S.S.Mahendra, learned Additional Government Advocate for the respondents.

(2.) In view of the aforesaid submission, we deem it appropriate to direct that in case any revision is filed before the State Government within a period of one week from today, the Revisional Authority shall make an endeavour to dispose of the revision preferred by the petitioners expeditiously, preferably within a period of four weeks from the date of filing of such a revision.