SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs.

(2.) Heard learned counsel for the petitioners and the learned HCGP for the respondents and perused the material on record.

(3.) Learned counsel for the petitioner, on instructions submits that prayer No.1 is not being pressed by the petitioners. The said submission is placed on record.