GIRIJABAI 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 learned HCGP for the respondents. Perused the material on record.

(3.) It is the grievance of the petitioners that their representation dtd. 18/10/2016 at Annexure-C respectively, submitted to the 2nd respondents has not been considered so far by them nor any order has been passed on the same. Under these circumstances, the petitioners are before this Court by way of the present petition.