RAKESH MALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to respondent No.3 to consider the representation dtd. 1/4/2023, whereby, the petitioner seeks police protection as was granted to him earlier.

(2.) Heard Sri Tomy Sebastian, learned senior counsel for the petitioner and Sri B.V.Krishna, learned Additional Government Advocate appearing for the respondents.

(3.) The narration of the facts of the case at hand would not be required as the petitioner is intermittently before this Court seeking the very same relief that is sought in the recent writ petition in W.P.No.15074/2020 disposed on 24/2/2022, wherein this Court had disposed the petition with the following observations: