KUMAR G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Issue notice. The learned Additional Government Advocate accepts notice for respondent Nos.1 to 3.

(2.) By way of the present public interest litigation, the petitioner has prayed for quashing of the endorsement dtd. 8/8/2022 (Annexure-L) issued by the Panchayat Development Officer, Bilagumba Gram Panchayat, Ramanagara Taluk.

(3.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate appearing for respondent Nos.1 to 3.