G. RAMACHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt.Prathima Honnapura, AGA, accepts notice for the respondents.

(2.) After hearing the learned counsel for the petitioner for some time, the learned counsel submits that though the representation is submitted to the authorities on 2/5/2023, copy of which is placed on record at page Nos.293 and 298, the representation is not very happily worded. He further submits that, due to inadvertence certain details remains to be incorporated in the representation. The counsel further pray for leave to withdraw the PIL with liberty to file an appropriate and comprehensive representation to the competent authorities within a period of four weeks from today and further pray that on submitting such representation, the authorities be directed to decide the representation.

(3.) Accordingly, at the request of the counsel, leave granted to withdraw the PIL with liberty to submit an appropriate comprehensive and detailed representation to the authorities of the State Government namely Secretary to the Government, Revenue Department and Inspector General of Registration, Department of Registration and Commissioner of Stamps within a period of four weeks and if such representation is submitted to the authorities within stipulated period of four weeks, the authorities to consider the representation as expeditiously as possible.