CHIEF EXECUTIVE OFFICER Vs. YUSUB

JUDGEMENT

(1.) This intra Court appeal arise out of the impugned order dtd. 10/6/2022 passed in Writ Petition No.110352/2019 by the learned Single Judge.

(2.) Heard Sri. V. Shivaraj Hiremath, learned counsel for the appellants, Sri. Santosh Pujari, learned counsel for respondent No.1 and Sri. G.K.Hiregoudar, learned Government Advocate for respondent Nos.2 and 3.

(3.) The aforesaid writ petition was filed by one Yusub Sanadi claiming compensation on account of the sad and untimely demise of his minor infant son Master Abbasali Yusub Sanadi aged about 22 months on account of the attack by 4 to 5 street dogs which resulted in his demise due to injuries.