AKABAR ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioners have sought for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for the respondent Nos.1 to 4. Perused the material on record.

(3.) It is the grievance of the petitioners that his representation dtd. 5/3/2022 at Annexure- G, submitted to the respondents have 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.