CHANDRAPPA BASAPPA HARIJANA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) Heard the learned counsel appearing for the petitioner and the learned AGA appearing for respondent No.1.

(3.) Learned counsel appearing for the petitioner after arguing the matter for some time submits that the petitioner intends to avail the alternative remedy as provided under Sec. 113(4) of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993 and therefore he prays that the writ petition may be dismissed as not pressed with liberty to avail the alternative remedy.