KIRANA Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India is filed seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondent Nos.1 to 6.

(3.) The petitioner is a permanent resident of Hakkigadde in Sirsi Taluka, Uttara Kannada District and he was born on 13/1/1995.