NAGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an endorsement dtd. 6/12/2022, by which, the application of the petitioner seeking transfer of authorization on compassionate grounds comes to be rejected.

(2.) Heard Sri. H.C. Shivaramu, learned counsel appearing for the petitioner, Sri. M. Vinod Kumar, learned AGA appearing for the respondents and have perused the material on record.

(3.) Learned counsel, Sri. H.C. Shivaramu, appearing for the petitioner would submit that the endorsement comes about on the ground that the age of the father was 78 years at the time when he died and therefore, the authorization cannot be transferred. This is held to be contrary to law by the judgment rendered by a Co-ordinate Bench of this Court in W.P.No.17048/2021 disposed on 20/9/2021, wherein it has held as follows: