C. VIJAYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking following relief: Issue a writ in the nature of mandamus directing the 1st respondent to consider the stay application filed by the petitioner along with Revision Petition filed on 14/6/2023 before the 1st respondent vide Annexure- H etc.

(2.) Learned counsel for petitioner submitted that against order passed by respondent no.3 on 23/3/2023 directing respondent no.1 to pay sum of Rs.11,32,443.00 on ground of short production of Beer for year 2017-18, petitioner has preferred revision before respondent no.1 on 14/6/2023 along with application for stay. It is submitted that respondent no.1 has neither assigned revision number nor considered application for interim order and constraining petitioner to approach this Court.

(3.) Learned High Court Government Pleader, on instructions, would submit that steps for early disposal of Revision Petition would be taken and before same IA for stay would be considered.