KAMALAMMA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially covered by two judgments of this Court viz., W.P.No.19787/2021 between sri H.M.Jayakumar & others vs. State of Karnataka & others disposed off on 10/11/2021 and W.P.No.23699/2021 between Sri Parthasarathy & others vs. State of Karnataka & others disposed off on 23/12/2021. In both the cases, relief has been accorded to the litigants.

(2.) Learned counsel for the petitioner drawing attention of this court to the decision in H.M.JAYAKUMAR supra submits that his clients are similarly circumstanced and therefore the direction given in the said cases has to be duplicated in this case as well.

(3.) Learned AGA appearing for the respondents initially opposed the petition contending that these are the cases involving disputed facts and therefore, invocation of writ jurisdiction is not desirable. Having so contended, now he agrees to instruct the respondent-Deputy Commissioner to look into the grievance of petitioner keeping in view the observations of this court in the two cases cited above.