PAKEERAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Inspite of specific direction, the petitioners with a intention to avoid this Bench have not engaged a lawyer. The Registry was directed to print the names of the petitioners in the cause list. Though the name of the petitioners are reflected in the cause list, they have not chosen to take steps to engage a counsel to prosecute this petition.

(2.) This petition is filed in the month of January 2023 and the same is pending consideration for preliminary hearing.

(3.) Hence, learned HCGP is directed to accept notice for respondents 1 and 2. Perused the records.