LAWS(KAR)-2023-7-1539

REKHA DIWAKAR Vs. STATE OF KARNATAKA

Decided On July 26, 2023
Rekha Diwakar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Sri. M.S. Nagaraja, learned Additional Government Advocate accepts notice for respondent No.1 and Sri. M.A. Subramani, learned counsel accepts notice for respondents 2 and 3.

(2.) In this petition, petitioners are challenging letter/communication dtd. 17/7/2023 (Annexure-E series) issued by the respondent No.7.

(3.) Heard Sri. Rahamathulla Kotwal, learned counsel appearing for the petitioner; Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for the respondent No.1; and Sri. M.A. Subramani, learned counsel appearing for respondents 2 and 3.