GIRISH E. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Additional Government Advocate, on instructions, submits that the endorsement dtd. 26/12/2022 impugned in W.P.No.2667/2023 were passed on the applications dtd. 16/1/2022, 15/12/2022 and the endorsement dtd. 16/12/2022 were passed on the application dtd. 16/11/2022 in W.P.No.1531/2023. He further submits that the respondents are ready and willing to decide the said applications afresh.

(2.) Accepting the submission of the learned Additional Government Advocate, the writ petitions are allowed in part. The impugned endorsements dtd. 26/12/2022 and 16/12/2022 are quashed. The respondents particularly, respondent No.3 shall decide the applications of the petitioners dtd. 16/1/2022, 15/12/2022 in W.P.No.2667/2023 and the application dtd. 16/11/2022 in W.P.No.1531/2023 afresh and pass appropriate orders as expeditiously as possible, but not later than ten weeks from the date of receipt of a copy of this order. It is made clear that we have not expressed any opinion on the merits of the applications.

(3.) With the above observations, the writ petitions are disposed of.