GANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 to 6.

(2.) Heard the learned counsel appearing for the parties.

(3.) Taking into consideration the factual aspects on record, I am of the view that, there is no impediment for the respondent Nos.1 to 6 to consider the representation dtd. 27/10/2022, made by the petitioner.