GURUNATH VADDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present public interest petition seeks a prayer, whereby the petitioner wants that at all levels, in all correspondences in the Government, there should be use of Kannada language.

(2.) Asserting the case, learned advocate for the petitioner submitted that in rural areas, it is only Kannada language which is understood by the people.

(3.) There is no gainsaying, as was rightly submitted by learned Additional Government Advocate Ms. Niloufer Akbar, that there has been extensive use of Kannada language in the Governmental affairs, correspondences and other communications.