R. MANJULA Vs. TAHSILDAR, GUBBI

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

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

(3.) In this writ petition, petitioner is assailing the notice dtd. 10/6/2025 and notice dtd. 24/6/2025 issued by respondent -Thasildar vide Annexures- F and G respectively;