SYED MRUTUZA HUSSAINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice on behalf of the respondents.

(2.) Heard the learned counsel for the petitioner, as well as the learned AGA.

(3.) This petition is filed seeking writ of mandamus to consider the representation at Annexure-G. The said representation dtd. 10/2/2025 is submitted on 11/2/2025 to the respondents No.2 and 3.