GADAG DISTRICT GANTICHOR @ GIRANIWADDARES Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Mr.Deepak S.Shetty, learned advocate appearing for the writ petitioner submits, on instructions, that as no relief is claimed against the respondent Nos.9 and 10, he is not pressing the writ petition as against them.

(2.) Issue notice to the respondent Nos.1 to 8.

(3.) After hearing Mr.Deepak S.Shetty, learned advocate appearing in support of the writ petition and Mr.V.Sreenidhi, learned additional government advocate appearing for the State respondents, we feel that justice will be sub-served, if this writ petition is disposed of by granting liberty to the writ petitioner to make a detailed representation addressed to the Secretary, Department of Social Welfare, Government of Karnataka, within a period of fortnight.