MANOJ S KAWALEKAR Vs. REGISTRAR KARNATAKA LOKA AYUKTHALABIC

JUDGEMENT

(1.) Though these writ petitions are listed for preliminary hearing, with the consent of learned counsel on both sides, they are heard finally.

(2.) Petitioner has assailed report dated 09.02.2017 in complaint No.Complaint/Upalok/ BGM-6172/2014/PP by the Hon ble Upalokayukta, Karnataka State, Bengaluru (Annexure A ); letter dated 24.03.2017 issued by respondent No.2 (Annexure B ) and letter dated 17.04.2017 issued by respondent No.4 (Annexure C ) and another letter dated 06.05.2017 issued by respondent No.5 (Annexure D ).

(3.) We have heard learned counsel for the petitioner and learned counsel for respondent No.1 and learned Additional Government Advocate for respondent Nos.2 to 5 and perused the material on record.