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Judgment
Anant Ramanath Hegde, J
Learned counsel for the petitioner submits that a representation at Annexure-A dated 02.05.2023 is not yet considered by respondents No.1 to 4. He would further submit that the petitioners have made out there grievance seeking appropriate relief from the respondents.
Learned Government Advocate submits that the representation would be considered in accordance with law and appropriate action will be taken pursuant to the representation.
Submission of the Government Advocate is placed on record.
Respondents No.1 to 4 shall consider the representation dated 02.05.2023 in accordance with law and to issue appropriate endorsement/order in favour of the petitioners within two weeks from the date of receipt of certified copy of this order.
Accordingly, the writ petition is allowed.