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Judgment
7 paragraphs · 152 wordsRitu Raj Awasthi, CJ
Heard learned counsel for the petitioner and learned Additional Government Advocate for respondents.
This Public Interest Litigation has been filed seeking the following reliefs:-
"a) Issue an appropriate writ in the nature of mandamus, an order or direction directing the third respondent to undertake investigation and submit report to first and second respondents within the time frame as may be fixed by this Hon'ble Court.
b) Pass any other order or issue a writ or direction which this Hon'ble Court deems fit in the circumstances of the case."
Perusal of the averments made in the writ petition clearly indicates that requirement of the High Court of Karnataka (Public Interest Litigation) Rules, 2018 has not been complied, which is mandatory in nature. As such, the writ petition is not maintainable.
Accordingly, the writ petition stands dismissed reserving liberty to the petitioner to file fresh petition.