Yallawwa Pavadappa Hullannavar vs State Of Karnataka & Others

S.R. Krishna Kumar, J

In this writ petition, the petitioner has sought for the following reliefs:

“Issue a writ or order in the nature of mandamus directing the respondent authorities to consider the representation dated 18.01.2023 at Annexure-D.

Any other and further relief as this Hon’ble Court deems fit and just in the ends of justice.”

Heard learned counsel for the petitioner and learned HCGP for respondents No.1 and 2 and learned counsel for respondents No.3 to 5. Perused the material on record.

It is the grievance of the petitioner that her representation dated 18.01.2023 at Annexure-D submitted to the respondent authorities has not been considered so far by them nor any order has been passed on the same. Under these circumstances, the petitioner is before this Court by way of the present petition.

Per contra, learned counsel for the respondents submits that if reasonable time is given, they would consider and pass necessary order on the said representations.

In view of the aforesaid facts and circumstances and rival submissions, respondent No.4 is hereby directed to address the grievances of the petitioner and consider her representation dated

01.2023 at Annexure-D and pass appropriate order in accordance with law, within a period of fifteen days from today.

With the aforesaid directions, the petition stands disposed off.