P. SESHAREDDY (D) REP. BY HIS LR. CUM IRREVOCABLE GPA HOLDER AND ASSIGNEE KOTAMREDDY KODANDARAMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The appeals challenge the judgment and order dtd. 12/11/2019 passed by the learned Single Judge, High Court of Karnataka, Kalaburagi Bench in W.P.Nos.201087-88/2018 c/w W.P. No. 201321/2016 (GM-CPC), thereby allowing the writ petition(s) filed by the respondent-State.

(3.) The facts giving rise to the present appeals arise out of the following narrow compass: