STATE OF KARNATAKA Vs. COMMON CAUSE AND ORS.

JUDGEMENT

(1.) We have heard the learned counsels for all the contesting parties. Upon due consideration, we review our judgment dated 13th May, 2015 passed in Writ Petition (Civil) No.13 of 2003, Writ Petition (Civil) No.197 of 2004 and Writ Petition (Civil) No.302 of 2012 to the extent indicated below:

(2.) The review petitions are disposed of in the above terms.