S.N. BALASUBRAMANIYAM S/O LATE SAMANNA AND SRI B.R. GANESH S/O LATE RAJAPPA Vs. STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY VIDHANA SOUDHA AND OTHERS

JUDGEMENT

(1.) HEARD the learned advocates, Sri V. Lakshminarayana for the Petitioners, Sri H.T. Narendra Prasad, Government Pleader for the Respondent Nos. 1 and 2, Smt. M.P. Geethadevi for the Respondent Nos. 3 to 7, Sri Manmohan for the Respondent No. 8 and Sri M.C. Jayakeerthi for the Respondent Nos. 9 to 10.

(2.) I am disinclined to entertain these petitions on the short ground of the availability of alternative remedy. Keeping all the contentions (including the ones pertaining to jurisdiction) open and reserving the liberty to the Petitioners to avail of the appeal remedy, these petitions are disposed of.

(3.) SRI V. Lakshminarayana, the learned Counsel for the Petitioners submits that the Petitioners would have the copies of the appeal memorandum, stay application, etc. served on the learned advocates appearing for the Respondents in this case and file the appeal before the Appellate Authority (Government of Karnataka) on Saturday, the 18th instant. The learned advocates appearing for the Respondents submit that they would appear before the Appellate Authority on Monday (20 -12 -2010) at 3.00 p.m. without waiting for any notice from the Appellate Authority. These submissions are placed on record.