ABDUL BASHEER SAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Filing of joint petitions with the registry assigning one number when there are several Petitioners who have different causes of action does not stand to reason or any semblance of order.

(2.) Such joint petitions only create more complications, particularly, as in some cases, it is noticed that some of the Petitioners want to change counsel; some of the Petitioners want to withdraw from the writ petition proceedings; some Petitioners submit that the matter is settled with the Respondents out of court! and some do not press the writ petition whereas some others want to have a decision on the merits of the writ petition.

(3.) With the writ petition bearing only one number, if some of the Petitioners go out of the petition seeking for dismissal of their port of the writ petition, as withdrawn, the registry will be faced with a problem as to in respect of which Petitioners petition is dismissed and in respect of which all Petitioners amongst the original Petitioners the petition has survived, unless each Petitioner has a different number.