CHANDRA NAIK N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned AGA for respondent No.1 and the learned counsel for respondent No.2.

(2.) Learned counsel for the petitioners would place reliance on the judgment of the co-ordinate Bench of this Court rendered in WP Nos.8113- 8131/2015 and connected matters disposed of on 22.10.2019 and invite the attention of the Court to paragraph No.28, which reads as under:

(3.) He would submit that in the light of the above, the issue is no more res integra and as the respondents admit the same in turn, the issue remains futile both before the Division Bench of this Court and the Hon'ble Apex Court.