B. JAYANTHI Vs. JAYAPRAKASH MADHIRAJU

JUDGEMENT

(1.) This writ petition was filed on 06.02.2020 seeking the following reliefs:

(2.) However an application in I.A.No.2/2020 has been made seeking amendment of prayer (a) as follows:

(3.) By order dated 24.08.2020 notice to the respondents was ordered. Learned Counsel Smt.Vaishali Hegde, has entered appearance for contesting respondent No.1. Though respondents No.2 to 4 are served, they have remained unrepresented. Learned Senior Counsel Sri K.N.Phanindra, appearing for respondent No.1 vehemently submitted that this writ petition is an abuse of the process of this Court. It was brought to the notice of this Court that W.P.No.22881/2019 was filed by the very same petitioners with the very same prayers. However, soon after respondent No.1 herein filed an impleading application bringing the true facts to the notice of this Court, the petitioners withdrew the writ petition. It is submitted that the petitioners are guilty of suppression of material facts and of not approaching this Court with clean hands. Consequently, the learned Counsels were asked and they have submitted their arguments regarding maintainability of the writ petition.