MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned Additional Government Advocate.

(2.) The petitioners are before this Court praying for issuance of a writ of mandamus thereby directing the respondent Nos.2 to 5 not to interfere or cause harassment in the day-today affairs and running of the petitioners' Recreational Club.

(3.) Learned counsel for the petitioners would submit that, this Court in similar matters has been pleased to dispose of the writ petitions granting the relief.