JAGANNATHA K.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for Respondent No.1-State.

(2.) Heard the learned counsel for the petitioners and the learned AGA for Respondent No.1 as also the counsel for Respondent Nos. 2 & 3.

(3.) Learned counsel for petitioner submits that, the issue involved in this petition was also an issue in a batch matters in Writ Petition No.35679/2017 c/w. Writ Petition Nos. 35725/2017 and 36454/2017, which came to be disposed of by this Court on 03.02.2020 and the said order was carried in appeal in WA No.219/2020. Learned counsel also submits that the above said order in the said writ petition has become final in the said writ appeal and prays that the instant writ petition also may be disposed of in same terms.