BASAPPA Vs. SHOBHA

JUDGEMENT

(1.) THE issues involved in these writ petitions lie in a very narrow compass. Therefore, though the matters are listed for preliminary hearing in b Group, by consent of the learned Counsel appearing for the parties to the lis, they are taken up for final hearing.

(2.) RULE nisi.

(3.) HEARD the learned Counsel appearing for the parties to the lis.