ANKIT AGARWAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Counsel for the petitioners has filed a memo for disposal dtd. 20/2/2020 bringing to the notice of this Court the decision of a Co-ordinate Bench in a batch of writ petitions in WP. No. 40566/2015 and connected matters, including and more specifically W.P. Nos. 39867-39876/2014.

(2.) Sri. Madhusudhan R. Naik, learned senior Counsel appearing for the petitioners submits that the petitioners herein are placed on the same footing, as that of the petitioners in batch of writ petitions as mentioned hereinabove. Therefore, the learned Senior Counsel submits that the relief that was granted to the petitioners in W.P. Nos. 39867-39876/2014 is also required to be granted to the petitioners herein.

(3.) Paragraph No. 36 of the order dtd. 30/8/2019 passed by the Coordinate Bench in W.P. No. 40566/2015 reads as follows: