MAHADEVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the final judgment and order dtd. 5/10/2018 passed by the High Court of Judicature at Bombay in Writ Petition (Loding) Nos.3255, 3166, 3169, 3170, 3171, 3179, 3205, 3227-3233, 3235-3237, 3254, 3256-3258, 3263/2018, Writ Petition Nos.10649-10657/2018.

(3.) In order to appreciate the factual and legal controversy involved in these appeals which lie in a narrow compass, it is necessary to set out the relevant facts hereinbelow.