S SHANKARANARAYANA KEDLAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE writ appeals are directed against common order passed on 5-2-1998 in W. P. No. 36265 of 1997 and connected cases by the learned single Judge of this Court dismissing all the writ petitions.

(2.) THE writ petitions came to be filed later on were directed to be posted along with the writ appeals in view of raising common question of fact and law.

(3.) THUS, all the above said cases are before us for disposal.