Y JINARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice for respondents.

(2.) THOUGH these matters are listed for preliminary hearing, since similar Writ Petition No. 26791/20012 has been disposed of on 12. 7. 2002 after considering the legal questions raised therein, these Writ Petitions are also allowed in terms of the order passed in the above said Writ Petition.

(3.) IF the petitioners are seeking for refund of the amount, they are at liberty to file an application producing all the necessary documents to the respondents, which shall be considered and appropriate orders be passed by the respondents in accordance with law within six weeks from the date of receipt of the application by the petitioners. Learned Government Pleader is permitted to file memo of appearance within two weeks.