A.B. RESHMI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Sri R.G. Kolle, AGA accepts notice on behalf of respondents 1, 2 and 5.

(2.) Learned Counsel for the petitioners states that the challenge to the vires of the said section may be deemed to have been withdrawn. It is prayed that the orders passed in favour of other petitioners in W.P. No. 41069 of 2012 be also passed on the basis of the application dated 3-9-2012. Sri R.G. Kolle, learned AGA states that it is not in the prescribed form.

(3.) The petitioners are directed to apply in the prescribed form within seven days from the date of receipt of the certified copy of this order. If so done, the directions contained in order dated 21-11-2012 in W.P. No. 41069 of 2012 shall apply in favour of the present petitioners also. For facility of reference it is reproduced below: