MAHADEVANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.4825/2021 (LR) cw W.P.No.3727/2021(LR) between SRI. MANJUNATHA E vs. THE ASSISTANT COMMISSIONER & ANOTHER disposed off by this Court vide judgment dtd. 27/7/2021, wherein reprieve has been granted in terms of ultimate paragraph therein.

(2.) The Division Bench decision of this court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY, disposed off on 11/12/1974, has held that like cases should be treated alike and if relief is granted to a litigant, it cannot be denied to other similarly circumstanced litigants, subject to all just exceptions.

(3.) In view of the above, this petition is allowed; impugned order is set at naught; relief granted to the litigant in the cognate writ petition is extended to the Petitioner herein as well. No costs.