HARAPANAHALLI TOWN RECREATION ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) It is not in dispute that the issue raised in this writ petition has been considered and answered in W.P.No.105824/2015 disposed of on 7/8/2015 and also followed in W.P.No.109595/2015 decided on 11/9/2015.

(2.) In view of the said decision, the writ petition is also disposed of in the following terms: