PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is to a great extent similar to the one treated by this Court in W.P.No.4504/2021(GM-POLICE) & Connected Matters between SRI B.S.PRAKASH Vs. STATE OF KARNATAKA & OTHERS, disposed off on 22/4/2022 wherein the following Guidelines have been laid down for treating prayers of the kind which reads as under:

(2.) The Division Bench 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 the Court should treat the like-cases alike and if relief is granted to a litigant, it has to be extended to similarly circumstanced litigants as well, there being no derogatory circumstances.