KRISHNA N. Vs. MYSORE MAHANAGARA PALIKE

JUDGEMENT

(1.) The subject matter of these writ petitions is substantially similar to the one in W.P.No.14226/2015 (GM-POLICE) between DIAMOND ENTERPRISES Vs. THE STATE OF KARNATAKA & OTHERS, disposed off 14/5/2015 & W.P.No.39282/2016 (GM-POLICE) disposed off on 15/9/2016 by a Coordinate Bench.

(2.) Learned AGA is more than justified in submitting that in addition to conditions stipulated in the cognate judgments, the petitioner has to abide by the Covid-19-related-regulations/restrictions; petitioner agrees to the same.

(3.) 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.