RUKKAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Review Petition is presented seeking recall of the judgment in question which only had directed the consideration of Writ Petitioners' representation for police protection. It was a case of "order to make order" on the representation, all contentions having been kept open.

(2.) It hardly needs to be stated that for such a petition, there was no need for impleading others much less the Review Petitioners. However, this having been said there is another aspect; it is submitted by the counsel for Review Petitioners that there is a civil dispute pending between the parties and therefore, the police while considering the representation of writ petitioners for protection, shall consider representation to be made by the Review Petitioners as well. There is some sense in this. That course would do justice to both the rival parties

(3.) With these observations, Review Petition is disposed off, clarifying that the representation of the Writ Petitioners is confined only to their life, liberty & limb. Review Petitioners can also make a representation counter representation to the police. Both the representations shall be considered together in accordance with law.