K.V.MADHUSUDAN YADAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.18147/2022 (GM-RES) between M/S. SAMPI EXPORTS PVT. LTD., Vs. THE STATE OF KARNATAKA & ANOTHER, disposed off by this Court on 14/9/2022. The operative portion of the said order 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 a similarly circumstanced litigant as well, there being no derogatory circumstances.