CHIKKANARASIMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Government Advocate appearing for the respondents.

(2.) The writ petition has been filed seeking the following reliefs:

(3.) Mr.B.S.Prakash, learned counsel for the petitioner submits that the controversy involved in the writ petition is squarely covered by the judgment and order of this Court dtd. 11/2/2022 passed in Writ Petition No.10382/2021 (GM-MMS). The operative portion of the order dtd. 11/2/2022, on reproduction, reads as under: