K SHAM BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AS per Chief Justice a Division Bench of this Court vide Order dated 12. 7. 2000 has referred these Writ Appeals and Writ Petition to a Full Bench as there appears to be conflicting view between DEVAKUMARASHETTY and OTHERS vs STATE OF KARNATAKA AND OTHERS and state OF MYSORE vs K. CHANDRASEKHARA ADIGA AND another. As per the order of the Chief Justice dated 4. 3. 2003, the matter has been placed before Full Bench and has come before us on 8. 7. 2003.

(2.) THE point involved in these Writ Appeals, Writ Petition and connected matters is:

(3.) AS the point in issue is identical and common in Writ Appeals and Writ Petitions as agreed, it is decided by this common Order.