MANJUNATHA RECREATION ASSOCIATION NO. 61, MARILINGAPPA BADAVANE PAPAREDDI PALYA, 2ND STAGE NAGARABHAVI BANGALORE-560072 REPRESENTED BY ITS SECRETARY SRI. BABU C.L. Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF HOME VIDHANA SO

JUDGEMENT

(1.) THIS Court, on 22.11.12, disposed of a group of writ petitions wherein similar prayers, as made in the present writ petition by the Recreation Association, were made. Learned counsel for the petitioner placed reliance upon the said order and prayed for disposal of this writ petition in terms of the order dated 22.11.12.

(2.) LEARNED HCGP has no objection for disposal of the writ petition in terms of that order. Hence, I issue the following directions for the reasons recorded in the order dated 22.11.12: