JANA JAGRUTHI SAMITHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In spite of repeated calls, none appears for the petitioner.

(2.) The perusal of these two petitions shows that the petitions are filed as public interest litigations and the reliefs sought for in these two petitions are practically identical, except the date of representations. We may refer to the prayers in these two petitions. In Writ Petition No.51281/2019, the following are the prayers made:

(3.) Both the petitions are filed by the same petitioner - Jana Jagruthi Samithi, a Registered Society represented by its President on 19/11/2019. It may not be out of place to state that both these petitions are running in 18 pages and practically, each paragraphs of the petitions are replica of each other. In both of these petitions, the statements made in paragraph 12 read thus: