DYAVEGOWDA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The subject matter of this Writ Petition is substantially similar to the one in W.P.No.23309/2022 between NAGARAJ AND OTHERS VS. DEPUTY COMMISSIONER AND ANOTHER, disposed off by a Coordinate Bench of this Court vide judgment dtd. 24/11/2022 and therefore, similar relief needs to be accorded to his clients, argue counsel for the Petitioners.

(2.) Learned AGA appearing for the Respondents having opposed the Petition, now submits that he would instruct his client to look into the grievance of the Petitioners for reference in the light of observations made in NAGARAJ case supra, in accordance with law and within a time bound manner. This is really appreciable.

(3.) 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 like-cases alike and if relief is granted to a litigant, similar relief cannot be denied to other similarly circumstanced litigant as well, there being no derogatory circumstances.