LAWS(KAR)-2023-1-289

MOULASAB C. KALKOTI Vs. STATE OF KARNATAKA

Decided On January 02, 2023
Moulasab C. Kalkoti Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri. A.C.Balaraj, learned counsel appearing for the petitioners, Sri. N. Kumar, learned AGA for respondent No.1 and Sri. H.V.Devraju, learned counsel for respondents No.2 to 6.

(3.) The learned counsel appearing for the petitioners would submit that the issue in the lis sands covered by plethora of judgments rendered by different Co-ordinate Bench. The latest of which, I deem it appropriate to notice, the Co-ordinate Bench in W.P.No.668/2022, disposed on 22/6/2022 has passed the following the order: