B. S. KUMAR SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in all these writ petitions have sought for identical reliefs at prayers (a) and (b).

(2.) It is pointed out by learned Senior Counsel Sri D.R.Ravishankar appearing on behalf of the petitioners that these petitions are to be disposed off in terms of the order passed in W.P.No.9721/2019 and connected petitions disposed off on 11/4/2023. The operative portion of the said order in the aforesaid writ petitions at para-20 reads as hereunder:-

(3.) Accordingly, these Writ Petitions are disposed off in terms of the conclusion in W.P.No.9721/2019 and connected petitions, the operative portion of which is extracted hereinabove.