PRAKASH AMBI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel appearing for the petitioner and the learned AGA would fairly submit before the Court that the relief sought in the instant petition does not survive for consideration and is squarely covered by the judgment rendered by the Co-ordinate Bench of this Court in W.P.No.8502/2022 C/W W.P.No.8477/2022.

(2.) The Co-ordinate Bench of this Court while disposing of WP No.8502/2022 along with WP No.8477/2022 at paragraph 10 and 12 has observed as follows:

(3.) Since the petition is identically placed and the relief sought by the petitioner is identical, I am of the view that the writ petition deserves to be disposed of in terms of the order passed by the Co-ordinate Bench of this Court in WP No.8502/2022 along with WP No.8477/2022 disposed of on 7/6/2022 and accordingly the following: