M.N. RAMACHANDRA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this Writ Petition is substantially similar to the one in W.P.Nos. 52932- 52950/2014 (LA-RES), between SRI.RAVINDRANATH H.S. & OTHERS vs. STATE OF KARNATAKA & OTHERS , disposed off by a Coordinate Bench of this Court vide judgment dtd. 23/3/2016 wherein relief has been granted to the litigants therein in terms of Paragraph No.3 which reads as under:

(2.) It has been consistently held by the Courts that where relief has been granted to a litigant in a given fact matrix, the same needs to be extended to other similarly circumstanced litigant as well in the absence of any repugnant factors. No such repugnant factors are notified to the Court in this matter.