A. C. BHAYGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this Writ Petition is substantially similar to the one in W.P.No.1225/2023, between SMT. B UMA VS. THE STATE OF KARNATAKA AND OTHERS, disposed off by this court vide judgment dtd. 14/2/2023. The operative portion of the said judgment reads as under:

(2.) Learned counsel for the Petitioner submits that his client being placed with similar situation, relief needs to be extended to him, there being no repugnant factors that militate against the grant.

(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.