MANAPPURAM FINANCE LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this Writ Petition is substantially similar to the one in W.P.No.22441/2022 between M/s MUTHOOT FINANCE LTD. vs. STATE OF KARNATAKA & OTHERS, disposed off by a Coordinate Bench on 15/11/2022, wherein paragraphs 2 & 3 in the aid judgment read as under:

(2.) Learned counsel for the petitioner heavily banks upon the Division Bench of this Court in W.A.Nos.932- 933/1974 between A.V.VINODA and ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY disposed off on 11/12/1974, wherein, it is observed 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 litigants there being no derogatory circumstances. He seeks treatment of his client on parity basis. There is force in this submission.

(3.) In view of the above, the relief granted to the litigant in the cognate case is extended to the petitioner in this case as well mutatis mutandis.