VAJRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner in R.P.No.84/2021 is filed by Smt.Vajramma who was respondent No.4 in W.P.No.45868/2017 (SC-ST) filed this review petition for reviewing the order passed by this court dtd. 9/12/2019 for having allowed the writ petition which was field by the present respondent No.4/Jayanthi Shivram.

(2.) The Review Petition No.86/2021 is filed by the petitioner Devraj who is respondent No.4 in the W.P.No.45869/2017 filed for reviewing the order dtd. 9/12/2019 for having allowed the writ petition filed by the respondent No.4/Jayanthi Shivram.

(3.) In both the petitions the respondent No.4/ Smt. Jayanthi Shivram is common and hence the fact and law is also similar, therefore, both matters are taken together for common disposal.