LAXMAMMA AND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On a reference made, these cases are posted before us for disposal.

(2.) As the petitioners in all these cases have challenged the validity of one and the same enactment and the different orders made thereunder in which various interconnected questions arise for consideration, they can conveniently be disposed of by a common order. We therefore, propose to dispose of them by a common order.

(3.) On 1-11-1956. the new State of Mysore now called 'Karnataka' was formed comprising the territories referred to in S. 7, States Reorganisation Act. 1955 (Central Act 37 of 1956).