ANNAPARAI ESTATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Counsel for the parties. Learned Counsel for the parties are ad idem that the questions raised and involved in these appeals and the questions raised and decided in W.A. Nos. 6586 to 6633 of 2012 connected with W.A. Nos. 6634 and 6657 of 2012 (Balanoor Plantations and Industries Limited, Bangalore v. State of Karnataka and Others, 2014 79 KarLJ 98 (HC) (DB)) are similar. In other words, there is no dispute that these appeals are squarely covered by the judgment of this Court pronounced today in Writ Appeal Nos. 6586 to 6633 of 2012 connected with W.A. Nos. 6634 and 6657 of 2012.

(2.) In the circumstances, these appeals are dismissed.