BENAKA EDUCATIONAL SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are disposed of by this common order as the issues that arise for consideration are identical.

(2.) The learned Counsel for the petitioner in the second and third of these petitions would adopt the contentions of Sri Holla. In the statement of objections on behalf of the respondents, it is reiterated that after the notification under Section 48(1) was issued, a public interest petition having been instituted questioning the same, even during the pendency of the same, the State Government chose to withdraw the earlier notification dated 12-1-2010 by the later notification dated 8-2-2012. And it is asserted that the petitioner is not enabled to question the same -- as such a measure is permissible in law as endorsed by the Supreme Court in the case of Bangalore Development Authority v. Vijaya Leasing Limited and Others with State of Karnataka and Another v. Vijaya Leasing Limited and Another, 2013 AIR(SC) 2417