K.B.LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra-Court Appeal seeks to call in question a learned Single Judge's common order dtd. 26/2/2014 whereby Appellants' W.P.Nos. 34187 - 34886/2013 c/w W.P.Nos. 36580-36827/2013, 36903-36911/2013 and 39435-39608/2013 (S-RES) have been dismissed. In these Petitions, they had in substance sought for the revision of License Fee inter alia in terms of Government Order dtd. 12/8/2008.

(2.) After service of notice, the Respondent - Government and its officials having entered appearance through the learned AGA vehemently resist the Appeal making submission in justification of the impugned order and the reasons on which it has been constructed. AGA contends that what is payable to the Appellants is only what has been prescribed in the extant Rules and therefore, no extra benefit can be given in terms of 2008 Government Order which is only in the nature of an Executive instruction, the field having been already occupied by law, namely the Rules promulgated under a statute.

(3.) BREIF FACT MATRIX OF THE CASE: