VEENA H.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since, common questions of law are involved in these matters, they are heard and taken up for consideration together.

(2.) Before proceedings to the contentions advanced by the parties, the facts relevant to the case on hand as borne out from the pleadings are as follows -

(3.) Heard learned Senior counsel Sri. V. Laxminarayana for Smt. Anusha L., learned counsel for the petitioner in W.P.No.24786/2023, learned Senior counsel Sri. M.S.Bhagwat for Sri. Sathish K., learned counsel for the petitioner in W.P.Nos. 23836/2023, 24309/2023 and 24626/2023 and learned Senior counsel Sri. Vivek Subba Reddy for Sri. Subba Reddy K.N., learned counsel for the petitioner in W.P.No.24175/2023 so also learned counsel Sri. Vijay Kumar for caveator/respondent No.3 in W.P.Nos. 24786/2023, 23836/2023 and 24175/2023, learned Senior counsel Sri. S.P. Kulkarni for Sri. Premkumar P., learned counsel for the caveator/respondent No.4 in W.P.No.24626/2023 similarly, the Learned AAG Sri. Reuben Jacob for Sri. V. Shiva Reddy, learned AGA for respondents in all the connected matters. We have also bestowed our anxious and particularised consideration to the pleadings, so also the records made available to this Court at the time of hearing.