MALNAD DEVELOPMENT FOUNDATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These intra-court appeals seek to lay a challenge to a learned Single Judge's common order dtd. 2/1/2023 whereby, private respondents' W.P.No.18018/2022 and appellants' W.P.No.17127/2022 have been disposed off with the following directions:

(2.) After service of notice, the State and its officials are represented by the learned Additional Government Advocate; the private respondents are represented by their counsel. The appeals are resisted by making submission in justification of the impugned order and the reasons on which the same has been structured.

(3.) Learned Sr. Advocate appearing for the appellants seeks to falter the impugned order on the following grounds: