M U KRISHNAIAH; K T CHINNAIAH; N NANJUNDAPPA; A V SRIDHARA; D K RAMAKRISHNA AND OTHERS Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Smt. Rafeeunnisa, the learned High Court Government Pleader, accepts notice on behalf of respondents No.1 to 3.

(2.) Sri Krishna S. Dixit, the learned Central Government Standing Counsel, accepts notice on behalf of respondent No.4, the Union of India.

(3.) With the consent of the parties, the cases are taken up for hearing.