PEDDAPPAIAH Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Though these matters are listed for orders, by consent of the learned advocates appearing for the parties, the writ petitions are taken up for preliminary hearing.

(2.) The appellant in these appeals was not a party in W.P. Nos. 8801 to 8802 of 2012. Those writ petitions were disposed of by the Hon'ble Single Judge on April 11, 2012. Being aggrieved by that order, the appellant has sought permission/leave to file W.A. Nos. 870 to 871 of 2013.

(3.) Even prior to filing of these appeals, the appellant had filed R.P. Nos. 743 to 751 of 2012 seeking review of the aforesaid order passed in W.P. Nos. 8801 to 8802 of 2012. By order dated October 19, 2012, the review petition was dismissed. Assailing that order W.A. Nos. 1588 to 1592 of 2013 has been filed.