STATE OF KARNATAKA Vs. RAVINDRA SWAMY

JUDGEMENT

(1.) his Judgment has been divided into the following Ss. to facilitate analysis:

(2.) Writ Appeal No.200162/2024 is filed by the Karnataka State Dalitha Sangharsha Samithi, Bidar, (hereinafter referred to as 'KSDSS'), seeking to set aside the order dtd. 11/10/2023 passed by the learned Single Judge in Writ Petition No.201181/2023.

(3.) Writ Appeal Cross-Objection No.200001/2024 is filed by Sri Ravindra Swamy seeking to set aside the order passed in Writ Petition No.201181/2023 only insofar as it relates to remitting of the matter to the District Caste Verification Committee for fresh consideration in accordance with law.