YUVARAJ Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) The petitioners, who are students are aggrieved by denial of admission to the three years LL.B Course in the respective colleges coming under the Karnataka State Law University ('KSLU' for short), have knocked the doors of this Court to permit them to pursue the three years LL.B course. Hence, these writ petitions.

(2.) The petitioner/Sri Yuvaraj in WP No.105810/2024 has sought for the following reliefs:

(3.) The petitioner/Sri Javed in WP 105249/2024 has sought for the following reliefs: