TATA PLAY LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior counsel appearing for the petitioners and the learned Government Advocate appearing for the respondent.

(2.) Writ Petition No.51895/2013 is filed to quash the proceeding initiated in C.C.No.879/2013 on the file of Metropolitan Magistrate, Traffic Court-I, Mayo Hall, Bangalore for alleged offences under Sec. 22(b) of the Contract Labour (Regulation and Abolition) Act, 1970 (for short 'Act of 1970').

(3.) Writ Petition No.51891/2013 is filed to quash the proceeding initiated in C.C.No.880/2013 on the file of Metropolitan Magistrate, Traffic Court-I, Mayo Hall, Bangalore for alleged offences under Sec. 26 of the Act of 1970.