KARNATAKA KARMIKARA VEDIKE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both these petitions are preferred by different petitioners for the same cause of action, for holding a peaceful protest.

(2.) Heard the learned counsel Sri A Velan along with Sriyuths Sushanth V A, Dheeraj S J., Vishwas N.B. and Divin Gowda, learned counsels appearing for petitioners in both these cases and the learned Additional Government Advocate appearing for the respondents.

(3.) For the sake of convenience, the facts of obtaining in Writ Petition No.7957 of 2025 are noticed.