DURGAMMA DEVALAY TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Murugesh V. Charati, learned counsel appearing for the petitioner, Sri. Seshu V., learned HCGP appearing for the respondents and have perused the material on record.

(2.) The petitioner as an annual ritual is again before this Court seeking the same relief that was sought for in the year 2024. This Court in W.P.No.7976/2024 dtd. 19/4/2024, had passed the following order:

(3.) Learned counsel appearing for the petitioner submits that if the same order is passed for this year as well, it would suffice.