S.PANCHALINGU Vs. PEOPLES EDUCATION TRUST

JUDGEMENT

(1.) The parties to the lis in the batch of these petitions, are common. The grievance relates to certain orders passed by Principal District and Sessions Judge, Mandya in Miscellaneous No.26 of 2025. Petitioners/defendants in few of the cases and petitioners/plaintiffs, in other cases are before this Court calling in question orders dtd. 2/5/2025 and 11/6/2025 passed in the aforesaid miscellaneous petition by the District Court.

(2.) Heard Smt Sruti Chaganti, learned counsel appearing for petitioners in W.P.No.16971 of 2025 and respondents 1 to 3 in W.P.No.17445 of 2025; Smt Maitreyi Krishnan, learned counsel appearing for petitioners in W.P.No.16223 of 2025; and Sri Ashok Haranahalli, learned senior counsel appearing for respondents 1 to 5 in W.P.No.16971 of 2025, for petitioners in W.P.No.17445 of 2025 and for respondent No.1 in W.P.No.16223 of 2025.

(3.) For the sake of convenience, facts as narrated in Writ Petition No.16971 of 2025 would be narrated. Sans details brief facts are as follows:-