SRIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both the learned counsel at the Bar, in unison, submitted that the controversy involved in this case is covered by the judgment of a co-ordinate Bench this Court and the present writ petitions may be disposed of by following the said judgment in WP No.7807/2016 and connected matters (M/s.Renukamba -vs- The State of Karnataka and others) decided on 23/4/2016, in which it has been held asunder;