THOLCHAND JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Miss Niloufer Akbar, learned additional government advocate, accepts notice for the respondent No.1. Mr.A.V.Gangadharappa, learned advocate, accepts notice for the respondent Nos.2 and 3.

(2.) By consent of the learned advocates appearing for the parties, the appeals are taken up for hearing together as similar questions of law and facts are involved.

(3.) These writ appeals are against the judgment and orders dated April 25, 2016, passed by the Hon'ble Single Judge.