B M KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners and the respondents are common in these writ- petitions.

(2.) In WP.2167 of 1976 the petitioners have sought for issue of a writ in the nature of prohibition to the 2nd respondent from proceeding with the case No.LRF 933-61/74, and to quash Ext.'D'.

(3.) In WP.5844 of 1976 the petitioners have sought for issue of a writ Sn the nature of certiorari quashing the order passed by the respondent 1 under the original of Ext. 'E'.