BMM ISPAT LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - Company has filed these writ petitions with the following prayers:

(2.) The controversy involved in these petitions is squarely covered by the decision of this Court in Writ Petition Nos.60231-233/2016 decided on 18-09-2017 (Star Metallics and Power Private Limited Vs. State of Karnataka and others), in which this Court has held as under:

(3.) Accordingly, the present writ petitions are also disposed of in the same terms. No costs.