KASTURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are filed for the following reliefs.

(2.) I have heard the arguments of Sri K.G. Raghavan, learned Senior Counsel for Sri Prashant F. Goudar, learned counsel for the petitioners so also the arguments of Smt. K. Vidyavati, learned Additional Government Advocate for respondent Nos.1 to 6 and Sri Prashant S. Kadadevar, learned counsel for caveator/respondent No. 7 for Shri Venkat Satyanarayana A. I have also perused the records. It is just and necessary to have the brief factual aspects of the case before adverting, as to whether the petitioners are entitled for the reliefs as claimed in the writ petitions.

(3.) It appears the factual aspects disclose a checkered litigations between the petitioners and as well as the contesting respondent, i.e, respondent No. 7-Danavendra. The factual aspects are, as follows: