M/S. LINGESHWARA ENTERPRISES (B. M. ANAND AND A. ANUP KUMAR) Vs. THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY FINANCE DEPARTMENT AND OTHERS

JUDGEMENT

(1.) Both the learned counsels fairly submitted that the controversy in the present case is covered by a decision of this Court dated 01.09.2017 passed in Writ Petition Nos.40079-40080/2017 (S.R.Deveerappa and another v. The State of Karnataka and others).

(2.) The order passed in W.P.Nos.40079-40080/2017 is quoted below for ready reference:

(3.) Accordingly, this Writ Petition is also disposed of in the aforesaid terms. No costs.