T. KRISHNA PURANIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These Writ appeals are listed on account of office objections not being removed.

(2.) They arise from the order of the learned single Judge dated 17.03.2017 passed inter alia, in W.P. Nos.105885/2016, 105879/2016, 106460/2016, 106459/2016, 106462/2016 and 109649/2016, 106453/2016, 106452/2016 and 105881/2016. Since the issue raised in these appeals are identical, they have been clubbed together.

(3.) Learned counsel for the appellants seeks a short accommodation to remove office objections. However, learned Government Advocate appearing for respondent No.1 and Sri C.V.Angadi, learned counsel appearing for caveator/respondent No.2 jointly submit that in view of the judgment of a co-ordinate Bench of this Court in and connected writ appeals (Anil and others V/s State of Karnataka and another) dated 19.04.2017, these appeals would have to be dismissed by following the aforesaid judgment.