VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) These appeals arise from the order of learned single Judge dated 17.03.2017 passed inter alia, in W.P.Nos.107721-107731 of 2015 (LA-RES).

(3.) Learned counsel for the appellants seeks a short accommodation to remove office objections. However, learned Government and Sri C.V.Angadi, learned counsel appearing for caveator/respondent No.4 jointly submit that in view of the judgment of the Co-ordinate Bench of this Court in W.A.Nos.100221-25 of 2017 (LA-RES) 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.