STATE OF KARNATAKA Vs. RATNAKAR MONAPPA NAIKA

JUDGEMENT

(1.) These writ petitions that are listed for preliminary hearing are taken up for final disposal with the consent of the learned counsel for the parties.

(2.) In two sets of writ petitions in WP Nos.103567/2015 & 105406-5408/2015 and WP No.103437/2015, applications are filed by the State for recalling the preemptory order dated 8.9.2015 along with an application seeking condonation of delay in filing the application for recalling the order dated 8.9.2015.

(3.) The reasons stated in the affidavits accompanying such applications are accepted as sufficient and bonafide and the applications for condonation of delay and recall of the order dated 8.9.2015 are allowed.