SMT. KAMALAMMA Vs. KARNATAKA LOKAYUKTHA AND OTHERS

JUDGEMENT

(1.) Since common contentions arise in these petitions, they are taken up together and disposed of by this common order.

(2.) The petitioner in W.P.No.51336/2016 is assailing the report dated 21.07.2016 made by the Upalokayuktha. The petitioner in W.P.No.51337/2016 is also assailing the said report in relation to the property to which petitioner therein is interested.

(3.) For the purpose of narrating the facts, the case as contained in W.P.No.51336/2016 is noted, while it is also taken note that except for the details of the property concerned, the basis for the report submitted by the Upalokayuktha is under similar circumstances in both the cases.