K SUBBA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions have came up for admission and orders on I.A.I, filed in both the cases.

(2.) The petitions are admitted and by consent of abvocates on both sides, they are taken up for final hearing.

(3.) As common question of law arises, in both these petitions, they are disposed of by a common order.