SHAKTHI KARIMARIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.M.Sreenivasa, learned counsel for the petitioners. Mr.Sridhar Hegde, learned High Court Government Pleader for the respondent Nos.1 to 8. Mr.G.Ravishankar, learned counsel for the Sri.S.V.Bhat, learned counsel for the respondent Nos.9 to 17.

(2.) The petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard finally.

(3.) In these petitions, the petitioners have prayed for the following reliefs: