G.N. GANGADHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions involving similar and akin issues have been considered together and are taken up for final disposal at this stage itself by way of this common order.

(2.) It is not in dispute that several similar nature writ petitions have been considered and allowed by this Court, either while disapproving the similar endorsements/orders and restoring the applications for reconsideration or while requiring the pending applications to be considered in accordance with law, including a batch of writ petitions led by W.P.No.43235/2017, decided on 11.04.2018, wherein this Court has, inter alia, observed as under:

(3.) This Court has also considered the earlier orders passed in the matters and has allowed W.P.No.60155/2016 by the order dated 22.03.2018, while observing as under: