REGENT COMPUTRONICS PVT. LTD.

A.S. Vimalakshi Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

KEDAR NATH SINGH VS. STATE OF BIHAR [REFERRED TO]
RAJA JAGANNATH BAKSH SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ROHTAK AND HISSAR DISTRICTS ELECTRIC SUPPLY CO LIMITED AMITABH TEXTILE MILLS LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
A V S NARASIMHA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
KANHAIYALAL VISHINDAS GIDWANI VS. ARUN DATTATRAYA MEHATA [REFERRED TO]
CENTRAL BANK OF INDIA VS. RAVINDRA [REFERRED TO]
GRASIM INDUSTRIES LIMITED VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
INDIAN CITY PROPERTIES LTD VS. MUNICIPAL COOMMISSIONER OF GREATER BOMBAY [REFERRED TO]
STATE OF J & K VS. LAKHWINDER KUMAR [REFERRED TO]
PRABHUDAS DAMODAR KOTECHA VS. MANHABALA JERAM DAMODAR [REFERRED TO]

JUDGEMENT

(1.) The appellants, who are unsuccessful writ petitioners have taken an exception to the Judgment and Order dated 20th February, 2019 passed by the learned single Judge, by which, writ petitions filed by them in W.P.Nos. 27757- 27758/2015 (S-Res) have been rejected.

(2.) The issue revolves around the interpretation of Article 371 J of the Constitution of India which reads thus:

(3.) For the sake of convenience, we are reproducing the statement of objects and reasons for introduction of the Constitution (one hundred-eighteenth amendment) Bill, 2012 by which Article 371 J was proposed to be incorporated. It reads thus:

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A.S. VIMALAKSHI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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