HARI NARAYANAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Counsel for respondents 2 and 4.

(2.) It is submitted that the issue involved in these writ petitions is no more res integra and the co-ordinate bench of this Court has been pleased to allow a similar writ petition in W.P.No.16816/2018 by order dated 03.04.2019, whereby this Court has been pleased to hold the issue in favour of the petitioner therein. Copy of the order dated 03.04.2019 passed in W.P.No.16816/2018 is placed before the Court.

(3.) Learned Counsel for respondents 2 and 4 would concur with the same.