SHANMUKHASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitions are admitted for hearing. With the consent of learned Counsel for the parties, the matters are heard finally.

(2.) In these writ petitions, petitioner, inter alia, seeks for the following relief:

(3.) When these matters were taken up today, learned counsel for the petitioners submits that petitioners belong to 'Beda Jangama' caste. It is further submitted that the petitioners filed applications for issuance of caste certificates before the Tahsildar. Thereupon, the Tahsildar by orders passed on different dates issued caste certificates to the petitioners. However, subsequently, by the impugned orders which have been referred to in the prayer clause of the petitions, the Tahsildar has cancelled the said caste certificates issued in favour of the petitioners.