STATE OF KARNATAKA Vs. RAVINDRA NAYAK

JUDGEMENT

(1.) In one batch of intra Court appeals, State Government have challenged the order dated Jan. 14, 2019 passed by the Honourable Single Judge directing the State to re-do the Notification dated Aug. 10, 2018 stipulating reservation in respect of various Municipal wards in Mangaluru in writ petitions No.44499/2018, 50796/2018 & 53609-53611/2018, 54664/2018, 43519/2018 and 44520/2018.

(2.) W.A. No.97-99/2019 have been preferred by unsuccessful writ petitioners challenging the Notification dated Aug. 10, 2018 stipulating reservation in respect of Municipal wards in Chikkaballapura.

(3.) W.A. No.146/2019 and 147/2019 have been preferred by unsuccessful writ petitioners who had challenged the Notification dated Aug. 10, 2018 stipulating reservation in respect of Municipal wards in Magadi and Kanakapura respectively.