High CourtsSingle Bench(2021) 11 KAR CK 0011

Shashikala & Others vs State Of Karnataka & Others

Karnataka High Court · Decided on 17 November 2021

HON’BLE JUDGES
Krishna S.Dixit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 6554 Of 2021 (CS-EL/M)

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Judgment

5 paragraphs · 135 words

Krishna S.Dixit, J

1.

The subject matter of this writ petition is substantially similar to the one in W.P.No.48973/2019 (CS-EL/M) between SRI VENKATE GOWDA Vs. STATE OF KARANTAKA & OTHERS, disposed off by a Coordinate Bench of this Court on 04.08.2021.

2.

The Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY disposed off on 11.12.1974, has held that the Court should treat the like- cases alike and if relief is granted to a litigant it has to be extended to a similarly circumstanced litigants as well, there being no derogatory circumstances.

In the above circumstances, this writ petition is also disposed off, granting the same relief to the petitioners herein as has been granted to petitioner in the cognate writ petition.

No costs.