Y S WSJID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Articles 226 and 227 of the Constitution. In Writ Petitions 9915 to 9977 of 1985, the petitioners have sought for the following reliefs with reference to the shops mentioned in the Schedule to the petitions :

(2.) Similarly, in Writ Petitions 11973 to 12053/85 the petitioners have sought for the following reliefs with reference to the shops mentioned in the schedule to the petitions :

(3.) Thus, in the second batch of Writ Petitions, there is an additional prayer made by the petitioners to declare Subsection (4) of Section 288 of the Karnataka Municipal Corporation Act, 1976 (hereinafter referred to as the 'Act') as unconstitutional being violative of Articles 14, 21 and 19(1)(g) of the Constitution.