BHARAMRAJ S PARMAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two writ petitions involving the common question of law were heard together and they are accordingly disposed of by this common judgment.

(2.) THE primary question for consideration in these two writ petition is whether this Court should entertain the petitions which are purportedly filed as the public interest litigation.

(3.) THE brief reference to the factual position would suffice.