BLUE STAR RECREATION CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate to accept notice for respondents No.1 to 4 and file memo of appearance in four weeks.

(2.) The petitioner is before this Court seeking for issue of mandamus or any other appropriate writ in the manner as has been sought in the petition.

(3.) The issue which has been raised in the instant petition has already been considered by this Court in W.P.No.30071/2014 dated 15-10-2014 (The Media N Members Club vs. State of Karnataka and Others) wherein the petition was disposed of with the following directions:-