KARTHIK S. Vs. KARNATAKA MEDICAL COUNCIL

JUDGEMENT

(1.) Sri Karthik S, party-in-person/petitioner No.1. Sri Basavaraj S. Sappannavar, learned Counsel for respondent Nos.1 and 2 Sri Sridhar N. Hegde, learned High Court Government Pleader for respondent No.3. Sri T.K. Vishwajith, learned counsel for respondent Nos.4 to 8. Sri N. Khetty, learned standing counsel for respondent No.10.

(2.) These petitions are admitted for hearing. With the consent of learned Counsel for the parties, the same is heard finally.

(3.) In these writ petitions, petitioners, inter alia, seek the following reliefs: