ADVAY ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Ravi B.Naik, learned Senior counsel for Mr.Vijetha R.Naik, learned counsel for the petitioners.

(2.) The writ petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard finally.

(3.) In W.P.No.6625/2019 preferred under Article 226 of the Constitution of India, the petitioner inter alia has prayed for the following reliefs: