HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A.K. CHAWLA MR. JUSTICE S. RAVINDRA BHAT
1. The writ petitions are allowed without any order on costs.
2. For detailed judgment, the decision dated 23.02.2018 in W.P.(C) 188/2018 may be referred to. S. RAVINDRA BHAT (JUDGE) A.K. CHAWLA (JUDGE) MARCH 23, 2018