Full Judgment Text
- 1 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 28 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 9272 OF 2021 (GM-RES)
C/W
WRIT PETITION NO. 22582 OF 2018 (GM-RES)
WRIT PETITION NO. 28460 OF 2019 (GM-RES)
IN WP No. 9272/2021
BETWEEN:
M/S. SAI SRAVANTHI INFRA PROJECTS PVT. LTD.,
A PRIVATE LIMITED COMPANY,
HAVING OFFICE AT S.V. SQUARE,
5TH FLOOR, NO.8-2-293/82/A/796-B,
ROAD NO.36, JUBILEE HILLS,
HYDERABAD - 500 033.
AND ALSO HAVING SITE ADDRESS
SEEGEHALLI VILLAGE,
BIDARAHALLI HOBLI,
BENGALURU EAST TALUK,
BENGALURU - 560 067
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
SRI. P.V. RAGHAVA RAO.
…PETITIONER
Digitally
signed by
SUMA B N
Location:
HIGH
COURT OF
KARNATAKA
(BY SRI. RAJU S, ADVOCATE)
- 2 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
HOME DEPARTMENT,
(POLICE SUPPORTED SERVICES AND
CO-OPERATION), VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE DIRECTOR GENERAL OF POLICE
AND OFFICE OF THE DIRECTOR GENERAL
OF FIRE FORCE AND EMERGENCY SERVICES,
NO.1, ANNASWAMY MUDALIAR ROAD,
BENGALURU - 560 041.
…RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
GOVERNMENT ORDER DTD 27.10.2017 ISSUED BY THE R-1
VIDE ANNX-E AND THE GOVERNMENT ORDER DTD 13.09.2019
ISSUED BY THE R-1 VIDE ANNX-F AND ETC.,
IN WP NO. 22582/2018
BETWEEN:
1. MRS B V JAYALAKSHMI
AGED 62 YEARS
D/O LATE P.N. VENKATARAMANASWAMY
R/AT NO 127/11, BULL TEMPLE ROAD,
K.G. NAGAR, BANGALORE - 560 019.
- 3 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
2. B.N. CHETHAN
AGED 32 YEARS
S/O B.V. NANJUNDAPPA
R/AT NO 67/1-11, 7TH CROSS,
SUBRAMANYAPURA MAIN ROAD,
KADRENAHALLI, BSK 2ND STAGE,
BANGALORE - 560 070.
3.
B.N. MADHURYA
AGED 28 YEARS
D/O LATE B.V. NANJUNDAPPA
R/AT NO. 1075/2, 8TH CROSS,
ST. THOMAS TOWN,
LINGARAJAPURAM,
KACHARAKANAHALLI,
BANGALORE - 560 084.
4. SMT. SHANTHA
AGED 51 YEARS
W/O LATE B.V. JAYANTH
R/AT NO. 457, ITI LAYOUT,
OPPOSITE TO GOPALAN ARCHADE
MYSORE ROAD,
5. B.J. KIRAN
AGED 30 YEARS
S/O LATE B.V. JAYANTH
R/AT NO. 457, ITI LAYOUT,
OPPOSITE TO GOPALAN ARCADE
MYSORE ROAD, BANGALORE - 560 039
6. B. JAYAMMA
AGED 49 YEARS
W/O B.V. SOMASHEKAR
R/AT NO. 18, 1ST MAIN ROAD
BHEL LAYOUT, KENCHAHALLI,
R.R. NAGAR BANGALORE - 560 098.
- 4 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
7. B.S. PUNEETH
AGED 27 YEARS
S/O LATE B.V. SOMASHEKAR
R/AT NO. 18, 1ST MAIN ROAD,
BHEL LAYOUT, KENCHENAHALLI,
R.R. NAGAR, BANGALORE - 560 098.
8. B.S. NAVYASHREE
AGED 20 YEARS
D/O LATE B.V. SOMASHEKAR
R/AT NO. 18, 1ST MAIN ROAD,
BHEL LAYOUT, KENCHENAHALLI,
R.R. NAGAR, BANGALORE - 560 098
9. B.V. PREMA KUMARI
AGED 52 YEARS
D/O LATE P.N. VENKATARAMANASWAMY
R/AT NO. 426, RAJARAJESHWARI NILAYA
5TH MAIN, 5TH CROSS,
KENGERI SATELLITE TOWN
BENGALURU - 560 060
ALL THE PETITIONERS ARE
REPRESENTED BY THEIR GENERAL POWER OF
ATTORNEY HOLDER M/S M.N. LANDMARK
A REGISTERED PARTNERSHIP FIRMM
HAVING ITS REGISTERED OFFICE,
NO. 11, A.S. COMPLEX, 8TH MAIN,
BASAVESHWARANAGAR
BANGALORE - 560 079
BY ITS MANAGING DIRECTOR
SRI. G. RAGHU.
...PETITIONERS
(BY SRI. VIVEKANANDA T.P, ADVOCATE)
AND:
- 5 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
HOME DEPARTMENT,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE DIRECTOR GENERAL OF POLICE
AND OFFICE OF THE DIRECTOR GENERAL OF
FIRE FORCE AND EMERGENCY SERVICES
NO. 1, ANNASWAMY MUDALIAR ROAD,
BANGALORE - 560 041
...RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO-QUASH THE
GOVERNMENT ORDER DATED 27.10.2017 ISSUED BY THE
FIRST RESPONDENT AT ANNEXURE-D AND ETC.,
IN WP NO. 28460/2019
BETWEEN:
M/S SUMADHURA CAPITOL TOWERS PVT. LTD.,
NO.14&158, PATTANDURA AGARAHARA VILLAGE
K.R. PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE - 560 066
REPRESENTED BY ITS AUTHORISED SIGNATORY
SRI. K. BHARAT KUMAR
AGED 40 YEARS
S/O LATE K. BHASKAR
...PETITIONER
(BY SRI. VIVEKANANDA T.P, ADVOCATE)
- 6 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
HOME DEPARTMENT,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2.
THE DIRECTOR GENERAL OF POLICE
AND OFFICE OF THE DIRECTOR GENERAL OF
FIRE FORCE AND EMERGENCY SERVICES,
NO.1, ANNASWAMY MUDALIAR ROAD,
BANGALORE - 560 041.
...RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
GOVERNMENT ORDER DATED 27.10.2017 ISSUED BY THE
R-1 AT ANNX-C AND ETC.,
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL
- 7 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
ORAL ORDER
1.
Dispute raised in these petitions are with regard to
nd
the demand raised by 2 respondent, Fire Force and
Emergency Services calling upon the petitioners for payment of
fee for issuance of ‘No objection certificate’, which is required
for the purpose of grant of development building plan.
2.
The learned counsel for the petitioners referring to
the order dated 24.09.2019 passed by the Co-ordinate Bench
of this Court in WP No.31197/2018 and other connected
matters wherein the Co-ordinate Bench of this Court, taking
note of the modified Government Order dated 13.09.2019 and
also the submission made by the learned counsel therein while
quashing the Government Order dated 27.10.2017, has
reserved the liberty to the respondent therein to issue a fresh
demand in terms of the modified Government Order dated
13.09.2019. The Co-ordinate Bench had also observed that, if
in the event petitioners therein had paid any excess amount the
same shall be refunded to them or adjusted towards a fresh
demand to be made. The learned counsel for petitioners also
referred to another order of Co-ordinate Bench of this Court
- 8 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
dated 28.08.2024 passed in W.P. No.41423/2019 and
connected matters wherein following the earlier order dated
24.09.2019, the petitions were disposed off on similar line.
Thus the learned counsel for petitioners submits that the
present petition raising similar issue may also be disposed off
with a similar direction to the respondents to raise a fresh
demand in terms of modified Government Order dated
13.09.2019 with further direction to the respondents to adjust
the amount already paid and if found in excess, to the demand
made to be refunded. The submission is taken on record.
3.
In response though the counsel for learned AGA do
not dispute the orders passed by this Court, however, submits
that the petitioners in these petitions have also sought for
quashing of the Government Order dated 13.09.2019. She
further submits that subsequent, thereof another Government
Order dated 15.07.2024 has been issued wherein the amount
has been further enhanced by 10% compared to 2017 and
2019 Government orders.
4.
Be that as it is, since the petitioners had made
applications in terms of 2017 Government Order, and in the
- 9 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
light of the said application being pending consideration and the
subsequent modified order having come into effect on
13.09.2019, the respondent - State shall consider the
application with reference to the said modified Government
Order that is, from the date of pendency of the applications and
not the subsequent Government Order dated 15.07.2024.
5.
In view of the orders dated 24.09.2019, passed in
W.P.No.31197/2019 and connected matters quashing the
Government order dated 27.10.2017 as well as the order dated
28.08.2024 passed in W.P.Nos.41423/2019 and connected
matters, the writ petitions are partly allowed with the
following directions:
ORDER
(i). Impugned demand notes dated 12.05.2021 as
per Annexure-G in W.P.No.9272/2021, 02.03.2018
as per Annexure-E in W.P.No.22582/2018,
28.06.2019 as per Annexure-D in
W.P.No.28460/2019 issued by respondent-Director
General of Police and Office of Director General of
- 10 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
Fire Force and Emergency Services are hereby
quashed.
(ii) Respondents are directed to consider the
applications of the petitioners in terms of the
Government order dated 13.09.2019.
Sd/-
(M.G.S. KAMAL)
JUDGE
LL
List No.: 1 Sl No.: 1
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 28 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 9272 OF 2021 (GM-RES)
C/W
WRIT PETITION NO. 22582 OF 2018 (GM-RES)
WRIT PETITION NO. 28460 OF 2019 (GM-RES)
IN WP No. 9272/2021
BETWEEN:
M/S. SAI SRAVANTHI INFRA PROJECTS PVT. LTD.,
A PRIVATE LIMITED COMPANY,
HAVING OFFICE AT S.V. SQUARE,
5TH FLOOR, NO.8-2-293/82/A/796-B,
ROAD NO.36, JUBILEE HILLS,
HYDERABAD - 500 033.
AND ALSO HAVING SITE ADDRESS
SEEGEHALLI VILLAGE,
BIDARAHALLI HOBLI,
BENGALURU EAST TALUK,
BENGALURU - 560 067
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
SRI. P.V. RAGHAVA RAO.
…PETITIONER
Digitally
signed by
SUMA B N
Location:
HIGH
COURT OF
KARNATAKA
(BY SRI. RAJU S, ADVOCATE)
- 2 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
HOME DEPARTMENT,
(POLICE SUPPORTED SERVICES AND
CO-OPERATION), VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE DIRECTOR GENERAL OF POLICE
AND OFFICE OF THE DIRECTOR GENERAL
OF FIRE FORCE AND EMERGENCY SERVICES,
NO.1, ANNASWAMY MUDALIAR ROAD,
BENGALURU - 560 041.
…RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
GOVERNMENT ORDER DTD 27.10.2017 ISSUED BY THE R-1
VIDE ANNX-E AND THE GOVERNMENT ORDER DTD 13.09.2019
ISSUED BY THE R-1 VIDE ANNX-F AND ETC.,
IN WP NO. 22582/2018
BETWEEN:
1. MRS B V JAYALAKSHMI
AGED 62 YEARS
D/O LATE P.N. VENKATARAMANASWAMY
R/AT NO 127/11, BULL TEMPLE ROAD,
K.G. NAGAR, BANGALORE - 560 019.
- 3 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
2. B.N. CHETHAN
AGED 32 YEARS
S/O B.V. NANJUNDAPPA
R/AT NO 67/1-11, 7TH CROSS,
SUBRAMANYAPURA MAIN ROAD,
KADRENAHALLI, BSK 2ND STAGE,
BANGALORE - 560 070.
3.
B.N. MADHURYA
AGED 28 YEARS
D/O LATE B.V. NANJUNDAPPA
R/AT NO. 1075/2, 8TH CROSS,
ST. THOMAS TOWN,
LINGARAJAPURAM,
KACHARAKANAHALLI,
BANGALORE - 560 084.
4. SMT. SHANTHA
AGED 51 YEARS
W/O LATE B.V. JAYANTH
R/AT NO. 457, ITI LAYOUT,
OPPOSITE TO GOPALAN ARCHADE
MYSORE ROAD,
5. B.J. KIRAN
AGED 30 YEARS
S/O LATE B.V. JAYANTH
R/AT NO. 457, ITI LAYOUT,
OPPOSITE TO GOPALAN ARCADE
MYSORE ROAD, BANGALORE - 560 039
6. B. JAYAMMA
AGED 49 YEARS
W/O B.V. SOMASHEKAR
R/AT NO. 18, 1ST MAIN ROAD
BHEL LAYOUT, KENCHAHALLI,
R.R. NAGAR BANGALORE - 560 098.
- 4 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
7. B.S. PUNEETH
AGED 27 YEARS
S/O LATE B.V. SOMASHEKAR
R/AT NO. 18, 1ST MAIN ROAD,
BHEL LAYOUT, KENCHENAHALLI,
R.R. NAGAR, BANGALORE - 560 098.
8. B.S. NAVYASHREE
AGED 20 YEARS
D/O LATE B.V. SOMASHEKAR
R/AT NO. 18, 1ST MAIN ROAD,
BHEL LAYOUT, KENCHENAHALLI,
R.R. NAGAR, BANGALORE - 560 098
9. B.V. PREMA KUMARI
AGED 52 YEARS
D/O LATE P.N. VENKATARAMANASWAMY
R/AT NO. 426, RAJARAJESHWARI NILAYA
5TH MAIN, 5TH CROSS,
KENGERI SATELLITE TOWN
BENGALURU - 560 060
ALL THE PETITIONERS ARE
REPRESENTED BY THEIR GENERAL POWER OF
ATTORNEY HOLDER M/S M.N. LANDMARK
A REGISTERED PARTNERSHIP FIRMM
HAVING ITS REGISTERED OFFICE,
NO. 11, A.S. COMPLEX, 8TH MAIN,
BASAVESHWARANAGAR
BANGALORE - 560 079
BY ITS MANAGING DIRECTOR
SRI. G. RAGHU.
...PETITIONERS
(BY SRI. VIVEKANANDA T.P, ADVOCATE)
AND:
- 5 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
HOME DEPARTMENT,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE DIRECTOR GENERAL OF POLICE
AND OFFICE OF THE DIRECTOR GENERAL OF
FIRE FORCE AND EMERGENCY SERVICES
NO. 1, ANNASWAMY MUDALIAR ROAD,
BANGALORE - 560 041
...RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO-QUASH THE
GOVERNMENT ORDER DATED 27.10.2017 ISSUED BY THE
FIRST RESPONDENT AT ANNEXURE-D AND ETC.,
IN WP NO. 28460/2019
BETWEEN:
M/S SUMADHURA CAPITOL TOWERS PVT. LTD.,
NO.14&158, PATTANDURA AGARAHARA VILLAGE
K.R. PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE - 560 066
REPRESENTED BY ITS AUTHORISED SIGNATORY
SRI. K. BHARAT KUMAR
AGED 40 YEARS
S/O LATE K. BHASKAR
...PETITIONER
(BY SRI. VIVEKANANDA T.P, ADVOCATE)
- 6 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
HOME DEPARTMENT,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2.
THE DIRECTOR GENERAL OF POLICE
AND OFFICE OF THE DIRECTOR GENERAL OF
FIRE FORCE AND EMERGENCY SERVICES,
NO.1, ANNASWAMY MUDALIAR ROAD,
BANGALORE - 560 041.
...RESPONDENTS
(BY SMT. B.P. RADHA, AGA)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
GOVERNMENT ORDER DATED 27.10.2017 ISSUED BY THE
R-1 AT ANNX-C AND ETC.,
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL
- 7 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
ORAL ORDER
1.
Dispute raised in these petitions are with regard to
nd
the demand raised by 2 respondent, Fire Force and
Emergency Services calling upon the petitioners for payment of
fee for issuance of ‘No objection certificate’, which is required
for the purpose of grant of development building plan.
2.
The learned counsel for the petitioners referring to
the order dated 24.09.2019 passed by the Co-ordinate Bench
of this Court in WP No.31197/2018 and other connected
matters wherein the Co-ordinate Bench of this Court, taking
note of the modified Government Order dated 13.09.2019 and
also the submission made by the learned counsel therein while
quashing the Government Order dated 27.10.2017, has
reserved the liberty to the respondent therein to issue a fresh
demand in terms of the modified Government Order dated
13.09.2019. The Co-ordinate Bench had also observed that, if
in the event petitioners therein had paid any excess amount the
same shall be refunded to them or adjusted towards a fresh
demand to be made. The learned counsel for petitioners also
referred to another order of Co-ordinate Bench of this Court
- 8 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
dated 28.08.2024 passed in W.P. No.41423/2019 and
connected matters wherein following the earlier order dated
24.09.2019, the petitions were disposed off on similar line.
Thus the learned counsel for petitioners submits that the
present petition raising similar issue may also be disposed off
with a similar direction to the respondents to raise a fresh
demand in terms of modified Government Order dated
13.09.2019 with further direction to the respondents to adjust
the amount already paid and if found in excess, to the demand
made to be refunded. The submission is taken on record.
3.
In response though the counsel for learned AGA do
not dispute the orders passed by this Court, however, submits
that the petitioners in these petitions have also sought for
quashing of the Government Order dated 13.09.2019. She
further submits that subsequent, thereof another Government
Order dated 15.07.2024 has been issued wherein the amount
has been further enhanced by 10% compared to 2017 and
2019 Government orders.
4.
Be that as it is, since the petitioners had made
applications in terms of 2017 Government Order, and in the
- 9 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
light of the said application being pending consideration and the
subsequent modified order having come into effect on
13.09.2019, the respondent - State shall consider the
application with reference to the said modified Government
Order that is, from the date of pendency of the applications and
not the subsequent Government Order dated 15.07.2024.
5.
In view of the orders dated 24.09.2019, passed in
W.P.No.31197/2019 and connected matters quashing the
Government order dated 27.10.2017 as well as the order dated
28.08.2024 passed in W.P.Nos.41423/2019 and connected
matters, the writ petitions are partly allowed with the
following directions:
ORDER
(i). Impugned demand notes dated 12.05.2021 as
per Annexure-G in W.P.No.9272/2021, 02.03.2018
as per Annexure-E in W.P.No.22582/2018,
28.06.2019 as per Annexure-D in
W.P.No.28460/2019 issued by respondent-Director
General of Police and Office of Director General of
- 10 -
NC: 2026:KHC:4833
WP No. 9272 of 2021
C/W WP No. 22582 of 2018
WP No. 28460 of 2019
HC-KAR
Fire Force and Emergency Services are hereby
quashed.
(ii) Respondents are directed to consider the
applications of the petitioners in terms of the
Government order dated 13.09.2019.
Sd/-
(M.G.S. KAMAL)
JUDGE
LL
List No.: 1 Sl No.: 1