Writ appeals on an issue covered by a coordinate bench ruling are dismissed in accordance with that ruling.

The appellants, corporators/councillors of the Bidar City Municipal Corporation, filed two writ appeals under Section 4 of the Karnataka High Court Act, 1961, challenging the learned Single Judge’s judgment dated 23 April 2026 in W.P. No. 201382 of 2026.

The appeals were heard together. The Division Bench was informed that the issue was covered by its decision dismissing W.A. No. 200101 of 2026 on 28 April 2026; counsel for the appellants did not dispute that position.

Whether the issue in these appeals was governed by the Division Bench’s decision in W.A. No. 200101 of 2026.

Whether, in light of that decision, the present appeals survived for consideration.

Section 4 of the Karnataka High Court Act, 1961, provides for the writ-appeal jurisdiction invoked by the appellants.

The Court applied the disposition in the coordinate Bench’s decision in W.A. No. 200101 of 2026, dated 28 April 2026, as governing the issue before it; the judgment does not state the underlying legal rule or reasoning of that decision.

The Bench found that the issue was squarely covered by the coordinate Bench’s dismissal of W.A. No. 200101 of 2026.

Since the appellants’ counsel did not dispute that the earlier decision governed, the Bench concluded that the present appeals did not survive for separate consideration and dismissed them in terms of that decision.

The Court dismissed W.A. No. 200126 of 2026 and W.A. No. 200127 of 2026 in terms of the order in W.A. No. 200101 of 2026, dated 28 April 2026.