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Judgment
5 paragraphs · 112 words
(Per Hon’ble Sri Justice D.Ramesh)
During the course of hearing, both the learned counsel submitted that the issue involved in both the Writ Appeals are squarely covered by the Judgment of this Court dated 07.9.2026 in W.A.No.1079 of 2025 and batch and prays to dismiss both these Writ Appeals in the same lines.
Accordingly, both the Writ Appeals are also dismissed with the same observation as observed in W.A.No.1079 of 2025 and batch dated 07.9.2026. There shall be no order as to costs.
Registry is directed to attach a copy of the Judgment in W.A.No.1079 of 2025 and batch dated 07.9.2026.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.