FAROOQ S/O ABOOBAKKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo dated 2.09.2020 along with certain documents. One of the document is a copy of the order dated 24.08.2020 passed by the Executive Officer of Taluk Panchayath, Mangaluru. According to the learned counsel for the petitioners the Executive Officer, Taluk Panchayath, has set aside the auction proceedings and directed that the petitioner shall not be dispossessed from the stall/premises.

(2.) Therefore, learned counsel for the petitioners submits that the matter has become infructuous.

(3.) Placing the submission of the learned counsel for the petitioners, these writ petitions stand disposed of as nothing further survives for consideration in these writ petitions.