SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) There is no representation on behalf of the petitioners.

(2.) The learned Government Advocate submits that petition is virtually rendered infructuous in the light of the Judgment by a coordinate Bench in Writ Petition No.204109/2018 and connected matters disposed off on 13-03-2020 and also in the light of the elections being over and the petitioners having been permitted to cast their votes in the elections which was held on 28th January,2020.

(3.) In all possibility the petitioners counsel is also disinterested in assisting the Court for the reasons stated supra.