GEETHA PANDIT RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) After hearing the matter for some time, taking note that service of notice on some of the respondents is not complete and further that the scope of present appeal is limited to the consideration of correctness or otherwise of the order of learned Single Judge while passing the order on the interim relief sought for, it is deemed appropriate to proceed further without waiting for completion of service of notice as regards the other respondents. It is also to be noticed that the unserved respondents who are members of Zilla Panchayat share the same interest as that of private respondents, who are also the members of Zilla Panchayat who are represented by their learned counsel.

(2.) Learned counsel for the appellants appearing through video conference submits that the appeal may be disposed off while continuing the interim arrangement made by this court on 22.10.2020 keeping open all the contentions.

(3.) Learned advocates appearing for respondent Nos.4 and 29, 12, 6, 9 and 15 have also filed the memos and have submitted that the said respondents have no objection for disposal of the writ appeal by directing learned Single Judge to dispose of the matter expeditiously, i.e. within one week, keeping open all the contentions.