M.P. KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and learned Additional Government Advocate appearing for respondent Nos.1, 4 and 5 and Sri G.V. Shashikumar, learned Counsel for respondent Nos.2 and 3.

(2.) The petitioners have approached this Court calling in question the provisions of Section 20(2) (a-iv) (a-v) as they were not permitted to exercise the franchise. This Court by an interim order dated 9.1.2020 permitted the petitioners to cast their vote in the election held on 25.1.2020. In the light of the said fact, learned Additional Government Advocate appearing for respondent Nos. 1, 4 and 5 and Sri G.V. Shashikumar, learned Counsel for respondent Nos.2 and 3 submitted that the writ petition has rendered infructuous.

(3.) However, learned Counsel for the petitioners seeks leave of this Court to withdraw the writ petition.