M. GANESH ANCHAN Vs. B. VEERAPPA DEVADIGA

JUDGEMENT

(1.) When these matters were taken up for consideration, learned counsel for petitioners submitted that respondents have failed to comply with the interim order passed by this Court on 21.05.2020.

(2.) In reply, learned counsel for contesting respondents has produced copy of the order dated 12.08.2020 passed in Writ Appeal No.418/2020 c/w Writ Appeal No.420/2020, wherein order dated 02.07.2020 was challenged and the Division Bench of this Court has disposed of the appeals with the following observations:

(3.) It is fairly conceded that the public notice which is challenged in these writ petitions has been withdrawn by the respondent-Commissioner. As such, relief No.1 claimed in the petitions does not survive for consideration. Insofar as second relief claimed by the petitioners is concerned, in view of subsequent development following the withdrawal of the public notice, petitioners were permitted to run the business. But, since then the Deputy Commissioner has passed an order directing closure of entire market, wherein, the shops of the petitioners have been located. It is submitted that the said order has been challenged in Writ Petition No.9810/2020 and the order passed by the Deputy Commissioner has been stayed.