COMMISSIONER Vs. K SHIVAPPA DEAD

JUDGEMENT

(1.) The learned counsel appearing for the appellant- Commissioner, Mangaluru City Corporation states that the appellant has filed a memo stating that they are withdrawing the public notice dated 7th April 2020 with liberty to take action in accordance with law.

(2.) A perusal of the writ petitions filed by the contesting respondents will show that the main challenge was to the public notice dated 7th April 2020.

(3.) As the said public notice has been withdrawn by the appellant, nothing survives in the writ petitions and the said public notice cannot be acted upon. Therefore, the impugned orders cease to operate.