P.NIRMALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Sri. R. Srinivasa takes notice for respondent No.1. Learned Counsel Sri. B.J.Somayyaji takes notice for respondent Nos.2 and 3.

(2.) The petitioner has sought to issue a writ of certiorari or any other writ quashing the notice dated 22.04.2020 vide Annexure-"A" issued by respondent No.2, convening a Meeting on 04.05.2020 at 11.00 a.m. to consider the no confidence motion moved against the petitioner. However, it is brought to the notice that by the subsequent intimation letter dated 30.04.2020, the said meeting convened on 04.05.2020 has been cancelled. In view of the same, nothing survives for consideration in this writ petition as the same has become infructuous.