D V PAVAMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ appeal arising out of order dtd. 25/1/2021 by which, learned Single Judge has not granted any interim relief to the petitioner.

(2.) The co-ordinate Bench of this Court has passed the order dtd. 22/2/2021 directing the parties to maintain status-quo and status-quo is continued till date. At the request of the parties, the writ appeal is disposed of, with a request to the learned Single Judge to decide the writ petition as expeditiously as possible, within a period of thirty days from today. Till then the interim order will continue.

(3.) The writ appeal is disposed of. The parties shall appear before the learned Single Judge on 25/6/2021.