HONNAGANGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ appeal is arising out of the order dated 03.02.2020 passed by the learned Single Judge in W.P.No.44729/2017 and connected matters.

(2.) The matter was listed on 26.03.2021 and nobody had appeared on behalf of the appellant. It was observed by this Court that the controversy involved in the present appeal has already been concluded on account of the judgment delivered in W.A.No.219/2020 and W.A.No.280/2020 as well as other connected matters. Today also, there is no appearance on behalf of the appellants. The judgment passed by the Division Bench in W.A.No.219/2020 reads as under:

(3.) As the controversy involved in the present appeal has already been concluded on account of the aforesaid judgment, the judgment delivered by the Division Bench of this Court in W.A.No.219/2020 shall be applicable mutatis mutandis in the present case also. Accordingly, the writ appeal stands disposed of.