V. GURURAJ Vs. VIDYA SREESHA THEERTHARU

JUDGEMENT

(1.) The learned counsel appearing for the petitioner has tendered across the Bar a memo for withdrawal of this petition. Though we are permitting withdrawal, it cannot be unconditional looking to the nature of allegations made in this petition.

(2.) The present petitioner is the second respondent in Writ Petition No.15239/2020 who is represented by the same learned counsel in the said petition. When the said Writ Petition No.15239/2020 came up before the learned Single Judge on 23rd December 2020, a very peculiar request was made by the learned counsel who appears for the petitioner in this petition. The request was not only peculiar, but shocking. The request was that the present petitioner wants to request the Hon ble Chief Justice to have this matter heard by a non- Karnataka Judge of this Court and that a decision be taken in this regard. Following is the order dated 23rd December 2020: Learned counsel appearing for respondent No.2 Shri Kumara K.G. submits that a request is made to the Hon ble Chief Justice to have this matter heard by non-Karnataka judge of this Court and that a decision is being taken in this regard. In view of the above, matter is adjourned by four weeks; in the meanwhile, the proceedings in the Court below shall not be precipitated. It is open to the petitioner to serve copy of the petition on the first respondent in the Court below; learned trial judge to facilitate such service. (underline supplied)

(3.) Prior to that, the present petition appears to have been filed on 22nd December 2020 seeking a very peculiar writ of mandamus. Prayer (1) of this petition reads thus: