LAWS(KAR)-2012-10-206

A.N. JAYANATHI W/O A.R. PRAKASH Vs. THE DEPUTY COMMISSIOENR CHICKAMAGALUR DISTRICT CHICKAMAGALUR, THE DEPUTY COMMISSIONER OF EXCISE, CHICKAMAGALUR DIST. CHICKAMAGALUR, THE EXCISE INSPECTOR KADUR RANGE, KADUR CHICKAMAGALUR DISTRICT AND L. KRISHNA

Decided On October 10, 2012

A.N. Jayanathi Appellant

V/S

Deputy Commissioenr Chickamagalur District Chickamagalur, The Deputy Commissioner Of Excise, Chickamagalur Dist. Chickamagalur, The Excise Inspector Kadur Range, Kadur Chickamagalur District And L. Krishna Respondents

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the Writ Petition has become infructuous. Accordingly, the Writ Petition is dismissed as having become infructuous.

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