USHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The writ petition has been filed in the year 2015 challenging an order passed on 22/5/1987. In spite of granting sufficient opportunities, the petitioners have not taken steps to have all the respondents served. On the face of it, it appears that the petitioners are not interested in prosecuting the writ petition seriously and it has been filed only to protract the proceedings.

(2.) For the said reasons, the writ petition is dismissed for non-prosecution.