KARNATAKA INDUSTRIAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions, petitioners have assailed the validity of the Notification dtd. 20/7/2020.

(2.) Learned Additional Government Advocate for respondent has invited attention of this Court on the memo filed today and it has been stated that the order dtd. 20/7/2020 impugned in these petitions has been withdrawn by the State Government on 18/7/2022. The aforesaid memo is taken on record.

(3.) In view of the aforesaid subsequent event, nothing survives for adjudication in these writ petitions and the same are accordingly disposed of.