T.P.MURALIDHAR Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner and the learned Counsel for the petitioner have filed a memo dtd. 6/9/2022 stating that the impugned order passed by the Karnataka Appellate Tribunal was also challenged by the vendor of the petitioner in W.P.No.15707/2021 and the same was disposed of by order dtd. 1/6/2022.

(2.) Therefore, the petitioner submits that the prayer made in the writ petition does not survive for consideration and hence, the petition may be disposed of. Accordingly, the writ petition stands disposed of as nothing survives for consideration, in terms of the memo filed by the petitioner. In view of the above, I.A.No.1/2021 does not survive for consideration and accordingly the same stands disposed of.