D. SURENDRA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition has prayed for the following reliefs:

(2.) Learned counsel for the parties jointly submit that the controversy involved in the instant writ petition is covered by an order dtd. 12/3/2021 passed by a division bench of this court in W.P.No.29534/2019.

(3.) In view of the aforesaid submission and for the reasons assigned in the judgment, the writ petition is disposed of on the following terms: