MAMATHA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed as a public interest litigation seeking a direction to the respondents to take necessary action and steps for recovery of movable properties belonging to the State and its authorities.

(2.) Learned counsel for the petitioner submits that the grievance of the petitioner stands redressed in view of the order dtd. 2/3/2022 passed by the learned Single Judge in Writ Petition No.5518/2021. The aforesaid submission is placed on record. Accordingly, the petition is disposed of.