KODANDA S.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this intra court appeal, the appellants are assailing the validity of the interim order dtd. 26/8/2022 passed by the learned Single Judge, by which, the Assistant Commissioner, Bengaluru South Sub-Division, Bengaluru, has been directed to announce the result of the meeting held on 6/7/2022 for consideration of motion of no-confidence, forthwith.

(2.) Learned Senior Counsel for the appellants, at the outset, fairly submitted that the direction contained in the order dtd. 26/8/2022 passed by the learned Single Judge has been given effect to, in as much as, in the evening of 1/9/2022, the result of the meeting held on 6/7/2022 for consideration of motion of no-confidence, has already been announced. It is pointed out that a motion of no confidence has been passed against appellants.

(3.) In view of the fact that the direction contained in the order dtd. 26/8/2022 passed by the learned Single Judge has already been given effect to, the issue involved in this appeal has been rendered academic. We are, therefore, not inclined to examine the same. We are also not inclined to direct maintenance of status-quo, as same would amount to continuance of appellants in office, against whom motion of no confidence is passed. Needles to state that validity of motion of no confidence shall be examined in the proceeding pending before learned Single Judge. The appeal is accordingly disposed of.