LAWS(KAR)-2022-10-263

SHIVANAND Vs. SECRETARY GRAM PANCHAYAT

Decided On October 11, 2022
SHIVANAND Appellant
V/S
Secretary Gram Panchayat Respondents

JUDGEMENT

(1.) Shri Nagaraj J. Appannavar, learned counsel for appellants and Shri Puneeth Badiger, learned counsel on behalf of Shri Laxman T. Mantagani, for respondent No.1 have appeared in person.

(2.) Learned counsel for appellants submits that the appeal does not survive for consideration. Learned counsel further submits that his oral submission may be taken on record as the appeal does not survive for consideration.

(3.) Oral submission made on behalf of appellants is placed on record. Appeal is dismissed as it does not survive for consideration.