LAWS(KAR)-2022-9-340

M.S.NAGAPPA Vs. STATE OF KARNATAKA

Decided On September 19, 2022
M.S.Nagappa Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 14/1/2022 passed by the learned Single Judge by which, the writ petition preferred by respondent No.5 has been partly allowed and the Government order dtd. 10/12/2021 is set aside inter alia on the ground that no reasons have been assigned in the impugned Government order for not taking action in accordance with the recommendations made by the Deputy Director of Co-operative Audit. The learned Single Judge has remitted the matter for re-examination/ re-verification to the Deputy Director of Co-operative Audit.

(2.) Admittedly, in compliance of the directions issued by the learned Single Judge, the re-examination of the accounts of respondent No.5 - Society has been carried out on 30/6/2022, the same has been placed before the General Body of the Society and it has been accepted.

(3.) In view of the aforesaid subsequent event, nothing survives for adjudication in this appeal. The same is accordingly dismissed. In view of dismissal of the appeal, the pending interlocutory application does not survive for consideration and is accordingly disposed of.