VENKANNA Vs. ACADEMY OF MEDICAL EDUCATION

JUDGEMENT

(1.) Learned counsel for the appellants in both the matters are present and pray to take-up both the matters together, submitting that both the appeals have arisen out of a common order passed in two different writ petitions by the learned Single Judge.

(2.) Learned counsel from both side submit that the respondents No.1 and 2 in W.A.No.200132/2022 were dead during the pendency of the W.P.No.81549/2012, however, their death was not brought to the notice of the Court in the writ petition and an order came to be passed though the party to the litigation was dead.

(3.) They further submit that the President of respondent No.1 - Institution in W.A.No.200131/2022 was also dead during the pendency of W.P.No.81593/2012. They further submit that though the respondent was an institution, however, since the order passed was a common order in both the writ petition, they are intending to file a review petition before the learned Single Judge, in the writ petitions, bringing the same to the notice of the learned Single Judge and seeking a review of the order, since it was passed in favour of dead person. They pray liberty to approach the review Court with the said ground. Thus, reserving them liberty as sought for, the writ appeals stand disposed of as withdrawn. In view of the disposal of the appeals, the pending interlocutory applications do not survive for consideration.