GEETHA KOUSALYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal under Sec. 4 of the Karnataka High Court Act, 1961 takes an exception to order dtd. 20/2/2020 passed in W.P.Nos.34797- 800/2009 and other connected matters.

(2.) Learned counsel for the parties jointly submit that the aforesaid order passed by the learned Single Judge has already been set aside by a Division Bench of this Court vide order dtd. 19/8/2021 in W.A.No.446/2020.

(3.) In view of the aforesaid submission and for the reasons assigned in the order dtd. 19/8/2021 passed in W.A.No.446/2020, this writ appeal is disposed of on same terms and similar directions.