UMAPATHI S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed seeking for the following relief:

(2.) Learned AGA appearing for the respondents informs that the post of Lokayukta has been filled and appointment has been made to the said post. In view of this, the writ petition becomes infructuous.

(3.) In view of the above, the writ petition is dismissed as having become infructuous.