MAHADEVAIAH Vs. COMMISSIONER MEMBER SECRETARY

JUDGEMENT

(1.) There is no representation on behalf of appellant.

(2.) Sri.M.V.Ramesh Jois., learned AGA for respondents 1 to 3 and Sri.Venugopal.M.S., learned counsel on behalf of respondents 4 to 11 has appeared in person.

(3.) Learned AGA submits that a memo has been filed on 14/10/2020 stating that the above Miscellaneous First Appeal is filed by the appellants seeking for a direction to set aside the order No.ADN.8-CR.89.2016- 17, Bengaluru dtd.:22/2/2017 passed by the respondent No.1 in consequence to the minutes of the 6th Meeting, subject No.3(17) 18/1/2017. It is also stated that the tenure of the Committee which had been formed on 22/7/2017 to administer the functioning of Sri Huliyuramma Devasthana, Halevooru, Kunigal Taluk, Tumakuru District coming under the administration of the Commissioner of Hindu Religious and Charitable Endowment has expired on 22/2/2020. Hence, the above Miscellaneous First Appeal is infructuous and ought to be dismissed. Counsel therefore, submits that the memo may be placed on record and the appeal may be dismissed as having become infructuous. Submission is noted. Memo is placed on record.