COMMITTEE FOR PUBLIC ACCOUNTABILITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:-

(2.) Heard Sri K.N.Phanindra, learned Senior Advocate for the petitioner and learned Additional Government for the respondent and perused the material on record.

(3.) The material on record discloses that the present petition has been filed on 12/8/2021. Subsequently, the subject matter of the present petition has been dealt by the learned Single Judge of this Court in the case of K.P.Anjanappa Vs. The State of Karnataka and others in W.P.No.51929/2014 and connected matters decided on 27/9/2021, where several directions have been issued including constituting the Committee comprising of Hon'ble Mr. Justice K.N. Keshavanarayana, Former Judge, High Court of Karnataka.