NARAYANA B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Venkatesh P.Dalwai, learned counsel for the petitioner would submit that the petitioner has expired and there is none to prosecute the above matter.

(2.) His submission is placed on record.

(3.) Though no relief can be granted to the petitioner as such, the issue raised by the Petitioner being of general importance, it would be required of this court to issue certain general directions.