BHARATI VIDYAVARDAK SANGH, CHIKKODI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Even though the matter is listed for orders on non compliance of office objections, with the consent of learned counsel for the parties, the appeal is taken up for final disposal.

(2.) The instant appeal is filed under Sec. 4 of the High Court Act, 1961, challenging the legality and correctness of the order of the learned Single Judge in W.P. No. 104128/2015 dtd. 15/12/2021 whereunder the learned Single Judge dismissed the writ petition on the ground that in view of the subsequent development, prayer of the writ petitioner would not survive for consideration.

(3.) We have heard learned counsel Sri Shivaraj P. Mudhol for the appellant and the learned AGA for respondents no. 1,3,4 and 5.