PANCHAKSHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ appeal arises out of the judgment and order dtd. 1/6/2022 passed in W.P.No.10740/2022 (LB-RES).

(2.) Learned Additional Government Advocate appearing for the respondents, on the basis of instructions, submits that No Confidence Motion has been held yesterday i.e., 6/6/2022 and the resolution has been passed against the petitioner/appellant.

(3.) Learned Senior Advocate appearing for the appellant, at this stage, submits that the observations made by the writ Court while deciding the writ petition may be read against the petitioner/appellant in the subsequent proceedings and would affect the petitioner/appellant.