KARNATAKA STATE SDMC FEDERATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Despite opportunity being granted for six times, office objections have not been complied with.

(2.) Learned counsel for the petitioners submits that despite notice being sent to the petitioners they have not responded.

(3.) It appears the petitioners are not interested in prosecuting this petition. Accordingly, the same is dismissed for non prosecution.