AAVIN SUJATHA Vs. ASSISTANT COMMISSIONER, HARAPANAHALLI, VIJAYANAGAR DISTRICT

JUDGEMENT

(1.) Learned H.C.G.P. has filed a memo along with documents stating that the petitioner has challenged the notice dtd. 27/7/2022 issued by the Assistant Commissioner under Rule 3(2) of the Karnataka Panchayat Raj Act, 1994. Pursuant to the said notification, proceedings were conducted by Nandibevur Gram Panchayat on 19/8/2022 by holding a meeting with respect to 'No Confidence Motion' and circular came to be issued by the Assistant Commissioner on 27/7/2022. In view of the same nothing survives for consideration and the writ petition may be dismissed having rendered infructuous.

(2.) Learned counsel for the petitioner does not object for the same. Memo along with documents is placed on record.

(3.) Writ petition is dismissed as having become infructuous.