S. B. SIDDHALINGA SHIVACHARYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners submits that, the writ petition may be dismissed as having becomes infructuous.

(2.) Accordingly, the petition is dismissed as having become infructuous.

(3.) In view of withdrawal of writ petition I.A.Nos. 2 and 3 of 2015 does not survive for consideration.