AGRICULTURAL INSURANCE Vs. BHIMAPPA S/O BASAPPA KURAHATTI

JUDGEMENT

(1.) PC These appeals are directed against the order dated 12.12.2011 passed by the learned Single Judge in a bunch of writ petitions, i.e., W.P. Nos.65079 -65084/2010 with connected writ petitions. All those writ petitions were disposed of in terms of the order dated 18.11.2011 passed in W.P. Nos. 66370/2009 and the connected writ petitions. Paragraph no.11 of the order passed by the learned Single Judge dated 12.12.2011 reads thus:

(2.) LEARNED counsel for the appellants, in all fairness, placed before us the judgment and order dated 01.08.2012 passed by the Division Bench in W.A. Nos.30001/2012 with connected writ appeals including the appeal arising from the order dated 18.11.2011 in W.P. No. 66370/2009. He does not dispute that the present appeals are also covered by the order dated 01.08.2012 passed in W.A. Nos.30001/2012 with connected writ appeals. From perusal of the judgments and order dated 01.08.2012, we are also satisfied that the present appeals are covered by the said order and that after the said order, passed by the Division Bench, nothing survives in the present appeals and, in view thereof, these appeals also deserve to be disposed of in terms of the order dated 01.08.2010. In the circumstances, we dispose of these appeals in terms of the judgment and order dated 01.08.2012 passed in W.A. Nos.30001/2012 with connected writ appeals. No costs.