CHANDRAKALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed seeking for the following reliefs:

(2.) Learned AGA, who has appeared for respondent Nos.1 to 4 submits that the academic year 2022-23 is already over and therefore, the prayer made in the writ petition will not survive for consideration.

(3.) The said submission is placed on record. The writ petition is dismissed as having been rendered infructuous.