VENKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are the Members of the second respondent Society have approached this Court seeking for the following reliefs:

(2.) The prayer made in this writ petition was dismissed as withdraw as against petitioner Nos.2 to 4 and therefore the writ petition has been rendered infructuous insofar as it relates to petitioner Nos.2 to 4 are concerned.

(3.) Heard the learned counsel appearing for the petitioners and the learned AGA appearing for the respondents.