G. INDIRA Vs. M. NAGARAJ

JUDGEMENT

(1.) Learned counsel has filed a memo dtd. 20/6/2023 stating that respondent No.1 had filed an Election Petition before the XXXVII Addl. City Civil and Sessions Judge, Bangalore and the said Election Petition has been dismissed by order dtd. 7/12/2022. This writ petition arises out of the said Election Petition. Therefore learned counsel submits that prayer made in the writ petition does not survive for consideration.

(2.) The memo is taken on record, subject to all just exceptions.

(3.) Accordingly, the writ petition stands dismissed as the prayer made in the writ petition has become infructuous.