AMRUTHESH N. P. Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioner by way of present PIL made the following prayers in the petition:

(2.) Learned counsel appearing for the respondents submits that during the passage of time, the admission process for the year 2022-23 is complete, the petition has been rendered infructuous.

(3.) The submissions of the learned counsel for the respective respondents are placed on record and the learned counsel for the petitioner is not disputing this fact. Accordingly, the petition is disposed as having become infructuous with liberty to the petitioner to approach this Court as and when the occasion arises and if so advised.