MANASURALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court seeking a writ of mandamus directing the respondent No.1 to withdraw the revision bearing No.REV/SUR/PHODI/SR-202/2021-22 and transfer the same to some other Revenue Officer of equivalent rank, on the ground that the order impugned in the revision was passed by the wife of the Officer, before whom the revision was filed.

(2.) Learned AGA who was directed to take notice for the respondents on the last date of hearing,on instructions submits that the said Officer has been transferred with effect from 17/6/2023.

(3.) The said submission is placed on record.