MANOHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) A Division Bench of this Court in the case of Chidananda Urs B.G. V/s the State of Karnataka, Department of Personnel Administrative Reforms and others reported in ILR 2022 KAR 4184 has passed an order whereby the notification constituting the Anti Corruption Bureau is held to be invalid and as a result, Anti Corruption Bureau is now not in existence.

(3.) The first and fifth respondents in this writ petition are Anti Corruption Bureau and therefore no order can be passed against first and fifth respondents.