SHIVANAND K. HADAPAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Shri Sunil S.Desai undertakes to file vakalath for respondent Nos.3 & 4.

(2.) Taking note of the fact that the learned advocate appearing for the petitioner is no more, this Court on 18/4/2023 had issued Court notice to the petitioner. The report received from the Court of Senior Civil Judge & JMFC, Ron states that the petitioner has been personally served. However, there is no representation on behalf of the petitioner.

(3.) Learned counsel appearing for the contesting respondents submits that identical matters have been considered by the Co-ordinate Bench of this Court and the same have been dismissed and he has placed on record the orders passed by the Co-ordinate Bench of this Court in W.P. No.21856/2017 & Connected matters, disposed off on 26/7/2019. Therefore, this writ petition is disposed off in terms of the orders passed by the Co-ordinate Bench of this Court in W.P. No.21856/2017 & Connected maters. Accordingly, the writ petition stands dismissed.