M. KARIBASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Learned counsel for the petitioner files a memo today. The memo reads as under;

(3.) This petition is spent itself in view of respondent having been passed an order on the representation of the petitioner. Accordingly, he files a memo seeking dismissal of this petition with liberty to file fresh writ petition.