AKKAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Advocate for the petitioners and learned Advocate for contesting respondents in unison submit that the order passed by respondent No.2 may be set aside and the matter may be remanded back to respondent No.2 for fresh consideration.

(2.) The learned HCGP appearing for respondent Nos.1 to 4 upon instructions submits that respondent No.2 has dismissed the revision petition filed before him by petitioners herein for non-prosecution and he has no objection if the request of the advocate for petitioners and contesting respondents is permitted.

(3.) Though the writ petition is filed with a prayer to set aside the orders passed by respondent No.3 as well as respondent No.2, in the course of the arguments, the advocate for petitioners and contesting respondents submit that the order passed by respondent No.3 has been challenged before respondent No.2 and the same has been dismissed for non- prosecution and they would be satisfied, if the said order is set aside and matter be remanded back to respondent No.2 for fresh consideration.