M. A. HAMEED Vs. KARNATAKA STATE BAR COUNCIL

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Petitioner was a practising advocate who had practised for more than 25 years, having registered himself with the respondent, Karnataka State Bar Council.

(3.) During the COVID-19 pandemic, the petitioner had submitted an application for surrender of his Sanad (right to practice) and requested the respondent to make payment of the monies as provided for under the Karnataka Advocates Welfare Fund Act, 1983. The said application was accepted by the Bar Council and an amount of Rs.1,42,000.00 was paid to the petitioner by way of deposit in his bank account and the surrender of Sanad (right to practice) was accepted by the respondent.