AIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed these writ petitions for the following reliefs:

(2.) Ms. Maitreyi Krishnan, learned counsel for the petitioners fairly submits that no interim order is granted by this Court in these writ petitions from 2014 till today. In view of non-granting of any interim order, the prayer Nos.1 and 2 do not survive for consideration. The said submission is placed on record.

(3.) As rightly submitted by the learned counsel for the petitioners, no interim order is granted by this Court in these writ petitions and therefore prayers 1 and 2 do not survive for consideration. Accordingly, these writ petitions are dismissed insofar as prayer Nos.1 and 2.