KARUNAKARA BHANDARY Vs. KASARAGOD BAR ASSOCIATION

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers :

(2.) The writ petition was admitted, issuing notice by speed post on 28/03/2012. Despite the lapse of four months, nobody has filed any counter affidavit with regard to the pleadings and prayers sought for.

(3.) The learned counsel for the petitioner submits that, the petitioner is not in a position to enter appearance, file necessary pleadings or prosecute the matter in respect of the various litigations pending before the concerned Courts, allegedly because of some resolution stated as passed by the first respondent, virtually preventing the lawyers from accepting the Vakalath on behalf of the petitioner and from appearing in any of the Courts.