Thomas, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) A Divisional Bench of Karnataka High Court went outside the scope of the lis before it and made certain observations which are not in tune with the perceptions of judicial exercise. Why they did so in this case is beyond comprehension. State of Karnataka, unable to abide by the directions issued as per the order, has filed this appeal by special leave. For disposal of this appeal we did not find any necessity to issue notice to the sole respondent (Registrar General of the High Court of Karnataka) as he would have nothing to say about the impugned directions. So we propose to dispose of the matter without bringing the respondent to this Court.;