- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order passed by the High Court of Karnataka, Bangaluru in Writ Petition No. 9781 of 2017 dated 24.03.2017 whereby the High Court summarily dismissed the Public Interest Litigation on the sole ground noted in paragraph 3 of the impugned order that the issues raised in the complaint which are also referred to in the Writ Petition have been closed by the Lokayuktha whilst accepting the report of Chief Executive Officer of the Zilla Panchayat, Chamrajanagara. No other reason is noted in the impugned order.;