SHAMBHULINGESH R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed seeking for the following reliefs:

(2.) Learned counsel for the petitioner submits that the reliefs sought in the present petition are covered by the order dtd. 14/1/2022 passed by this Court in W.P.No.518/2022.

(3.) The writ petition is disposed of in terms of the order dtd. 14/1/2022 passed by this Court in W.P.No.518/2022.