Writ Appeals Become Infructuous After Proceedings Are Recorded as Abated Under the Ordinance.

The appellants challenged the Single Judge’s order dated 4 January 2023 in W.P. No. 14910 of 2022 (LR).

In W.A. No. 189 of 2023, they sought, among other reliefs, to set aside the Assistant Commissioner’s order dated 18 September 2021 and the Karnataka Appellate Tribunal’s order dated 26 June 2012.

During the appeals, the Assistant Commissioner made a further order on 18 February 2026 recording that the Karnataka Land Reforms Act proceedings had abated by virtue of the Ordinance dated 13 July 2020.

The appellants submitted that, as a result, nothing remained for consideration in the appeals.

Whether the writ appeals had become infructuous following the Assistant Commissioner’s order recording abatement of the proceedings under the Karnataka Land Reforms Act.

The appeals arose under the Karnataka High Court Act, 1961, and concerned proceedings under the Karnataka Land Reforms Act, 1961.

The Assistant Commissioner’s order recorded that those proceedings stood abated by virtue of the Ordinance dated 13 July 2020. The Court did not determine the interpretation or legal effect of the Ordinance, or decide any substantive question under the Land Reforms Act; it disposed of the appeals on the basis that no live controversy remained.

The Assistant Commissioner’s subsequent order recorded the abatement of the underlying proceedings.

Accepting the appellants’ submission that nothing therefore survived for consideration, the Court treated the appeals as infructuous. It did not examine the merits of the challenged orders or resolve the underlying land-reform issues.