Writ petition dismissed as infructuous on petitioners’ memo.

The petitioners filed a writ petition under Articles 226 and 227 of the Constitution challenging the final voters’ list dated 15 September 2026 issued by the Karnataka State Bar Council

At the hearing, petitioners’ counsel filed a memo stating that the petition had become infructuous and requesting its dismissal on that basis

1. Whether the writ petition should be dismissed as infructuous in light of the petitioners’ counsel’s memo

The Court applied no substantive statutory provision, constitutional doctrine, or precedent.

It disposed of the petition on the procedural basis that, following the petitioners’ memo stating that the matter had become infructuous, the petition could be dismissed as having been rendered infructuous

The petitioners’ counsel expressly represented that the petition had become infructuous and sought dismissal on that ground

In view of that memo, the Court dismissed the petition without determining the merits of the challenge to the final voters’ list

Any pending interlocutory applications were also disposed of