01Facts
The 50 petitioners, students of Gnyan Ganga D.Ed. College, sought a direction to the second respondent to consider their representation dated 8 June 2025 requesting permission to appear for the second-year examinations.
pp. 7–8The petition was brought under Articles 226 and 227 of the Constitution of India. At the hearing, petitioners’ counsel submitted that the petition had become infructuous.
p. 802Issues
i.Whether the writ petition had become infructuous and should be dismissed on that basis.
p. 803Law Applied
The petition invoked the High Court’s writ jurisdiction under Articles 226 and 227 of the Constitution.
p. 7The Court did not discuss or apply any substantive statutory provision, precedent, or broader legal doctrine; it recorded counsel’s submission that the petition had become infructuous and disposed of the matter on that basis.
p. 804Reasoning
The petitioners’ counsel stated that the petition had been rendered infructuous.
p. 8The Court placed that submission on record and, without examining the merits of the request concerning the examinations, dismissed the petition accordingly.
p. 805Holding
The Court treated the writ petition as infructuous and dismissed it.
p. 8No direction was issued regarding the petitioners’ request to appear for the second-year examinations.
p. 8Original Court PDF
MOHIT KUMAR S/O HUKUAM SINGHvsSTATE OF KARNATAKA
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