All Karnataka State Students Association (R) (Under Section 13 Of The Karnataka Co-Operative Society Act 1960) vs State Of Karnataka & Ors

M. Nagaprasanna, J

This Court on 11.12.2025 had directed the petitioners to appear before the Commissioner and sort out the issue. In furtherance thereof, with the effort of the Commissioner Sri.Shashikumar, the learned Advocate General, the learned Additional Advocate General, the counsel for the petitioners and the leader of the All Karnataka State Students Association, there is a truce and the only demand is that their voice should be heard.

The Commissioner of Police, who is present before the Court through the learned Advocate General, would submit that efforts are being made for the voices of the students to be heard by the powers that be of the Government.

In the light of the above, the petitioner and the respondents have filed a joint memo which reads as follows:

“ That the petitioners and respondents most respectfully submit as follows:

The above said petition was listed before this Hon'ble Court on 11/12/2025 and after hearing the matter this Hon'ble Court was pleased to advise to the parties to solve the problem in the interest of students' community. As such, in terms of the directions issued by the Hon'ble Court conciliation meeting was held in the office of advocate General and after the conciliation meeting the petitioner organization society is agreed to withdraw the agitation/protest intended on 15/12/2025 as well as the writ petition on the condition that the state should arrange the meeting with the Hon'ble Chief Minister on or before Tuesday i.e., on or before 16.12.2025, with a few representatives on behalf of the Petitioner association.

In view of above the settlement the writ petition may be disposed-off reserving liberty to petitioner to restore the present petition, in the event of non-conducting of meeting as agreed (on or before Tuesday i.e., on or before 16.12.2025).

Hence, it is most respectfully submitted that in view of the settlement between the parties the top noted writ petition may be disposed-off reserving liberty to petitioner to restore the present petition, in the interest of justice and equity.”

In the light of the joint memo, the petition stands disposed. Liberty is reserved to the petitioner to revive the subject petition in case of need.