High CourtsSingle Bench(2026) 09 KAR CK 4993

Sri. Ibrahim Hussain vs The State Of Karnataka & Ors.

Karnataka High Court, Kalaburagi Bench · Decided on 25 September 2026

HON’BLE JUDGES
Vijaykumar A. Patil, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 201548 of 2026 (GM-TEN)

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Judgment

4 paragraphs · 51 words

ORAL ORDER

Learned counsel appearing for the petitioner submits that the respondent - authorities have recalled the tender notification and the writ petition has been rendered infructuous.

2.

The aforesaid submission is placed on record.

3.

In view of the aforesaid submission, the writ petition is dismissed as having become infructuous.