Sri Giri S vs The Commissioner
2021 Latest Caselaw 5782 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 8TH DAY OF DECEMBER, 2021

                      BEFORE

     THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

       WRIT PETITION No.7268/2020 (LB - BMP)

BETWEEN

SRI. GIRI S
S/O. SRIRAM M
AGED ABOUT 34 YEARS
RESIDING AT NO.1/2,
1ST CROSS, 1ST MAIN,
NEAR HONNADEVI TEMPLE ROAD,
KODIPALYA, KENGERI,
BENGALURU-560 060
                                       ... PETITIONER

[BY SRI. MANJUNATH R., ADV.
    (PHYSICAL HEARING)]

AND

1.    THE COMMISSIONER
      BRUHATH BENGALURU MAHANAGARA PALIKE
      BENGALURU-560 002.

2.    THE HEALTH OFFICER
      BASAVANAGUDI DIVISION
      BIRTH AND DEATH
      BBMP, DISTRIBUTION ZONAL OFFICE
      TYAGARAJANAGARA,
      BENGALURU-560 028.           ... RESPONDENTS

[BY SRI. B.S.KARTHIKEYAN, ADV. FOR R1 AND R2
    (PHYSICAL HEARING)]
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    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENDORSEMENT ISSUED BY THE R-2 VIDE ITS
ENDORSEMENT DTD 21.12.2019 VIDE ANNX-F AND ETC.

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING - 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:

                          ORDER

Both the learned counsel appearing for the

petitioner and the respondents, in unison, would

submit that the issue in the writ petition stands covered

by the judgment rendered by the co-ordinate Bench of

this Court in W.P.No.8721/2018.

2. For the reasons indicated in

W.P.No.8721/2018, the subject writ petition is allowed

and the impugned Endorsement issued by the 2nd

respondent as per Annexure - F dated 21.12.2019 is

quashed.

3. The respondents are directed to reconsider the

case of the petitioner in the light of the orders passed by

the Co-ordinate Bench in W.P.No.8721/2018 and pass

appropriate orders in accordance with law within eight

weeks from the date of receipt of copy of this order.

Ordered accordingly.

Sd/-

JUDGE

KG