Sri. Panduranga M. R vs The State Of Karnataka
2021 Latest Caselaw 6992 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 21ST DAY OF DECEMBER, 2021

                        PRESENT

        THE HON'BLE MR.JUSTICE ALOK ARADHE
                          AND
 THE HON'BLE MR.JUSTICE ANANT RAMANATH HEGDE

          WRIT APPEAL NO.2901 OF 2019 (S-TR)

BETWEEN:

SRI. PANDURANGA M. R.
S/O LATE M.R.RANGASWAMY
AGED ABOUT 58 YEARS
WORKING AS ASSISTANT DIRECTOR
OF TOWN PLANNING-NORTH
BRUHUTH BENGALURU MAHANAGARA PALIKE
N.R.SQUARE, BANGALORE - 560 002.
                                           ... APPELLANT
(BY SMT. SATISH.K, ADVOCATE-PH)

AND:

1.     THE STATE OF KARNATAKA
       REPRESENTED BY ITS PRINCIPAL SECRETARY
       DEPARTMENT OF URBAN DEVELOPMENT
       VIKASA SOUDHA, BANGALORE - 560 001

2.     THE COMMISSIONER
       BRUHUTH BENGALURU MAHANAGARA PALIKE
       N.R.SQUARE, BANGALORE - 560 002

3.    THE DEPUTY COMMISSIONER (ADMINISTRATION)
      BRUHUTH BENGALURU MAHANAGARA PALIKE
      N.R.SQUARE, BANGALORE - 560 002
                                          ... RESPONDENTS
(BY SRI. VIJAY KUMAR A.PATIL, AGA FOR R1-PH;
    SRI. H. DEVENDRAPPA, ADVOCATE FOR R2 & R3)
                                2

   THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
IMPUGNED JUDGMENT AND ORDER DATED 25.07.2019
PASSED BY THE LEARNED SINGLE JUDGE IN WRIT PETITION
NO.28866/2019 AND CONSEQUENTLY ALLOW THE WRIT
PETITION FILED BY THE APPELLANT AS PRAYED FOR BY THE
APPELLANT BEFORE THE LEARNED SINGLE JUDGE AND ETC.

      THIS WRIT APPEAL COMING ON FOR HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant submits that the issue involved in this appeal has been rendered academic on account of efflux of time and the same may be kept open to be decided in an appropriate proceeding.

In view of the aforesaid submission, the appeal is dismissed as infructuous. However, the issue of law involved in this appeal is kept open to be agitated in an appropriate proceeding.

Sd/-

JUDGE

Sd/-

JUDGE ln.