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Sri B R Siddaramu vs State Of Karnataka
2021 Latest Caselaw 624 Kant

Citation : 2021 Latest Caselaw 624 Kant
Judgement Date : 11 January, 2021

Karnataka High Court
Sri B R Siddaramu vs State Of Karnataka on 11 January, 2021
Author: B.V.Nagarathna And Uma
                          -1-


     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 11th DAY OF JANUARY, 2021

                         PRESENT

        THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA

                           AND

            THE HON'BLE MRS. JUSTICE M.G. UMA

          WRIT APPEAL No.4077/2019 (LB-RES)

BETWEEN:

SRI B.R. SIDDARAMU
S/O. SRI R. RAMAIAH
AGED ABOUT 58 YEARS,
BETTAHALLI VILLAGE,
KASABA HOBLI,
NELAMANGALA TALUK,
BANGALORE RURAL - 562 123
UPADHYAKSHA GOLLAHALLI PANCHAYATH.          ... APPELLANT

(BY SRI ROHAN HOSMATH, ADVOCATE)

AND:

1.     STATE OF KARNATAKA
       DEPARTMENT OF PANCHAYATH RAJ
       AND RURAL DEVELOPMENT,
       VIDHANA SOUDHA
       BENGALURU - 560 001
       REPRESENTED BY ITS SECRETARY.

2.     THE ASSISTANT COMMISSIONER
       DODDABELLAPURA SUB-DIVISION
       BANGALORE RURAL DISTRICT,
       BENGALURU - 562 127.

3.     GOLLAHALLI GRAMA PANCHAYATH
       GOLLAHALLI VILLAGE,
       NELAMANGALA TALUK,
       BENGALURU RURAL - 562 123
       REPRESENTED BY ITS PDO.

4.     MRS. MAHALAKSHMI
       AGED MAJOR
       ADHYAKSHA OF GOLLAHALLI GRAMA PANCHAYATH,
                          -2-


      GOLLAHALI VILLAGE,
      NELAMANGALA TALUK
      BENGALURU RURAL - 562 123.

5.    MR. SATISH KUMAR .M.S
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

6.    MRS. BHAGYAMMA
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

7.    MR. HARSHA .H.D
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

8.    MRS. JAGADHAMBA .N
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

9.    MRS. VEENA .K
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

10.   MR. KRISHNAPPA
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

11.   MR. MARIYALLANGAIAH
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
                            -3-


      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

12.   MRS. ASHA
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

13.   MR. MALLAIAH .N
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

14.   MRS. SIDDAMMA
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.

15.   MRS. MANJULA
      AGED MAJOR
      MEMBER OF GOLLAHALLI GRAMA PANCHAYATH,
      GOLLAHALLI VILLAGE,
      NELAMANGALA TALUK,
      BENGALURU RURAL - 562 123.      ... RESPONDENTS

(BY SRI LAXMINARAYAN, ADDL. GOVERNMENT ADVOCATE FOR
R-1 & R-2; SRI NISHANTH A.V., ADVOCATE FOR C/R-5)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
IMPUGNED   ORDER    OF   THE    LEARNED   SINGLE   JUDGE    IN
W.P.NO.40512/2019    (LB-RES)     DATED    19/12/2019      AND
CONSEQUENTLY ALLOW THE WRIT PETITION.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:-
                           -4-



                    JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the appeal has been rendered infructuous.

Hence, the appeal may be disposed of accordingly.

2. Memo is taken on record and perused.

3. Appeal is dismissed as infructuous.

Sd/-

JUDGE

Sd/-

JUDGE S*

 
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