D V Pavamana vs State Of Karnataka
2021 Latest Caselaw 2329 Kant

                            1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF JUNE, 2021

                         PRESENT

     THE HON'BLE Mr. JUSTICE SATISH CHANDRA SHARMA

                           AND

      THE HON'BLE Mr. JUSTICE NATARAJ RANGASWAMY

         WRIT APPEAL No.178/2021 (KLR-RES)

BETWEEN:

D V PAVAMANA
S/O LATE D. VAMANAMURTHY
AGED ABOUT 43 YEARS
RESIDENTS OF NO.36(20/1)
5TH MAIN ROAD, 4TH CROSS
CHAMARAJPET, BENGALURU-18.
                                          ...APPELLANT

(BY SRI.HARISH KUMAR M S, ADV.)

AND:

1.     STATE OF KARNATAKA
       REP. BY ITS PRINCIPAL SECRETARY
       DEPARTMENT OF REVENUE
       DR.B.R.AMBEDKAR VEEDHI
       BENGALURU-560001.

2.     THE PRINCIPAL SECRETARY
       DEPARTMENT OF REVENUE
       DR. B.R. AMBEDKAR VEEDHI
       BENGALURU-560001.

3.     THE DEPUTY COMMISSIONER
       BENGALURU URBAN DISTRICT
                               2




      KANDAYA BHAVAN, K.G. ROAD
      BENGALURU-560001.

4.    SPECIAL DEPUTY COMMISSIONER
      BENGALURU URBAN DISTRICT
      KANDAYA BHAVAN, K.G. ROAD
      BENGALURU-560001.

5.    THE TAHASILDAR
      YELAHANKA TALUK
      BENGALURU URBAN DISTRICT
      YELAHANKA
      BENGALURU-560064.

6.    CHIEF ELECTORAL OFFICER
      OFFICE OF THE CHIEF ELECTORAL OFFICER
      NIRVACHANA NILAYA
      MAHARANI'S COLLEGE CIRCLE
      SHESHADRI ROAD
      BENGALURU-560001.
                                         ...RESPONDENTS

(BY SRI.S RAJASHEKAR, AGA FOR R1 TO R5)

     THIS APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE IN
W.P.NO.332/2021 (KLR-RES) DATED 25/01/2021 OF INTERIM
PRAYER.

     THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, SATISH CHANDRA SHARMA J., DELIVERED THE
FOLLOWING:

                     JUDGMENT

The present writ appeal arising out of order dated

25.01.2021 by which, learned Single Judge has not

granted any interim relief to the petitioner.

2. The co-ordinate Bench of this Court has passed

the order dated 22.02.2021 directing the parties to

maintain status-quo and status-quo is continued till date.

At the request of the parties, the writ appeal is disposed

of, with a request to the learned Single Judge to decide the

writ petition as expeditiously as possible, within a period of

thirty days from today. Till then the interim order will

continue.

The writ appeal is disposed of.

The parties shall appear before the learned Single

Judge on 25.06.2021.

Sd/-

JUDGE

Sd/-

JUDGE

mpk/*