G R Kantharaju vs State Of Karnataka
2021 Latest Caselaw 2415 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 25TH DAY OF JUNE, 2021

                         PRESENT

     THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                           AND

      THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

           WRIT APPEAL NO.119/2020 (GM-KSR)

BETWEEN

G R KANTHARAJU
AGED ABOUT 43 YEARS
S/O RANGEGOWDA
SECRETARY
SRI VIVEKANANDA VIDYA SAMSTHE (REGD.)
GUDIGONDANAHALLI -572 217
TIPTUR TALUK
TUMAKURU DISTRICT                          ...APPELLANT

(BY SRI VINAYA KEERTHY M., ADV.)

AND

1.     STATE OF KARNATAKA
       REPRESENTED BY ITS SECRETARY
       DEPT. OF COOPERATION
       VIKASA SOUDHA
       BENGALOORU-560 001

2.     DY. REGISTRAR OF COOP.SOCIETIES
       II FLOOR, MINI VIDHANA SOUDHA
       TUMAKURU-577 201

3.     SRI VIVEKANANDA VIDYA SAMSTHE (R)
       GUDIGONDANAHALLI -572 217
       TIPTUR TALUK
       TUMAKURU DISTRICT
       CLAIMED TO BE REPRESENTED BY
       M.R. RURDRAPPA AS SECRETARY
                                       ...RESPONDENTS
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(BY SRI S.RAJASHEKAR, AGA FOR R1 & R2
    SRI.S.N.BHAT, ADV. FOR R3)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE IMPUGNED ORDER
DATED 07/01/2020 IN WRIT PETITION NO.34917/2018 (GM-KSR)
PASSED BY THE LEARNED SINGLE JUDGE AND ETC.

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



                          JUDGMENT

Learned Counsel appearing for the parties have fairly

stated before this Court that the matter before the learned

Single Judge is being listed for final hearing and the learned

Single Judge be directed to decided the matter at an early

date.

2. Resultantly, without going into the merits of the

case, the present writ appeal stands disposed of and the

learned Single Judge is requested to decide the matter within

thirty days from today.

3. The parties shall appear before the learned Single

Judge on 06.07.2021.

4. Office to list W.P. No.34917/2018 before the

learned Single Judge on 06.07.2021.

5. The interim order granted by the learned Single

Judge to continue.

Sd/-

JUDGE

Sd/-

JUDGE

Cs