Sri. Balaji. G. V vs State Of Karnataka
2022 Latest Caselaw 11254 Kant

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 IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 2ND DAY OF AUGUST, 2022

                      BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

   WRIT PETITION NO.11207 OF 2022(GM-PDS)
BETWEEN:

SRI. BALAJI. G. V.
AGED ABOUT 38 YEARS,
S/O. LATE VENKATACHALAPATHI G. L.,
HEBBARI GRAMA, CHINTAMANI TALUK,
CHIKKABALLAPUR DISTRICT-563 146.
                                          ...PETITIONER
(BY SRI.VARUN GOWDA, ADVOCATE)

AND:

1. STATE OF KARNATAKA,
   REPRESENTED BY ITS PRINCIPAL SECRETARY,
   DEPARTMENT OF FOOD AND CIVIL SUPPLIES,
   VIKASA SOUDHA, BENGALURU-560 001.

2. THE DEPUTY COMMISSIONER (FOOD)
   CHINTAMANI, CHIKKABALLAPUR DISTRICT,
   CHIKKABALLAPUR-563 123.

3. DEPUTY DIRECTOR
   DEPARTMENT OF FOOD AND CIVIL SUPPLIES,
   CHINTAMANI, CHIKKABALLAPUR DISTRICT,
   CHIKKABALLAPUR-563 123.

4. TAHSILDAR
   CHINTAMANI TALUK,
   CHIKKABALLAPUR DISTRICT,
   CHIKKABALLAPUR-563 123.
                                       ... RESPONDENTS
(BY SRI.VINOD KUMAR, AGA FOR R1- R4)
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    THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ENDORSEMENT DATED 20.05.2022 ISSUED BY THE R3 AT
ANNEXURE-A AND ETC.,

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-

                           ORDER

The subject matter of this writ petition being

substantially similar to the one disposed off by a

Coordinate Bench of this Court in W.P.Nos. 13559/2020

(GM-PDS) & Connected Matters, between SRI

MANMOHANKUMAR V.C. v. STATE OF KARNATAKA &

OTHERS, disposed off on 23.12.2021 there cannot be an

adverse treatment to the petitioner herein.

2. The Division Bench of this Court in

W.A.Nos.932-933/1974 between A.V.VINODA &

ANOTHER Vs. STATE OF KARNATAKA BY ITS

COMMISSIONER & SECRETARY, disposed off on

11.12.1974, has held that the Court should treat the

like-cases alike and if relief is granted to a litigant it has

to be extended to a similarly circumstanced litigant as

well, there being no derogatory circumstances.

In the above circumstances, the writ petition is

disposed off in terms of the judgment mentioned supra.

Costs made easy.

Sd/-

JUDGE

Bsv