Anjamma W/O Lacham Reddy vs The State Of Karnataka And Ors
2022 Latest Caselaw 11286 Kant

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 4TH DAY OF AUGUST 2022

                          PRESENT

 THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                            AND

        THE HON'BLE MR.JUSTICE C.M.POONACHA

        WRIT APPEAL NO.200130/2022 (LB-ELE)

Between:

Smt. Anjamma
W/o Lacham Reddy
Age: 50 years
Occ: Gram Panchayat Adhyaksha
Nagmarpalli, R/o Rayapalli
Tq. Aurad (B), Dist. Bidar
                                            ... Appellant

(By Sri Hanmanthraya Sindol, Advocate)

And:

1.     The State of Karnataka
       Rep. by its Prl. Secretary
       Dept. of Panchayat Raj
       M.S. Building, Bengaluru - 560 002

2.     The Deputy Commissioner
       Bidar - 585 401

3.     The Asst. Commissioner
       Bidar - 585 401
                                         W.A.No.200130/2022
                               2

4.   The Chief Executive Officer
     Zilla Panchayat, Bidar
     Tq. and Dist. Bidar - 585 401

5.   The Executive Officer
     Taluka Panchayat
     Aurad (B), Tq. Aurad
     Dist. Bidar - 585 328

6.   Nagmarpalli Gram Panchayat
     Rep. by its Panchayat Development Officer
     Nagmarpalli, Tq. Aurad
     Dist. Bidar - 585 328

7.   Sangabai W/o Sayalu
     Age: 42 years
     Occ: Household and Gram
     Panchayat Member
     Nagmarpalli, R/o Manur (K)
     Tq. Aurad, Dist. Bidar - 585 327

8.   Sub-Inspector of Police
     Chitaki, Tq. Aurad (B)
     Dist. Bidar - 585 327

9.   Sangareddy S/o Shivreddy
     Age: 33 years, Occ: Agrl. and
     Gram Panchayat Member
     Nagmarpalli, R/o Karanji (B)
     Tq. Aurad, Dist. Bidar - 585 327
                                          ... Respondents

(Sri Mallikarjun C. Basareddy, Govt. Advocate for
 respondents/State)
                                                W.A.No.200130/2022
                                 3

        This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act, praying to set aside the impugned
order dated 29.06.2022 passed by Single Judge of this Court
in W.P.No.201226/2022 and dismissed the writ petition; to
allow this appeal with cost and grant such other relief, as this
Court may deem fit under the facts and circumstances of the
case.


        This Writ Appeal coming on for orders, through physical
hearing/video     conference    this    day,   Dr.H.B.Prabhakara
Sastry J., delivered the following:


                          JUDGMENT

Learned counsel for the appellant appearing

through video conference submits that in view of the

appeal having become infructuous, he would not press

the appeal.

In the light of the above submission, the writ

appeal stands dismissed as having become infructuous.

W.A.No.200130/2022

In view of disposal of the appeal, pending

interlocutory applications do not survive for

consideration.

Sd/-

JUDGE

Sd/-

JUDGE LG