M.H. Vijayalaxmi vs The State Of Karnataka And Ors
2022 Latest Caselaw 1449 Kant

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        IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

   DATED THIS THE 1ST DAY OF FEBRUARY, 2022

                       BEFORE

       THE HON'BLE MR.JUSTICE E.S.INDIRESH


    WRIT PETITION No.201468/2021 (GM-RES)

BETWEEN:

SMT. M.H. VIJAYALAXMI
W/O HUNACHIRAYA
AGE: 43 YEARS, OCC: HOUSEHOLD
R/O PLOT NO.33 SBI COLONY
OLD JEWARGI ROAD, KALABURAGI
PRESENTLY AT PLOT NO.65
GODUTAI NAGAR, KALABURAGI-585102
                                  ... PETITIONER
(BY SRI SHRAVANKUMAR MATH, ADVOCATE FOR
 SRI RAMACHANDRA K., ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
   REPRESENTED BY THE
   ADDITIONAL CHIEF SECRETARY
   DEPARTMENT OF AGRICULTURE
   LOCATED 4TH FLOOR, M.S.BUILDING
   DR.AMBEDKAR ROAD
   BENGALURU- 560001

2. ANTI CORRUPTION BUREAU
   REPRESENTED BY ITS
   ADDITIONAL DIRECTOR
   GENERAL OF POLICE NO.49
   KHANIJA BHAVAN
   RACE COURSE ROAD
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   BENGALURU-560001

3. THE KARNATAKA LOKAYUKTA
   REPRESENTED BY ITS REGISTRAR
   DR.B.R.AMBEDKAR ROAD
   M.S.BUILDING
   BENGALURU-560001
                                              ... RESPONDENTS

(BY SRI SHIVAKUMAR R. TENGLI, AGA FOR R1;
 SRI SUBHASH MALLAPUR, ADVOCATE FOR R3;
 R2-SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS       FOR        IMPLEMENTATION    OF    IMPUGNED
JUDGMENT IN W.P.NO.200356/2021 AS PER ANNEXURE-G AND
SEEKING DIRECTIONS TO THE RESPONDENTS TO CONSIDER
THE REPRESENTATION AS PER ANNEXURE-H.


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


                              ORDER

Though this writ petition is listed for Orders, by the

consent of the parties, it is taken up for final disposal.

2. In this writ petition, the petitioner has sought

for the following reliefs:

(a) Issue writ of mandamus or directions to the respondents for implementation of impugned judgment in W.P.No.200356/2021 as per Annexure-G and seeking directions to the respondents to consider the representation as per Annexure-H.

(b) Grant any other such relief as the Hon'ble High Court deems fit under the facts and circumstances of the case."

3. Heard the learned counsel appearing for the

parties.

4. On perusal of the prayer made in the writ

petition, it would indicate that such relief cannot be

granted in this writ petition by exercising jurisdiction under

Article 226 of the Constitution of India. Hence, writ

petition is disposed of.

Sd/-

JUDGE

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