The Returning Officer vs Bhimanna And Ors
2022 Latest Caselaw 1484 Kant

Citation : 2022 Latest Caselaw 1484 Kant
Judgement Date : 1 February, 2022

Karnataka High Court

The Returning Officer vs Bhimanna And Ors on 1 February, 2022

Bench: S.R.Krishna Kumar, K S Hemalekha

                                  1



            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

       DATED THIS THE 01ST DAY OF FEBRUARY- 2022

                             PRESENT

     THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR
                                AND
        THE HON'BLE MRS.JUSTICE K.S.HEMALEKHA

                W.A.NO.200081/2021 (LB, ELE)

BETWEEN:

The Returning Officer,
Sirnoor Gram Panchayat,
Tq. & Dist. Kalaburagi,
Represented in person by:
Suryakanth S/o Mallappa Yanegur,
Occ: Govt. High School Teacher,
R/o Mahagaon Cross, Kalaburagi.
                                               ... ... Appellant
(By Sri.Subhash Mallapur, Advocate)


AND:
1.     Bhimanna S/o timayya,
       Age: 41 years, Occ: Coolie,
       R/o Sirnoor Village, Tq. & Dist.
       Kalaburagi-585103.

2.     The State of Karnataka
       Through Secretary, Dept. of
       Rural Development and Panchayat Raj,
       M.S.Building, Bengaluru-01.
                                  2



3.    The State Election Commission
      Through its: Commissioner,
      1st Floor, No.8, Cunningham Road,
      Bengaluru-52.

4.    The Deputy Commissioner,
      Mini Vidhan Soudha, Main Road,
      Kalaburagi-02.

5.    The Tahasildar,
      Tq. & Dist. Kalaburagi-585107.
                                                   ..... Respondents
(By Sri.Mallikarjun C.Basareddy, HCGP)

      This appeal is filed under Section 4 of the High Court Act,

1961, praying to allow the writ appeal by setting aside the order

dated 16.12.2020 passed by the learned Single Judge in

W.P.No.226886/2020, in the interest of justice and equity.

      This    appeal    coming       on   for   orders   this   day,

S.R.Krishna Kumar, J, delivered the following:


                           JUDGMENT

The learned counsel for the appellant has filed a memo

dated 20.01.2022 stating that the matter has become

infructuous, and the appellant intends to withdraw the appeal

as not pressed.

2. Memo is placed on record.

3. Accordingly, the appeal stands dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SMP