Bhagwan Bahubali ... vs Mr.Hanamant S/O Ramu Badiger
2022 Latest Caselaw 2795 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 18TH DAY OF FEBRUARY, 2022

                       BEFORE

      THE HON'BLE MR. JUSTICE B.M. SHYAM PRASAD

        WRIT PETITION NO.106009/2019 (EDN-RES)

BETWEEN

BHAGWAN BAHUBALI ALPASANKHAYTARA SANSTHE
KAVATKOP, A REGISTERED TRUST
REPRESENTED BY ITS CHAIRMAN/SECRETARY
RAOSAHEB S/O ALLAGOUDA PATIL,
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: KAVATKOP, TQ: ATHANI,
DIST: BELAGAVI.
                                   ...PETITIONER
(UNSEREVED (ABSENT))

AND

1.     MR.HANAMANT S/O RAMU BADIGER
       AGE: 54 YEARS, OCC: SERVICE,
       R/O: KAVATKOP, TQ: ATHANI,
       DIST: BELAGAVI.

2.     THE HEADMASTER
       KAVATKOP VIDYALAYA, KAVATKOP,
       TQ: ATHANI, DIST: BELAGAVI.

3.     THE STATE OF KARNATAKA
       REPRESENTED BY COMMISSIONER OF
       PUBLIC INSTITUTION K.C.D. COLLEGE ROAD,
       DHARWAD, DIST: DHARWAD.

4.     THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS
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     CHIKODI DIVISION, CHIKODI,
     DIST: BELAGAVI.
                                     ...RESPONDENTS
(BY SRI. SANGRAM S. KULKARNI, ADV. FOR R1)

     THIS WRIT PETITION      IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE JUDGMENT AND THE ORDER PASSED BY
MEMBER EDUCATIONAL TRIBUNAL AND VII ADDITIONAL
DISTRICT JUDGE BELAGAVI SITTING AT CHIKKODI IN EAT
NO.7/2010 DATED 30.11.2018 AS PER ANNEXURE-G AND
THEREBY THE APPEAL BEARING NO.EAT.NO.6/2010 MAY
KINDLY BE DISMISSED.

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


                         ORDER

The Court notice issued to the petitioner is

returned with the endorsement that the address

furnished is insufficient. The Court notice is issued in

the month of May 2021. The office objections are not

complied with despite multiple opportunities.

It is obvious from the above that the concerned is

not interested in prosecuting the petition. Therefore, the

petition stands rejected.

Sd/-

JUDGE Rsh