Sri Madhav S/O Vithoo Warad vs The State Of Karnataka
2022 Latest Caselaw 8552 Kant

                                                   -1-




                                                           WA No. 100031 of 2022




                                  IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH

                                DATED THIS THE 10TH DAY OF JUNE, 2022

                                                 PRESENT

                               THE HON'BLE MR JUSTICE KRISHNA S.DIXIT

                                                   AND

                               THE HON'BLE MR JUSTICE P.KRISHNA BHAT

                               WRIT APPEAL NO. 100031 OF 2022 (GM-CC)

                          BETWEEN:

                               SRI. MADHAV, S/O VITHOO WARAD
                               AGE: 94 YEARS, OCC. RETIRED,
                               R/O. HOUSE NO.27
                               SIDDHALINGESHWAR HOUSING COLONY,
                               VIKAS NAGAR, HOSUR, HUBBALLI
                               DIST. DHARWAD.

                                                                   ...APPELLANT
                          (BY SRI. SANGRAM S KULKARNI, ADVOCATE)

                          AND:

                          1.   THE STATE OF KARNATAKA
                               REPRESENTED BY ITS SECRETARY,
                               DEPARTMENT OF SOCIAL WELFARE,
                               M.S.BUILDING,
                               DR.AMBEDKAR VEEDHI,
           Digitally
                               BENGALURU-560001.
           signed by
           VINAYAKA B V
VINAYAKA   Location:
BV         DHARWAD
           Date:
                          2.   THE TAHASILDAR
           2022.06.13
           11:43:01
           +0530
                               KUNDGOL TALUKA,
                              -2-




                                       WA No. 100031 of 2022


      KUNDGOL
      DIST. DHARWAD-581113.

3.    THE CASTE VERIFICATION COMMITTEE,
      UTTARA KANNADA DISTRICT,
      REPRESENTED BY ITS CHAIRMAN,
      DY.COMMISSIONER,
      UTTARA KANNADA,
      KARWAR.

                                            ...RESPONDENTS

       THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING THIS HON'BLE COURT TO ALLOW
THIS WRIT APPEAL AND TO ISSUE WRIT OF CERTIORARI OR
ANY SUCH WRIT OR DIRECTION TO QUASH THE ORDER OF
THE    TAHASILDAR       KUNDGOL    NO.MSL.CR79/0506   DATED
15.07.2006 VIDE ANNEXURE-K AND ALSO THE ORDER OF THE
CASTE VERIFICATION COMMITTEE, NORTH CANARA, KARWAR
NO.JSR.CR.TASA.2001-02        DATED      31.12.2002    VIDE
ANNEXURE-J.


       THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
KRISHNA S. DIXIT, J., MADE THE FOLLOWING:


                          JUDGMENT

The counsel for the appellants is absent even though

there was a peremptory order dated 25.05.2022. The said

order reads as under:

WA No. 100031 of 2022

"Two weeks' time is granted to comply with the office objections, failing which the appeal stands rejected on its own."

In view of that, the appeal stands rejected on its own.

Sd/-

JUDGE

Sd/-

JUDGE

RH