Smt. Veena W/O Satappa Bhovi vs The State Of Karnataka
2022 Latest Caselaw 9593 Kant

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                                                                  WA No. 100172 of 2022


                                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                       DATED THIS THE 24TH 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. 100172 OF 2022 (LB-ELE)
                             BETWEEN:

                             SMT. VEENA W/O SATAPPA BHOVI
                             AGED 36 YEARS, OCC. MEMBER OF TMC,
                             R/O. 2872, WARD NO. 20,
                             ANNIGERI, TQ. ANNIGERI,
                             DIST. DHARWAD - 582 201.

                                                                           ...APPELLANT

                             (BY SRI HEMANTHKUMAR L. HAVARAGI, ADVOCATE)

                             AND:

                             1.    THE STATE OF KARNATAKA
                                   RPTD BY ITS CHIEF SECRETARY,
                                   VIDHANA SOUDHA,
                                   BENGALURU 560 001.

                             2.    THE PRINCIPAL SECRETARY
SUJATA
SUBHASH                            DEPARTMENT OF MUNICIPAL ADMINISTRATION,
PAMMAR
                                   GOVERNMENT OF KARNATAKA,
                                   VIDHANA SOUDHA,
Digitally signed by SUJATA
SUBHASH PAMMAR
Location: HIGH COURT
OF KARNATAKA,
DHARWAD


                                   BENGALURU - 560 001.
Date: 2022.07.08 10:54:17
+0530




                             3.    THE COMMISSIONER
                                   KARNATAKA STATE ELECTION COMMISSION,
                                   NIRVACHAN SADHAN,
                                   BANGALURU - 560 001.
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                                      WA No. 100172 of 2022


4.   THE SECRETARY
     URBAN DEVELOPMENT DEPARTMENT,
     M S BUILDING,
     BANGALURU 01.

5.   THE DEPUTY COMMISSIONER
     DHARWAD DISTRICT DHARWAD,
     PIN 580001.

6.   THE ASSISTANT COMMISSIONER
     DHARWAD, DISTRICT DHARWAD,
     PIN 580001.

7.   TAHASHILDAR
     ANNIGERI TALUKA ANNIGERI,
     DISTRICT. DHARWAD.
     PIN 582201.

8.   THE CHIEF OFFICER
     TOWN PANCHAYT
     CITY MUNICIPAL CORPORATION,
     DHARWAD - 582 201.

                                            ...RESPONDENTS

(BY SMT. K. VIDYAVATHI, AAG FOR R1, R2, R4 TO R7 FOR
SRI PRASHANT MOGALI, HCGP AND SRI SHIVARAJ BELLAKKI,
ADVOCATE FOR R3)

      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING THIS HON BLE COURT TO,        SET
ASIDE OR MODIFIED THE ORDER DATED 28.03.2022 PASSED
IN WP.NO.101190/2022 BY THE LEARNED SINGLE JUDE OF
THIS HONBLE HIGH COURT AND THEREBY ALLOW THE WRIT
APPEAL, IN THE INTEREST OF JUSTICE.


      THIS APPEAL COMING ON FOR PRELIMINARY HEARING,
THIS DAY KRISHNA S. DIXIT J., PASSED FOLLOWING;
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                                      WA No. 100172 of 2022


                         JUDGMENT

Learned AAG appearing for the officials-respondents

submits that already elections having been held, the

subject offices of Town Municipal Council are functioning

and therefore this appeal has become infructuous. There is

none to controvert the said submission.

In view of the above, appeal is disposed off as having

become infructuous. Pending applications, if any, pale into

insignificance, since the main matter itself is disposed off.

Costs made easy.

Sd/-

JUDGE

Sd/-

JUDGE

SSP