B.S. Purushotham vs The State Of Karnataka
2022 Latest Caselaw 12587 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 21ST DAY OF OCTOBER, 2022

                      PRESENT

THE HON'BLE MR.PRASANNA B.VARALE, CHIEF JUSTICE

                        AND

     THE HON'BLE MR.JUSTICE ASHOK S.KINAGI

     WRIT APPEAL NO. 711 OF 2022 (GM-KSR)

BETWEEN:

1 . B.S. PURUSHOTHAM
    S/O LATE B SHAMAPPA,
    AGED ABOUT 66 YEARS,
    R/AT NO.2036/05,
    10TH CROSS,
    THARALABALU LAYOUT,
    DAVANAGERE - 577 001.

2 . B.K. HUCHENGAPPA
    S/O LATE KENCHAPPA,
    AGED ABOUT 54 YEARS,
    R/AT NO.1370/1,
    1ST CROSS, 1ST MAIN,
    GANDHINAGAR,
    DAVANAGERE - 577 001.

3 . DR. SHIVAMURTHAPPA
    S/O MARAPPA,
    AGED ABOUT 63 YEARS,
    R/AT NO.A/6, 1ST MAIN,
    VIDYANAGAR,
    DAVANAGERE - 577 001.
                                   ... APPELLANTS

(BY SRI RAJASHEKAR S., ADVOCATE)
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AND:

1 . THE STATE OF KARNATAKA,
    REPRESENTED BY ITS
    CHIEF SECRETARY,
    VIDHANA SOUDHA,
    DR. B.R. AMBEDKAR VEEDHI,
    BENGALURU - 560 001.

2 . THE PRINCIPAL SECRETARY
    DEPARTMENT OF PRIMARY
    AND SECONDARY EDUCATION,
    M.S. BUILDING,
    DR. B.R. AMBEDKAR VEEDHI,
    BENGALURU - 560 001.

3 . THE COMMISSIONER FOR
    PUBLIC INSTRUCTION,
    NRUPATHUNGA ROAD,
    BENGALURU - 560 001.

4 . THE DIRECTOR FOR
    PUBLIC INSTRUCTION,
    SECONDARY EDUCATION,
    NRUPATHUNGA ROAD,
    BANGALORE - 560 001.

5 . THE DEPUTY DIRECTOR OF
    PUBLIC INSTRUCTION,
    DAVANAGERE DISTRICT,
    DAVANAGERE - 570 002.

6 . THE DEPUTY DIRECTOR OF
    PUBLIC INSTRUCTION,
    CHITRADURGA DISTRICT,
    CHITRADURGA - 577 501.

7 . THE REGISTRAR OF
    CO OPERATIVE SOCIETIES,
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   ALI ASKAR ROAD,
   BENGALURU - 560 001.

8 . THE DEPUTY REGISTRAR OF
    CO OPERATIVE SOCIETIES,
    DAVANAGERE AND DISTRICT
    REGISTRAR OF SOCIETIES,
    DAVANAGERE - 577 001.

9 . ADI KARNATAKA VIDYABHIVRUDHI
    SANGHA, P.J. LAYOUT,
    DAVANAGERE - 577 002.
    REP BY ITS SECRETARY
                                      ... RESPONDENTS


(BY SRI S. RAJASHEKAR, AGA FOR R-1 TO R-8
    SRI. P.N. NANJAREDDY, ADVOCATE FOR R-9)
                          ---

    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER DATED 23.06.2022
PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE
COURT IN WP NO-22538/2021 (GM-KSR) AND ALLOW THE
WRIT PETITION AND GRANT SUCH OTHER AND FURTHER
REILEFS AS THIS HON'BLE COURT DEEMS FIT AND PROPER
UNDER THE FACTS AND CIRCUMSTANCES OF THE CASE IN
THE INTEREST OF JUSTICE AND EQUITY.


    THIS     APPEAL   COMING    ON   FOR   PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE DELIVERED THE
FOLLOWING:
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                             JUDGMENT

After arguing the matter for some time, the learned

counsel appearing for the appellants prays for withdrawal of

the appeal.

2. The learned counsel for the appellants is allowed

to withdraw the appeal.

3. Accordingly, the appeal is disposed of as

withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM