Sri Govindaraju vs G B Usha
2022 Latest Caselaw 11882 Kant

                          1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF SEPTEMBER 2022

                      PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                        AND

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

             W.A. NO.396 OF 2021 (S-RES)

BETWEEN:

SRI. GOVINDARAJU
S/O NARASIMHAIAH
AGED ABOUT 62 YEARS
THE THEN CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYAT TUMKUR
RETIRED ON 30/06/2019
PRESENTLY RESIDING AT
THIRUMALA, 2ND BLOCK
KUVEMPUNAGAR TUMKUR -572 103
TUMKUR DISTRICT.
                                      ... APPELLANT
(BY MR. PRUTHVI WODEYAR, ADV.,)

AND:

1.    G.B. USHA
      D/O G.K. BASAVARAJ
      AGED ABOUT 33 YEARS
      R/AT KALANARASACHNAPLYA
      ATTIKATTE POST
      DANDINASHIVARA HOBLI
      TUMKUR TALUK
      TUMKUR DISTRICT-572101.
                           2



2.   STATE OF KARNATAKA
     DEPARTMENT OF PANCHAYATRAJ
     AND RURAL DEVELOPMENT
     VIKAS SOUDHA
     DR. B.R. AMBEDKAR ROAD
     BANGALORE-01
     BY ITS SECRETARY.

3.   THE EXECUTIVE OFFICER
     TALUK PANCHAYATH
     GUBBI TALUK
     TUMKUR DISTRICT -572101.

4.   SRI. BAIRAVESHWARA ENTERPRISES
     JAYARAM BUILDING
     BYLAPPA LAYOUT 3RD CROSS
     KORAMANGALA ROAD
     ADUGODI, BANGALORE-30
     BY ITS PROPRIETOR PUTTASWAMY.

                                        ... RESPONDENTS

(BY MR. T.A. KARUMBAIAH, ADV., FOR R1
    MR. S.S. MAHENDRA, AGA FOR R2
    MR. A. NAGARAJAPPA, ADV., FOR R3)
                          ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO CALL FOR THE
ENTIRE RECORDS IN        R.P.  NO.493/2019 IN   W.P.
NO.35518/2014 (S-RES) ON THE FILE OF THE LEARNED
SINGLE JUDGE OF THIS HON BLE COURT. SET ASIDE THE
ORDER DATED 06/02/2021 PASSED IN R.P.NO.493/2019 IN
W.P. NO.35518/2014 ( S-RES). TO GRANT SUCH OTHER
RELIEF, RELIEFS AS THIS HON BLE COURT DEEMS FIT AND
PROPER IN THE FACTS AND CIRCUMSTANCES OF THE
CASE.
                             3



     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY,   ACTING   CHIEF  JUSTICE,  DELIVERED   THE
FOLLOWING:

                       JUDGMENT

Mr.Pruthvi Wodeyar, learned counsel for the

appellant fairly submitted that since in this intra

Court appeal, an order passed by the learned Single

Judge in review petition has been assailed, the same

is not maintainable.

In view of the aforesaid submission, the appeal is

dismissed as not pressed.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

RV