Sri. K. A. Ravi Chengappa vs The Chief Secretary To
2023 Latest Caselaw 2190 Kant

                                             -1-
                                                      WP No. 7892 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF APRIL, 2023

                                          BEFORE
                  THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
                         WRIT PETITION NO. 7892 OF 2023 (GM-CPC)
                 BETWEEN:

                 SRI. K. A. RAVI CHENGAPPA
                 AGED ABOUT 63 YEARS
                 S/O LATE K N AIYAMMA
                 R/AT MADENADU VILLAGE
                 MADIKERI TALUK
                 KODAGU DISTRICT 571201
                                                             ...PETITIONER
                 (BY SRI. K S BHEEMAIAH.,ADVOCATE)

                 AND:

                 1.     THE CHIEF SECRETARY TO
                        THE GOVERNMENT OF KARNATAKA
                        AMBEDKAR VEEDHI, VIDHANA SOUDHA
                        BANGALORE 560001.
Digitally signed
by VEERENDRA
KUMAR K M        2.     THE PRINCIPAL SECRETARY
                        PANCHAYATH RAJ DEPARTMENT
Location: HIGH
COURT OF                GOVERNMENT OF KARNATAKA
KARNATAKA               VIDHANA SOUDHA, BANGALORE 560001.

                 3.     THE DEPUTY COMMISSIONER OF
                        KODAGU DISTRICT
                        MADIKERI-571201.

                 4.     THE CHIEF EXECUTIVE OFFICER (CEO)
                        TALUK PANCHAYATH
                        MADIKERI-571201.
                             -2-
                                          WP No. 7892 of 2023




5.   THE EXECUTIVE OFFICER (EO)
     TALUK PANCHAYATH
     MADIKERI-571201.

6.   THE PANCHAYATH DEVELOPMENT OFFICER (PDO)
     HAKATHUR GRAMA PANCHAYATH
     MADIKERI-571201.

7.   THE SECRETARY
     HAKATHUR GRAMA PANCHAYATH
     MADIKERI TALUK
     KODAGU DISTRICT-571201.

8.   THE SECRETARY
     MEKERI GRAMA PANCHAYATH
     MADIKERI TALUK
     KODAGU DISTRICT-571201
                                               ...RESPONDENTS
(BY SRI C.N.MAHADESHWARAN, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTION TO THE
FIRST   APPELLATE   COURT   /     COURT   OF     DISTRICT   AND
SESSIONS JUDGE, MADIKERI, KODAGU DISTRICT TO DISPOSE
OF THE APPEAL IN RA NO.14/2021 IN AN EXPEDITIOUS
MANNER BY FIXING A TIME FRAME EITHER WITHIN 15 DAYS
OR WITHIN ONE MONTH, ETC.

     THIS   PETITION,   COMING      ON     FOR     PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
                               -3-
                                       WP No. 7892 of 2023




                        ORDER

Heard Sri K.S.Bheemaiah, learned counsel for

the petitioner and Sri C.N.Mahadeshwaran, learned

AGA for respondents.

2. In this petition, a writ of mandamus is

sought to the court of District Judge, Madikeri for

disposal of appeal, R.A.No.14/2021 expeditiously.

3. Annexure-E is the computer generated

daily proceedings of the court in R.A.No.14/2021.

It shows that the Principal District Judge, Madikeri

heard the arguments on 29.11.2022 and posted

the case for pronouncement of judgment on

07.12.2022. Judgment was not pronounced on

that day. Later on the appeal was posted for

arguments and several adjournments were given

for the same stage. Therefore the grievance of the

petitioner appears to be genuine.

WP No. 7892 of 2023

4. Once the case is heard on merits,

judgment must be pronounced at the earliest. In

this view of the matter, the following order is

passed.

ORDER

The writ petition is allowed.

The Principal District Judge,

Madikeri is hereby directed to pronounce

judgment in R.A.No.14/2021 before the

closure of civil courts for summer

vacation, 2023.

Sd/-

JUDGE

KMV