Bhagwan Bahubali ... vs Mr.Jayakumar S/O Wardappa ...
2023 Latest Caselaw 1183 Kant

                                                  -1-




                                                            WP No. 106010 of 2019


                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 3RD DAY OF FEBRUARY, 2023

                                                BEFORE
                                 THE HON'BLE MR JUSTICE E.S.INDIRESH
                               WRIT PETITION NO. 106010 OF 2019 (EDN-RES)
                      BETWEEN:

                      BHAGWAN BAHUBALI ALPASANKHAYTARA SANSTHE
                      KAVATKOP, A REGISTERED TRUST
                      REPRESENTED BY ITS CHAIRMAN/SECRETARY
                      RAOSAHEB S/O ALLAGOUDA PATIL,
                      AGE: 58 YEARS, OCC: AGRICULTURE,
                      R/O: KAVATKOP, TQ: ATHANI, DIST: BELAGAVI.
                                                                   ...PETITIONER

                      (SRI. BHAGWAN BAHUBALI ALPASANKHAYTRA SANSTHE -
                      NO MORE)

                      AND:

                      1.    MR.JAYAKUMAR S/O WARDAPPA BALIGER
                            AGE: 47 YEARS, OCC: NIL,
                            R/O: KAVATKOP, TQ: ATHANI,
                            DIST: BELAGAVI.
Digitally signed by
CHANDRASHEKAR
LAXMAN
                      2.    THE HEADMASTER
KATTIMANI
Location: HIGH
                            KAVATKOP VIDYALAYA, KAVATKOP,
COURT OF
KARNATAKA
                            TQ: ATHANI, DIST: BELAGAVI.
DHARWAD
                      3.    THE STATE OF KARNATAKA
                            REPRESENTED BY COMMISSIONER OF
                            PUBLIC INSTITUTION
                            K.C.D. COLLEGE ROAD,
                            DHARWAD, DIST: DHARWAD.

                      4.    THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS
                            CHIKODI DIVISION, CHIKODI,
                            DIST: BELAGAVI.
                                                                ...RESPONDENTS
                                     -2-




                                               WP No. 106010 of 2019


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING THAT A
WRIT OF CERTIORARI BE ISSUED AND THEREBY THE
JUDGMENT        AND       THE    ORDER       PASSED      BY     MEMBER
EDUCATIONAL TRIBUNAL AND VII ADDITIONAL DISTRICT
JUDGE BELGAVI SITTING AT CHIKKODI IN EAT NO.7/2010
DATED 30/11/2018 AS PER ANNEXURE-G MAY KINDLY BE
QUASHED AND THEREBY THE APPEAL BEARING NO.EAT
7/2010 MAY KINDLY BE DISMISSED.


      THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                                  ORDER

Registry has received a letter dated 03.10.2022 from the

Principal Senior Civil Judge, Athani, reporting that the

Chairman/Secretary of the petitioner Sansthe - Sri.Raosaheb

S/o.Allagouda Patil, is no more.

In that view of the matter, petition is dismissed as abated.

Sd/-

JUDGE gab