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Muniyappa vs The Deputy Commissioner
2023 Latest Caselaw 1586 Kant

Citation : 2023 Latest Caselaw 1586 Kant
Judgement Date : 24 February, 2023

Karnataka High Court
Muniyappa vs The Deputy Commissioner on 24 February, 2023
Bench: Chief Justice, Ashok S.Kinagi
                                                 -1-
                                                         WA No. 171 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 24TH DAY OF FEBRUARY, 2023

                                           PRESENT
                    THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                                AND
                            THE HON'BLE MR JUSTICE ASHOK S.KINAGI


                            WRIT APPEAL NO. 171 OF 2022 (SCST)

                   BETWEEN:

                         MUNIYAPPA
                         S/O LATE MUNIMARAPPA,
                         DEAD BY HIS LR'S

                   1.    SMT. MUNIYAMMA
                         W/O LATE MUNIYAPPA
                         AGED ABOUT 67 YEARS

Digitally signed   2.    SMT GANGAMMA
by R DEEPA               W/O LATE THIPPAIAH,
Location: High
Court of                 AGED ABOUT 52 YEARS,
Karnataka
                   3.    SMT VENKATALAKSHMAMMA
                         W/O LATE RAJANNA,
                         AGED MAJOR,

                   4.    SHRI MUNIKRISHNAPPA
                         S/O LATE CHIKKADASAPPA,
                         AGED ABOUT 54 YEARS,

                         ALL ARE R/AT SURADENAPURA VILLAGE,
                         HESSARAGATTA HOBLI,
                         BANGALORE NORTH (ADDL.) TALUK,
                         BANGALORE.
                             -2-
                                       WA No. 171 of 2022




     SL. No. 1 TO 4 ARE REP. BY THEIR GPA HOLDER

     SRI. B. BETTAIAH
     S/O LATE BETTE GOWDA
     AGED ABOUT 72 YEARS
     R/AT No.29 & 30
     7TH "A" CROSS, 23RD MAIN ROAD
     J.P. NAGAR II PHASE
     BANGALORE - 560 078.
                                             ...APPELLANTS
(BY SRI. B RAVINDRANATH., ADVOCATE)

AND:

1.   THE DEPUTY COMMISSIONER
     BANGALORE DISTRICT,
     BANGALORE - 560 001

2.   THE ASSISTANT COMMISSIONER
     BANGALORE NORTH SUB DIVISION,
     BANGALORE - 560 001

3.   SHRI K VITAL DAS PAI
     S/O K. ANNAPPA PAI,
     AGED MAJOR,
     NO.301, ANNAPPA APARTMENT-69,
     CHURCH ROAD, 3RD CROSS,
     NEW THIPPASANDRA,
     BANGALORE -75

     REP. BY HIS GPA HOLDER,
     SHRI. K D SATHYANARAYANA,
     S/O LATE K. DEVIPRASAD,
     NO.4, 1ST CROSS, 25FT ROAD,
     SARASWATHIPURA EXTENSION,
     ULSOOR,
     BANGALORE-08

4.   SRI M KADRIYAPPA
     S/O LATE MUNIYAPPA,
     AGED ABOUT 60 YEARS,
     R/AT SURADENAPURA VILLAGE,
                            -3-
                                      WA No. 171 of 2022




     HESARAGATTA HOBLI,
     BANGALORE NORTH (ADDL) TALUK,
     BANGALORE - 75

5.   SRI HANUMAPPA
     S/O LATE MUNIYAPPA,
     AGED ABOUT 60 YEARS,
     R/AT SURADENAPURA VILLAGE,
     HESARAGATTA HOBLI,
     BANGALORE NORTH (ADDL) TALUK,
     BANGALORE - 75

6.   SHRI T S BYLAPPA
     S/O LATE SIDDARAMAIAH,
     AGE MAJOR,
     R/AT CHOKKANAHALLI VILLAGE,
     BANGALORE NORTH TALUK,
     BANGALORE-560073

7.   SHRI C K KARIYAPPA
     S/O KUSHALAPPA,
     AGE MAJOR,
     R/AT GONIKOPPA,
     DAKSHINA KODAGU,
     KODAGU DISTRICT-571236

8.   SHRI K. SITHARAM
     AGE MAJOR, NO.47/1, 5TH MAIN ROAD,
     CHAMARAJPET,
     BANGALORE-560018.
                                          ...RESPONDENTS
(BY MS. PRIYA KALE, ADVOCATE FOR
    SRI. B. RAVINDRANATH, ADVOCATE FOR C/R1
    SRI. RAJASHEKAR S., AGA FOR R1 & R2)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO ALLOW
THIS WRIT APPEAL AND SET ASIDE THE ORDER PASSED BY
THE LEARNED SINGLE JUDGE DATED 31/01/2020 IN WRIT
                                 -4-
                                                WA No. 171 of 2022




PETITION NO.44503/2013 (SC-ST) PASSED BY THIS HON'BLE
COURT AND ISSUE ANY OTHER ORDER, DIRECTION OR WRIT.



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



                          JUDGMENT

Learned Additional Government Advocate accepts

notice for the respondents.

2. The order passed by learned Single Judge in

W.P.44503/2013 dated 31.01.2020 is under challenge in

the present writ appeal.

3. The order impugned in the aforesaid writ petition

was challenged by various persons and all the said writ

petitions were dismissed. The writ appeal in

W.A.No.189/2022 filed against the same order was also

dismissed by this Court vide order dated 27.01.2023.

As such, we see no reason to take a different view other

than the view adopted by us in the order dated

WA No. 171 of 2022

27.01.2023, passed in the said writ appeal. As such, the

present appeal is dismissed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

SSB

 
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