Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dr.K.N. Venkatesh vs Smt. Savitri Shivaputra Kujji
2023 Latest Caselaw 6547 Kant

Citation : 2023 Latest Caselaw 6547 Kant
Judgement Date : 15 September, 2023

Karnataka High Court
Dr.K.N. Venkatesh vs Smt. Savitri Shivaputra Kujji on 15 September, 2023
Bench: R Devdas
                                                 -1-
                                                              NC: 2023:KHC:33541
                                                            WP No. 14816 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 15TH DAY OF SEPTEMBER, 2023

                                               BEFORE

                                THE HON'BLE MR JUSTICE R DEVDAS

                            WRIT PETITION NO.14816 OF 2023 (GM-RES)
                      BETWEEN:
                      DR. K.N. VENKATESH
                      S/O K C NARAYANAPPA
                      AGED ABOUT 59 YEARS
                      ADVOCATE BY PROFESSION
                      RESIDING AT NO 106, 5TH CROSS,
                      VINAYAKA LAYOUT, BHOOPASANDRA
                      R.M.V 2ND STAGE, BANGALORE 560094
                                                                    ...PETITIONER
                      (BY SRI DR.K.N.VENKATESH (PETITIONER-ABSENT)

                      AND:
Digitally signed by
JUANITA               1.    SMT. SAVITRI SHIVAPUTRA KUJJI
THEJESWINI
Location: HIGH              X ADDITIONAL CITY CIVIL
COURT OF
KARNATAKA                   AND SESSIONS JUDGE, CCH 26,
                            CITY CIVIL COURT COMPLEX
                            BANGALORE 560001

                      2.    C SATHYANARAYANA
                            S/O A B CHIKKAMUNIAVALAPPA
                            AGED ABOUT 62 YEARS
                            R/O 6, 2ND MAIN ROAD,
                            ADUGODI, BANGALORE 560030
                          -2-
                                      NC: 2023:KHC:33541
                                 WP No. 14816 of 2023




3.   M JAGANNATH ALVA
     S/O SANKAPPA ALVA
     AGED ABOUT 65 YEARS,
     ADVOCATE BY PROFESSION
     C/O M J ALVA AND CO
     BEHIND BANK OF BAORDA
     DOUBLE ROAD (K H ROAD)
     SHANTHINAGAR, BANGALORE 560027

4.   RAMAMURTHY
     AGED ABOUT 65 YEARS,
     ADVOCATE BY PROFESSION
     C/O M J ALVA AND CO
     BEHIND BANK OF BAORDA
     DOUBLE ROAD (K H ROAD)
     SHANTHINAGAR, BANGALORE 560027

5.   HON'BLE HIGH COURT OF KARNATAKA
     PRINCIPAL BENCH, DR AMBEDKAR VEEDHI
     BENGALURU 560001, THE REGISTRAR GENERAL
     HIGH COURT OF KARNATAKA
     BANGALORE 560001
                                        ...RESPONDENTS


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTING
THE R5 TO CONDUCT A DEPARTMENTAL ENQUIRY REGARDING
THE ILLEGAL, WRONG / ERRONEOUS ORDERS VIDE ANNEXURE
G1 TO G4 PASSED BY THE R1 AGAINST THE JUDGMENT
DEBTOR IN EX CASE NO 1137/2015 PENDING ON THE FILE OF
THE HONBLE X ADDL CITY CIVIL AND SESSIONS COURT, CITY
CIVIL COMPLEX, BANGALORE AND TO TAKE SUITABLE AND
NECESSARY ACTION AGAINST THE R1.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                  -3-
                                                  NC: 2023:KHC:33541
                                              WP No. 14816 of 2023




                              ORDER

R.DEVDAS J., (ORAL)

On 08.09.2023, the following order was passed:

"There are twenty office objections raised including the maintainability of the writ petition as against respondent No.1, a Judicial Officer, who is protected under the Judges (Protection) Act, 1985.

Matter is called out. There is no representation for the petitioner.

Re-list this matter on 15.09.2023. If there is no representation for the petitioner on the next date of hearing and if there is non-compliance of office objections, the writ petition will be dismissed."

2. Matter is called out. There is no representation

for the petitioner. Office objections have not been

complied with. Consequently, the writ petition stands

dismissed.

Sd/-

JUDGE

KLY

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter