Dr. Prakashappa. T. H vs State Of Karnataka
2024 Latest Caselaw 4279 Kant

Karnataka High Court

Dr. Prakashappa. T. H vs State Of Karnataka on 12 February, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                   -1-
                                                                  NC: 2024:KHC:5828-DB
                                                                      WA No. 496 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 12TH DAY OF FEBRUARY, 2024

                                             PRESENT
                          THE HON'BLE MR P.S.DINESH KUMAR, CHIEF JUSTICE
                                                 AND
                      THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                               WRIT APPEAL NO. 496 OF 2023 (S-RES)
                     BETWEEN:

                     DR. PRAKASHAPPA. T. H.
                     S/O LATE T H RANGAPPA
                     AGED ABOUT 58 YEARS,
                     PROFESSOR AND HEAD OF DEPARTMENT
                     OF ORTHOPAEDICS, SANJAY GANDHI INSTITUTE
                     OF TRAUMA AND ORTHOPAEDICS,BYRASANDRA
                     BENGALURU 560 011, R/AT NO. 145
                     7TH MAIN, RANGAPOORNA LAKE DEW
                     RESIDENCY HARALURU, BENGALURU 560 102
                                                                  ...APPELLANT
                     (BY SRI. JAYANTH DEV KUMAR, ADV.)

                     AND:

                     1.      STATE OF KARNATAKA
                             REP. BY ADDITIONAL CHIEF SECRETARY
                             DEPARTMENT OF MEDICAL EDUCATION
Digitally signed by
MALA K N                     M.S BUILDING, DR. AMBEDKAR VEEDHI
                             BENGALURU 560 001
Location: HIGH COURT
OF KARNATAKA         2.      SANJAY GANDHI INSTITUTE OF TRAUMA
                             AND ORTHOPAEDICS, BYRASANDRA
                             BENGALURU 560 011
                             REP. BY ITS DIRECTOR

                     3.      GOVERNING COUNCIL
                             SANJAY GANDHI INSTITUTE OF TRAUMA AND
                             ORTHOPAEDICS, REP. BY ITS CHAIRMAN
                             SANJAY GANDHI INSTITUTE OF TRAUMA
                             AND ORTHOPAEDICS, BYRASANDRA
                             BENGALURU 560 011
                                -2-
                                                NC: 2024:KHC:5828-DB
                                                    WA No. 496 of 2023




4.   DISTRICT REGISTRAR OF SOCIETIES ZONE -3
      BENGALURU URBAN DISTRICT, NO.146
      SAHAKAR SOUDHA, 8TH CROSS, 3RD MAIN ROAD
      MARGOSA ROAD, MALLESHWARAM
      BENGALURU 560 003                ...RESPONDENTS

(BY SMT. NILOUFER AKBAR, AGA FOR R1 & R4;
    SRI. BIPIN HEGDE, ADV. FOR R2 & R3)

     THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO CALL FOR THE
ENTIRE RECORDS LEADING TO THE WP No. 5466 OF 2023
AND a) SET ASIDE THE ORDER DATED 20.04.2023 PASSED BY
THE HONBLE SINGLE JUDGE IN WRIT PETITION No. 5466 OF
2023 AND ALLOW THE WRIT PETITION, AND GRANT ALL
CONSEQUENTIAL RELIEFS, IN THE INTEREST OF JUSTICE AND
EQUITY.

      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:

                      JUDGMENT

Shri Jayanth Devkumar, learned Advocate for

the appellant has filed a memo dated 12.01.2024

seeking leave to withdraw the Writ Appeal and the

Writ Petition.

2. Smt. Niloufer Akbar, learned AGA for

respondents No.1 and 4-State and Shri Bipin Hegde,

(Sanjay Gandhi Institute of Trauma) submit that

they have no objection.

NC: 2024:KHC:5828-DB

3. Leave granted. Appellant/petitioner is

permitted to withdraw the Writ Petition. Writ

Petition stands dismissed as withdrawn.

Consequently, this appeal is rendered infructuous

and accordingly, dismissed.

4. In view of dismissal of the appeal, pending

interlocutory applications, if any, do not survive for

consideration and they stand disposed of.

No costs.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

PA CT:HS