Dr. Harsangi Veerabhadrappa vs The State Of Karnataka And Anr
2024 Latest Caselaw 15388 Kant

Karnataka High Court

Dr. Harsangi Veerabhadrappa vs The State Of Karnataka And Anr on 2 July, 2024

                                                -1-
                                                  NC: 2024:KHC-K:4459-DB
                                                        WA No.200209 of 2022




                                IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                               DATED THIS THE 2ND DAY OF JULY, 2024

                                             PRESENT

                             THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                               AND
                              THE HON'BLE MR. JUSTICE RAJESH RAI K

                             WRIT APPEAL NO.200209 OF 2022 (GM-RES)

                      BETWEEN:

                      DR. HARSANGI VEERABHADRAPPA
                      AGE ABOUT 72 YEARS,
                      OCC: MEDICAL PRACTITIONER,
                      R/O: ASHIRWAD HOSPITAL,
                      GARDEN ROAD, KALABURAGI.
                                                                  ...APPELLANT

                      (BY SRI GANESH SUBHASHCHANDRA KALBURGI, ADVOCATE)

                      AND:
Digitally signed by
BASALINGAPPA
SHIVARAJ              1.   THE STATE OF KARNATAKA,
DHUTTARGAON
Location: HIGH             REPRESENTED BY THE UNDER SECRETARY,
COURT OF
KARNATAKA                  DEPARTMENT OF HEALTH AND
                           FAMILY WELFARE AND MEDICAL EDUCATION
                           M.S.BUILDING, BENGALURU - 560 001.

                      2.   THE KARNATAKA MEDICAL COUNCIL
                           REPRESENTED BY ITS REGISTRAR
                           NO.16/2, 2ND FLOOR,
                           MILLER TANK BED AREA,
                           VASANTH NAGAR, BENGALURU - 52.
                                                               ...RESPONDENTS

                      (BY SRI MALLIKARJUN C. BASAREDDY, G.A. FOR R1;
                              -2-
                               NC: 2024:KHC-K:4459-DB
                                     WA No.200209 of 2022




SRI BASAVARAJ S. SAPPANNAVAR, ADVOCATE FOR R2)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THE
APPEAL BY SETTING ASIDE THE IMPUGNED ORDER DATED
10.11.2021 PASSED BY THE LEARNED SINGLE JUDGE OF THIS
HON'BLE COURT IN W.P. NO.201302/2021 (GM-RES) AT AND
TO PASS ANY OTHER ORDER DEEM NECESSARY IN THE
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.

    THIS WRIT APPEAL COMING ON FOR HEARING THIS DAY,
ASHOK S. KINAGI J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant submits that due to

efflux of time, the writ appeal has become infructuous.

2. Submission is placed on record.

3. Accordingly, the writ appeal is dismissed as

having become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE SKS