Sri Devaraja B M vs The State Of Karnataka
2024 Latest Caselaw 19158 Kant

Karnataka High Court

Sri Devaraja B M vs The State Of Karnataka on 31 July, 2024

                                                 -1-
                                                           NC: 2024:KHC:30313-DB
                                                             WA No. 970 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 31ST DAY OF JULY, 2024

                                              PRESENT

                              THE HON'BLE MR JUSTICE V KAMESWAR RAO

                                                 AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                                WRIT APPEAL NO. 970 OF 2023 (S-RES)

                      BETWEEN:

                            SRI. DEVARAJA B.M,
                            S/O MALLESH NAIK,
                            AGED ABOUT 33 YEARS,
                            RESIDING AT B-BASAVANAHALLI,
                            K-BIDARE POST, KADUR TALUK,
                            CHICKMAGALUR DISTRICT-577 138.
                                                                    ...APPELLANT

                      (BY SRI. SATISH M DODDAMANI, SENIOR COUNSEL FOR
                          SRI. SAGAR B.B, ADVOCATE)

Digitally signed by   AND:
MAYAGAIAH
VINUTHA
Location: HIGH        1.    THE STATE OF KARNATAKA
COURT OF
KARNATAKA                   REPRESENTED BY ITS SECRETARY,
                            RURAL DEVELOPMENT & PANCHAYATH RAJ,
                            M.S. BUILDING,
                            BENGALURU-560 001.

                      2.    THE ZILLA PANCHAYATH CHIKKAMAGALUR,
                            REPRESENTED BY ITS
                            CHIEF EXECUTIVE OFFICER,
                            CHIKKAMAGALURU -577 138.

                      3.    THE TALUK EXECUTIVE OFFICER,
                            TALUK PANCHAYATH,
                            -2-
                                    NC: 2024:KHC:30313-DB
                                      WA No. 970 of 2023




     KADUR TALUK,
     CHIKKAMAGALURU-577 138.

4.  THE PANCHAYATH DEVELOPMENT OFFICER
    K-BIDARE GRAMA PANCHAYATH,
    KADUR TALUK,
    CHIKKAMAGALURU -577 138.
                                        ...RESPONDENTS
(BY SRI. B.RAVINDRANATH, AGA FOR R1;
    SRI. ASHOK N NAYAK, ADVOCATE FOR R2 & R3)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO i) SET-ASIDE THE ORDER
PASSED BY THE LEARNED SINGLE JUDGE ORDER DATED 23-
06-2023 IN WP No. 19462/2021 AND ALLOW THE WRIT
PETITION AS PRAYED FOR, IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.

    THIS WRIT APPEAL, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:

CORAM:    HON'BLE MR JUSTICE V KAMESWAR RAO
          and
          HON'BLE MR JUSTICE RAJESH RAI K

                    ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

The learned Senior counsel Sri Satish M. Doddamani,

submits that the appellant has come to know that the

State Government has issued a Communication dated

14.06.2018 to all the Chief Executive Officers of Zilla

Panchayat, which according to him shall help the case of

NC: 2024:KHC:30313-DB

the appellant to seek employment. He states that he shall

withdraw the appeal and file a review petition based on

the Communication dated 14.06.2018.

2. Noting the submission made by the learned

Senior counsel, the appeal is dismissed as withdrawn

with a liberty to approach the learned Single Judge in

accordance with law.

In view of dismissal of the appeal, I.A.No.1/2023 and

I.A.No.2/2023 do not survive for consideration and the

same are disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

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