Karnataka High Court
Mr. Purushottam Gowda K vs State Of Karnataka on 28 May, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2024:KHC:17967
WP No. 10233 of 2024
C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 10233 OF 2024 (GM-RES)
C/W
WRIT PETITION NO. 10390 OF 2024 (GM-POLICE)
WRIT PETITION NO. 10652 OF 2024 (GM-RES),
WRIT PETITION NO. 10750 OF 2024 (GM-POLICE)
IN WRIT PETITION NO. 10233 OF 2024 (GM-RES)
BETWEEN:
1. MR. PURUSHOTTAM GOWDA K.,
S/O SUBBAPPA GOWDA
AGED ABOUT 75 YEARS
R/AT KEPALA KAJE
SULLIA TALUKU, NELLURKEMBRAJE
DAKSHINA KANNADA
Digitally signed by
NAGAVENI NELLUR KEMRAJE
Location: HIGH KARNATAKA - 574 248.
COURT OF
KARNATAKA
2. MR. GOPALAKRISHNA BHAT B.,
S/O GANAPATHI BHAT
AGED ABOUT 74 YEARS
R/AT 111-220/1, BERPADKA HOUSE
JALSOOR, SULLIA TALUK, JALSOOR
DAKSHINA KANNADA
KARNATAKA - 574 239.
3. MR. SUMITH GATTIGAR
-2-
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S/O G.P.RAMACHANDRA
AGED ABOUT 36 YEARS
R/AT 71, GATTIGARU, SULLIA TALUK
NELLURKEMBRAJE, NELLUR KEMRAJE
DAKSHINA KANNADA,
KARNATAKA - 574 248.
4. MR. K.GOWRISHANKAR
S/O K.SHRINIVAS BHAT
AGED ABOUT 62 YEARS
R/AT GALIVANA THODIKANA POST
SULLIA TALUKU, THODIKANA
SULLIA, DAKSHINA KANNADA
KARNATAKA - 574 313.
5. MR. RAMAKRISHNA K. V.,
S/O VENKATARAMANA KALLURAYA
AGED ABOUT 52 YEARS
R/AT 6-230, KANTHAJE HOUSE
AJJAVARE, SULLIA, AJJAVARA
DAKSHINA KANNADA
KARNATAKA - 574 239.
6. MR. B.RAMACHANDRA NAYAK
AGED ABOUT 70 YEARS
S/O B.GANAPATHI NAYAK
R/AT 5 - 6 MULYABELLIPPADAI
AJJAVARA SULYA TALUKU
DAKSHINA KANNADA
KARNATAKA - 574 239.
7. MR. DINESH S.,
AGED ABOUT 61 YEARS
S/O LATE RAMAPPA GOWDA S.,
R/AT 2-96, SULLIKODI HOUSE
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SULLIA TALUK, VTC UBARADKA MITTUR
PO UBBARADKA MITHUR
SUB DISTRICT: SULLIA
DAKSHINA KANNADA DISTRICT
KARNATAKA - 574 248.
8. MR. DURGAPRASAD M. A.,
AGED ABOUT 47 YEARS
S/O VENKAPPA GOWDA
R/AT III-98, KEREADDA MEADTHALE
ARANTHODU, SULLIA TALUKU
DAKSHINA KANNADA
KARNATAKA - 574 313.
9. MR. JAYARAMA M.,
AGED ABOUT 65 YEARS
S/O M.SUNDARA NAYAK
5-20 MUNDOLIMOOLE
SULIYA TALUKU, AJJAVARA
DAKSHINA KANNADA KARNATAKA - 574 239
10. MR. PRANAV P. S.,
AGED ABOUT 40 YEARS
S/O P.SADASHIVA BHAT
R/AT 1-151, GREEN FARMS UBARADKA
MITTURU HOUSE
SULLIA, DAKSHINA KANNADA
KARNATAKA - 574 248.
11. MR. BAVISH A. M.,
AGED ABOUT 38 YEARS
S/O MANMATHA A. K.,
R/AT ADANGAYA, AJJAVARA
SULLIA, DAKSHINA KANNADA
KARNATAKA - 574 248.
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12. MR. HEMACHANDRA J. K.,
AGED ABOUT 64 YEARS
S/O KARIYAPPA GOWDA I.,
R/AT KADIKADKA HOUSE
JALSOOR SULLIA TALUK
SULLIA DAKSHINA KANNADA
KARNATAKA - 574 239.
13. MR. M.SADASHIVA GOWDA
AGED ABOUT 67 YEARS
S/O CHENNAPPA GOWDA
R/AT 11-57, MOOKAMLE
SULLIA TALUK, PALIRU
AMARAMUDNUR, DAKSHINA KANNADA
KARNATAKA - 574 248.
14. MR. CHANDRASHEKARA KOLCHAR
AGED ABOUT 62 YEARS
S/O RAMAYYA GOWDA
R/AT 6-11, KOLCHAR HOUSE
SULLIA TALUK, AIVARNADU
DAKSHINA KANNADA
KARNATAKA - 574 239.
15. MR. KRISHNA KUMAR PAILOOR
AGED ABOUT 70 YEARS
C/O LAKSHMINARAYANA RAO PAILOOR
1-97 GOVARDHAN HOUSE
KUKKAJADKA, SULLIA
AMARMUDNUR, KUKKUJADKA
DAKSHINA KANNADA
KARNATAKA - 574 212.
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16. MR. GANESHA SHARAMA
AGED ABOUT 59 YEARS
S/O SUBRAMANYA BHAT
R/AT 1-233, NEERABIDIRE HOUSE
SULLIA KASABA, SULYA
DAKSHINA KANNADA
DUGGALADAKA, KARNATAKA - 574 239.
17. MR. PARAMESHWARA NAIK
AGED ABOUT 63 YEARS
S/O OBAYYA NAIK
R/AT 1-119, KEMBARE HOUSE
KAMILA POST, NALKOORU VILLAGE
SULLIA TALUK, GUTHIGAR
SULLIA, DAKSHINA KANNADA
KARNATAKA - 574 218.
18. MR. VINOD KUMAR B. N.,
AGED ABOUT 47 YEARS
S/O SANJEEVA GOWDA
R/AT MEENA GADDE, MAYILA MOOLE
UBARADKA MITTHURU, SULLIA TALUK
DAKSHINA KANNADA
KARNATAKA - 574 248.
19. MR. SHAMAYYA PARE
AGED ABOUT 55 YEARS
S/O GANGADHARA
R/AT SULLIA, DAKSHINA KANNADA
KARNATAKA - 574 248.
20. MR. SUBBA RAO PAILOOR
AGED ABOUT 73 YEARS
S/O PAILOOR KRISHNAYYA
R/AT 1-466 KATTA
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CHOKKADI POST, SULYA TALUK
AMARAMUDNUR, DAKSHINA KANNADA
KARNATAKA - 574 212.
21. MR. PRABAKAR K.,
AGED ABOUT 46 YEARS
S/O VENKAPPA GOWDA
R/AT 3-68 KOMPULI MARKANJA
SULLIA TALUKU, DAKSHINA KANNADA
KARNATAKA - 574 248.
22. MR. K.C.JAYARAM
AGED ABOUT 78 YEARS
S/O CHANGAPPA K. S.,
R/AT 6-96, SULLIA TALUKU
GOONADKA, SAMPAJE
DAKSHINA KANNADA
KARNATAKA - 574 234.
23. MR. LOHITH KUMAR K.,
AGED ABOUT 42 YEARS
S/O DAMODARA GOWDA K.,
R/AT KUDKULI KANAKA MAJALU
SULLIA TALUKU, KANAKA MAJALU
SULLIA, DAKSHINA KANNADA
KARNATAKA - 574 223.
24. MR. KESHAVA U. K.,
AGED ABOUT 48 YEARS
D/O U.K.KUSAPPA GOWD
R/AT 46 KOLALU MOOLE HOUSE
TODIKANA GRAMA MATTU ANCHE
SULYA TALUK, THODIKANA
DAKSHINA KANNADA
KARNATAKA - 574 314.
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25. MR. SHASHI KUMAR K.,.
AGED ABOUT 51 YEARS
S/O K.BHASKARA GOWDA
R/AT III 75, ADTHALE ARANTHODU
SULLIA TALUKU, DAKSHINA KANNADA
KARNATAKA - 574 314.
26. MR. ABDUL KHADER C. H.,
AGED ABOUT 48 YEARS
S/O SUPI HAJI CH
R/AT I-205, SANNA KADIKE
JALNURU POST SULLIA TALLUK
DAKSHINA KANNADA
KARNATAKA - 574 239.
27. MR. PADMAYYA GOWDA
AGED ABOUT 65 YEARS
S/O PADMAYYA GOWDA
R/AT 3-59 PANATHILA HOUSE
SULYA TALUK, UBARADKA MITTUR
DAKSHINA KANNADA
KARNATAKA - 574 248.
28. MR. SHIVAPRASAD M.,
AGED ABOUT 44 YEARS
S/O DEVARAJA M. S.,
R/AT VENKATAPURA
KAIKAMBA POST, SUBRAHMANYA
SULLIA TALUKU, DAKSHINA KANNADA
KARNATAKA - 574 238.
29. MR. KRISHNAPPA K.,
AGED ABOUT 64 YEARS
C/O CHINNAPPA GOWDA
-8-
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
R/AT 2-81, KODTHUGULI HOUSE
SULLIA TALUKU, AMARAMUDNUR
PAILAR, DAKSHINA KANNADA
KARNATAKA - 574 248.
30. MR. JAYANTHA A.,
AGED ABOUT 55 YEARS
S/O NARAYANA GOWDA
R/AT 1-36, R/AT AMBEKALLU HOUSE
NELLOORU KEMARAJE
DAKSHINA KANNADA
KARNATAKA - 574 248.
31. MR. HONNAPPA GOWDA P.,
AGED ABOUT 78 YEARS
S/O MALLAPPA GOWDA
R/AT III-115, ADTHALE
ARANTHODU, SULLIA TALUKU
DAKSHINA KANNADA
KARNATAKA - 574 314.
32. MR. VASUDEVA DAS B.,
AGED ABOUT 53 YEARS
S/O SHIVAPPA DAS
R/AT BELARAMPADI HOUSE
SULLIA TALUKU, UBARADKA MITTUR
DAKSHINA KANNADA - 574 248.
33. MR. GANESHA NIDWANNAYA N.,
AGED ABOUT 49 YEARS
S/O K.NARAYANA NIDWANNAYA
R/AT KUMARA MANAGALA
PUNACHAPPADY
DAKSHINA KANNADA - 574 202.
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34. MR. GANGADHARA P. S.,
AGED ABOUT 53 YEARS
S/O SHIVANNA GOWDA
R/AT PATRUKODI
UBARADKA MITTUR
SULLIA TALUKU
DAKSHINA KANNADA - 574 248.
35. MR. P.H.VENKATRAMANA
AGED ABOUT 50 YEARS
S/O LATE HONNAPPA GOWDA
R/AT PETTHAJE HOUSE
SULLIA TALUKU, THODIKANA
DAKSHINA KANNADA - 574 314.
36. MR. K.M.HARISHA
AGED ABOUT 47 YEARS
S/O SHIVAPPA GOWDA
1-20/2 MOORJE, KANAKAMAJULU
SULLIA TALUKU
DAKSHINA KANNADA - 574 223.
37. MR.CHANDRASHEKAR
AGED ABOUT 53 YEARS
S/O SIDDAPPA GOWDA
R/AT 1-36 GOLYADI HOUSE
SULLIA TALUK, MADAPPADY
DAKSHINA KANNADA - 574 218.
38. MR. VISHWANATHA RAO
AGED ABOUT 72 YEARS
S/O D.K.APPAJIRAO
R/AT GREEN LAND KANTAMNAGALA
AJJAVARA VILLAGE, SULLIA TALUKU
DAKLSHINA KANNADA - 574 239.
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39. YATISH G. S.,
AGED ABOUT 47 YEARS
S/O SIDDAPPA
R/AT GOLYADI HOUSE
MADAPPADY POST
SULLIA TALUKU
DAKSHINA KANNADA - 574 218.
40. MR. CHIDANANDA
C/O BELLIYAPPA GOWDA
AGED ABOUT 46 YEARS
R/AT KOLCHARU DEVAKAJE
ALETTY, SULLIA TALUKU
DAKSHINA KANNADA - 574 239.
41. K.VENKATRAMANA GOWDA
AGED ABOUT 71 YEARS
S/O KRISHNAPPA GOWDA
2-73 KADAPALA HOUSE PALIAR
SULLIA TALUKU
DAKSHINA KANNADA - 574 248.
42. ACHUTHA GOWDA
AGED ABOUT 75 YEARS
S/O KOOSAPPA GOWDA
5-432 NARCODE, SULLIA TALUKU
ALETTY POST
DAKSHINA KANNADA - 574 239.
43. BALASUBRAMANYA D.,
AGED ABOUT 49 YEARS
S/O SRI. KRISHNA D.,
R/AT 3/268 DARKASTU JALSOORU
SULLIA TALUKU, SULLIA
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DAKSHINA KANNADA - 574 239.
44. P.M.RENUKA PRASAD
AGED ABOUT 54 YEARS
S/O MONAPPA GOWDA
R/AT 3-77 PINDIMANE HOUSE
SULYA TALUKU, ARANTHODU
DAKSHINA KANNADA - 574 314.
45. SUBBANNA NAYAK K.,
S/O NARAYANA NAYAK K.,
AGED ABOUT 66 YEARS
R/AT 3-111 KOORANDKA MANE
SULLIA, ALETTY
DAKSHINA KANNADA - 574 239.
46. K.CHANDRASHEKAR
AGED ABOUT 70 YEARS
S/O K.CHINNAPPA GOWDA
R/AT 3-162 MANDEKOLU
BALLANKAJE KODTHGULI
SULLIA TALUKU
DAKSHINA KANNADA - 574 239.
47. K.MADHAVA GOWDA
AGED ABOUT 70 YEARS
R/AT 3-65 DODDIHITLU
SULLIA TALUKU, MARKANJA
DAKSHINA KANNADA - 574 248.
48. RAVIKESHAVA M. S.,
AGED ABOUT 50 YEARS
S/O M.SUBRAMANYA BHAT
R/AT 2/180/A MOODEKALLU CHOKKADI
SULLIA TALUKU, AMARAPADNOOR
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DAKSHINA KANNADA - 574 212.
49. JAGADEESH K. P.,
AGED ABOUT 75 YEARS
S/O LATE K.S.PADMAIAH
R/AT NO. 1-63 KUINTHODU HOUSE
SAMPAJE GOONADKA
SULLIA, DAKSHINA KANNADA - 574 234.
50. DAMODARA N. S.,
AGED ABOUT 69 YEARS
S/O LATE SHIVAPPA GOWDA
R/AT 479 PERADKA
ALETTY, SULLIA TALUKU
DAKSHINA KANNADA - 574 239.
51. K.RAGHAVA
AGED ABOUT 55 YEARS
S/O HONNAPPA GOWDA
R/AT 3-21 KANJIPILI HOUSE
SULLIYA TALUKU MARKANJE POST
NELLURKEMBRAJE
DAKSHINA KANNADA - 574 248.
52. S.MANI
AGED ABOUT 67 YEARS
S/O SHIVAYYA M.,
R/AT 82/2 MUNDODI HOUSE
NADUGALLU TALUKU, NALKOORU
SULLIA, DAKSHINA KANNADA - 574 248.
53. VIJAY KUMAR M. D.,
AGED ABOUT 65 YEARS
S/O DUGGANNA GOWDA
R/AT MADAPPADY
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SULLIA TALUKU
DAKSHINA KANNADA - 574 218.
54. GANGADHARA K.,
AGED ABOUT 49 YEARS
S/O MALINGA NAYAR
KAMBALI MOOLE
UBARDKA MITTUR SULLIA
DASHINA KANNADA - 574 248.
55. UMESH H.,
AGED ABOUT 43 YEARS
S/O RAMANNA GOWDA
R/AT 2-121 HONNEMOOLE HOUSE
SULLIA TALUKU, DEVACHALLA VILLAGE
NELLURKEMBARJE
DAKSHINA KANNADA - 574 248.
56. MOHAMMAD PAVAZ K.,
AGED ABOUT 44 YEARS
S/O BEERAMOIDEEN
R/AT 2/256 HAJI KANAKA
MAJALU KANAKA MAJULU
SULLIA TALUK, DAKSHINA KANNADA - 574 223.
57. MR. HONNAPPA GOWDA
AGED ABOUT 65 YEARS
S/O HONNEMOOLE
R/AT DEVACHALLA GRAMA
NEELOUKAMRGE POST
SULLIA - 574 248.
58. MR. B.C LOLAJAKSHA
AGED ABOUT 57 YEARS
S/O B.CHANDRASHEKAR GOWDA
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BHOOTHAKALLU HOUSE
ALETTY VILLAGE, ALETTY POST
SULLIA TALUK, DAKSHINA KANNADA - 574 239.
59. MR. B.P.KISHORE
AGED ABOUT 57 YEARS
S/O LATE B.T.PRABHAKAR
2-59 AGARI GUTHU HOUSE
SAVANOOR, PUTTU,
DAKSHINA KANNADA - 574 202.
60. M.MADHAVA GOWDA
AGED ABOUT 58 YEARS
S/O M.DUGGANNA GOWDA
4-134 SHREE KRIPA
NEAR CHENNAKESHAVA TEMPLE
SULLIA, DAKSHINA KANNADA - 574 239.
61. UMASHANKAR A. G.,
AGED ABOUT 46 YEARS
S/O A.K.GANAPAYYA
ADYADKA HOUSE, THODIKANA POST
SULLIA TALUKU, THODIKANA,
DAKSHINA KANNADA - 574 314.
62. ANANTHA PADMANABHA
AGED ABOUT 48 YEARS
S/O GOPALAKIRSHNA BHAT
3-257, KAMMANAHALLI HOUSE
SULLIA TALUK, JALSOOR
DAKSHINA KANNADA - 574 239.
63. SOMASHEKARA K.,
AGED ABOUT 41 YEARS
2-25, KEPALA KAJE
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NELLURKEMRAJE POST
SULLIA TALUK, NELLAKEMBRAJE
NELLUR KEMRAJE,
DAKSHINA KANNADA - 574 248.
64. MADHAVA GOWDA S. R.,
AGED ABOUT 62 YEARS
S/O RAMAPPA GOWDA
SULLIA KODY, UBARADKA MITTUR
DAKSHINA KANNADA - 574 248.
65. PREMAVATHI C. K.,
AGED ABOUT 68 YEARS
W/O LATE KOOSAPPA GOWDA
1-55/2 SHENI HOUSE
SULLIA TALUK, AMARAPADNOOR
CHOKKADI, DAKSHINA KANNADA - 574 212.
66. DIVAKARA PAI
AGED ABOUT 55 YEARS
S/O LATE RAMANNA PAI
MAJIGUNDI, ARAMBOOR
SULLIA TALUKU
DAKSHINA KANNADA - 574 314.
67. MR. SHRINATH
AGED ABOUT 56 YEARS
S/O KRISHNARAJ
NO. 3-112 NEELIKUNJA HOUSE
SULYA TALUK
AMARAMUDNUR, DODDATHOTA SULLIA
DAKSHINA KANNADA - 574 248.
68. MR. SUBRAMANYA K. B.,
AGED ABOUT 39 YEARS
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S/O K.BABU GOWDA
4-192 KUDPAJE HOUSE
DUGGALADJA POST
AMARAMUDNOOR VILLAGE
SULLIA TALUK, SULYA
DAKSHINA KANNADA - 574 239.
69. MR. BHASKAR K. S.,
AGED ABOUT 54 YEARS
S/O SANJEEVA GOWDA
NO.5-369 KURUNJI HOUSE
SULLIA KASABA, SULLIA TALUK
SULYA, KURUNJIBAG
DAKSHINA KANNADA - 574 327.
70. MR. THARANATHA
AGED ABOUT 59 YEARS
S/O BELLIYAPPA GOWDA
11-49 PAILARU, SULLIA TALUK
AMARAMUDNUR, PAILAR
DAKSHINA KANNADA - 574 248.
71. MR. DAYANANDA GOWDA M.,
AGED ABOUT 55 YEARS
S/O PUTTANNA
3-7/1 MADABAGILU
KUKKUJADKA, SULYA TALUK
AMARAMUDNUR
DAKSHINA KANNADA - 574 212.
72. MR. LOKAYYA GOWDA KU SI
AGED ABOUT 51 YEARS
S/O CHINNAPPA GOWDA
2-75 KOLLAMOGRU
SULLIA TALUK, POST KOLLAMOGRU
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KOLLAMOGRU
DAKSHINA KANNADA - 574 218.
73. MR. KESHAVA K.,
AGED ABOUT 56 YEARS
C/O POOVANI GOWDA
NO.3-33 KODTHUGULI HOUSE,
PAILARU POST, AMARAMUDNURU VILLAGE
SULLIA TALUK
DAKSHINA KANNADA - 574 248.
74. MR. JAYASHIVA M.,
AGED ABOUT 55 YEARS
S/O PUTTANNA GOWDA
3/6 MADAPPADI, PAILAR
SULLIA TALUK
AMARAMUDNURU PAILAR
DAKSHINA KANNADA - 574 248.
75. MR. NIRANJANA KODTUGULI
AGED ABOUT 53 YEARS
S/O CHINNAPPA GOWDA
2-81, KODTUGULI, PAILARU
SULLIA TALUK, AMARAMUDNUR
DAKSHINA KANNADA - 574 248.
76. MR. A.JANARDHANA
AGED ABOUT 48 YEARS
C/O LAXMANA GOWDA
1-285 ADKABALE HOUSE
ARANTHODU POST AND VILLAGE
SULLIA TALUK, VTC: ARANTHODU
PO: ARANTHODU
DAKSHINA KANNADA - 574 314.
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77. MR. JAYA PRAKASH
AGED ABOUT 64 YEARS
S/O MUDDAPPA
KUNTU KADU HOUSE
SULLIA TALUK
TODIKANA POST
THODIKANA
DAKSHINA KANNADA - 574 314.
78. MR. M.VENKAPPA GOWDA
AGED ABOUT 72 YEARS
S/O LATE CHIKKAPPA GOWDA
3-74/1 NORTH BEERAMANGALA HOUSE
2ND CROSS ROAD, SULLIA TALUK, SULLIA
DAKSHINA KANNADA - 574 239.
79. MR. HARIPRASAD K. S.,
AGED AOBUT 54 YEARS
S/O SEETHA RAMA NAIK
2-218 GABBALKAJE HOUSE
ALETTY SULLIA TALUK
ALETTY, SULLIA
DAKSHINA KANNADA - 574 239.
80. MR. GIRIJASHANKARA T.,
AGED ABOUT 48 YEARS
S/O VISHNAYYA
5-458, THUDIYADKA HOUSE
ALETTY, SULLIA TALUK
ALETTY, DAKSHINA KANNADA - 574 239.
81. MR. DEVAYYA GOWDA U. K.,
AGED ABOUT 67 YEARS
S/O UTHAYYA GOWDA
59 PETTHAJE MANE
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THODIKANA VILLAGE AND POST
SULLIA TALUK, THODIKANA
DAKSHINA KANNADA - 574 314.
...PETITIONERS
(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI. VENKATESH SOMAREDDI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY DEPARTMENT OF HOME
REPRESENTED BY SECRETARY
VIDHANA SOUDHA, AMBEDKAR VEEDHI
BENGALURU - 560 001.
2. DEPUTY COMMISSIONER
AND DISTRICT MAGISTRATE
DAKSHINA KANNADA DISTRICT
MANGALURU - 575 001.
...RESPONDENTS
(BY SRI. RAHUL CARIAPPA K. S., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 18.03.24 IN BEARING NO. A.R.M.
(1) 125/2024-E-383376/C3 PASSED BY THE DEPUTY
COMMISSIONER AND DISTRICT MAGISTRATE DAKSHINA
KANNADA DISTRICT, MANGALURU / R2 VIDE ANNEXURE-A IS
SO FAR AS THE PETITIONERS ARE CONCERNED AND ETC.,
IN WRIT PETITION NO. 10390 OF 2024 (GM-POLICE)
BETWEEN
PRASAD K. V.,
S/O VENKAPPA GOWDA K.,
- 20 -
NC: 2024:KHC:17967
WP No. 10233 of 2024
C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
AGED ABOUT 42 YEARS
R/AT KANTHALADKA KULLAMPADY HOUSE
AIVARNADU POST, SULLIA TALUK
D.K. DISTRICT - 574 239.
...PETITIONER
(BY SRI K.RAVISHANKAR, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOME
VIDHANA SOUDHA
AMBEDKAR VEEDHI
BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER /DISTRICT
MAGISTRATE, D.K. DISTRICT
MANGALURU
OLD PORT ROAD
D.K.DISTRICT - 575 001.
3. THE SUPERINTENDENT OF POLICE
D.K. DISTRICT, MANGALURU
D.K. DISTRICT - 575 001.
4. THE TASILDAR
SULLIA TALUK
D.K. DISTRICT - 574 239.
5. THE STATION HOUSE OFFICER
BELLARE POLICE STATION
SULLIA TALUK
D.K. DISTRICT - 574 212.
...RESPONDENTS
(BY SRI. K.S.RAHUL CARIAPPA, AGA)
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WP No. 10233 of 2024
C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DATED 26/03/2024 BEARING
NO. MRM(1) 125/2024/E-383376/C3 PASSED BY THE R2
(PRODUCED VIDE ANNEXURE-D) AND DECLARE THE SAME IS
WITHOUT JURISDICTION AND AS UNCONSTITUTIONAL TO THE
WP IN SO FAR AS IT CONCERNED TO THE PETITIONER AT SL.
NO. 49 OF SULLIA TALUK AT SELF DEFENSE COLUMN.
IN WRIT PETITION NO. 10652 OF 2024 (GM-RES)
BETWEEN
1. P.B.PRABHAKARA RAI
S/O BHASKARA RAI
AGED ABOUT 76 YEARS
PERAJE HOUSE, ARANTHODU
SULLIA TALUK - 574 314
DAKSHINA KANNADA.
2. VINUP M.,
S/O JANARDHANA GOWDA
AGED ABOUT 48 YEARS
MALLARA HOUSE
HARIHARA PALLATTADKA
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
3. CHETHAN M.,
S/O KRISHNA GOWDA
AGED ABOUT 50 YEARS
MALLARA HOUSE
HARIHARA PALLATTADKA
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
4. ULLAS
S/O GANGADHARA GOWDA
AGED ABOUT 55 YEARS
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WP No. 10750 of 2024
MALLARA HOUSE
NALKUR VILLAGE
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
5. NARENDRA BILIMANE
S/O HONNAPPA GOWDA
AGED ABOUT 48 YEARS
BILIMALE HOUSE
KALMAKAR VILLAGE
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
6. SHIVARAMA GOWDA
S/O KARIYAPPA GOWDA
AGED ABOUT 65 YEARS
KOPPADKA HOUSE
KALMAKAR VILLAGE
SULLIA TALUK - 574 218.
7. MADAVA GOWDA
S/O THIMMAPPA GOWDA
AGED ABOUT 55 YEARS
MENTEKAJE HOUSE
KALMAKAR VILLAGE
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
8. GIRIDHARA GOWDA
S/O VEERAPPA GOWDA
AGED ABOUT 65 YEARS
PADPU HOUSE
KALMAKAR VILLAGE
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
9. KENCHAPPA GOWDA
S/O UKRA GOWDA
AGED ABOUT 60 YEARS
POSANGADI HOUSE
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
BELTHANGADY TALUK - 574 326
DAKSHINA KANNADA.
10 . JANARDHANA GOWDA
S/O TANIYAPPA GOWDA
AGED ABOUT 65 YEARS
URVA VILLAGE
BELTHANGADY TALUK - 574 326
DAKSHINA KANNADA.
11 . CHETHAN GOWDA
S/O ANANTHARAMA GOWDA
AGED ABOUT 41 YEARS
PALLATAL HOUSE
MANCHINA POST
BELTHANGADY TALUK - 574 224
DAKSHINA KANNADA.
12 . VISHWANATHA
S/O MONAPPA GOWDA
AGED ABOUT 50 YEARS
MANIMARU HOUSE
JALSOOR POST
BELTHANGADY TALUK - 574 241
DAKSHINA KANNADA.
13 . NAVEEN KUMAR
S/O SHIVAPPA GOWDA A.,
AGED ABOUT 35 YEARS
LAVUDA PALKE HOUSE
MACHINA - 574 224
DAKSHINA KANNADA.
14 . KANTAHAPPA GOWDA
S/O RUKMAYYA GOWDA
AGED ABOUT 60 YEARS
NIDDAJE HOUSE
MACCHINA VILLAGE
BELTHANGADY TALUK - 574 224
DAKSHINA KANNADA.
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
15 . VISHWANATHA GOWDA
S/O GANGAYYA GOWDA
AGED ABOUT 53 YEARS
PILIBAIL HOUSE
ULI VILLAGE, ULI POST,
BANTWALA TALUK - 574 326
DAKSHINA KANNADA.
16 . SANTHOSH
S/O POOVAPPA GOWDA
AGED ABOUT 29 YEARS
ULI VILLAGE AND POST
BANTWALA TLAUK - 574 326
DAKSHINA KANNADA.
17 . SRINIVAS
S/O DUGGAPPA GOWDA
AGED ABOUT 40 YEARS
MACHHINA POST
BANTWAL TALUK - 574 224
DAKSHINA KANNADA.
18 . KRISHNAPPA GOWDA
S/O BABU GOWDA
AGED ABOUT 60 YEARS
MACCHINA POST
BELTHANGADY TALUK - 574 224
DAKSHINA KANNADA.
19 . GOPAL GOWDA
S/O RUKMAYYA GOWDA
AGED ABOUT 50 YEARS
PONGARE KADU HOUSE
SAVALU
BELTHANGADY TALUK - 574 214
DAKSHINA KANNADA.
20 . YADUKUMAR
S/O A.NAGAPPA GOWDA
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
AGED ABOUT 40 YEARS
AMAI HOUSE,
SULYA TALUK - 574 248
DAKSHINA KANNADA.
21 . GURU PRASAD
S/O KOOSAPPA A. K.,
AGED ABOUT 48 YEARS
AMAI HOUSE, SULYA TALUK - 574 248
DAKSHINA KANNADA.
22 . LOKAYYA KUC
AGED ABOUT 51 YEARS
S/O CHINNAPPA GOWDA
KUCHETTI HOUSE
KOLLMOGRARU
SULIA TALUK - 574 218
DAKSHINA KANNADA.
23 . PADMAYYA GOWDA
S/O SHESAPPA
AGED ABOUT 70 YEARS
PANATTILA HOUSE
UBARDKA MITTUR
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
24 . DHANANJAYA P. S.,
S/O SHRIDHAR GOWDA
AGED ABOUT 54 YEARS
PATRAKODI, UBARDKA MITTUR
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
25 . JAYAKUMAR
S/O LATE SANNAPPA GOWDA
AGED ABOUT 69 YEARS
MERKAJE HOUSE
DODDATHOTA
SULLIA TALUK - 574 248
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
DAKSHINA KANNADA.
26 . SHIVAPRASAD
S/O DEVARAJ
AGED ABOUT 43 YEARS
VENKATAPURA KAIKAMBA
SUBRAMANYA, KADABA TALUK - 574 238
DAKSHINA KANNADA.
27 . VISWAS M.,
S/O KRISHNAPPA BHAT
AGED ABOUT 30 YEARS
MAPALDKA MARKANJA
SULLIA TALUK - 574 239
DAKSHINA KANNADA.
28 . SHIVARAMA GOWDA
AGED ABOUT 70 YEARS
S/O DEVAPPA GOWDA
KALLEMBI HOUSE
ALETTI VILLAGE, SULLIA TALUK - 574 239
DAKSHINA KANNADA.
29 . P.RAMACHANDRA
S/O HARIYAPPA GOWDA
AGED ABOUT 76 YEARS
HARIHARA PALLATTADKA
SULLIA TALUK - 574 218
DAKSHINA KANNADA.
30 . CHETHAN
S/O MUNDDAPPA
AGED ABOUT 40 YEARS
MAILODI HOUSE
MADOOR VILLAGE AND POST
BELTHANGADY - 574 236
DAKSHINA KANNADA.
31 . SHIVARAMA GOWDA
S/O KARYAPPA GOWDA
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
AGED ABOUT 65 YEARS
KOPPADA HOUSE
KALMAKAR VILLAGE
SULLIA TLAUK - 574 218
DAKSHINA KANNADA.
32 . PRADEEP KUMAR K. L.,
S/O LOKAYYA KUC
AGED ABOUT 43 YEARS
KUNCHENTTI HOUSE
KOLLAMOGARU VILLAGE
SULLIA TLAUK - 574 218
DAKSHINA KANNADA.
33 . ARTHER RAJESH RODIGUS
S/O ALBERTV RODIGUS
AGED ABOUT 45 YEARS
KALLEMATA - 574 211
BANTWAL TQ, DAKSHINA KANNADA.
34 . RICHARD RAVI RODIGUS
S/O VERONICA RODIGUS
AGED ABOUT 48 YEARS
PONNANGALA HOUSE
BANTWALA TQ - 574 231
DAKSHINA KANNADA.
35 . PIUS RODRIGUS
AGED ABOUT 60 YEARS
S/O ALBERT VRODIRGUES
PONNANGALA HOUSE
BANTWALA TQ - 574 231
DAKSHINA KANNADA.
36 . JERALD LOBO
AGED ABOUT 64 YEARS
DEMBUDE HOUSE
ARALA, BANTWAL TALUK
DAKSHINA KANNADA - 574 211.
...PETITIONERS
(BY SRI. CYRIL PRASADD PAIS, ADVOCATE)
- 28 -
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WP No. 10233 of 2024
C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
AND
1. THE DEPUTY COMMISSIONER AND DISTRICT
MAGISTRATE AND DISTRICT
ELECTION OFFICER
DAKSHINA KANNADA DISTRICT
OLD PORT ROAD
MANGALORE - 575 001.
2. THE STATION HOUSE OFFICER
SUBRAMANYA POLICE STATION
KADABA TALUK
PIN CODE - 574 221.
3. THE STATION HOUSE OFFICER
SULLIYA POLICE STATION
SULLIYA TALUK
PIN CODE - 574 248.
4. THE STATION HOUSE OFFICER
BANTWAL POLICE STATION
BANTWAL TALUK
DAKSHINA KANNADA DISTRICT
PIN CODE - 574 211.
5. THE STATION HOUSE OFFICER
BELTHANGADY POLICE STATION
BELTHANGADY TALUK
D.K.DISTRICT
PIN CODE - 574 214.
6. THE STATION HOUSE OFFICER
PUTTUR POLICE STATION
PUTTUR TALUK, D.K.DISTRICT
PIN CODE - 574 201.
7. THE ELECTION COMMISSION OF INDIA
REP. BY CHIEF ELECTION COMMISSION
NIRVACHAN SADAN, ASHOKA ROAD
NEW DELHI - 110 001.
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
8. THE SCREENING COMMITTEE
CONSTITUTED FOR DEPOSIT OF
LICENSED FIRE ARM
REP. BY THE DEPUTY COMMISSIONER
DAKSHINA KANNADA
OLD PORT ROAD
MANGALORE - 575 001.
...RESPONDENTS
(BY SRI K.S.RAHUL CARIAPPA, AGA FOR R1 TO R6 AND R8)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER BEARING NO. NO.ARM(1)125/2024/E-
383376/C3 DTD. 26.03.2024 ISSUED BY THE R-1 (ANNX-E) IN
SO FAR AS THE SAME PERTAINS TO THE PETITIONERS AS THE
SAME IS IN UTTER VIOLATION OF THE PRINCIPLES OF
NATURAL JUSTICE BESIDES BEING VIOLATIVE OF ARTICLES
14, 16, 19 AND 21 OF THE CONSTITUTION OF INDIA.
IN WRIT PETITION NO. 10750 OF 2024
BETWEEN
1. HARIPRASAD
S/O CHANNAPPA GOWDA
AGED ABOUT 39 YEARS
POSOLIGE HOUSE
RENJILADY, D.K. -574 221.
2. VICTOR MARTIS
S/O DENIS MARTIS
AGED ABOUT 41 YEARS
HALLANGERY HOUSE
KUTRU PADI, D.K. - 574 221.
3. PARMAESHWARA K.,
S/O THIMMAPPA GOWDA
AGED ABOUT 61 YEARS
- 30 -
NC: 2024:KHC:17967
WP No. 10233 of 2024
C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
SULLIA TALUK, D.K. - 574 232.
4. HOOVAPPA GOWDA
S/O CHANNAPPA GOWDA
AGED ABOUT 65 YEARS
ANGANA HOUSE
KADABA POST AND VILLAGE
PUTTUR TALUK, D.K. - 574 229.
5. M.K.THANGACHAN
S/O LATE K.V.KUNJE
AGED ABOUT 73 YEARS
ALANGA HOUSE ICHLAMPADY
KADABA TALUK, D.K. - 574 229.
6. NAGAPPA GOWDA
S/O RAMANNA GOWDA
AGED ABOUT 76 YEARS
KULA HOUSE, BALPA POST
SULLIA TALUK D.K. - 574 232.
7. SATHISHA S. N.,
S/O SHIVARAMA GOWDA S. N.,
MUNDAJE HOUSE, HARIHARA PALLATADKA
SULLIA TALUK, D.K. - 574 218.
8. M.A.SURENDRA
S/O ANGARA GOWDA
AGED ABOUT 65 YEARS
MULLUBAGILU HOUSE
KOLLAMOGRU VILLAGE
SULLIA TALUK, D.K - 574 218.
9. SHIVA PRAKASH
S/O CHANDRASHEKAR MANIYANI
AGED ABOUT 39 YEARS
BEEGIMAJALU HOUSE, PADUBETTU
NELYADI, D.K - 574 229.
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C/W WP No. 10390 of 2024
WP No. 10652 of 2024
WP No. 10750 of 2024
10 . RAJEESHA K.,
S/O ANANDA GOWDA
AGED ABOUT 55 YEARS
KULA HOUSE BALPA POST
KADABA TALUK, D.K - 574 232.
11 . M.LINGAPPA GOWDA
S/O CHINNAPPA GOWDA
AGED ABOUT 59 YEARS
MUJOOR SUNKADAKATTE
AITHUR SUNKADAKATTE
PUTTUR TALUK, D.K. - 574 230.
12 . ASHRAF
S/O ABBAS
AGED ABOUT 49 YEARS
PERIYADKA HOUSE
SAVANURU VILLAGE AND POST
KADABA TALUK, DAKSHINA KANNADA
13 . S.SULAIMAN
S/O ABBAS
AGED ABOUT 53 YEARS
SHIBHARA NARIMOGARU
DAKSHINA KANNADA - 574 202.
14 . ISMAIL
S/O IDDIN BYARI
AGED ABOUT 70 YEARS
PONNEMAJALU HOUSE
SARVE PUTTUR TALUK
SAVANURU, DAKSHINA KANNADA - 574 202.
15 . KORAGAPPA GOWDA P.,
S/O SOMAPPA GOWDA
AGED ABOUT 63 YEARS
PIJAKKALA HOUSE
KADABA TALUK VTC
DAKSHINA KANNADA - 574 221.
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WP No. 10750 of 2024
16 . BALAKRISHNA GOWDA
S/O KUNJANNA GOWDA
AGED ABOUT 49 YEARS
NETTANA BABU HOUSE
AITHOOR VILLAGE
AITHOOR SUNKADAKATTE
DAKSHINA KANNADA - 574 230.
17 . GANESH K.,
S/O MONAPPA GOWDA
AGED ABOUT 45 YEARS
KOLPA, KODIMBALA KADABA
DAKSHINA KANNADA - 574 221.
18 . T.M.MATHAI
S/O MATHAI
AGED ABOUT 63 YEARS
UREJAL ICHILAMPADI
DAKSHINA KANNADA - 574 229.
19 . UDAYA KUMAR
S/O RAMANNA
AGED ABOUT 53 YEARS
BADANE HOUSE, ICHILAMPADY VILLAGE
KADABA TALUK, D.K. - 574 229.
20 . PUTTANNA GOWDA
S/O RAMANNNA GOWDA
AGED ABOUT 72 YEARS
BALPA GRAMA
KADABA TALUK, D.K. - 574 232.
21 . ISHWARA GOWDA P.,
S/O KRISHNAPPA GOWDA
AGED ABOUT 58 YEARS
DHARMADHAMA HOSAMATA HOUSE
KUTRUPADY VILLAGE
KADABA TALUK, D.K. - 574 221.
22 . VENKATARAMANA GOWDA K.,
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S/O DUGGAPPA GOWDA
PANGA HOUSE, NEKKELADY VILLAGE
KADABA VILLAGE,
KADABA TALUK, D.K. - 574 221.
23 . ABDUL RAZAK
S/O SHEKHASSAN SHEB
AGED ABOUT 51 YEARS
HOIGEKAR HOUSE
KADABA TALUK
DAKSHINA KANNADA - 574 221.
24 . SURESH B. N.,
S/O NARAYANA GOWDA
AGED ABOUT 64 YEARS
BANURPATTE BARADKA
SULLIA TALUK
DAKSHINA KANNADA - 574 239.
25 . STANY THOMAS
S/O ABRAHAM
PARAKKALA
REKYA POST AND VILLAGE
BELTHANGADY TALUK
DAKSHINA KANNADA - 574 214.
26 . ALEX CHRISTMON
S/O CYAN A. P.,
DEVASA HOUSE REKYA POST
BELTHANGADY TALUK
DAKSHINA KANNADA - 574 214.
27 . MONAPA GOWDA
S/O PADAMAYYA GOWDA
AGED ABOUT 63 YEARS
KODI HOUSE,
KADABA POST AND TALUK
DAKSHINA KANNADA - 574 221.
28 . SHAJI N. A.,
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S/O ANTONY N. K.,
AGED ABOUT 53 YEARS
ULIPPU HOUSE
KADABA TALUK AND POST
KUTRUPADDY
DAKSHINA KANNADA - 574 221.
29 . LINGAPPA GOWDA
S/O SOMAPPA GOWDA
AGED ABOUT 50 YEARS
KODI HOUSE, KADABA GRAMA
KADABA TALUK, D.K. - 574 221.
30 . VARGEES THOMAS
S/O N.S.THOMAS
AGED ABOUT 53 YEARS
KALANJALU HOUSE
REKYA POST, NOOJI BALTHILA GRAMA
KADABA TALUK, D.K. - 574 221.
31 . V.M.THOMAS
S/O V.T.MATA
AGED ABOUT 58 YEARS
APTHOOD HOUSE
VATTAKAROTE PADAVU
KUNTHOOR, D.K. - 574 285.
32 . BALAKRISHNA BHAT
S/O ISHWARA BHAT
AGED ABOUT 58 YEARS
MOOJUR KATTE HOUSE
AITHOOR VILLAGE POST
KADABA TALUK
DAKSHINA KANNADA.
33 . GANESH BHAT NIDVA
S/O ESHWARABHAT
AGED ABOUT 60 YEARS
NOOJIBALTHILA GRAMA AND POST
PUTTUR TALUK
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DAKSHINA KANNADA - 574 221.
34 . SANTHOSH N. J.,
S/O N.K.JOSEPH
NADUVILADATH HOUSE
KUTRUPPADY POST
DAKSHINA KANNADA - 574 221.
35 . KARUNA KARA
S/O FAKEERAPPA GOWDA
DEERU SAGU HOUSE
PERUVAJE
DAKSHINA KANNADA - 574 212.
36 . UMMARABBA
PERIYADKA HOUSE
AGED ABOUT 51 YEARS
SAVANUR POST
DAKSHINA KANNADA - 574 202.
37 . SHIVANNA GOWDA
S/O RAMANNA GOWDA
IDYALI HOUSE, SAVANUR KADABA TALUK
DAKSHINA KANNADA - 574 221.
38 . E.S.VASUDEVA
S/O SHESHAPPA
AGED ABOUT 72 YEARS
IDYADI SAVANUR VILLAGE
AND POST, KADABA TALUK
DAKSHINA KANNADA - 574 221.
39 . CHIDANANDA P. M.,
S/O CHINNAPPA GOWDA
ANEGUNDI HOUSE
KANAKAMAJALU VILLAGE
D.K. - 574 223.
40 . K.M.HAREESHA
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WP No. 10750 of 2024
S/O SHIVAPPA GOWDA
MOORJE HOUSE
KANAKAMAJALU, SULLIA TQ
D.K. - 574 223.
41 . VENKATARAMANA
S/O VADYAPPA GOWDA
AKKIMALE KANKAMAJALU
SULLIA TQ, D.K. - 574 223.
42 . SKARIYA
S/O LATE MANI
PARAKKALA HOUSE
REKYA POST AND VILLAGE
D.K. - 574 229.
43 . CHANDRASHEKARA GOWDA
KODOIBAIL HOUSE
KADABA VILLAGE, KADABA TQ
D.K. KARNATAKA - 574 221.
44 . SAVITARA MUDOORU
S/O THAMMAYYA GOWDA
AGED ABOUT 54 YEARS
ITHOKLU VILLAGE AND POST
SULLIA TQ, D.K. KARNATAKA - 572 219.
45 . KISHORE KUMAR
S/O NARAYANA GOWDA
VALAMBARA HOUSE, BELTHANGADY TQ
KADIRUDYAVARA, D.K. KARNATAKA - 574 228.
46 . RAMESH KALPARE
S/O NARAYANA BHAT
KALPARE HOUSE
NEKKILADI HOUSE, D.K. - 574 230.
47 . N.PADMAYYA GOWDA
S/O KUNNAYYA GOWDA
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NARKOD MUTTUR, SULLIA TALUK
DAKSHINA KANNADA - 574 248.
48 . SHREEDHARA BHAGAVATHA
S/O VISHNU BHAGAWATHA KAJJODI
HARIHARAPALLATTADKA
DAKSHINA KANNADA - 574 218.
49 . HEMAKUMAR
S/O VENKATARAMANA
HADIKALLU KEVLA
MADAPPADI POST
SULLIA TALUK
DAKSHINA KANNADA - 574 218.
50 . VINOY
S/O JOSEPH
MICHAL
MAJOOR HOUSE
PUTTUR TALUK
AITHOOR, D.K. - 574 230.
51 . LOKESH
S/O JANARDHANA GOWDA
MALA HOUSE
KONAJE VILLAGE
PUTTUR TALUK
KADDYA, D.K. - 574 230.
52 . SHIVAPRAKASH P. V.,
S/O VISHWANATH
PUTTILA HOUSE, BALYA
DAKSHINA KANNADA - 574 221.
53 . CHANDRANATHA GOWDA P.,
S/O ODYAPPA
SANYADI HOUSE, BALYA VILLAGE
PUTTUR TQ
DAKSHINA KANNADA - 574 328.
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54 . K.RAMACHANDRA
S/O PUTTANNA GOWDA
KAPILA HOUSE
KANAKAMAJALU VILLAGE
SULLIA TALUK, D.K. - 574 223.
55 . HARIPRASAD K. S.,
S/O SHIVARAMA GOWDA
KUDKULI HOUSE
KANAKAMAJALU VILLAGE
SULLIA TALUK
D.K. - 574 223.
56 . SANDEEP KUMAR P. R.,
S/O RAVIRAJ P. S.,
KADIKADKA HOUSE, JALSOOR POST
SULLIA TALUK, D.K - 574 239.
57 . P.UMANATHA
S/O KRISHNAPPA
ADPANGAYA
JALSOOR VILLAGE
SULLIA TALUK
D. K - 574 239.
58 . K.RAVICHANDRA
S/O RUKMAYYA GOWDA
KAJE GADDE, KANAKAMAJALU
SULLIA TALUK
DAKSHINA KANNADA - 574 223.
59 . M.H.SURESH
S/O HUKRAPPA
AMAI HOUSE, UBRADKA MITTUR
VILLAGE AND POST, SULLIA TQ
D.K. KARNATAKA - 574 248.
60 . CHANDRASHEKARA P.,
S/O HUKRAPPA GOWDA
PANATTILA HOUSE, UBRADKA MITTUR
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VILLAGE AND POST
SULLIA TQ, D.K - 574 248.
61 . SURESH C. H.,
S/O HONNAPPA GOWDA
CHOUTAJE HOUSE
MANDEKOLU VILLAGE
SULIA TQ, D.K - 574 239.
62 . RAJESH S.,
S/O SHESHAPPA GOWDA S.,
YAVATE, PERALU
SULLIA TQ, D. K - 574 239.
63 . RADHAKRISHNA M.,
S/O HUKRAPPA GOWDA
EDAMLE MANE
IVARNADU VILLAGE
SULLIA TQ AND D.K - 574 239.
64 . SAVITRI
S/O LINGAPPA GOWDA
BALEHITLU HOUSE
ALETTY VILLAGE
SULLIA TALUK, D.K - 574 239.
65 . HOOVAPPA GOWDA
S/O KEMPANNA
AGED ABOUT 81 YEARS
KUNTINADKA
SULLIA POST AND VILLAGE
SULLIA TQ, D.K - 574 237.
66 . HARICHANDRA
AGED ABOUT 55 YEARS
S/O LINGAPPA GOWDA
DEVACHALLA VILLAGE
NELLURU KEMRAJE POST
SULLIA TALUK, D.K. KARNATAKA - 574 248.
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67 . DAKSHITH B. P.,
S/O PADMAYYA GOWDA
BALEHITHLU HOUSE
ALETTY VILLAGE
SULLIA TALUK, D.K. KARNATAKA - 574 239.
68 . BALAKRISHAN GOWDA
S/O PAKKIRA GOWDA
MAVAJI HOUSE
AJJAVARA SULLIA, D.K. - 574 239.
69 . U.K.JANARDHANA
S/O RAGHAVA
AGED ABOUT 65 YEARS
RESIDING AT PERADHA HOUSE
GOONADKA POST
SAMPIGE VILLAGE
SULLIA TALUK - 574 234.
70 . S.P.LOKANNATHA
S/O S.P.KOOSAPPA GOWDA
RESIDING AT KALLUGUNDI HOUSE
SAMPIGE POST, SAMPIGE VILLAGE
SULLIA TALUK, D.K. - 574 234.
71 . GOPALA KRISHNA P.,
S/O ODYAPPA GOWDA
R/AT 1.D G PANDADI HOUSE
KADABA TALUK
VTC BALLYN TO BALLYN
SUB DISTRICT PUTTUR DISTRICT
DAKSHINA KANNADA
STATE KARNATAKA
PIN - 574 221.
72 . YATHISHCHANDRA K.,
S/O NAGAPPA GOWDA
AGED ABOUT 34 YEARS
R/AT 2-87, MANJOL KARE HOUSE
NELLURU KAMRAJE, DEVACHALLA
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SULLIA TALUK
NELLURU KEMBAJE, D.K.
KARNATAKA - 574 248.
73 . MADHAVA GOWDA B.,
S/O RUKMAYYA GOWDA
R/AT 2-92, BADIYADKA
DEVACHALLA VILLAGE, SULLIA TALUK
NELLURKEMBRAJE
SULLIA, D.K. KARNATAKA - 574 248.
74 . SHREEDHARA BHAGAVATHA
S/O VISHNUBHAGAVATHA
AGED ABOUT 70 YEARS
R/AT KAJJODI
HARIHARAPALLATHADKA
D.K. KARNATAKA - 574 218.
75 . VISHWANATH B. S.,
S/O B.R.SHREEDHARA
R/AT BILIMALE MANE
SULLIA TALUK
DEVARAHALLI POST
INAKIDU, HARIHARAPALLATHADKA
D.K. DISTRICT - 574 218.
76 . SUNITHA
W/O SATHISH K.,
R/AT 1-12 SRI DEVI KRIPA
KELLAPUTHIGE, DAREGUDDE
D.K. KARNATAKA - 574 213.
...PETITIONERS
(BY SRI. CYRIL PRASAD PAIS, ADVOCATE)
AND
1. THE DEPUTY COMMISSIONER AND DISTRICT
MAGISTRATE AND DISTRICT ELECTION OFFICER
DAKSHINA KANNADA DISTRICT
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OLD PORT ROAD
MANGALORE - 575 001.
2. STATION HOUSE OFFICER
SUBRAMANYA POLICE STATION
KADABA TALUK
PIN CODE - 574 221.
3. THE STATION HOUSE OFFICER
SULLIA POLICE STATION
SULLYA TALUK
PIN CODE - 574 248.
4. THE STATION HOUSE OFFICER
BANTWAL POLICE STATION
BANTWAL TALUK
DAKSHINA KANNADA DISTRICT
PIN CODE - 574 211.
5. THE STATION HOUSE OFFICER
BELTHANGADY POLICE STATION
BELTHANGADY TALUK
DAKSHINA KANNADA DISTRICT
PIN CODE - 574 211.
6. THE STATION HOUSE OFFICER
PUTTUR POLICE STATION
PUTTUR TALUK, D.K.DISTRICT
PIN CODE - 574 201.
7. THE ELECTION COMMISSION OF INDIA
REP. BY CHIEF ELECTION COMMISSION
NIRVACHAN SADAN, ASHOKA ROAD
NEW DELHI - 110 001.
8. THE SCREENING COMMITTEE
CONSTITUTED FOR DEPOSIT LICENSED FIRE ARM
REPRESENTED BY THE DEPUTY COMMISSIONER
DAKSHINA KANNADA, OLD PORT ROAD
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MANGALORE - 575 001.
...RESPONDENTS
(BY SRI. K.S.RAHUL CARIAPPA, AGA FOR R1 TO R6 AND R8)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO A) QUASH THE
ORDER BEARING NO. ARM(1)125/2024-E-383376/C3 DATED
26/03/2024 ISSUED BY THE R1 (ANNEXURE-E AND E1), IN SO
FAR AS THE SAME PERTAINS TO THE PETITIONERS AS THE
SAME IS IN UTTER VIOLATION OF THE PRINCIPLES OF
NATURAL JUSTICE BESIDES BEING VIOLATIVE OF ARTICLES,
14, 16, 19 AND 21 OF THE CONSTITUTION OF INDIA.
THESE WRIT PETITIONS, COMING ON FOR FURTHER
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard Sri P.P.Hegde, learned senior counsel for the
petitioners and Sri Rahul Cariappa K.S., learned Additional
Government Advocate for the respondents.
2. Sri P.P.Hegde, learned senior counsel for the
petitioners submits that a co-ordinate bench has considered the
very issue and has answered the same in W.P.No.9932/2024
and connected matters disposed on 25.04.2024.
3. Learned Additional Government Advocate would not
dispute the position as laid down by the co-ordinate bench of
this Court in the aforesaid writ petitions.
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4. The co-ordinate bench in the aforesaid writ petitions
has held as follows:
"6. The short question that falls for consideration
before this Court is as to whether the respondent-Deputy
Commissioner was justified in issuing a blanket order
calling upon the license holders to deposit the gun. The
directive issued by the Election Commission envisages a
review before asking for deposit of guns and not a review
after deposit to determine. The procedure adopted by the
Deputy Commissioner is clearly found to be in
contravention of the guidelines issued by the Election
Commission of India.
7. Each firearms license holder undergoes a
rigorous vetting process by the authorities before being
granted a license. This process includes a thorough
background check, verification of antecedents and
consideration of genuine need of firearm, such as
protection from wildlife in relevant areas. Therefore, the
action of the Deputy Commissioner in issuing directions
by way of blanket order calling upon the license holders to
surrender their guns without individualized review,
contradicts not only the guidelines issued by the Election
Commission of India, but it encroaches upon the very
essence of license procedure.
8. The Election Commission guidelines explicitly
emphasizes need for individualized scrutiny of firearm
license holders, especially those with a history of criminal
offences or involvement in rioting. Therefore, the blanket
order issued by the respondent-Deputy Commissioner
disproportionately impacts vulnerable population such as
farmers living in forested areas, those individuals who
apprehend threat to life and have secured gun license for
their personal protection. Therefore, imposing blanket
restriction without considering these unique
circumstances often leads to undue hardships and this
Court is flooded with writ petitions on the eve of every
ensuing elections.
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9. Though Bombay High Court in the case of
Govinda @ Bhai Ganesh Tilve vs. Vikram Kumar,
District Registrar and Others1 and Allahabad High
Court in the case of Ravi Shankar Tiwari & Others vs.
State of U.P.2 have laid down several directives, the
authorities have not adhered to the directions issued by
various High Courts. This Court in W.P.No.7900/2023 has
exhaustively dealt with this issue and has held that it is
the screening committee which is vested with ample
power to review all the issues in respect of holders of
armed license. The coordinate Bench while taking
cognizance of the action of the police officers issuing
notice to surrender the firearms held that it is only the
Screening Committee and District Administration who are
vested with the authority to call upon the license holders
to deposit firearms with the police station.
10. In the background of the law laid down by the
various High Courts and also the judgment rendered by
the coordinate Bench, this Court has to examine the facts
and circumstances of the present case on hand. In the
present case on hand, this Court is more than satisfied
that there is no individual review. The respondent-Deputy
Commissioner by issuing a blanket order has set a
dangerous precedent for future elections. It could
encourage the authorities to resort to blanket orders as a
short circuit bypassing a meticulous review process
mandated by Election Commission. The object behind
surrender of firearms as stipulated by the Election
Commission guidelines and judicial pronouncements is to
uphold the integrity of electoral process and ensure
maintenance of law and order. The surrender of firearms
is envisaged as a measure to mitigate potential threats to
public safety and sanctity of democratic procedures during
elections.
11. Inspite of several judicial pronouncements, the
authorities are resorting to blanket orders. Maybe this
exercise is done by the authorities as they are not in a
position to collect information about individual license
holders which needs more time and effort, but that does
not necessarily mean that the respondent-Deputy
Commissioner can resort to one-size-fits-all approach by
promulgating a general order. Statistically the gun
deposited in pursuit of these orders are viewed as a
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feather in the cap in the endeavor to maintain peace on
the eve of elections.
12. By way of en masse deposit of firearms,
probably the authorities are happy that significant strides
have been made in compliance with the directives and
probably all stake holders are satisfied that something
substantial is done by the District Magistrate in
compliance of directions issued by the Election
Commission of India. There must be a sense of balance in
imposing prohibitions.
13. If en masse firearms are retrieved from the
authorized license gun holders, it would be rather
strenuous even for the Screening Committee to
independently review each application and then ascertain
as to whether exemption can be granted and the firearm
recovered under a general order can be released to an
individual. This task also leads to a mountainous task
which cannot be accomplished within a short span.
14. There can be a very few cases of use of
firearms in offences especially during the elections. Not all
districts in the Karnataka State may have a potential
threat of disruption of elections. Therefore, the respective
Deputy Commissioner's and the screening committees are
required to act anticipating to potential threat that is
posed in each district. Each district in the State has a
different culture and misuse of firearm is subjective. The
authorities cannot generalize and in an anticipation of
violation without application of mind, pass a general
order. In few districts, the citizens under compelling
reasons secure firearms license. Possessing a firearm
license is deeply embedded in their culture. The citizens
are trained by culture as to how to use the firearms for
limited purpose. The human wildlife conflict is a major
issue where residents are found to be residing abutting to
the forest area. The local farmers and agriculturists on
account of wildlife induced damage to crops and livestock
loss under compelling reasons seek gun license as a
means of protection.
15. The need to obtain a gun license by
agriculturalists is rooted in their fundamental need to
safeguard their crops, fields, and livelihoods from an array
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of threats, including wildlife intrusion, pest infestations,
and potential trespassers. Firearms serve as indispensable
tools for agriculturalists, enabling them to protect their
agricultural assets effectively and ensure the viability of
their livelihoods. This reliance on firearms is not merely a
matter of convenience but a vital aspect of preserving the
economic sustainability and security of agricultural
operations. In every ensuing elections if the residents who
hold gun license are en masse called upon to surrender
firearms, that does not serve the purpose for which
guidelines are issued by the Election Commission of India.
16. The jurisdictional Deputy Commissioner and the
screening committee are required to review in terms of
guidelines issued by the Election Commission only in the
following cases i.e., where persons are released on bail,
persons having a history of criminal offences and persons
previously involved in rioting at any time especially during
election period or there may be cases where the residents
who are openly supporting any political party have an
antecedent of using firearms to disrupt the fair election
process. In such cases, the screening committee and the
Deputy Commissioner have to implement the guidelines
and only those license holders are to be screened and
appropriate directions are to be issued calling upon them
to deposit the firearms with the jurisdictional police
station or armory depot.
17. Since the authorities are consistently violating
the guidelines issued by the Election Commission of India,
this Court deems it fit to issue certain directions as
follows:
i) The authorities are strictly prohibited from
issuing blanket orders that demand the
deposit of firearms from all license holders.
Such blanket orders not only contravene
the specific directives issued by the
Election Commission but also fail to
address the nuanced risks associated with
individual license holders.
ii) The authorities have to take cognizance of
the vulnerable communities who are often
facing wildlife induced damage to crops
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and livestock. The Screening Committee
therefore has to adopt a nuanced and
evidence based approach to address the
firearms possessed by the farmers abutting
to forest area. They have to strike a
balance between maintaining law and order
during elections and at the same time,
protect the rights of vulnerable
communities and the negative interactions
between wild animals and the residents
residing at the foot of the forest area.
Therefore, the Screening committee while
implementing the directives issued by the
Election Commission of India has to
demonstrate flexibility regarding surrender
of firearms taking into account not only the
individual circumstances of farmers and
their specific threats faced at the hands of
wild animals, but there has to be an overall
assessment of that region which is often
affected due to interaction between wild
animals and the losses incurred by the
farmers.
iii) There are several individuals including
activists, Advocates who are often exposed
to potential risk to their life. Therefore,
during every elections, there cannot be a
blanket order calling upon these
individuals/activists/professionals to
surrender guns/firearms especially when
these individuals/professionals/activists
have obtained licenses for personal
security and the same is critical to hold
guns for ensuring their safety and
wellbeing. Therefore, by way of blanket
order, the authorities cannot expose the
individuals vulnerable to threat to life. This
may be also prevalent during election
period and such individuals who have no
nexus with election process may need
firearms more during the elections, than
otherwise.
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iv) All directives and communications
regarding the deposit or any other action
related to firearms must be conveyed in
written form. This ensures transparency,
accountability, and provides a clear record
of instructions issued. Oral instructions,
whether given in person or over the phone,
are susceptible to misinterpretation and
should, therefore, be avoided to maintain
the integrity of the process.
v) Before the commencement of any election,
authorities must conduct a rigorous
screening process of firearm license
holders. This process should prioritize
individuals with a history of criminal
offences, especially those previously
involved in rioting or violence during
election periods. The objective is to identify
potential risks and take necessary
precautions to maintain law and order.
vi) The Election Commission shall provide
clear and comprehensive guidelines
outlining the responsibilities and duties of
concerned police officials in conducting the
pre-election screening. These guidelines
should detail the criteria for assessing risks
and the procedures for documenting and
reporting and volume of instructions issued
by the Election Commission. There is a
need for a concise and accessible guide.
The Election Commission should compile
and publish a user-friendly guide before
every election, summarizing the key
instructions and procedures for officials
involved in the conduct of elections.
vii) Although police stations may not typically
maintain lists of persons on bail, they
should keep records of individuals charged
in offences relating to rioting during
elections. This information is crucial for
assessing the eligibility of firearm license
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holders and ensuring compliance with the
Election Commission's directives.
viii) The Election Commission should actively
monitor the implementation of its
directives by securing reports from all
district magistrates. These reports should
provide insights into the effectiveness of
the screening process and highlight any
challenges or areas for improvement.
ix) A comprehensive review should be
conducted after every election to evaluate
the implementation of the Election
Commission's directives. This review
should aim to identify procedural errors,
assess the overall effectiveness of the
screening process, and make necessary
adjustments to prevent future lapses.
x) In addition to the pre-election screening,
an extensive review of firearm offences
directly related to elections should be
conducted. This review should analyze
historical data, identify patterns of misuse,
and assess the potential threats posed by
firearms in disrupting the electoral process.
The insights gained from this review will
inform the screening committee's decisions
and contribute to a more targeted and
effective approach.
xi) Rather than resorting to mass withdrawal
of firearms, authorities should adopt a
targeted approach based on individual risk
assessments. This involves evaluating the
potential threat of violence and misuse of
guns by license holders on a case-by-case
basis.
18. These guidelines are designed to strike a
balance between safeguarding public safety and upholding
individual rights. By adhering to these guidelines,
authorities can ensure a fair, transparent, and
accountable process that maintains the integrity of the
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electoral system while respecting the rights of firearm
license holders.
19. In the light of the observations made supra,
this Court proceeds to pass the following:
ORDER
(i) The writ petitions are allowed;
(ii) The impugned orders dated 18.03.2024 and
26.03.2024 issued by the respondent-Deputy
Commissioner are hereby quashed insofar as
petitioners are concerned;
(iii) Pending I.As., if any, do not survive for
consideration and stands disposed of."
In the light of the issue standing answered by the co-
ordinate bench and for the reasons rendered therein, the
following:
ORDER
a. The writ petitions are allowed.
b. The orders dated 18.03.2024 and 26.03.2024
impugned in these petitions, stand obliterated, qua the
petitioners.
Sd/-
JUDGE
NVJ
List No.: 1 Sl No.: 85/CT:SS
