Sri. Gurunath Vadde vs The State Of Karnataka
2024 Latest Caselaw 26485 Kant

Karnataka High Court

Sri. Gurunath Vadde vs The State Of Karnataka on 6 November, 2024

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                                                   NC: 2024:KHC:44743-DB
                                                    WP No. 1128 of 2024




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                       PRESENT

                    THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                             AND

                       THE HON'BLE MR JUSTICE K. V. ARAVIND

                    WRIT PETITION NO. 1128 OF 2024 (GM-RES) PIL

             BETWEEN:
             1.   SRI. GURUNATH VADDE
                  S/O VAJINATH VADDE
                  AGED ABOUT 56 YEARS
                  SOCIAL WORKER
                  R/O JANASEVA ASHRAMA
                  BHAVANI BIJALAGAON - 585 443
                  KAMALANAGAR TALUK
                  BIDAR DISTRICT
                                                            ...PETITIONER
             (BY SRI. J. R. MOHAN, ADVOCATE)

             AND:
Digitally    1.   THE STATE OF KARNATAKA
signed by         REP. BY ITS PRINCIPAL SECRETARY
AMBIKA H B        DEPARTMENT OF HEALTH AND
Location:         FAMILY WELFARE SERVICES
High Court        M.S. BUILDING, DR. B.R. AMBEDKAR VEEDHI
of Karnataka      BENGALURU - 560 001

             2.   THE CHIEF EXECUTIVE OFFICER
                  ZILLA PANCHAYATH
                  FORT ROAD, BIDAR - 585 401

             3.   THE CHIEF OFFICER
                  PATTANA PANCHAYATH
                  AURAD(B), AURAD TALUK
                  BIDAR DISTRICT - 585 326
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                                             NC: 2024:KHC:44743-DB
                                                WP No. 1128 of 2024




4.   THE DISTRICT HEALTH AND
     FAMILY WELFARE OFFICER
     FORT ROAD, BIDAR - 585 401

5.   THE TALUKA HEALTH OFFICER
     AURAD(B) , AURAD TALUK
     BIDAR - 585 259
                                                    ...RESPONDENTS

(SMT. NILOUFER AKBAR, AGA FOR RESPONDENT NOS.1, 4 AND 5)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF CONSTITUTION PRAYING TO SSUE A WRIT IN THE NATURE
OF MANDAMUS, DIRECTING THE RESPONDENTS TO PROVIDE
BASIC CIVIC AMENITIES TO THE PEOPLE LIVING IN THE
RESIDENTIAL QUARTERS OF TALUKA GENERAL HOSPITAL,
AURAD,     BIDAR   DISTRICT,    BY   CONSIDERING     THE
REPRESENTATIONS DATED 24/03/2023 AND 11/05/202 MADE BY
THE PETITIONER VIDE ANNEXURES-A AND B, RESPECTIVELY.

    THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND

                           ORAL ORDER

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Heard learned advocate Mr. J.R. Mohan for the petitioner

and learned Additional Government Advocate Smt. Niloufer Akbar

for the respondent-State and its authorities.

2. The petition is presented as public interest petition.

NC: 2024:KHC:44743-DB

3. It is the case of the petitioner that no basic civic amenities

provided to the residential quarters situated within the precincts of

Taluka General Hospital, Aurad, Bidar District as a result of which

people living in the quarters have been facing hardships and

inconvenience. In spite of sanction of special aid for the overall

development of Kalyana Karnataka Region, as per the say of the

petitioner, no developmental work is taken up.

3.1 It is the case that the petitioner has made representations

dated 24.03.2023 and 11.05.2023 requesting the authorities to

provide basic civic amenities to the said residential quarters. The

respondents have not taken any steps in this regard, alleges the

petitioner.

3.2 What is prayed by the petitioner is to direct the authorities to

provide basic civic amenities to the people living in the residential

quarters of Taluka General Hospital, Aurad, Bidar District.

4. The grievance of the petitioner is to be attended to by the

government authorities who will have the necessary data and

correct assessment about the requirement.

NC: 2024:KHC:44743-DB

5. In view of the above, no relief could be granted to the

petitioner, except permitting the petitioner to pursue his

representations dated 24.03.2023 and 11.05.2023 which are

produced with the petition.

6. The competent authorities-respondents may consider the

same expeditiously in accordance with law.

7. With above limited observation, the present petition is not

entertained and stands dismissed.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB