Sri.K.S. Balaramappa vs The State Of Karnataka
2024 Latest Caselaw 25076 Kant

Karnataka High Court

Sri.K.S. Balaramappa vs The State Of Karnataka on 21 October, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                             -1-
                                                        NC: 2024:KHC:42005-DB
                                                          WA No. 901 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                           PRESENT
                              THE HON'BLE MR JUSTICE S.G.PANDIT
                                             AND
                        THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                             WRIT APPEAL NO. 901 OF 2023 (LB-ELE)
                   BETWEEN:

                   SRI. K.S. BALARAMAPPA
                   S/O SRIRANGAPPA
                   AGED ABOUT 57 YEARS
                   RESIDING AT KUDLI VILLAGE
                   KUDLI POST, SHIVAMOGGA TALUK
                   SHIVAMOGGA DISTRICT-577 227
                                                                 ...APPELLANT
                   (BY SMT. PUSHPALATHA Y, ADVOCATE FOR
                       SRI. J.D. KASHINATH, ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNATAKA
Digitally signed         DEPARTMENT OF PANCHAYAT RAJ AND
by SHAKAMBARI
                         RURAL DEVELOPMENT
Location: HIGH
COURT OF                 VIDHANA SOUDHA
KARNATAKA                BENGALURU-560 001
                         REPRESENTED BY ITS SECRETARY

                   2.    THE KARNATAKA STATE ELECTION
                         COMMISSION, NO.16
                         BELLARY ROAD
                         SADASHIVANAGARA
                         ARAMANE NAGAR
                         BENGALURU-560 080
                         REPRESENTED BY ITS
                         CHIEF ELECTION COMMISSIONER
                           -2-
                                     NC: 2024:KHC:42005-DB
                                       WA No. 901 of 2023




3.   THE DEPUTY COMMISSIONER
     SHIVAMOGGA DISTRICT
     SHIVAMOGGA-577 201

4.   KUDLI GRAMA PANCHAYAT
     KUDLI, SHIVAMOGGA TALUK
     SHIVAMOGGA DISTRICT-577 227
     REPRESENTED BY ITS PANCHAYATH
     DEVELOPMENT OFFICER
                                           ...RESPONDENTS
(BY SMT. B. SUKANYA BALIGA, AGA FOR R1 TO R3)



      THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
14-01-2022 PASSED BY THE LEARNED SINGLE JUDGE IN W.P.
No.57628/2013 (SC/ST),   ACCORDINGLY ALLOW THE WRIT
PETITION FILED BY THE APPELLANT TO MEET THE INTEREST
OF JUSTICE AND ETC.



      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   HON'BLE MR JUSTICE S.G.PANDIT
         and
         HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                               -3-
                                        NC: 2024:KHC:42005-DB
                                          WA No. 901 of 2023




                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE S.G.PANDIT)

Learned counsel Smt. Pushpalatha.Y. appearing for

learned counsel Sri Kashinath J.D. for the appellant

submits that due to subsequent development of holding of

elections, prayer of the appellant would no more survive

for consideration.

2. The submission of the learned counsel is placed

on record.

3. The writ appeal is dismissed as having become

infructuous.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

PSJ