Karnataka High Court
Shri Ranganath B Gadagkar vs The Chief Secretary on 22 October, 2024
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NC: 2024:KHC:42348-DB
WP No. 25178 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF OCTOBER, 2024
PRESENT
THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE K. V. ARAVIND
WRIT PETITION NO. 25178 OF 2024 (GM-RES-PIL)
BETWEEN:
1. SHRI RANGANATH B. GADAGKAR,
S/O. LATE DR. BODHARAO,
OCCUPATION - ADVOCATE,
AGED ABOUT 73 YEARS,
HAVING OFFICE AT,
NO. 4760/33, 4TH MAIN,
SIRUR PARK, 1ST STAGE, VIDYANAGAR,
HUBBALLI - 580 021.
...PETITIONER
(BY SRI NEGLUR ARAVIND, ADVOCATE)
Digitally AND:
signed by
AMBIKA H B 1. THE CHIEF SECRETARY,
Location: GOVT. OF KARNATAKA,
High Court 3RD FLOOR, VIDHANA SOUDHA,
of Karnataka
BENGALURU - 560 001.
2. STATE OF KARNATAKA BY
ITS SECRETORY,
URBAN DEVELOPMENT DEPT.,
VIKASA SAUDHA,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
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WP No. 25178 of 2024
3. THE DEPUTY COMMISSONER,
DHARWAD DISTRICT,
DHARWAD - 580 001.
4. HUBBALLI-DHARWAD SMART CITY LIMITED,
REPRESENTED HEREIN BY
ITS MANAGING DIRECTOR,
HDMC SAMSKRUTIKA BHAVAN,
NEW COTTON MARKET,
DESHPANDE NAGAR,
HUBBALLI - 580 029.
5. HUBBALLI-DHARWAD MUNICIPAL CORPORATION,
REPRESENTED HEREIN BY
ITS COMMISSIONER,
SIDDAPPA KAMBALI ROAD,
HUBBALLI - 580 020.
6. NORTH WEST KARNATAKA,
ROAD TRANSPORT CORPORATION,
REPRESENTED HEREIN BY
ITS MANAGING DIRECTOR,
NWKRTC CENTRAL OFFICE,
SARIGE SADANA,
GOKUL ROAD, INDUSTRIAL ESTATE,
HUBBALLI - 580 032,
DHARWAD DISTRICT.
...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1 TO R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INIDA PRAYING TO ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING RESPONDENT NO.5 TO ACT
ON RESPONDENT NO.6'S LETTER DATED 11.07.2024 AND OF THE
PETITIONER AND RE-INSTALL THE BUS SHELTER AT THE BUS
STOP SITUATED ON TENDER SURE ROAD, SIRUR PARK 1ST
STAGE, VIDYANAGAR, HUBBALLI AT THE SAME PLACE, NEAR
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NC: 2024:KHC:42348-DB
WP No. 25178 of 2024
AYYAPPA TEMPLE HUBBALLI IN AN EXPEDITIOUS MANNER VIDE
ANNEXURE-G AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
N. V. ANJARIA
and
HON'BLE MR JUSTICE K. V. ARAVIND
ORAL JUDGMENT
(PER: HON'BLE THE CHIEF JUSTICE
MR. JUSTICE N. V. ANJARIA)
Heard learned advocate Mr. Neglur Aravind for the petitioner
and learned Additional Government Advocate Smt. Niloufer Akbar
for respondent Nos.1 to 3.
Learned advocate for the petitioner, in course of the
submissions, seeks permission withdraw the present petition
stating further that the petitioner would opt to pursue the
representation already made before the authorities in relation to the
grievance and the prayer made in this petition.
NC: 2024:KHC:42348-DB
Without expressing any opinion on the merits and without
going into the merits, the petitioner is permitted to pursue the
representation. The authority shall take a decision within ten weeks
in accordance with law.
Sd/-
(N. V. ANJARIA)
CHIEF JUSTICE
Sd/-
(K. V. ARAVIND)
JUDGE
CR
