Sri Gurunath Vadde vs The State Of Karnataka
2024 Latest Caselaw 25255 Kant

Karnataka High Court

Sri Gurunath Vadde vs The State Of Karnataka on 22 October, 2024

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                                                    NC: 2024:KHC:42319-DB
                                                    WP No. 27199 of 2023




                   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. 27199 OF 2023 (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)

Digitally     AND:
signed by
AMBIKA H B 1. THE STATE OF KARNATAKA
                  REP. BY ITS PRINCIPAL SECRETARY
Location:
High Court of     DEPARTMENT OF LAW AND
Karnataka         PARLIAMENTARY AFFAIRS
                   M.S BUILDINGS
                   DR. B.R AMEDKAR VEEDHI
                   BENGALURU - 560 001

              2.   THE SECRETARY
                   KALYANA KARNATAKA REGIONAL
                   DEVELOPMENT BOARD
                   "ABHIVRUDHI BHAVAN"
                   OPP: IVAN-E-SHASHI GUEST HOUSE
                   KALABURAGI - 585 102
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                                                  NC: 2024:KHC:42319-DB
                                                  WP No. 27199 of 2023




3.   THE DEPUTY COMMISSIONER
     BIDAR DISTRICT
     NANDI COLONY, BIDAR - 585 401
                                                       ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN
THE NATURE OF MANDAMUS, DIRECTING THE RESPONDENTS TO
SET UP NEW COURTS OF LAW AT THE NEWLY FORMED TALUKA
HEADQUARTERS OF (i)KAMALANAGAR TALUK, (ii)HULASURA
TALUK AND (iii) CHITAGUPPA TALUK, BIDAR DISTRICT, BY
CONSIDERING THE REPRESENTATIONS DATED 04/10/2023, MADE
BY THE PETITIONER VIDE ANNEXURES-C AND C1.

      THIS PETITION, COMING ON FOR PRELIMINARY 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 JUDGMENT

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

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

2. This is a public interest petition filed by the petitioner who

projects himself to be a public spirited person and social worker.

The prayer advanced is to direct the respondent-authority to set up

new courts of law at the newly formed Taluka headquarters which

are Kamalanagar Taluka, Hulasara Taluka and Chitaguppa Taluka

of Bidar District by considering the representation dated

NC: 2024:KHC:42319-DB

04.10.2023 which is already made and stated to be pending before

the competent authority.

3. Having regard to the subject matter grievance raised in the

petition and keeping in view that the representation dated

04.10.2023 is pending and still not decided, it will be in the fitness

of things to require the competent authority-respondents to look

into the representation and consider the same in accordance with

law to decide the same within ten weeks from today.

4. It is clarified that this Court has neither gone into the merits

of the case of the petitioner nor has expressed anything about the

merits of the grantability or otherwise of the prayers.

5. The petition is disposed of accordingly as not entertained.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE