Karnataka High Court
State Of Karnataka vs Bengaluru Turf Club Limited on 23 October, 2024
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WA No. 919 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF OCTOBER, 2024
PRESENT
THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE K. V. ARAVIND
WRIT APPEAL NO. 919 OF 2024 (GM-RES)
BETWEEN:
1. STATE OF KARNATAKA
FINANCE DEPARTMENT,
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BENGALURU - 560 001
REPRESENTED BY ITS FINANCE SECRETARY.
2. STATE OF KARNATAKA
HOME DEPARTMENT,
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI,
Digitally BENGALURU - 500 001
signed by REPRESENTED BY ITS PRINCIPAL SECRETARY
PRABHAKAR
SWETHA BENGALURU - 560 001.
KRISHNAN
Location: 3. THE ADDITIONAL CHIEF SECRETARY,
High Court of FINANCE DEPARTMENT,
Karnataka GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
4. THE ADDITIONAL CHIEF SECRETARY,
HOME DEPARTMENT
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
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WA No. 919 of 2024
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
5. THE STATE OF KARNATAKA
REPT. BY ITS CHIEF SECRETARY
3RD FLOOR, VIDHANA SOUDHA
DR. B.R. AMBEDKAR VEEDHI
BENGALURU - 560 001.
...APPELLANTS
(BY SRI SHASHI KIRAN SHETTY, ADVOCATE GENERAL,
A/W SRI K.S. HARISH, AGA)
AND:
1. BENGALURU TURF CLUB LIMITED,
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE
AT P.O.BOX NO.5038, RACE COURSE ROAD,
BENGALURU - 560 001
REPRESENTED BY ITS CEO
AND SECRETARY, SRI KIRAN M.K.
2. THE KARNATAKA TRAINERS ASSOCIATION
(A SOCIETY REGISTERED UNDER THE
KARNATAKA SOCIETIES ACT, 1960)
C/O BANGALORE TURF CLUB
RACE COURSE ROAD,
BANGALORE - 560 001.
3. KARNATAKA RACEHORSE OWNERS ASSOCIATION
A SOCIETY REGISTERED UNDER THE PROVISIONS OF
THE KARNATAKA SOCIETIES REGISTRATION ACT, 1960
HAVING ITS REGISTERED OFFICE AT,
BANGALORE TURF CLUB LIMITED
RACE COURSE ROAD,
BANGALORE - 560 001.
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WA No. 919 of 2024
4. MR S. PADMANABHAN
AGED ABOUT 53 YEARS
SON OF GIRISH BALIGA,
SON OF LATE MOHANDAS BALIGA,
AGED ABOUT 53 YEARS,
HAVING OFFICE AT BANGALORE TURF CLUB,
RACE COURSE ROAD,
BANGALORE - 560 001.
5. SMT. SHAMEEMUNNISA
W/O. SALIM,
AGED ABOUT 51 YEARS,
OCC: AGRICULTURIST
ALL ARE R/AT NO. 2574,
WARD NO.13, NEW BUS STAND ROAD,
VIJAYAPURA TOWN,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 135.
6. SRI M.S. MUJEEB
S/O SHAJAN SAB,
AGED ABOUT 51 YEARS,
R/AT WARD NO.17,
KUBAH MASJID MOHALLA,
VIJAYAPURA TOWN, DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 135.
7. SRI HEMANTH KUMAR K R
C/O RAMESH KUMBAR
AGED ABOUT 30 YEARS
R/A NO 15, 5TH CROSS,
BALAJI LAYOUT, VIDYAPEETA MAIN ROAD
VTC BANGALORE SOUTH PO BANASHANKARI
II STAGE SUB DISTRICT
BANGALORE SOUTH DISTRICT
BENGALURU STATE
KARNATAKA - 560 085.
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8. SRI SHARATH KUMAR
S/O SHIVA KUMAR
AGED ABOUT 27 YEARS,
R/A AJJIPURA CHAMARAJNAGAR
KARNATAKA - 571 439.
9. SRI S RAMESH
S/O SRINIVAS MURTHY T
AGED ABOUT 55 YEARS
NO.53, 7TH CROSS,
VASANTHANAGAR BENGALURU NORTH
BANGALORE - 560 001
KARNATAKA.
10. SRI HARISH S UCHIL
S/O USNDER K UCH
AGED ABOUT 65 YEARS
R/A No.306, JEEVANAD PRESIDENCY
SUDDGUNTA PALYA,
C V RAMAN NAGAR,
BANGALORE NORTH KARNATAKA - 560 093
BENGALURU.
11. SRI AJAY B.J.
S/O JAYANNA
AGED ABOUT 30 YEARS
No.14, 3RD CROSS
SAPATHAGIRI COLLEGE ROAD
CHIKKASANDRA
BANGALORE NORTH
BANGALORE
KARNATAKA - 560 057.
12. SRI MURTHY M
S/O MADEGOWDA
AGED ABOUT 38 YEARS
No.36, KANCHALLI VILLAGE SULERI PALYA
CHAMRAJANAGAR, KARNATAKA - 571 439.
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13. SRI SOMASHEKAR KAUSHIK
S/O R. SOMASHEKAR
AGED ABOUT 32 YEARS
FF 4345346/347 CHAITHRASHREE PALACE
5TH MAIN, BILEKAHALLI ROAD
AYYAPPA TEMPLE SIROE VIJAYA BANK LAYOUT
BANGALORE SOUTH BANNERGHATTA ROAD
BANGALORE SOUTH BENGALURU
KARNATAKA - 560 076.
14. SRI SUBASH P
C/O PAULSON
AGED ABOUT 28 YEARS
R/A NO 278, 2ND CROSS,
SKOWDENAHALLI RAMAMRUTHY NAGAR
BANGALORE NORTH
BENGALURU KARNATAKA - 560 016.
15. THE JOCKEYS ASSOCIATION OF INDIA
2ND FLOOR "PANCHAJANYA" NO.27,
SRIKANTAN LAYOUT,
CRESCENT ROAD CROSS,
HIGH GROUNDS, BENGALURU - 560 001.
REPT. BY ITS SECRETARY
SRI. SHIVAKUMAR. S
16. SRI ARVINDA KUMAR N
S/O. NARASAPPA M
AGED ABOUT 28 YEARS,
R/A No.98, RAJANNA LAYOUT,
JANATHA COLONY, VADDARAPALYA,
HORMAVU, BANGALORE,
KARNATAKA - 560 043
(PRESENTLY WORKING AS JOCKEY)
17. SRI IKRAM AHMED
S/O.IQBAL AHMED,
AGED ABOUT 27 YEARS,
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NO.3/21, MUNESHWARA STREET,
MATTADAHALLI,
BANGALORE NORTH,
BENGALURU,
KARNATAKA - 560 032
(PRESENTLY WORKING AS JOCKEY)
...RESPONDENTS
(BY SRI ARIHANTH R. SUNGAY, ADVOCATE FOR
SMT. SUMANA NAGANAND, ADVCOATE FOR C/R-1,
SMT. VIJETHA R. NAIK, ADVCOATE FOR C/R-2,
MS. KRUTIKA RAGHAVAN, ADVCOATE FOR C/R-3 &
SRI R. SIRI, ADVCOATE FOR C/R-7 & R-15)
THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS
WRIT APPEAL AND SET ASIDE THE INTERIM ORDER DATED
18/06/2024 PASSED BY THE LEARNED SINGLE JUDGE OF
THIS HON'BLE COURT IN W.P. NO.13503/2024 CONNECTED
WITH W.P. NO.13528/2024, W.P. NO.13575/2024,
W.P. NO.14556/2024 AND W.P. NO.15294/2024 & ETC.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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WA No. 919 of 2024
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)
The present appeal arises out of the interim order dated
18.06.2024 passed by learned Single Judge in Writ Petition
No.13503 of 2024, which was connected with group of other writ
petitions.
2. When the appeal came up for consideration today, learned
advocate Mr. R. Arihanth Sungay for respondent No.1-original
petitioner stated on instructions that respondent No.1 is not
interested to prosecute Writ Petition No.13503 of 2024. He also
stated that the memo dated 29.07.2024 was also filed in the said
writ petition seeking withdrawal.
3. In view of the above statement, the Registry is directed to list
Writ Petition No.13503 of 2024 before this Court today in the
separate Board.
4. The petition stands dismissed as withdrawn as above.
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5. When Writ Petition No.13503 of 2024 is not being
prosecuted, the present writ appeal would not arise. Accordingly,
the writ appeal is disposed of as not surviving.
It is to be observed that any fresh development in relation to
the subject matter adverse to respondent No.1-original petitioner
may give him fresh cause of action.
In view of disposal of the appeal, the interlocutory
applications would not survive and they stand accordingly disposed
of.
Sd/-
(N. V. ANJARIA)
CHIEF JUSTICE
Sd/-
(K. V. ARAVIND)
JUDGE
KPS
