Sri. Sharaschandra S/O Timmanagouda ... vs The State Of Karnataka
2024 Latest Caselaw 25946 Kant

Karnataka High Court

Sri. Sharaschandra S/O Timmanagouda ... vs The State Of Karnataka on 23 October, 2024

                                                -1-
                                                           NC: 2024:KHC-D:15317
                                                         WP No. 104567 of 2024




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                           DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                              BEFORE

                             THE HON'BLE MR. JUSTICE C.M. POONACHA

                           WRIT PETITION NO.104567 OF 2024 (CS-RES)

                   BETWEEN:

                   SRI SHARASCHANDRA S/O. TIMMANAGOUDA PATIL,
                   (KUMAR), AGE: 55 YEARS, OCC: ADVOCATE AND
                   AGRICULTURE, R/O: LINGANUR, TALUK: JAMKHANDI,
                   DIST: BAGALKOT.
                                                                   ...PETITIONER
                   (BY SRI SHIVARAJ P. MUDHOL, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA,
                        REPRESENTED BY ITS SECRETARY,
                        DEPARTMENT OF CO-OPERATION,
                        M.S. BUILDING, BENGALURU, PIN - 560 001.
                   2.   THE BAGALKOT DISTRICT CENTRAL CO-OPERATIVE
                        BANK NIYAMIT, BAGALKOT, AT: BAGALKOT,
                        DIST: BAGALKOT, REPRESENTED BY ITS CHIEF
                        EXECUTIVE - 587 103.
Digitally signed
by YASHAVANT
NARAYANKAR         3.   THE JAMKHANDI TALUKA AGRICULTURE,
Location: High
Court of                PRODUCE MARKETING CO-OPERATIVE
Karnataka
                        SOCIETY NIYAMIT, JAMKHANDI,
                        REPRESENTED BY ITS CHIE EXECUTIVE,
                        AT: JAMKHANDI, DIST: BAGALKOT, PIN - 587 301.
                                                                  ...RESPONDENTS
                   (BY SMT. KIRTILATA R, PATIL, HCGP FOR R1)

                         THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                   OF THE CONSTITUTION OF INDIA, PRAYING TO, WRIT IN THE
                   NATURE OF CERTIORARI TO QUASH THE IMPUGNED NOTICE DATED
                   28-07-2024 IN NO. AADALITHA/SABHE/3743/2024 ISSUED BY THE
                   2ND RESPONDENT VIDE ANNEXURE-D. DIRECT THE 2ND RESPONDENT
                   TO CONTINUE THE PETITIONER AS ITS NOMINEE IN THE 3RD
                   RESPONDENT SOCIETY'S BOARD OF DIRECTORS AND ETC.,
                               -2-
                                          NC: 2024:KHC-D:15317
                                        WP No. 104567 of 2024




     THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:      THE HON'BLE MR. JUSTICE C.M. POONACHA

                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE C.M. POONACHA)

Learned counsel Sri.Shivaraj.P.Mudhol appearing for

the petitioner has filed a memo placing on record that the

writ petition does not survive for consideration.

In view of the memo, the writ petition is dismissed as

not surviving for consideration.

Sd/-

(C.M. POONACHA) JUDGE

PMP CT-ASC