Sri T Raghumurthy vs State Of Karnataka
2024 Latest Caselaw 22359 Kant

Karnataka High Court

Sri T Raghumurthy vs State Of Karnataka on 3 September, 2024

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                                                     NC: 2024:KHC:35802-DB
                                                      WA No. 1306 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                        PRESENT
                      THE HON'BLE MR. N.V. ANJARIA, CHIEF JUSTICE
                                          AND
                         THE HON'BLE MR. JUSTICE K.V. ARAVIND
                        WRIT APPEAL NO. 1306 OF 2024 (CS-EL/M)

               BETWEEN:

               1.   SRI T RAGHUMURTHY
                    S/O T THIPPAIAH
                    AGED ABOUT 56 YEARS
                    DIRECTOR OF SOCIETY
                    R/AT NO.24, 1ST CROSS ROAD
                    ACHALAIAH LAYOUT
                    NEAR MAEKHRI CIRCLE
                    RMV EXTENSION
                    SADASHIVANAGAR
Digitally signed
by PRABHAKAR        BENGALURU 560080
SWETHA
KRISHNAN            REPRESENTING KADABANAKATTE
Location: High      PRATHAMIKA KRISHPATTINA
Court of            SAHAKARI SANGHA NIYAMITHA
Karnataka
                    VEERASHAIVA HOSTEL COMPLEX
                    BENGALURU ROAD
                    CHALLAKERE, CHITRADURGA 577522
                                                             ...APPELLANT
               (BY SRI D.R.RAVISHANKAR, SR. ADVOCATE A/W
               SRI RAJASHEKAR S, ADVOCATE)
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                                       NC: 2024:KHC:35802-DB
                                        WA No. 1306 of 2024




AND:


1.   STATE OF KARNATAKA
     DEPARTMENT OF CO-OPERATION
     M S BUILDING
     DR B R AMBEDKAR VEEDHI
     BENGALURU 560001
     REP. BY ITS PRINCIPAL SECRETARY


2.   THE CO-OPRETATIVE ELECTION AUTHORITY
     3RD FLOOR, TTMC A BLOCK
     SHANTHINAGAR
     BENGALURU 560027
     REP BY ITS SECRETARY


3.   THE ELECTION OFFICER FOR FEDERAL
     CO-OPERATIVE SOCIETIES AND DEPUTY
     COMMISSIONER
     OBAVVA CIRCLE, MANIYUR
     CHITRADURGA 577501


4.   THE ASSISTANT REGISTRAR OF CO-OPERAATIVE
     JCR EXTENSION
     CHITRADURGA DISTRICT 577501


5.   THE CHITRADURGA DISTRICT CO-OPERATIVE
     CENTRAL BANK LTD
     HEAD OFFICE AT D C OFFICE ROAD
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                                      NC: 2024:KHC:35802-DB
                                       WA No. 1306 of 2024




     CHITRADURGA 577501
     REP BY ITS MANAGING DIRECTOR


6.   THE RETURNING OFFICER
     THE CHITRADURGA DISTRICT
     CO-OPERATIVE CENTRAL BANK LTD
     HEAD OFFICE AT
     D C OFFICE ROAD
     CHITRADURGA 577501
                                           ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1, 3, 4 & 6;
SRI M.R. RAJAGOPAL, SENIOR ADVOCATE A/W
SRI H.N. BASAVARAJU, ADVOCATE FOR C/R5)


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE

KARNATAKA HIGH COURT ACT, 1961 PRAYING TO SET ASIDE

THE ORDER DATED 19/08/2024 PASSED BY THE LEARNED

SINGLE     JUDGE   OF   THIS     HON'BLE   COURT   IN   W.P.

NO.20973/2024 AND THEREBY ALLOW THE WRIT PETITION AS

PRAYED FOR AND GRANT SUCH OTHER AND FURTHER

RELIEFS.

      THIS WRIT APPEAL COMING ON FOR ORDERS THIS

DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                        NC: 2024:KHC:35802-DB
                                         WA No. 1306 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)

In course of the hearing of the present writ appeal,

learned Senior Advocate Mr. D.R. Ravishankar assisted by

learned advocate Mr. S. Rajashekar for the appellant seeks

permission to withdraw the appeal, stating further that the

appellant would opt to approach learned Single Judge by filing

appropriate proceedings.

2. Learned Senior Advocate Mr. M.R. Rajagopal appearing

for the respondent-Bank has no objection to the withdrawal of

the appeal.

3. Permission to withdraw the appeal is granted, however,

this Court does not express any opinion on merits in respect of

any such recourse and the contentions which may be raised.

4. The appeal is disposed of accordingly.

NC: 2024:KHC:35802-DB

In view of disposal of the appeal, the interlocutory

application would not survive and it stands accordingly

disposed of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K V ARAVIND) JUDGE

KPS