Sri. B. R. Hiremath vs The State Of Karnataka
2024 Latest Caselaw 22368 Kant

Karnataka High Court

Sri. B. R. Hiremath vs The State Of Karnataka on 3 September, 2024

                                              -1-
                                                        NC: 2024:KHC:35745-DB
                                                        WP No. 22007 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                            PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                              AND
                            THE HON'BLE MR. JUSTICE G BASAVARAJA
                          WRIT PETITION NO. 22007 OF 2024 (S-KSAT)

                   BETWEEN:

                   SRI. B. R. HIREMATH
                   S/O RUDRAYYA HIREMATH
                   AGED ABOUT 54 YEARS
                   PRESENTLY WORKING AS
                   DEPUTY COMMISSIONER OF EXCISE
                   BUD-06, BYATARAYANAPURA EXCISE COMPLEX
                   MYSORE ROAD, BENGALURU-560 001
                   R/AT. NO.962/A, 'RUDRAKSHA'
                   17TH CROSS, 'D' GROUP LAYOUT
                   SRIGANDADAKAVAL, NAGARABHAVI
                   BENGLAURU-560 091
                                                                ...PETITIONER
                   (BY SRI. BASAVARAJA PATEL G.K., ADVOCATE)

Digitally signed
by                 AND:
CHANNEGOWDA
PREMA
Location: High
Court of
                   1.    THE STATE OF KARNATAKA
Karnataka                DEPARTMENT OF FINANCE (EXCISE)
                         REP. BY ADDITIONAL CHIEF SECRETARY
                         VIDHANA SOUDHA
                         BENGALURU-560 001

                   2.    THE COMMISSIONER OF EXCISE
                         2ND FLOOR, TTMC 'A' BLOCK
                         BMTC BUILDING, SHANTHINAGARA
                         BENGALURU-560 027

                   3.    SRI. RANGAPPA M.
                                -2-
                                            NC: 2024:KHC:35745-DB
                                            WP No. 22007 of 2024




    AGED MAJOR
    WORKING AS SUPERINTENDENT OF EXCISE
    OFFICE OF THE DEPUTY COMMISSIONER OF EXCISE
    KOLAR-563 101
                                          ...RESPONDENTS
(BY SRI. VIKAS ROJIPURA, AGA FOR R1 & R2;
    SRI. SATISH K., ADVOCATE FOR C/R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE RECORDS RELATING TO THE IMPUGNED ORDER
PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL, AT BENGALURU DATED 29.07.2024 MADE IN
APPLICATION No.617/2024 VIDE ANNEXURE-A PERUSE AND
QUASH THE SAID ORDER AS ERRONEOUS AND CONTRARY TO
LAW, AND ALLOW THE APPLICATION No.617/2024 AND ETC.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:

CORAM:       HON'BLE MRS. JUSTICE ANU SIVARAMAN
             and
             HON'BLE MR. JUSTICE G BASAVARAJA


                      ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

Learned counsel for the petitioner has submitted a

memo for withdrawal of the writ petition on the ground

that notification has been issued on 30.08.2024 and the

petitioner has reported for duty on 31.08.2024 in

pursuance to the notification.

NC: 2024:KHC:35745-DB

2. The memo is taken on record.

3. Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(G BASAVARAJA) JUDGE

MH/-