The Karnataka Lokayukta vs Ashok V Dasar S/O Shri Venkappa H Dasar
2024 Latest Caselaw 22576 Kant

Karnataka High Court

The Karnataka Lokayukta vs Ashok V Dasar S/O Shri Venkappa H Dasar on 4 September, 2024

Author: Krishna S.Dixit

Bench: Krishna S.Dixit

                                                   -1-
                                                         NC: 2024:KHC-D:12750-DB
                                                         WP No. 108152 of 2023




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH
                           DATED THIS THE 4TH DAY OF SEPTEMBER, 2024
                                             PRESENT
                            THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
                                               AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                         WRIT PETITION NO.108152 OF 2023 (S-KAT)
                   BETWEEN:
                   THE KARNATAKA LOKAYUKTA
                   R/BY ITS REGISTRAR
                   DR. AMBEDKAR VEEDHI,
                   M.S. BUILDING, BENGALURU 560001.
                                                                     ...PETITIONER
                   (BY SRI. ANIL KALE, ADVOCATE)

                   AND:
                   1.   ASHOK V. DASAR S/O SHRI VENKAPPA H. DASAR
                        AGE. 60 YEARS, OCC. VILLAGE ACCOUNTANT,
                        R/O. HEBRE SAMPAKANDA HOBALI,
                        SIRSI TALUKA, DIST. UTTARA KANNADA 581401.

                   2.   THE STATE OF KARNATAKA
                        R/BY ITS PRINCIPAL SECRETARY,
                        REVENUE DEPARTMENT,
Digitally signed
by JAGADISH T
R
                        M.S. BUILDING, DR. AMBEDKAR VEEDHI,
Location: High          BENGALURU 560001.
Court of
Karnataka,
Dharwad Bench
                   3.   THE DEPUTY COMMISSIONER
                        KARWAR 581301
                        DISTRICT. UTTAR KANNADA.
                                                              ...RESPONDENTS
                   (BY SRI. G.K. HIREGOUDAR, GOVERNMENT ADVOCATE FOR R2 & R3)

                        THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                   OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT IN
                   THE NATURE OF CERTIORARI AND QUASH THE ORDER DATED. 15-
                   02-2023 PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
                   TRIBUNAL, BELAGAVI IN APPLICATION NO.7136/2017 PRODUCED AT
                   ANNEXURE-A, IN THE INTEREST OF JUSTICE AND EQUITY.
                               -2-
                                      NC: 2024:KHC-D:12750-DB
                                       WP No. 108152 of 2023




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:     THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
            AND
            THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL

                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT)

Learned Panel Counsel appearing for the writ petitioner

submits and the learned Advocates appearing for the other side

do not dispute that this matter has been rendered infructuous

because of our judgment passed in W.P. No.106069/2023

between the STATE OF KARNATAKA VS. SRI. ASHOK V.

DASAR disposed off on 02nd September 2024.

In view of the above, the proceedings are disposed off as

having become infructuous.

Costs made easy

Sd/-

(KRISHNA S.DIXIT) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

VNP, CT:VP LIST NO.: 1 SL NO.: 24.41