Raghu Janagere vs The State Of Karnataka
2025 Latest Caselaw 105 Kant

Karnataka High Court

Raghu Janagere vs The State Of Karnataka on 1 April, 2025

                                              -1-
                                                       NC: 2025:KHC:13476-DB
                                                          WP No. 843 of 2025




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF APRIL, 2025

                                           PRESENT

                          THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE

                                              AND

                             THE HON'BLE MR. JUSTICE K. V. ARAVIND

                           WRIT PETITION NO. 843 OF 2025 (LB-RES-PIL)

                   BETWEEN:

                   1.   RAGHU JANAGERE
                        SON OF SRINIVASA J.R.,
                        AGED ABOUT 38 YEARS,
                        CONVENER,
                        LANCHAMUKTA KARNATAKA
                        NIRMANA VEDIKE
                        NO.312, 2ND FLOOR,
                        8TH E. MAIN ROAD,
Digitally signed        JAYANAGAR 4TH BLOCK,
by VALLI
MARIMUTHU               BANGALORE - 560 011.
Location: HIGH                                                  ...PETITIONER
COURT OF
KARNATAKA          (BY SRI SACHIN S. DESHPANDE, ADVOCATE FOR
                       SRI OJASWI, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA
                        THROUGH ITS CHIEF SECRETARY
                        VIDHANA SOUDHA,
                        BANGALORE - 560 001.
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                                       NC: 2025:KHC:13476-DB
                                         WP No. 843 of 2025




2.   THE PANCHAYAT DEVELOPMENT OFFICER
     AGALAKUPPE PANCHAYAT
     NELAMANGALA TALUK,
     BANGALORE RURAL DISTRICT - 562 111.

3.   MRS. NAGARATNA
     W/O. G.H. PUTTARAJU
     AGED MAJOR
     NO.83, MAHIMADRI NILAYA,
     VISHWASHANTI NAGAR
     NELAMANGALA,
     BANGALORE RURAL DISTRICT.

4.   MRS. SHASHIKALA B.G.,
     W/O. RAMESH
     AGED MAJOR
     NO.53, MARUTI NILAYA,
     MARUTI LAYOUT
     VISHWASHANTI NAGAR,
     BHAKTANAPALYA ROAD
     NELAMANGALA TALUK,
     BANGALORE RURAL DISTRICT.
                                            ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENT No-2 TO TAKE IMMEDIATE
ACTION ON PETITIONER'S REPRESENTATION DATED 16.10.2024
MARKED AT ANNEXURE-C IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,


      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELVIERED THEREIN AS UNDER:
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                                                 NC: 2025:KHC:13476-DB
                                                   WP No. 843 of 2025




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) After some amount of submissions, learned advocate

Mr. Sachin S. Deshpande for learned advocate Mr. Ojaswi for the

petitioner seeks permission to withdraw the present petition.

Accordingly, the petition is dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

DDU