Karnataka High Court
The Honble Upa Lokayukta And Anr vs Suresh Tonasanalli And Ors on 7 August, 2025
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2025:KHC-K:4497-DB
WP No. 201155 of 2021
C/W WP No. 201654 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 7TH DAY OF AUGUST, 2025
PRESENT
THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT PETITION NO.201155 OF 2021 (S-KAT)
C/W
WRIT PETITION NO.201654 OF 2021 (S-KAT)
[
IN WRIT PETITION NO.201155 OF 2021 (S-KAT)
BETWEEN:
1. THE HON'BLE UPA LOKAYUKTA
REPRESENTED BY ITS REGISTRAR,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
Digitally signed by BANGALORE - 560 001.
BASALINGAPPA
SHIVARAJ
DHUTTARGAON 2. THE ADDITIONAL REGISTRAR OF ENQUIRIES-4
Location: HIGH
COURT OF KARNATAKA LOKAYUKTA,
KARNATAKA M.S. BUILDING,
BANGALOARE - 560 001.
...PETITIONERS
(BY SRI SUBHASH MALLAPUR, ADVOCATE)
AND:
1. BASAVARAJ S NADUVINAMANI
S/O SHARANAPPA
AGE: 39 YEARS,
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NC: 2025:KHC-K:4497-DB
WP No. 201155 of 2021
C/W WP No. 201654 of 2021
HC-KAR
OCC: REVENUE INSPECTOR,
O/O: TAHASILDAR,
TQ: JEWARGI, DIST: KALABURAGI.
R/O: H.NO. F-9/1, CHIGARAHALLI,
CAMP, YALWAR POST, TQ: JEWARGI,
DIST: KALBURAGI - 585 102.
2. THE STATE OF KARNATAKA
REP BY ITS SECRETARY,
MINOR IRRIGATION AND GROUNDWATER
DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BANGALORE - 560 001.
3. THE DEPUTY COMMISSIONER
KALABURAGI DISTRICT
KALABURAGI - 585 101.
4. THE TAHASILDAR
JEWARGI TALUK,
KALABURAGI DISTRICT
KALABURAGI - 585 310.
...RESPONDENTS
(BY SMT. MAYA T. R, HCGP FOR R2 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN NATURE OF CERTIORARI AND QUASH THE
ORDER DATED 13.03.2020 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AT KALABURAGI IN APPLICATION
NO:20048/2020 VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE.
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NC: 2025:KHC-K:4497-DB
WP No. 201155 of 2021
C/W WP No. 201654 of 2021
HC-KAR
IN WRIT PETITION NO.201654 OF 2021 (S-KAT)
BETWEEN:
1. THE HON'BLE UPA LOKAYUKTA
REPRESENTED BY ITS REGISTRAR,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE ADDITIONAL REGISTRAR OF ENQUIRIES-4
KARNATAKA LOKAYUKTA,
M.S. BUILDING,
BANGALOARE - 560 001.
...PETITIONERS
(BY SRI SUBHASH MALLAPUR, ADVOCATE)
AND:
1. SURESH TONASANALLI,
S/O. NAGOJI,
AGE: 49 YEARS,
OCC: DEPUTY TAHASILDAR,
DISTRICT TRAINING INSTITUTE, KALBURAGI,
R/O: H.NO.2-638, SUNDAR NAGAR,
KALBURAGI.
2. THE STATE OF KARNATAKA
REP BY ITS SECRETARY,
MINOR IRRIGATION AND GROUNDWATER
DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BANGALORE - 560 001.
3. THE DEPUTY COMMISSIONER
KALABURAGI DISTRICT,
KALABURAGI - 585 101.
4. THE TAHASILDAR
JEWARGI TALUK,
-4-
NC: 2025:KHC-K:4497-DB
WP No. 201155 of 2021
C/W WP No. 201654 of 2021
HC-KAR
KALABURAGI DISTRICT
KALABURAGI - 585 310.
...RESPONDENTS
(BY SMT. MAYA T. R, HCGP FOR R2 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN NATURE OF CERTIORARI AND QUASH THE
ORDER DATED 13.03.2020 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AT KALABURAGI IN APPLICATION
NO:20047/2020 VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
AND
HON'BLE MR. JUSTICE T.M.NADAF
ORAL ORDER
(PER: HON'BLE MR. JUSTICE H.P.SANDESH)
These writ petitions are filed challenging common
order passed in applications no.20047/2020 connected
with 20048/2020.
NC: 2025:KHC-K:4497-DB
HC-KAR
2. This Court in the earlier occasion, in WP
no.58804/2016, having same set of facts held that
petitioner has no locus to challenge the impugned order,
as State has not challenged the same.
3. Hence, considering the said judgment, both writ
petitions are dismissed as there is no locus to challenge
the impugned order.
Sd/-
(H.P.SANDESH)
JUDGE
Sd/-
(T.M.NADAF)
JUDGE
NJ
CT:NI
