Karnataka High Court
The Registrar, Karnataka Lokayukta vs Chandrashekargouda And Anr on 7 August, 2025
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2025:KHC-K:4499-DB
WP No. 201794 of 2021
C/W WP No. 201801 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.201794 OF 2021 (S-KAT)
C/W
WRIT PETITION NO.201801 OF 2021 (S-KAT)
IN WRIT PETITION NO.201794 OF 2021
BETWEEN:
THE REGISTRAR,
KARNATAKA LOKAYUKTA,
M.S.BUILDING,
BANGALORE - 560 001.
Digitally signed by ...PETITIONER
BASALINGAPPA
SHIVARAJ
DHUTTARGAON (BY SRI SUBHASH MALLAPUR, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. MAHANTAPPA KANNUR
S/O GIDDAPPA,
AGE: 54 YEARS,
OCC: ASSISTANT EXECUTIVE ENGINEER,
O/O: KOPPALA LIFT IRRIGATION,
KBJNL SUB-DIVISION, ILKAL- 587 125.
R/O: JOSHI GALLI,
NEAR HERO SHOWROOM, ILKAL,
DIST: BAGALKOTE - 587 125.
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NC: 2025:KHC-K:4499-DB
WP No. 201794 of 2021
C/W WP No. 201801 of 2021
HC-KAR
2. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
PUBLIC WORKS, PORTS AND INLAND WATER
TRANSPORT DEPARTMENT, VIKASA SOUDHA,
BANGALORE - 560 001.
...RESPONDENTS
(BY SRI SANGANABASAVA B. PATIL, ADVOCATE FOR R1;
SMT. MAYA T. R, HCGP FOR R2)
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 07.02.2020 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AT KALABURAGI IN APPLICATION
NO:7140/2017 VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE.
IN WRIT PETITION NO.201801 OF 2021
BETWEEN:
THE REGISTRAR,
KARNATAKA LOKAYUKTA,
M.S.BUILDING,
BANGALORE - 560 001.
...PETITIONER
(BY SRI SUBHASH MALLAPUR, ADVOCATE)
AND:
1. CHANDRASHEKARGOUDA
SHIVANAGOUDA POLICE PATIL,
AGE: 54 YEARS,
OCC: ASSISTANT EXECUTIVE ENGINEER,
PWD SUB DIVISION, TQ: LINGASGUR,
DIST: RAICHUR.
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WP No. 201794 of 2021
C/W WP No. 201801 of 2021
HC-KAR
R/O: SBH COLONY, 2/11/746,
HARI HARI NILAYA,
TAHASILDAR OFFICE ROAD,
TQ: LINGASGUR ROAD,
DIST: RAICHUR - 584 101.
2. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
PUBLIC WORKS, PORTS AND INLAND WATER
TRANSPORT DEPARTMENT, VIKASA SOUDHA,
BANGALORE - 560 001.
...RESPONDENTS
(BY SRI RANGANATHA S. JOIS, ADVOCATE &
SRI VIDYANAND ARATI, ADVOCATE FOR R1;
SMT. MAYA T. R, HCGP FOR R2)
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 07.02.2020 PASSED BY THE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL AT KALABURAGI IN APPLICATION
NO:6587/2017 VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
AND
HON'BLE MR. JUSTICE T.M.NADAF
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NC: 2025:KHC-K:4499-DB
WP No. 201794 of 2021
C/W WP No. 201801 of 2021
HC-KAR
ORAL ORDER
(PER: HON'BLE MR. JUSTICE H.P.SANDESH)
These writ petitions are filed challenging common
order passed in application No. 7140/2017 connected with
6587/2017.
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/List No.: 1 Sl No.: 52/CT:NI
