The Director vs Siddaraju S P
2025 Latest Caselaw 5852 Kant

Karnataka High Court

The Director vs Siddaraju S P on 20 August, 2025

                                                 -1-
                                                           NC: 2025:KHC:32407-DB
                                                            WA No. 1839 of 2024


                    HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 20TH DAY OF AUGUST, 2025

                                              PRESENT
                             THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                                 AND
                                  THE HON'BLE MR. JUSTICE C M JOSHI
                                 WRIT APPEAL NO. 1839 OF 2024 (S-RES)
                   BETWEEN:
                   1.   THE DIRECTOR,
                        DIRECTORATE OF MUNICIPAL ADMINISTRATION,
                        V V TOWERS, 9TH AND 10TH FLOOR,
                        DODDAGOPURA, DR.B.R. AMBEDKAR VEEDHI,
                        BENGALURU-560 001.

                   2.   THE STATE OF KARNATAKA,
                        REP. BY ITS SECRETARY,
                        URBAN DEVELOPMENT DEPARTMENT,
                        VIKASA SOUDHA, BENGALURU-560 001.
                   3.   THE DEPUTY COMMISSIONER,
                        BANGALORE URBAN DISTRICT,
                        K.G.ROAD, BANGALORE-560 009.
                                                                  ...APPELLANTS
Digitally signed   (BY SRI K.S HARISH, GOVT. ADVOCATE)
by NANDINI R
Location:          AND:
HIGH COURT
OF                 SIDDARAJU S P,
KARNATAKA          S/O PUTTAPPA.S.K,
                   AGED ABOUT 59 YEARS,
                   WORKING AS COMMUNITY ORGANIZER,
                   TOWN MUNICIPAL COUNCIL,
                   ANEKAL TALUK,
                   BANGALORE URBAN DISTRICT-562 106
                                                                  ...RESPONDENT

                         THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
                   HIGH COURT ACT PRAYING TO a) SET ASIDE THE ORDER DATED
                   22.07.2024 PASSED BY THE LEARNED SINGLE JUDGE IN WRIT
                                     -2-
                                               NC: 2025:KHC:32407-DB
                                                WA No. 1839 of 2024


 HC-KAR



PETITION No. 14042 OF 2024 (S-RES) AND b) GRANT SUCH OTHER
ORDER OR ORDERS AS DEEMS FIT UNDER THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.

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

CORAM:             HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                   and
                   HON'BLE MR. JUSTICE C M JOSHI


                              ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. Learned Government Advocate appearing for the appellants-

State submits that the impugned order has been complied with and

the respondent's representation for absorption was considered and

was rejected. He submits that the present appeal therefore may be

disposed of as infructuous.

2. The present appeal is accordingly disposed of as infructuous.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE NR/-