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Sri. Tuljaram Singh S/O Anand Singh ... vs The Karnataka Industrial Area ...
2025 Latest Caselaw 1165 Kant

Citation : 2025 Latest Caselaw 1165 Kant
Judgement Date : 18 July, 2025

Karnataka High Court

Sri. Tuljaram Singh S/O Anand Singh ... vs The Karnataka Industrial Area ... on 18 July, 2025

Author: R.Devdas
Bench: R.Devdas
                                                  -1-
                                                          NC: 2025:KHC-D:8925-DB
                                                         WA No. 100591 of 2023


                      HC-KAR



                                   IN THE HIGH COURT OF KARNATAKA,

                                           DHARWAD BENCH

                                 DATED THIS THE 18TH DAY OF JULY, 2025

                                               PRESENT

                                   THE HON'BLE MR. JUSTICE R.DEVDAS

                                                 AND

                                  THE HON'BLE MR. JUSTICE K V ARAVIND

                               WRIT APPEAL NO. 100591 OF 2023 (LA-KIADB)

                      BETWEEN:

                      SRI. TULJARAM SINGH
                      S/O. ANAND SINGH AGARWAL
                      AGE. 52 YEARS,
                      OCC. AGRICULTURE,
                      R/O. MUMMIGATTI VILLAGE,
                      TQ. AND DIST. DHARWAD.

                                                                      ...APPELLANT
                      (BY SRI. V. M. SHEELVANT, ADVOCATE)

Digitally signed by   AND:
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: HIGH
COURT OF              1.   THE KARNATAKA INDUSTRIAL AREA
KARNATAKA
                           DEVELOPMENT BOARD,
                           R/BY ITS CHAIRMAN RASHTROTHAN
                           PARISHAND BUILDING,
                           NRUPATUNGA ROAD,
                           BENGALURU-560001.

                      2.   THE CHIEF EXECUTIVE OFFICER
                           THE KARNATAKA INDUSTRIAL AREA
                           DEVELOPMENT BOARD,
                           RASHTROTHAN PARISHAND BUILDING,
                           NRUPATUNGA ROAD,
                           BENGALURU-560001.
                           -2-
                                  NC: 2025:KHC-D:8925-DB
                                  WA No. 100591 of 2023


HC-KAR




3.   DIRECTOR OF PUBLIC INSTRUCTIONS
     THE KARNATAKA INDUSTRIAL AREA
     DEVELOPMENT BOARD,
     RASHTROTHAN PARISHAND BUILDING,
     NRUPANTUNGA ROAD,
     BENGALURU-560001.


                                         ...RESPONDENTS

(BY SMT. SHARMILA M. PATIL, ADVOCATE FOR R1 AND R2)


      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH

COURT ACT, 1961, PRAYING TO CALL FOR THE RECORDS,

ALLOW THE WRIT APPEAL AND SET ASIDE THE ORDER DATED

12.10.2023 PASSED BY THE LEARNED SINGLE JUDGE IN WRIT

PETITION NO.109193/2014 9LA-KIADB), PENDING DISPOSAL

OF THIS APPEAL.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


CORAM:   THE HON'BLE MR. JUSTICE R.DEVDAS
          AND
          THE HON'BLE MR. JUSTICE K V ARAVIND
                               -3-
                                        NC: 2025:KHC-D:8925-DB
                                       WA No. 100591 of 2023


 HC-KAR




                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE R.DEVDAS)

Learned counsel for the appellant submits that the

respondents have taken possession of the property in

question and therefore the prayer made in the appeal has

become infructuous.

The submission of the learned counsel for the

appellant is placed on record.

In view of the submission made by the learned

counsel for the appellant, appeal stands disposed of.

Ordered accordingly.

Sd/-

(R.DEVDAS) JUDGE

Sd/-

(K V ARAVIND) JUDGE

HMB CT:ANB

 
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