Karnataka High Court
Sambaji vs The State Of Karnataka on 21 July, 2025
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
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WA No. 200168 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 21ST DAY OF JULY, 2025
PRESENT
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
AND
THE HON'BLE MRS. JUSTICE K S HEMALEKHA
WRIT APPEAL NO.200168 OF 2025 (LB-ELE)
BETWEEN:
1. SAMBAJI
S/O SIDDANNA SHINDE,
AGE: 60 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
2. JAGADEVI
W/O MALLIKARJUN IKKALAKI,
AGE: 30 YEARS,
Digitally signed OCC: MEMBER OF GRAM PANCHAYAT,
by
BASALINGAPPA
SHIVARAJ
BHATAGUNAKI, TQ: INDI,
DHUTTARGAON DIST: VIJAYAPURA - 586 202.
Location: HIGH
COURT OF
KARNATAKA
3. LAXMI
W/O MALLIKARJUN ANKALAGI,
AGE: 35 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA-586 202.
4. PALLAVI
W/O DHANAJI MISALE,
AGE: 50 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
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BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
5. VIJAYALAXMI
W/O SANTOSH DUDAGI,
AGE: 27 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
6. SARIKA
S/O ISHWAR GAJAKOSH,
AGE: 32 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
7. BHARATI
W/O GURURAJ GOKAVI,
AGE: 65 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
8. PUTALABAI
W/O CHANGOND BEELUR,
AGE: 60 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
9. MALANBI
W/O BASHYASAB MULLA,
AGE: 68 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
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10. AMBAVVA
W/O BASAVARAJ AGASAR,
AGE: 52 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
11. MALLIKARJUN
S/O JAGADISH ANKALAGI,
AGE: 38 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
12. VARSHA
W/O SHIVAJI MANE,
AGE: 27 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
13. SURESH
S/O APPASAB CHOUDHARI,
AGE: 54 YEARS,
OCC: MEMBER OF GRAM PANCHAYAT,
BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
...APPELLANTS
(BY SRI YASHAS S. DIKSHIT, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY DEPARTMENT
OF PANCHAYAT RAJ AND RURAL DEVELOPMENT,
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WA No. 200168 of 2025
HC-KAR
M.S. BUILDING,
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER,
VIJAYAPUR,
DIST: VIJAYAPURA - 586 101.
3. THE ASSISTANT COMMISSIONER,
INDI, TQ: INDI,
DIST: VIJAYAPURA - 586 209.
4. THE GRAM PANCHAYAT DEVELOPMENT OFFICER,
GRAM PANCHAYAT, BHATAGUNAKI,
TQ: INDI, DIST: VIJAYAPURA - 586 202.
5. RAJSHEKHAR
S/O SHIVABAL KADE,
AGED ABOUT: 50 YEARS,
OCC: PRESIDENT/ADHYAKSHA,
BHATAGUNAKI, GRAM PANCHAYAT,
R/O: BHATAGUNAKI, TQ: INDI,
DIST: VIJAYAPURA - 586 202.
...RESPONDENTS
(BY SRI MALLIKARJUN C. BASAREDDY, GA FOR R1 TO R4)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT 1961, PRAYING TO ALLOW THIS
APPEAL AND TO SET ASIDE THE ORDER DATED 10-07-2025
PASSED BY THE LEARNED SINGLE JUDGE IN W.P.NO.
201783/2025 AND TO PASS ANY OTHER APPROPRIATE ORDER
AS MAY BE DEEMED NECESSARY IN THE FACTS AND
CIRCUMSTANCES OT THE CASE, IN THE INTEREST OF JUSTICE.
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
AND
HON'BLE MRS. JUSTICE K S HEMALEKHA
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WA No. 200168 of 2025
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MRS. JUSTICE K S HEMALEKHA)
Vide order dated 10.07.2025 passed in
WP.No.201783/2025, the learned Single Judge has
directed that no confidence motion scheduled for
11.07.2025 shall be subject to the result of the writ
petition and further ordered that the results will not be
announced without prior permission of the Court.
2. This intra Court appeal has been preferred by
respondent Nos.5 to 17, contending that the order passed
by the learned Single Judge has substantially affected their
rights. It is stated that in the meeting held on 11.07.2025,
the majority of members expressed that they have lost
confidence in respondent No.5 (Petitioner in the writ
petition).
3. It is pertinent to note here that the writ petition
is pending consideration before the learned Single Judge.
The learned Single Judge has expressly directed that the
no confidence motion scheduled on 11.07.2025 shall be
NC: 2025:KHC-K:4074-DB
HC-KAR
subject to the final outcome of the said writ petition. In
light of the pendency of the writ petition, we see no
ground to interfere with the same at this stage and
accordingly, we pass the following:
ORDER
The appeal is hereby dismissed.
Sd/-
(MOHAMMAD NAWAZ)
JUDGE
Sd/-
(K S HEMALEKHA)
JUDGE
AT
CT:NI
