Karnataka High Court
Mr. Siddanna vs The State Of Karanataka on 11 July, 2025
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WA No. 1089 of 2025
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF JULY, 2025
PRESENT
THE HON'BLE MR. V KAMESWAR RAO, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C M JOSHI
WRIT APPEAL NO. 1089 OF 2025 (LB-RES)
BETWEEN:
MR. SIDDANNA,
S/O LATE MARANAYAKA,
AGED ABOUT 51 YEARS,
R/AT: #08, MADAMUTTENAHALLI,
HUCHHAVVANAHALLI, JAGALUR TALUK,
DAVANAGERE-577 528.
...APPELLANT
(BY SRI P.P HEGDE, SENIOR COUNSEL FOR
SRI VENKATESH SOMAREDDI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
Digitally signed
by NANDINI R REP. BY ITS SECRETARY,
Location: DEPARTMENT OF RURAL DEVELOPMENT AND
HIGH COURT PANCHAYAT RAJ, 3RD GATE, 3RD FLOOR,
OF MS BUILDING BANGALORE-560 001.
KARNATAKA
2. ASSISTANT COMMISSIONER,
DAVANGERE SUB DIVISION,
DAVANGERE DISTRICT-577 528.
3. ANABURU GRAM PANCHAYAT,
REP. BY PANCHAYAT DEVELOPMENT
OFFICER,
ANABUR, JAGALUR TALUK,
DAVANGERE-577 528.
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4. MR. MALLIKARJUNA,
S/O BASAVARAJAPPA,
AGED MAJOR,
R/O KANANAKATTE VILLAGE,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
5. MR. SIDDAPPA H,
S/O BIN HANUMANTHAPPA,
AGED MAJOR,
R/O JYOTHIPURA,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
6. MR. M. M. NAGARAJ,
FATHER NAME NOT KNOWN,
AGED MAJOR,
R/O JYOTIPURA,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
7. MR. SHIVANNA,
FATHER NAME NOT KNOWN,
AGED MAJOR,
R/O HANUMAVVANAGTHI VILLAGE,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
8. MR. KRISHNA NAYAK
S/O GOPYANAYAK,
AGED MAJOR,
R/O GANDHINAGAR,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
9. MR. BHORAPPA,
FATHER NAME NOT KNOWN,
AGED MAJOR,
R/O DODDABOMMANAHALLI,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
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10. MRS. KAMALA,
W/O DODDARAPPA,
AGED MAJOR,
R/O ANBUR GOLLARAHATTI,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
11. MRS. SHIVAMMA,
W/O JOGAPPA,
AGED MAJOR,
R/O ANBUR GOLLARAHATTI,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
12. MRS. SHIVALINGAMMA,
W/O CHITHAPPA,
AGED MAJOR,
R/O ANABUR GOLLARAHATTI,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
13. MRS. VANAJAKSHAMMA,
W/O SHARANAPPA,
AGED MAJOR,
R/O DODDABOMMANAHALLI,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
14. MRS. AKKAMMA,
W/O MALLESHA,
AGED MAJOR,
R/O THIMMALAPURA JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
15. MRS. SANNAGAMMA,
W/O HANUMANTHAPPA,
AGED MAJOR,
R/O JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
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16. MRS. NARAMMA,
FATHER NAME NOT KNOWN,
AGED MAJOR,
R/O JAGALUR TALUK,
DAVANGERE DISTRICT-577 528.
17. MR. SOMASHEKAR B.L.,
FATHER NAME NOT KNOWN,
AGED MAJOR,
R/O ANBUR JAGALUR TALUK,
DAVANGERE DISTRICT-577 528.
18. MRS.JYOTHI,
W/O RAVI,
AGED MAJOR,
R/O JYOTHIPURA JAGALUR TALUK,
DAVANGERE DISTRICT-577 528.
19. MRS. MEENAKSHI BAI,
W/O PEEKANAIKA,
AGED MAJOR,
R/O BATAGARANAHALLI,
JAGALUR TALUK,
DAVANGERE DISTRICT-577 528.
20. MRS. SOPHIA KAUSAR,
W/O NOORUDDIN,
AGED MAJOR,
R/O GOGUDDU VILLAGE,
JAGALUR TALUK,
DAVANAGERE DISTRICT-577 528.
...RESPONDENTS
(BY SRI K.S HARISH, GOVT. ADVOCATE)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
10.07.2025 REGUSING TO GRANT INTERIM ORDER BY THE
LEARNED SINGLE JUDGE IN WP NO. 20174/2025.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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CORAM: HON'BLE MR. V KAMESWAR RAO ,ACTING CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C M JOSHI
ORAL JUDGMENT
(PER: HON'BLE MR. V KAMESWAR RAO ,ACTING CHIEF JUSTICE)
This appeal has been filed with the following prayer:
"WHEREFORE, the Appellant humbly prays that this
Hon'ble Court may kindly be pleased to;
(a) Set aside the order dated 10.07.2025 refusing
to grant interim order by the learned Single Judge in
WP No.20174/2025:
(b) Grant such other and further reliefs as this
Hon'ble Court deems fit under the circumstances of
the case, in the interest of justice and equity.
2. In effect, the challenge is to the order dated
10.07.2025, passed by the learned Single Judge. Suffice
to state, the order dated 10.07.2025 has not been
appended to the Writ Appeal as according to
Mr.P.P.Hegde, the learned Senior Counsel, the same has
not been uploaded.
3. In any case, the submission of Mr. P.P.Hegde is
that the learned Single Judge has not granted the interim
relief staying the meeting of the Gram Panchayat of
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Ranabur village which was scheduled today at 11.00 a.m,
today i.e., 11.07.2025.
4. We have been informed by the learned
Additional Government Advocate by placing before us, the
resolution of the meeting of the Gram Panchayat held at
11.00 a.m., today to say that the meeting has been held
and the resolution passed. If that be so, the present
appeal filed by the appellant has become infructuous.
5. Ordered accordingly.
6. In view of the above, all the pending IAs are
also disposed of.
Sd/-
(V KAMESWAR RAO)
ACTING CHIEF JUSTICE
Sd/-
(C M JOSHI)
JUDGE
tsn*
