Igoal Chidanadappa S/O Baavarajappa vs The State Of Karnataka
2025 Latest Caselaw 10498 Kant

Karnataka High Court

Igoal Chidanadappa S/O Baavarajappa vs The State Of Karnataka on 20 November, 2025

Author: S G Pandit

Bench: S G Pandit

                                                       -1-
                                                             NC: 2025:KHC-D:15960-DB
                                                                WA No. 100642 of 2023


                       HC-KAR



                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                           DATED THIS THE 20TH DAY OF NOVEMBER, 2025
                                              PRESENT
                                THE HON'BLE MR. JUSTICE S G PANDIT
                                                 AND
                                THE HON'BLE MRS JUSTICE GEETHA K.B.
                              WRIT APPEAL NO.100642 OF 2023 (CS-EL/M)
                      BETWEEN:
                      IGOAL CHIDANADAPPA S/O BAAVARAJAPPA
                      AGE. 61 YEARS, OCC. AGRICULTURE,
                      R/O VIJAYANGARA LAYOUT HUVINAGADAGALI,
                      DIST. VIJAYANAGARA-583 219.
                                                                            ...APPELLANT
                      (BY SRI. SUNIL S. DESAI, ADVOCATE)

                      AND:
                      1.    THE STATE OF KARNATAKA,
                            R/BY ITS SECRETARY,
                            DEPARTMENT OF CO-OPERATION,
                            M.S. BUILDING, BENGALURU-560 001.

                      2.    THE DISTRICT ELECTION OFFICER
                            AND DEPUTY COMMISSIONER,
                            VIJAYANAGAR DISTRICT, HOSAPETE-583 201.
Digitally signed by
BHARATHI H M          3.    THE BALLARI DISTRICT CO-OPERATIVE
Location: HIGH
COURT OF
                            CENTRAL BANK LTD.,
KARNATAKA
DHARWAD                     OPP. BUS STAND HOSAPETE-583 201,
BENCH
Date: 2025.11.21            DIST. VIJAYANGAR, BY ITS EXECUTIVE OFFICER.
11:31:07 +0530

                      4.    THE RETURNING OFFICER,
                            THE BALLARI DISTRICT CO-OPERATIVE
                            OPP. BUS STAND, HOSAPETE-583 201,
                            DIST VIJAYANGAR.

                      5.    P.T. PARAMESHWAR NAIK S/O THAVARYA NAIK
                            AGE. 60 YEARS, OCC. SOCIAL SERVICE,
                            R/O LAXMIPURA HARAPANAHALLI,
                            DIST. VIJAYANAGAR-583 125.
                                                                          ...RESPONDENTS
                      (BY SRI. SHARAD V. MAGADUM, AGA FOR R1;
                      SRI. SHIVARAJ BELLAKKI, ADVOCATE FOR R2 TO R4)
                               -2-
                                       NC: 2025:KHC-D:15960-DB
                                       WA No. 100642 of 2023


HC-KAR



     THIS WRIT APPEAL IS FILED UNDER SEC.4 OF KARNATAKA

HIGH COURT ACT, 1961, PRAYING TO SET ASIDE THE IMPUGNED

INTERIM   ORDER   OF   THE   LEARNED   SINGLE   JUDGE   MADE   IN

W.P.NO.106576/2023 DATED 07-11-2023, IN THE INTEREST OF

JUSTICE AND EQUITY & ETC.


     THIS WRIT APPEAL COMING ON FOR PRELIMINARY HEARING,

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE S G PANDIT
           AND
           THE HON'BLE MRS JUSTICE GEETHA K.B.


                       ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE S G PANDIT)

Learned counsel, Sri Sunil S Desai for the appellant

would submit that the present writ appeal was directed

against the interim order dated 07.11.2023 in Writ Petition

No.106576/2023 and further he submits that election has

already been conducted and results were announced.

Hence, he submits that the appeal would no more survive

for consideration.

NC: 2025:KHC-D:15960-DB

HC-KAR

Submission of the learned counsel is placed on record.

The writ appeal is disposed of as having become

infructuous.

Sd/-

(S G PANDIT) JUDGE

Sd/-

(GEETHA K.B.) JUDGE

SH, CT:VP