The Deputy Commissioner And Anr vs Narendra Kabade
2025 Latest Caselaw 9404 Kant

Karnataka High Court

The Deputy Commissioner And Anr vs Narendra Kabade on 25 October, 2025

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                     -1-
                                                             NC: 2025:KHC-K:6251-DB
                                                           WA No. 200040 of 2024


                      HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA,

                                         KALABURAGI BENCH

                             DATED THIS THE 25TH DAY OF OCTOBER, 2025

                                               PRESENT

                           THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                 AND
                           THE HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY

                             WRIT APPEAL NO. 200040 OF 2024 (GM-RES)

                      BETWEEN:

                      1.    THE DEPUTY COMMISSIONER,
                            KALABURAGI DISTRICT,
                            KALABURAGI - 585 101.

                      2.    THE SUPERINTENDENT OF POLICE,
                            KALABURAGI - 585 101.
                                                                      ...APPELLANTS
                      (BY SMT MAYA T.R., H.C.G.P.)

Digitally signed by
                      AND:
BASALINGAPPA
SHIVARAJ
DHUTTARGAON                 NARENDRA KABADE
Location: HIGH
COURT OF
KARNATAKA
                            S/O TRIMUKH KABADE,
                            AGED ABOUT 37 YEARS,
                            DISTRICT CONVENER OF
                            HINDU JAGARANA VEDIKE,
                            KALABURAGI DISTRICT - 585 102.
                                                               ...RESPONDENT
                      (BY SRI. JAYANANDAYYA, ADVOCATE CAVEAT RESPONDENT)

                           THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
                      HIGH COURT OF KARNATAKA ACT, 1961 PRAYING TO SET
                      ASIDE   THE  ORDER    DATED    01.03.2024 PASSED    IN
                      W.P.NO.200671 OF 2024, DISMISS W.P.NOS.200671 OF 2024,
                      AS BEING NOT MAINTAINABLE AND ETC.
                              -2-
                                     NC: 2025:KHC-K:6251-DB
                                     WA No. 200040 of 2024


HC-KAR




     THIS WRIT APPEAL, COMING ON FOR ORDERS, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
           AND
           HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY


                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned Government Advocate has submitted that the writ appeal has been filed against the interim order passed in WP.No.200671/2024 dated 01.03.2024. Later, the writ petition itself was disposed of on 07.03.2024.

2. In view of the above, the writ appeal does not survive for consideration, as the same has become infructuous.

3. Accordingly, the writ appeal is dismissed as infructuous.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(TYAGARAJA N. INAVALLY) JUDGE SHS