Ryatar Sahakari Sakkare Karkhane vs Suresh S/O Basappa Banginnavar
2025 Latest Caselaw 8118 Kant

Karnataka High Court

Ryatar Sahakari Sakkare Karkhane vs Suresh S/O Basappa Banginnavar on 8 September, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

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                                                       NC: 2025:KHC-D:11442-DB
                                                        WA No. 100331 of 2025


                      HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,
                                         AT DHARWAD
                           DATED THIS THE 8TH DAY OF SEPTEMBER, 2025
                                             PRESENT
                      THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                                AND
                       THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                           WRIT APPEAL NO. 100331 OF 2025 (GM-RES)

                      BETWEEN:

                      RYATAR SAHAKARI SAKKARE KARKHANE NIYAMIT,
                      A CO-OPERATIVE SUGAR FACTORY REGISTERED,
                      UNDER THE PROVISIONS OF KARNATAKA
                      CO-OPERATIVE SOCIETIES ACT, 1959,
                      HAVING ITS REGISTERED OFFICE AND FACTORY,
                      REPRESENTED BY ITS MANAGING DIRECTOR,
                      AT: RANNANAGAR, TIMMAPUR,
                      TQ. MUDHOL, DIST. BAGALKOT-587313.
                                                                   ...APPELLANT
                      (BY SRI. SHIVARAJ P. MUDHOL, ADVOCATE)
Digitally signed by
CHANDRASHEKAR
LAXMAN
KATTIMANI
Location: High        AND:
Court of
Karnataka,
Dharwad Bench

                      1.    SURESH S/O. BASAPPA BANGINNAVAR,
                            AGED 36 YEARS, OCC: AGRICULTURE,
                            R/O. BUDNI, TQ. MUDHOL,
                            DIST. BAGALKOT-587121.

                      2.    SIDDAPPA S/O. MALLAPPA JUNJURWAD,
                            AGED 34 YEARS, OCC: AGRICULTURE,
                            R/O. MAREGUDDI, TQ: JAMAKHANDI,
                            DIST: BAGALKOT-587301.
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                                 WA No. 100331 of 2025


HC-KAR




3.   SMT. KASTOOREVVA,
     W/O. PARASAPPA TALAWAR,
     AGED 49 YEARS, OCC: AGRICULTURE,
     R/O. MAREGUDDI, TQ: JAMAKHANDI,
     DIST: BAGALKOT-587301.

4.   KAREPPA S/O. PARAMAPPA HADIMANI,
     AGED 41 YEARS, OCC: AGRICULTURE,
     R/O. MUGHALAKHOD, TQ: MUDHOL,
     DIST: BAGALKOT-587113.

5.   MALLIKARJUN,
     S/O. SIDDALINGAPPA BHADRASHETTI,
     AGE: 33 YEARS, OCC: AGRICULTURE,
     R/O. HANDIGUND, TQ: RAIBAG,
     DIST: BELAGAVI-591235

6.   VENKAPPA S/O. NAGAPPA KANAKANNAVAR,
     AGED 42 YEARS, OCC: AGRICULTURE,
     R/O. MAREGUDDI, TQ: JAMAKHANDI,
     DIST: BAGALKOT-587301.

7.   SIDRAMAYYA S/O. RUDRAYYA MAREGUDDI,
     AGED 58 YEARS, OCC: AGRICULTURE,
     R/O. BUDNI PD, TQ: MUDHOL,
     DIST: BAGALKOT-587121.

8.   VITHAL S/O. NINGAPPA HOSAKOTI,
     AGED 51 YEARS, OCC: AGRICULTURE,
     R/O. CHILAMUR, TQ: RAMDURG,
     DIST: BELAGAVI-591130.

9.   TIMMANNA S/O. SHIVAPPA BADAKALI,
     AGED 75 YEARS, OCC: AGRICULTURE,
     R/O. BUDNI, TQ: MUDHOL,
     DIST: BAGALKOT-587121.

10. APPANNA S/O. BALAPPA KOLUR,
    AGED 53 YEARS, OCC: AGRICULTURE,
    R/O. BUDNI, TQ: MUDHOL,
    DIST: BAGALKOT-587121.
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                                        NC: 2025:KHC-D:11442-DB
                                         WA No. 100331 of 2025


HC-KAR




11. THE STATE OF KARNATAKA,
     REPRESENTED BY THE COMMISSIONER,
     CANE DEVELOPMENT AND DIRECTOR OF SUGAR,
     VIDHANA SOUDHA,
     BENGALURU-560001.
                                         ...RESPONDENTS
(BY SRI. V. S. KALASURMATH, AGA FOR R11)

     THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING TO SET-ASIDE THE ORDER DATED
15/07/2024 IN WRIT PETITION NO.100407/2024 (GM-RES)
PASSED BY THE LEARNED SINGLE JUDGE AND TO DISMISS THE
WRIT PETITION FILED BY THE APPELLANT BY ALLOWING THIS
WRIT APPEAL IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
          AND
          THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL


                       ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV)

Memo for disposal is filed, which reads as under:

"The appellant submits as under:

That the appellant has transferred the amount to the bank account of the Writ Petitioner/Respondent herein. The copy of the statement of amount transferred to the writ Petitioners/Respondents is enclosed herewith.

In view of the payment being already made to the Writ Petitioners/Respondents, the appellants pray that

NC: 2025:KHC-D:11442-DB

HC-KAR

this Hon'ble Court may kindly be pleased to allow the Appellants to withdraw the top noted Writ Appeal in the interest of justice and equity."

2. In light of the same, the appeal is dismissed as not

pressed.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

CLK /CT-AN