[Cites 2, Cited by 0]
Karnataka High Court
Shri.Yallappa Balu Joshilkar vs The Deputy Commissioner on 1 April, 2026
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NC: 2026:KHC-D:4896
WP No. 100693 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 1ST DAY OF APRIL, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO. 100693 OF 2018 (LB-RES)
BETWEEN:
SHRI.YALLAPPA BALU JOSHILKAR,
AGE: 67 YEARS, OCC: RETIRED,
R/O: PLOT NO.14, R.S. NO.115/5,
2ND CROSS, AYODHYA NAGAR,
MANDOLI ROAD, TILAKWADI, BELAGAVI.
...PETITIONER
(ABSENT)
AND:
1. THE DEPUTY COMMISSIONER,
D.C. COMPOUND, BELAGAVI.
2. THE COMMISSIONER,
CITY CORPORATION OF BELAGAVI,
Digitally signed
by
PREMCHANDRA
BELAGAVI.
MR
Location: HIGH
COURT OF
KARNATAKA
3. THE HUBBALLI ELECTRICITY SUPPLY COMPANY LTD.,
REPRESENTED BY ITS CHAIRMAN,
P.B. ROAD, NAVANAGAR,
HUBBALLI.
4. THE HUBBALLI ELECTRICITY
SUPPLY COMPANY LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
P.B. ROAD, NAVANAGAR, HUBBALLI.
5. THE EXECUTIVE ENGINEER
HUBBALLI ELECTRICITY SUPPLY COMPANY LTD.,
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NC: 2026:KHC-D:4896
WP No. 100693 of 2018
HC-KAR
BELAGAVI DIVISION,
BELAGAVI.
6. THE EXECUTIVE ENGINEER
KARNATAKA URBAN WATER SUPPLY
AND DRAINAGE BOARD,
BELAGAVI DIVISION, BELAGAVI.
7. THE EXECUTIVE ENGINEER
PUBLIC WORKS DEPARTMENT,
BELAGAVI CIRCLE, BELAGAVI.
8. THE SUPERINTENDING ENGINEER
PUBLIC WORKS DEPARTMENT,
BELAGAVI CIRCLE, BELAGAVI.
9. THE BELAGAVI SMART CITY LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
CTS NO.197, GURUWAR PETH,
BESIDE TILAKWADI POLICE STATION,
BELAGAVI-590006.
...RESPONDENTS
(BY SRI.P. N. HATTI, HCGP, FOR R1, R7, R8;
SRI. ARAVIND D. KULKARNI, ADVOCATE FOR R2;
SRI. B.S. KAMATE, ADVOCATE FOR R3-R5;
SRI. PRASAD SIDDANTI, ADVOCATE FOR R9;
NOTICE TO R6 IS SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:
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NC: 2026:KHC-D:4896
WP No. 100693 of 2018
HC-KAR
ORAL ORDER
The petition is listed today for Preliminary Hearing in 'B'
Group and the name of the petitioner is shown in the cause list.
When the matter was called, the name of the petitioner
was called out thrice in the open Court. However, there is no
representation on behalf of the petitioner, either in person or
through video conferencing. The petitioner is absent.
In view of the demise of the counsel for the petitioner, this
Court had directed issuance of notice to the petitioner, and the
same has been duly served. The office was also directed to
delete the name of the counsel, Sri Aditya A. Magadum, from the
cause list and to print the name of the petitioner in the cause
list. Accordingly, the matter is listed today with the name of the
petitioner shown in the cause list.
As could be seen from the records, the petition was filed in
the year 2018 and has been pending for about eight years.
Despite service of notice, the petitioner has neither appeared
before this Court nor engaged any counsel to represent him. In
the circumstances, it appears that the petitioner is not interested
NC: 2026:KHC-D:4896
HC-KAR
in prosecuting the petition. Accordingly, the writ petition is
dismissed for non-prosecution.
Because of dismissal of the petition, interim order if any
stands discharged and pending interlocutory applications if any
are disposed of.
Sd/-
(JYOTI M)
JUDGE
MRP
List No.: 1 Sl No.: 64
