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Sanjeev Mundali S/O Balappa vs The State Of Karnataka
2026 Latest Caselaw 2850 Kant

Citation : 2026 Latest Caselaw 2850 Kant
Judgement Date : 1 April, 2026

[Cites 1, Cited by 0]

Karnataka High Court

Sanjeev Mundali S/O Balappa vs The State Of Karnataka on 1 April, 2026

Author: B.M.Shyam Prasad
Bench: B M Shyam Prasad, Shivashankar Amarannavar
                                                       -1-
                                                               NC: 2026:KHC-D:4929-DB
                                                               WP No. 101724 of 2026


                        HC-KAR


                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                               DATED THIS THE 1ST DAY OF APRIL, 2026
                                                PRESENT
                                 THE HON'BLE MR. JUSTICE B.M.SHYAM PRASAD
                                                   AND
                            THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                              WRIT PETITION NO. 101724 OF 2026 (S-KAT)
                       BETWEEN:

                       SANJEEV MUNDALI S/O. BALAPPA,
                       AGE: 50 YEARS
                       OCC: REVENUE INSPECTOR
                       (WAITING FOR POSTING),
                       R/O: H.NO.167, NEAR GOVT.
                       PRIMARY SCHOOL,
                       ANANDPUR, HATTARGI,
                       TQ: HUKKERI,
                       DIST: BELAGAVI - 591 243.
                                                                 ... PETITIONER
                       (BY SRI. SHRIPRASA J. JOSHI, ADV.)

                       AND:

                       1.     THE STATE OF KARNATAKA,
VISHAL                        REPRESENTED BY:
NINGAPPA                      THE PRINCIPAL SECRETARY,
PATTIHAL                      DEPARTMENT OF REVENUE (SERVICES-2),
Digitally signed by           M.S.BUILDING, BENGALURU-560 001.
VISHAL NINGAPPA
PATTIHAL
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH          2.     THE DEPUTY COMMISSIONER,
                              BELAGAVI DISTRICT,
                              BELAGAVI - 591 302.

                       3.     THE TAHASILDAR,
                              KHANAPUR TALUKA,
                              BELAGAVI SUB DIVISION,
                              BELAGAVI - 591 302.

                       4.     JAGANNATH K. PAKALE,
                              AGE: MAJOR,
                              -2-
                                     NC: 2026:KHC-D:4929-DB
                                     WP No. 101724 of 2026


 HC-KAR


     OCC: REVENUE INSPECTOR,
     GUNJI HOBALI,
     TAHASILDAR OFFICE,
     MINI VIDHAN SOUDHA,
     KHANAPUR,
     BELAGAVI - 591 302.

5.   RAMESH M. KOLKAR,
     AGE. MAJOR,
     OCC. REVENUE INSPECTOR,
     JAMBOTI HOBALI,
     TAHASILDAR OFFICE,
     MINI VIDHAN SOUDHA,
     KHANAPUR,
     BELAGAVI - 591 302.
                                 ...RESPONDENTS
(BY SRI. SHARAD V. MAGADUM, AGA FOR R1 TO R3)

     THIS WRIT PEITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI AND TO SET ASIDE/QUASH THE
IMPUGNED ORDER AT ANNEXURE-B PASSED BY THE
KARNATAKA     STATE   ADMINISTRATIVE    TRIBUNAL,
BELAGAVI IN APPLICATION NO.10194/2026 VIDE
ORDER DATED 09.02.2026. TO CONSEQUENTLY THE
IMPUGNED ORDER AT ANNEXURE-A1 INSOFAR AS
SL.NO.34 IS CONCERNED IN ORDER BEARING NO. ERD
09 BSI 2025 DATED 26.09.2025 ISSUED BY THE
RESPONDENT NO.1 BE STAYED BY ALLOWING THE
INTERIM PRAYER IN A.NO.10194/2026 PENDING
BEFORE THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL, BELAGAVI AND ETC.,

     THIS WRIT PETITION, COMING ON FOR
PRELIMINARY HEARING THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE B.M.SHYAM PRASAD
           AND
           THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                                  -3-
                                        NC: 2026:KHC-D:4929-DB
                                        WP No. 101724 of 2026


 HC-KAR


                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE B.M.SHYAM PRASAD)

After hearing for sometime, Sri Shriprasad J.

Joshi, the learned counsel for the petitioner, seeks

leave to withdraw the writ petition, to urge all

grounds in support of petitioner's grievance as

canvassed in the application with the Tribunal.

The request is accepted and the writ petition

stands dismissed as withdrawn.

Sd/-

(B.M.SHYAM PRASAD) JUDGE

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

RSH / CT: ASC List No.: 2 Sl No.: 3

 
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