Vikram vs The State Of Karnataka
2026 Latest Caselaw 2343 Kant

Karnataka High Court

Vikram vs The State Of Karnataka on 16 March, 2026

                                                    -1-
                                                                 NC: 2026:KHC-D:4072
                                                            WP No. 100783 of 2021


                       HC-KAR



                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                             DATED THIS THE 16TH DAY OF MARCH, 2026
                                             BEFORE
                                THE HON'BLE MS. JUSTICE JYOTI M
                           WRIT PETITION NO. 100783 OF 2021 (LB-ELE)
                      BETWEEN:

                      VIKRAM
                      S/O. SIDDANAGOUDA NAGANAGOUDAR,
                      AGED ABOUT 49 YEARS,
                      OCC. AGRICULTURE,
                      R/O. WARD NO. BILAGI,
                      TQ. BILAGI, DIST. BAGALKOT-587 116.
                                                                         ... PETITIONER
                      (BY SRI. SHIVAKUMAR.S.BADAWADAGI, ADVOCATE)

                      AND:

                      1.   THE STATE OF KARNATAKA,
                           BY ITS SECRETARY DEPARTMENT OF PANCHAYAT RAJ,
                           VIKAS SOUDHA, BENGALURU-560 001.

                      2.   THE DEPUTY COMMISSIONER,
                           BAGALKOT, DIST. BAGALKOT-587 103.

                      3.   THE ASSISTANT COMMISSIONER,
Digitally signed by
                           JAMAKHANDI, DIST. BAGALKOT-587 301.
PREMCHANDRA
MR
Location: HIGH
COURT OF              4.   THE CHIEF OFFICER, BILAGI,
KARNATAKA
                           TQ. BILAGI, DIST. BAGALKOT-587 116.

                      5.   VITTAL S/O BHEEMAPPA BAGEWADI,
                           AGED ABOUT 54 YEARS, OCC. AGRICULTURE,
                           R/O. WARD NO.3, BILAGI, TQ. BILAGI,
                           DIST. BAGALKOT-587 116.
                                                                      ... RESPONDENTS
                      (BY SRI. P.N. HATTI, HCGP FOR R1 TO R3;
                       SRI. SANTOSH.B.MANE, ADVOCATE FOR R4;
                       SRI. ANAND.R.KOLLI, ADVOCATE FOR R5)

                          THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
                      CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS.
                                     -2-
                                                NC: 2026:KHC-D:4072
                                          WP No. 100783 of 2021


 HC-KAR



      THIS WRIT PETITION IS LISTED FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, AN ORDER IS MADE AS UNDER:

                              ORAL ORDER

Sri.Shivakumar S.Badawadagi., counsel for the petitioner

has appeared in person and submits that the petition may be

dismissed as having become infructuous. When queried, counsel

submits that a conscious decision is taken about infructuous of

the petition.

The oral submission is placed on record.

The Writ Petition is dismissed as having become

infructuous.

Because of dismissal of the petition, interim order granted

if any stands discharged and pending interlocutory applications if

any are disposed of.

Sd/-

(JYOTI M) JUDGE

AM/-

LIST NO.: 3 SL NO.: 1