Smt.Savith T W/O Bheemappa vs The State Of Karnataka
2026 Latest Caselaw 2344 Kant

Karnataka High Court

Smt.Savith T W/O Bheemappa vs The State Of Karnataka on 16 March, 2026

                                                 -1-
                                                              NC: 2026:KHC-D:4076
                                                         WP No. 117097 of 2019


                    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. 117097 OF 2019 (LB-RES)


                   BETWEEN:

                   SMT.SAVITHA T. W/O. BHEEMAPPA,
                   AGED ABOUT: 32 YEARS,
                   PRESIDENT OF DEVANGONDANAHALLI
                   GRAM PANCHAYATH,
                   R/O: AT POST: DEVANGONDANAHALLI,
                   HOUVINAHADAGALI TALUK,
                   BELLARI DISTRICT-583101.
                                                                      ...PETITIONER
                   (BY M/S GOULAY ASSOCIATES AND
                      SRI.SUNIL.S.DESAI, ADVOCATE [ABSENT])

                   AND:

                   1.   THE STATE OF KARNATAKA
                        REPRESENTED BY ITS DEPUTY DIRECTOR AND
                        EX-OFFICIO SECRETARY,
                        RURAL AND PANCHAYAT RAJ DEPARTMENT,
                        VIKAS SOUDHA,
Digitally signed
                        BENGALURU-560001.
by
PREMCHANDRA
MR
Location: HIGH
COURT OF
                   2.   THE DEPUTY COMMISSIONER
KARNATAKA
                        BALLARI, DIST: BALLARI-583101.

                   3.   THE CHIEF EXECUTIVE OFFICER,
                        ZILLA PANCHAYAT, BALLARI,
                        DIST: BALLARI-583101.

                   4.   THE EXECUTIVE OFFICER,
                        TALUK PANCHAYAT,
                        HUVIN HADAGALI,
                        DIST: BALLARI-583101.

                   5.   THE REGIONAL COMMISSIONER,
                        KALBURGI DIVISION,
                               -2-
                                           NC: 2026:KHC-D:4076
                                       WP No. 117097 of 2019


 HC-KAR



     KALABURAGI,
     DIST: KALABURAGI-583101.

6.   THE DEVANGONDANAHALLI
     GRAM PANCHYATH,
     REPRESENTED BY ITS
     PANCHYATH DEVELOPMENT
     OFFICER, TQ: HUVINHADAGALLI,
     DIST: BELLARY-583101.

                                                 ...RESPONDENTS

(BY SRI.P.N.HATTI, HCGP FOR R1, R2 AND R5;
SRI.V.SHIVARAJ HIREMATH, ADVOCATE FOR R3, R4 AND R6)

     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:

                         ORAL ORDER

Though matter called twice, there is no representation on

behalf of the petitioner, either personally or through video

conferencing.

Sri.V.Shivaraj Hiremath., counsel for respondents 3, 4, 6

has appeared through video conferencing.

2. As could be seen from the daily order sheet, the

petition was listed on 10.03.2026, on that day, there was no

representation on behalf of the petitioner. Hence, for appearance

of counsel for the petitioner, it was ordered to be listed on

NC: 2026:KHC-D:4076

HC-KAR

16.03.2026 and it was also made clear that if none appears for

the petitioner on the next date of hearing, appropriate orders will

be passed.

3. The petition is listed today. As already noted above,

though matter called twice, there is no representation on behalf

of the petitioner, either personally or through video conferencing.

It appears that the petitioner is not interested in prosecuting the

petition. Hence, the Writ Petition is dismissed for non-

prosecution.

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 MRP List No.: 1 Sl No.: 70