B S Venkatesh vs State Of Karnataka
2026 Latest Caselaw 2355 Kant

Karnataka High Court

B S Venkatesh vs State Of Karnataka on 16 March, 2026

                                             -1-
                                                      NC: 2026:KHC:15197-DB
                                                      WP No. 30954 of 2025


                HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF MARCH, 2026

                                          PRESENT

                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE

                                            AND

                          THE HON'BLE MR. JUSTICE C.M. POONACHA

                         WRIT PETITION NO. 30954 OF 2025 (LA-UDA-PIL)


               BETWEEN:
               1.   B.S. VENKATESH
                    S/O LATE SIDDAVENKATARAMAIAH
                    AGED ABOUT 52 YEARS
                    R/AT BELAGUMBA VILLAGE
                    TUMKUR TQ AND DIST
                    PINCODE - 572 104.
                                                             ...PETITIONER
               (BY SRI RAGHAVENDRA A.S., ADVOCATE)

Digitally
signed by      AND:
AMBIKA H B
               1.   STATE OF KARNATAKA
Location:
High Court          REPRESENTED BY ITS
of Karnataka        PRINCIPAL SECRETARY
                    DEPARTMENT OF REVENUE
                    M.S. BUILDING
                    DR. B.R. AMBEDKAR VEEDHI
                    BENGALURU - 560 001

               2.   DEPUTY COMMISSIONER
                    TUMKUR DISTRICT
                    TUMKUR - 572 102
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                                    NC: 2026:KHC:15197-DB
                                    WP No. 30954 of 2025


 HC-KAR




3.   DISTRICT OFFICER
     TUMAKURU URBAN
     DEVELOPMENT AUTHORITY
     BELAGUMBA ROAD
     TUMKUR - 572 103

4.   A.S. CHANDRASHEKARAIAH
     S/O LATE G. SIDDALINGAPPA
     ARAKERE
     KASABA NORTH HOBLI
     TUMAKURU - 572 106
                                         ...RESPONDENTS

(SMT. NILOUFER AKBAR, ADDITIONAL GOVERNMENT
 ADVOCATE FOR RESPONDENT NOS.1 TO 3)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT,
ORDER OR DIRECTION DIRECTING THE RESPONDENT NO.2
TO CONSIDER THE REPRESENTATION ANNEXURE-P1 AND
P2, TO CONDUCT A DETAILED AND IMPARTIAL INQUIRY INTO
THE ILLEGALITIES AND IRREGULARITIES COMMITTED IN THE
APPROVAL    AND   DEVELOPMENT      OF   THE   LAYOUT    IN
SY.NOS.105/2, 105/14, 105/15, 105/16 AND 105/13 OF ARAKERE
VILLAGE, KASABA UTTARA HOBLI, TUMKUR TALUK AND
QUASH     THE   IMPUGNED    APPROVALS/SANCTIONS/NOCs/
RELEASE ORDERS ISSUED IN RESPECT OF THE SAID
LAYOUT & ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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                                            NC: 2026:KHC:15197-DB
                                            WP No. 30954 of 2025


 HC-KAR




CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                          ORAL ORDER

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the petitioner seeks to

withdraw the present petition.

2. The petition is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

AHB List No.: 2 Sl No.: 7