Prakash S/O Ramachandrasa Bakale vs The Deputy Commissioner, Gadag
2026 Latest Caselaw 2360 Kant

Karnataka High Court

Prakash S/O Ramachandrasa Bakale vs The Deputy Commissioner, Gadag on 16 March, 2026

                                                -1-
                                                           NC: 2026:KHC-D:4075
                                                       WP No. 108619 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. 108619 OF 2019 (LB-RES)
                   BETWEEN:

                   PRAKASH S/O RAMACHANDRASA BAKALE
                   AGE: 54 YEARS,
                   OCC: AGRICULTURE,
                   R/O: "SHANTARAM NIVAS",
                   WARD NO.32,
                   DASARA GALLI, GADAG,
                   DIST: GADAG.
                                                                     ...PETITIONER
                   (BY SRI. DINESH.M.KULKARNI, ADVOCATE)

                   AND:

                   1.   THE DEPUTY COMMISSIONER, GADAG
                        DIST: GADAG.

                   2.   THE CITY MUNICIPAL COUNCIL,
                        GADAG-BETAGERI,
                        REP. BY ITS COMMISSIONER.

Digitally signed   3.   SRI.G.K. BALAGANUR
by
PREMCHANDRA
MR
                        AGE: MAJOR,
Location: HIGH
COURT OF                OCC: PRESIDENT,
KARNATAKA
                        GADAG-BETAGERI,
                        CITY CONGRESS COMMITTEE,
                        GADAG.
                                                                   ...RESPONDENTS
                   (BY SRI.P.N.HATTI, HCGP FOR R1;
                   SRI.RAJASHEKHAR GUNJALLI, ADVOCATE FOR R2;
                   SRI.S.S.BETURMATH, ADVOCATE FOR R3)

                        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:
                                      -2-
                                                      NC: 2026:KHC-D:4075
                                                WP No. 108619 of 2019


 HC-KAR




                               ORAL ORDER

Sri.D.M.Kulkarni., counsel on 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 MRP List No.: 1 Sl No.: 64