Basappa S/O Husanappa Madar vs The State Of Karnataka
2026 Latest Caselaw 2362 Kant

Karnataka High Court

Basappa S/O Husanappa Madar vs The State Of Karnataka on 16 March, 2026

                                                  -1-
                                                              NC: 2026:KHC-D:4080
                                                         WP No. 100780 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. 100780 OF 2021 (LB-ELE)
                   BETWEEN:

                   BASAPPA S/O HUSANAPPA MADAR,
                   AGED ABOUT 54 YEARS, OCC. AGRICULTURE,
                   R/O. WARD NO.16, 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-587 101.

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

                   5.   SIDDAPPA S/O YAMANAPPA MADAR,
                        AGED ABOUT 40 YEARS, OCC. AGRICULTURE,
                        R/O. WARD NO.16, 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:4080
                                           WP No. 100780 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.: 1 SL NO.: 79