The Divsional Controller Nwkrtc vs Shekharappa S/O. Sangappa Gurikar
2026 Latest Caselaw 2367 Kant

Karnataka High Court

The Divsional Controller Nwkrtc vs Shekharappa S/O. Sangappa Gurikar on 16 March, 2026

                                                   -1-
                                                               NC: 2026:KHC-D:4106
                                                           WP No. 105218 of 2025


                      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. 105218 OF 2025 (L-ID)


                      BETWEEN:

                      THE DIVSIONAL CONTROLLER, NWKRTC,
                      BAGALKOTE DIVISION,
                      NAVANAGAR, BAGALKOTE-587103.
                                                                       ...PETITIONER

                      (BY SRI. LINGRAJ MARADI, ADVOCATE)

                      AND:

                      SHEKHARAPPA S/O. SANGAPPA GURIKAR,
                      AGE. 55 YEARS,
                      OCC. EX-CONDUCTOR,
                      R/O. AT POST: JAMBALDINNI,
                      TQ. HUNGUND,
                      DIST. BAGALKOT-587103.
Digitally signed by
PREMCHANDRA
MR
                                                                      ...RESPONDENT
Location: HIGH
COURT OF
KARNATAKA             (BY SRI.RAGHAVENDRA PUROHIT, ADVOCATE)


                             THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                      OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS.


                             THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN
                      ORDER IS MADE AS UNDER:
                                 -2-
                                                NC: 2026:KHC-D:4106
                                          WP No. 105218 of 2025


HC-KAR




                           ORAL ORDER

Sri.Lingaraj Maradi., counsel for the petitioner and

Sri.Raghavendra A.Purohit., counsel for the respondent have

appeared in person.

Sri.S.S.Gurikar., - the respondent is physically present

before the Court and he has been duly identified by his counsel.

Counsel for the respective parties jointly submits that the

petitioner and the respondent have amicably resolved the

dispute and accordingly, they have filed a compromise petition.

They submit that the compromise petition may be placed on

record and the Writ Petition may be disposed of in terms of the

Compromise Petition.

When queried by the Court, they submit that they have

taken a conscious decision to settle the matter and if an order is

passed, they shall not seek for recalling the order.

The oral submission made by the respective parties and

the Compromise Petition is placed on record.

NC: 2026:KHC-D:4106

HC-KAR

The Writ Petition is disposed of in terms of the

Compromise Petition.

In view of disposal of the Writ Petition in terms of the

Compromise Petition, the award dated:20.12.2014 passed by the

Court of Prl. District and Sessions Judge, Bagalkote vide

Annexure-B is modified in terms of Compromise Petition.

Sd/-

(JYOTI M) JUDGE MRP List No.: 1 Sl No.: 35