Kamalavva W/O Mallangagouda Patil vs Police Sub - Inspector (Psi)
2026 Latest Caselaw 3489 Kant

Karnataka High Court

Kamalavva W/O Mallangagouda Patil vs Police Sub - Inspector (Psi) on 5 May, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                          -1-
                                                                     NC: 2026:KHC-D:6497
                                                                  WP No. 103757 of 2026


                            HC-KAR



                             IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                     DATED THIS THE 5TH DAY OF MAY, 2026
                                                   BEFORE
                                 THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                                 WRIT PETITION NO. 103757 OF 2026 (GM-POLICE)
                            BETWEEN:
                            1.   SMT.KAMALAVVA W/O MALLANAGOUDA PATIL,
                                 AGE. 75 YEARS, OCC. HOUSEHOLD,
                                 R/O. HOSUR, SHIGGAON, HAVERI.

                            2.   HANUMANTHGOUDA S/O MALLANAGOUDA PATIL,
                                 AGE. 55 YEARS, OCC. AGRICULTURE,
                                 R/O. HOSUR, SHIGGAON, HAVERI.

                            3.   SMT.MAHADEVI W/O MALLIKARJUN BADAD,
                                 AGE. 50 YEARS, OCC. HOUSEHOLD,
                                 R/O. KAMALAPUR, DHARWAD.
                            4.   SMT.RATNA W/O GURUNATHGOUDA PATIL,
                                 AGE. 48 YEARS, OCC. HOUSEHOLD,
                                 R/O. HOSUR, SHIGGAON, HAVERI.
                            5.   SMT.DEEPA W/O CHANNABASAPPA KUNKUR,
                                 AGE. 46 YEARS, OCC. HOUSEHOLD,
                                 R/O. VITHALPUR, KUNDGOL, DHARWAD.
                                                                                ...PETITIONERS
CHANDRASHEKAR
LAXMAN
KATTIMANI
                            (BY SRI SHUBHENDU A. AKALWADI, ADVOCATE)
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: High Court of
                            AND:
Karnataka, Dharwad Bench
Date: 2026.05.05 16:30:24
+0545

                            POLICE SUB-INSPECTOR (PSI),
                            TADAS, POLICE STATION,
                            TADAS, DIST. HAVERI-581193.
                                                                                ...RESPONDENT
                            (BY SMT.NANDINI B. SOMAPUR, AGA)
                                 THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                            OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE THE WRIT IN
                            THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT POLICE TO
                            RENDER ASSISTANCE IN MAINTAINING STATUS QUO ALONG WITH
                            POLICE PROTECTION IN IMPLEMENTING ORDER DATED 04/08/2015
                            TO THE PETITIONERS VIDE ORDER DATED 16/09/2021 VIDE
                            ANNEXURE-D IN THE INTEREST OF JUSTICE AND EQUITY & ETC.
                             -2-
                                         NC: 2026:KHC-D:6497
                                      WP No. 103757 of 2026


HC-KAR



    THIS WP COMING ON FOR PRELIMINARY HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:  THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                         ORAL ORDER

Heard Sri Shubhendu A Akalwadi, learned counsel for

petitioners and Smt.Nandini B. Somapur learned Additional

Government Advocate for respondent.

2. After arguing matter for some time, learned

counsel for petitioners seeks permission to withdraw writ

petition with liberty to pursue his grievance before Civil

Court.

Sd/-

(RAVI V.HOSMANI) JUDGE

AC CT:VP LIST NO.: 1 SL NO.: 11