Sri Syed Shahid vs The Asst. Executive Engineer
2026 Latest Caselaw 3497 Kant

Karnataka High Court

Sri Syed Shahid vs The Asst. Executive Engineer on 5 May, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                      -1-
                                                  NC: 2026:KHC:24623
                                                WP No. 14712 of 2026


            HC-KAR



              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 5TH DAY OF MAY, 2026

                                   BEFORE

               THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY

                   WRIT PETITION NO. 14712 OF 2026 (LB-RES)



            BETWEEN:

               SRI SYED SHAHID
               AGE ABOUTT 23 YEARS
               S/O KHIZER PASHA
               NO 17/1 NEAR SHAHID MASJID
               2ND STAGE,
               RAJIVNAGAR,
               MYSORE 570019
                                                        ...PETITIONER
            (BY SRI. R.K. MAHADEVA.,ADVOCATE)

Digitally   AND:
signed by
NANDINI M      THE ASST. EXECUTIVE
S
Location:      ENGINEER
HIGH           ZONE OFFICE - 5B
COURT OF       MYSORE DEVELOPMENT
KARNATAKA
               AUTHORIY
               MYSORE.
                                                      ...RESPONDENT


                THIS WRIT PETITION IS FILED UNDER ARTICLES 226
            AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO(A)
            ALLOW THE PETITION AND QUASH THE NOTICE ISSUED BY
            THE RESPONDENT HEREIN BEARING NO.MDA/VK-5B//2026
            DATED 07/04/2026 VIDE ANNEXURE - A,   (B) AND TO
                                    -2-
                                                  NC: 2026:KHC:24623
                                               WP No. 14712 of 2026


 HC-KAR



GRANT ANY SUCH OTHER ORDER/S OR RELIEF/S AS THIS
HONBLE COURT MAY DEEM FIT TO GRANT IN THE FACTS
AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF
JUSTICE.

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY


                               ORAL ORDER

1. The petitioner is before this Court under Articles

226 and 227 of Constitution of India seeking for following

reliefs:

"a) allow the petition and quash the notice issued by the Respondent herein bearing No.MDA/VK-5B/2026-27 (MaiAPra/VaKa-

5B/2026-2027 dated 07.04.2026 vide Annexure - A; and

b) and to grant any such other order/s or relief/s as this Hon'ble Court may deem fit to grant in the facts and circumstances of the case in the interest of justice."

2. Heard the learned counsel for the petitioner.

3. Perusal of the material on record would go to show

that, the impugned notice at Annexure - A dated 07.04.2026 is

NC: 2026:KHC:24623

HC-KAR

only a show cause notice. Learned counsel for the petitioner

submits that though the petitioner approached the respondent

with a reply, the same was not received by the respondent.

Under these circumstances, the petitioner is before this Court.

4. The said submission is placed on record.

5. Writ petition is disposed of reserving liberty to the

petitioner to submit his reply to the show cause notice dated

07.04.2026.

6. The respondent is directed to receive the reply from

the petitioner and thereafter consider the same and pass

appropriate orders in accordance with law after granting an

opportunity of hearing to the petitioner.

Sd/-

(S VISHWAJITH SHETTY) JUDGE

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