Full Judgment Text
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NC: 2026:KHC:5363
WP No. 2446 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 29 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 2446 OF 2019 (LB-RES)
BETWEEN:
SRI. S. BASAVANNA
S/O SAPPANNAM
AGED 42 YEARS,
PRESIDENT
HUTHUR GRAMA PANCHAYATH
RESIDING AT ODEYARAPALYA MAIN ROAD,
ODEYARAPALYA POST - 571 457
KOLLEGALA TALUK
CHAMARAJNAGAR DISTRICT,
…PETITIONER
(BY SMT. RAKSHITHA D.J, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY SECRETARY
DEPARTMENT OF PANCHAYATH RAJ
M.S. BUILDING
BENGALURU - 560 001.
2. ASSISTANT COMMISSIONER
KOLLEGAL SUB DIVISION,
KOLLEGAL DISTRICT - 571 457.
3.
HUTHUR GRAMA PANCHAYATH
KOLLEGAL - 571 457
CHAMARAJNAGAR DISTRICT
REPRESENTED BY ITS
PANCHAYATH DEVELOPMENT OFFICER.
Digitally signed
by SHWETHA
RAGHAVENDRA
Location: HIGH
COURT OF
KARNATAKA
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WP No. 2446 of 2019
HC-KAR
4. EXECUTIVE OFFICER
HUTHRU GRAMA PANCHAYATH
KOLLEGAL TALUK - 571 457
CHAMARAJNAGAR DISTRICT.
5. SRI. BALAKRISHNA V
S/O VENKATARAMA NAIKA
AGED ABOUT 38 YEARS,
6. SMT. VIJAYAKUMARI
W/O GOVINDA
AGED ABOUT 32 YEARS
7. SRI. SHIVAMALLU
S/O MADDURA NAIKA
AGED ABOUT 45 YEARS
8. SRI. V. PUTTA VEERA NAIKA
S/O H.V. VEERABHADRA NAIKA
AGED ABOUT 55 YEARS
9. SMT. SHIVAMMA
W/O SIDDA NAIKA
AGED ABOUT 56 YEARS
10. SMT. KAMMUNISA
W/O KHALEEL
AGED ABOUT 42 YEARS
11. SMT. MANGALA GOWRI
W/O DUNDAMADA NAIKA
AGED ABOUT 32 YEARS
12. SMT. SUVARNA
W/O G. KUMAR
AGED ABOUT 44 YEARS
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HC-KAR
13.
SMT. MAHADEVAMMA
W/O MADA
AGED ABOUT 45 YEARS,
14. SRI. HUCHHAIAH
S/O JADE GOWDA
AGED ABOUT 54 YEARS,
15. SMT KEMPAMMA
W/O NARAYANA
AGED ABOUT 51 YEARS
16. SMT. MANI
W/O JADEYAPPA
AGED ABOUT 45 YEARS
17. SRI. MAHADEVASWAMY G
S/O GURUSWAMI
AGED ABOUT 50 YEARS
18.
SRI. ASHWATHA
S/O SRI BASAVANAIKA
AGED ABOUT 38 YEARS
19. SMT. M SHANTHI
W/O SRI RANGANATHA M
AGED ABOUT 30 YEARS,
20. SMT. PALAMMA
W/O SRI GURUSIDDA
AGED ABOUT 60 YEARS
21.
SRI. MAHADEVA
S/O SRI JADIYA
AGED ABOUT 51 YEARS
22. SRI. MAHADEVA
S/O SRI KENCHAPPA
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HC-KAR
AGED ABOUT 44 YEARS
23. SRI. BASAVARAJU
S/O SRI THAMMAIAH
AGED ABOUT 38 YEARS
24. RATHNAMMA
W/O BASAVARAJU
AGED ABOUT 52 YEARS
RESPONDENTS 5 TO 24 ARE
MEMBERS OF HUTHUR GRAMA PANCHAYATH KOLLEGAL
TALUK - 571 457
CHAMARAJNAGAR DISTRICT.
…RESPONDENTS
(BY SRI. MAHADEVA SWAMY P, ADVOCATE FOR R5;
SMT. CHANDINI SINGH, HCGP FOR R1 AND R2;
SRI. P. NATARAJU, ADVOCATE FOR R8;
R3, R4, R6, R7, R9 TO R24 - SERVED)
THIS W.P IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTICE
DT.31.12.2018 ISSUED BY THE R-2-ASSISTANT COMMISSIONER,
KOLLEGAL SUB-DIVISION, KOLLEGAL, PRODUCED AT ANNEXURE-G
TO THE WRIT PETITION A AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The petitioners are before this Court seeking for the
following reliefs:
(a) Issue a writ of Certiorari or order or direction,
in the nature of a writ, quashing the Notice
dt.31.12.2018 in (1)
¸ÀASÉå: ZÀÄ£ÁªÀ£uÉ
nd
1.Dgi.55/2018-19 issued by the 2
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WP No. 2446 of 2019
HC-KAR
Respondent-Assistant Commissioner, Kollegal
Sub-Division, Kollegal, produced at Annexure-G
to the Writ Petition.
(b) Issue a writ of Certiorari or order or direction,
in the nature of a writ, quashing the Report dt.
:
03.11.2018 in ½ vA (1/2018-19
¸ÀA vÁ¥ÀAPÉÆ/DqÀ
th
submitted by the 4 Respondent Executive
Officer, produced at Annexure - D to the Writ
Petition.
(c) Pass such other orders, as the Petitioner is
entitled to in the facts and circumstances of the
case, including the costs of the proceedings, in
the interest of justice and equity.
2. Learned counsel for the petitioners submits that the
above petition has been rendered infructuous.
3. Accepting the submission of the counsel for the
petitioners, the petition is dismissed as having become
infructuous.
SD/-
(SURAJ GOVINDARAJ)
JUDGE
GJM
List No.: 1 Sl No.: 32