KRISHNA MALLESHAPPA GANDAGALEKAR vs THE REGIONAL COMMISSIONER

- 1 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022


IN THE HIGH COURT OF KARNATAKA AT DHARWAD


ND
DATED THIS THE 2 DAY OF NOVEMBER, 2026

PRESENT


THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

AND

THE HON'BLE MRS JUSTICE HEMA KULKARNI


WRIT APPEAL NO.100025 OF 2022 (LB-ELE)


BETWEEN:

KRISHNA MALLESHAPPA GANDAGALEKAR,
AGED ABOUT 48 YEARS,
OCC: BUSINESS,
R/O: CHANNAPET ROAD,
HUBBALLI, DHARWAD DISTRICT.





…APPELLANT
(BY SRI. V.M. SHEELVANT, ADVOCATE)


AND:

1. THE REGIONAL COMMISSIONER,
AND ADMINISTRATOR,
HUBBALLI DHARWAD MUNICIPAL CORPORATION,
HUBBALLI, TQ: HUBBALLI,
DIST: DHARWAD – 580 009.

2. THE TAHASILDAR,
GRADE II, HUBBALLI CITY,
HUBBALLI, TQ: HUBBALLI,
DIST: DHARWAD – 580 009.



Digitally signed
by RAKESH S
HARIHAR
Location: High
Court of
Karnataka,
Dharwad Bench

3. HUBBALLI DHARWAD
MUNICIPAL CORPORATION,

- 2 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022

R/BY ITS COMMISSIONER,
HUBBALLI, TQ: HUBBALLI,
DIST: DHARWAD – 580 009.

4. THE RETURNING OFFICER TO WARD NO.51 OF
HUBBALLI DHARWAD MUNICIPAL CORPORATION,
HUBBALLI, TQ: HUBBALLI,
DIST: DHARWAD – 580 009.

5. SENDIL KUMAR S.
R/O: HOUSE NO.5, CHAUVAN PLOT,
PRIYADARSHINI COLONY,
GOKUL ROAD, HUBBALLI,
TQ: HUBBALLI,
DIST: DHARWAD – 580 009.
…RESPONDENTS

(BY SRI. RAKESH M. BILKI, GA FOR R1 & R2;
SRI. G.I. GACHCHINAMATH, ADVOCATE FOR R3 & R4;
SRI. VISHWANATH S. BICHAGATTI &
SRI. PARASHURAM C. SAJJANAR, ADVOCATE FOR R5)

THIS WRIT APPEAL IS FILED U/S. 4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING TO THE ORDER OF LEARNED
SINGLE JUDGE DATED 01.12.2021 PASSED IN WRIT PETITION
NO.103386/2021 MAY KINDLY BE SET ASIDE BY ALLOWING
THIS WRIT APPEAL AND THE WRIT IN THE NATURE OF QUO
WARRANT MAY BE ISSUED BY OUSTING THE RESPONDENT
NO.5 FROM THE POST OF THE COUNCILOR OF THE
RESPONDENT NO.3 CORPORATION REPRESENTING WARD
NO.51 (RESERVED FOR OBC CATEGORY) AND NOT TO
ADMINISTER OATH OF OFFICE AND TO CONTINUE AS A
COUNCILOR REPRESENTING THE SAID WARD, IN THE
INTEREST OF JUSTICE AND EQUITY.

THIS WRIT APPEAL, COMING ON FOR FRESH MATTER/S
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
AND
HON'BLE MRS JUSTICE HEMA KULKARNI

- 3 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022


ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE M.NAGAPRASANNA )

The appellant is before us calling in question the order
passed on 01.12.2021 in Writ Petition No.103386 of 2021,
whereby the appellant had sought issuance of a writ in the
nature of quo warranto to oust the respondent No.5 from the
office of the Councilor of the respondent No.3 – Corporation on
the score of a bogus caste certificate.

2. The learned Single Judge dismisses the petition.
The dismissal of which has driven the petitioner in the subject
appeal. Certain subsequent developments take place where the
present respondent No.5 calls a particular order of the Deputy
Commissioner in question i.e., an order dated 24.03.2022
cancelling the caste certificate in favour of the present
respondent No.5. One of us sitting single by the following order
disposed the writ petition.

“13. Respondents 6 and 7 have preferred the
appeal before the Assistant Commissioner invoking
Section 4B of the Act. Section 4B of the Act is quoted
supra which mandates the challenge to be raised within
30 days. Challenge is rejected by issuance of
endorsement quoted supra. Respondents 6 and 7 file a
revision before the Deputy Commissioner. The Deputy

- 4 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022

Commissioner cancels the caste certificate. The Deputy
Commissioner, in his order, goes on to the merit of the
matter, but does not decide on the issue of
maintainability of the appeal. If the challenge before the
Assistant Commissioner was rejected on account of
limitation or delay in raising the challenge under the
statute, the delay has cut at the root of the matter. The
objections before the Deputy Commissioner filed by the
petitioner was specific with regard to delay in raising a
challenge. The averment in the objections is as follows:

“…. …. ….

4. The appeal has been preferred with an
inordinate and unexplained delay in challenging
the Caste Certificate having been issued by
Respondent No.2 to respondent No.1. Leaving
apart the ‘sufficient cause’ for the delay, the
appellant has not even preferred to file an
application for the condonation of delay and
hence even on this ground of limitation, the
appeal is not maintainable.”
The objection is categorical that the challenge is barred
by limitation. The Deputy Commissioner does not
answer the said contention of the petitioner, but goes
on to cancel the caste certificate so issued in favour of
the petitioner. If the proceeding before the original
Authority is barred by limitation, the said defect that
cuts at the root of the matter cannot be cured by the
Appellate Authority or the Revisional Authority
entertaining the appeal or revision, without at the outset
answering the question with regard to limitation. If the
Appellate/Revisional Authority would answer the
question of limitation and hold in favour of the
petitioner, no other contention need be considered and
if it goes against the petitioner, then the
Appellate/Revisional Authority could traverse on merit of
the matter.
14. A perusal at the order quoted supra would
not indicate that the Revisional Authority has considered
the aspect of delay in approaching the Assistant
Commissioner. If it were to be a suomotu proceeding by
the Deputy Commissioner, it would have been a

- 5 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022

circumstance altogether different. Respondents 6 and 7
have preferred an application before the Deputy
Commissioner being aggrieved by the order of the
Assistant Commissioner. Therefore, the Revisional
Authority ought to have, at the outset, considered the
question of limitation. In the light of non-consideration
of the said question, the matter requires to be remitted
back to the hands of the Deputy Commissioner to
consider the case afresh, bearing in mind the
observations made in the course of the order.
15. For the aforesaid reasons, the following:

O R D E R


(i) Writ Petition is allowed.


(ii) The order of the 2nd respondent/Deputy
Commissioner dated 24-03-2022 stands
obliterated.


(iii) The matter is remitted back to the hands of
the Deputy Commissioner to consider the
application/revision afresh, in accordance
with law, bearing in mind the observations
made in the course of the order.
Consequently, I.A.No.1 of 2024 also stands
disposed.”

3. Pursuant to the disposal of the petition, it transpires
that the Deputy Commissioner has once again passed an order
bearing in mind the observations made in the said order,
reiterating the cancellation of the caste certificate of the
respondent No.5. The learned counsel for the respondent
submits that the order of the Deputy Commissioner will be
challenged in due course, as the order is passed on

- 6 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022

20.08.2026. The order is placed before us along with a memo
by the present appellant. The order reads as follows:
“PÁgÀtUÀ¼ÀÄ

(7) CA±À £ÀA.1:

ªÉÄîä£À«zÁgÀgÀÄ F ªÉÄîä£À«AiÀÄ°è vÁ£ÀÄ ªÀiÁ£Àå PÀ£ÁðlPÀ
HUD/636/MLR-9,
¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£É ¸ÀASÉå: vÁ: 16-10-1995gÀ
¥ÀæPÁgÀ vÁ£ÀÄ “»AzÀÆ «Ãgï E®èªÀ£ï ªÀtÚ£ï” eÁwUÉ ¸ÉÃjzÀªÀ£ÁVzÀÄÝ,
¸ÀzÀj ¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£ÉAiÀÄAvÉ vÁ£ÀÄ »AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÀæªÀUÀð 'C'
¥ÀæPÁgÀ »AzÀĽzÀ ªÀUÀðPÉÌ ¸ÉÃjzÀªÀ£ÁVgÀĪÀÅzÀjAzÀ ºÀħâ½î-zsÁgÀªÁqÀ
ªÀĺÁ£ÀUÀgÀ ¥Á°PÉAiÀÄ ªÁqÀð £ÀA.51 £ÉÃzïzÀgÀ ZÀÄ£ÁªÀuÉUÉ ¸Àà¢üð¹ Dj¹
§A¢zÀÄÝ, PÁgÀt vÀ£Àß ªÉÄîä£À«AiÀÄ£ÀÄß ¥ÀÅgÀ¸ÀÌj¹ vÁ£ÀÄ «Ãgï 'C' ªÀUÀðzÀ
eÁwUÉ ¸ÉÃjzÀªÀ£ÉAzÀÄ WÉÆö¸À¨ÉÃPÉAzÀÄ PÉÆÃjPÉÆArgÀÄvÁÛgÉ.

(8) F §UÉÎ, vÁ£ÀÄ °TvÀ ºÉýPÉAiÀÄ£ÀÄß ¤ÃrzÀÄÝ, C®èzÉà vÀ£Àß ±Á¯Á
¥ÀæªÀiÁt ¥ÀvÀæ ºÁUÀÆ vÀ£Àß ¸ÀºÉÆÃzÀjAiÀÄ ±Á¯Á ¥ÀæªÀiÁt ¥ÀvÀæ EªÀÅUÀ¼À£ÀÄß
ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄPÀ ªÉÄîä£À«zÁgÀgÀÄ ºÁdgÀ ¥Àr¹gÀÄvÁÛgÉ.

(9) ªÉÄîä£À«zÁgÀgÀÄ ºÁdgÀ¥Àr¹gÀĪÀ vÀ£Àß ±Á¯Á ¥ÀæªÀiÁt ¥ÀvÀæªÀ£ÀÄß
¥Àj²Ã°¸À¯ÁV, ¸ÀzÀjAiÀĪÀgÀÄ ºÀħâ½îAiÀÄ £ÉºÀgÀÆ£ÀUÀgÀzÀ ¸ÉÃAmï ¥Á¯ï
ºÉʸÀÆÌ°£À°è 1£Éà vÀgÀUÀw¬ÄAzÀ 10£Éà vÀgÀUÀwAiÀĪÀgÉUÉ «zÁå¨sÁå¸À ªÀiÁrzÀÄÝ
¸ÀzÀjAiÀĪÀgÀÄ '»AzÀÆ «ÃgÀPÀÄr ªÀ®è¨sÀ' eÁwUÉ ¸ÉÃjzÀªÀgÉAzÀÄ
£ÀªÀÄÆ¢¸À¯ÁVgÀÄvÀÛzÉ. ªÉÄîä£À«zÁgÀgÀ ¸ÀºÉÆÃzÀjAiÀiÁzÀ ²æÃzÉë vÀAzÉ
J¸ï. ¸ÀħæªÀÄtÂAiÀÄ£ï EªÀgÀÄ »AzÀÆ/«Ãgï eÁwUÉ ¸ÉÃjzÀªÀgÉAzÀÄ
¸ÀzÀjAiÀĪÀgÀ ±Á¯Á °«AUï ¸Ànð¦üPÉÃn£À°è £ÀªÀÄÆ¢¹zÀÄÝ EgÀÄvÀÛzÉ.

(10) ªÀiÁ£Àå PÀ£ÁðlPÀ ¸ÀPÁðgÀ¢AzÀ ¤ÃrzÀ eÁw ¥ÀæªÀiÁ£À ¥ÀvÀæªÀ£ÀÄß
ªÉÄîä£À«zÁgÀgÀÄ F ¥ÀæPÀgÀtzÀ°è ºÁdgÀÄ¥Àr¹gÀĪÀÅ¢®è.

(11) ªÉÄîä£À«zÁgÀgÀÄ ¸À°è¹zÀ qÀ§Æè.¦.101831/2022£ÉÃzÀgÀ°èAiÀÄ
DzÉñÀzÀ ¥ÀæwAiÀÄ£ÀÄß ¥ÀjUÀt¸À¯ÁV, ¸ÀzÀj jmï ¦n±À£ï vÁ: 13-06-
2025gÀAzÀÄ ¤PÁ°AiÀiÁVzÀÄÝ, ¸ÀzÀj DzÉñÀzÀ ¥ÀæPÁgÀ jmï ¦n±À£ï £ÀÄß
¥ÀÅgÀ¸ÀÌj¹zÀÄÝ, jmï ¦n±À£Àgï gÀªÀgÀÄ vÁ: 01-09-2025gÀAzÀÄ ¸À°è¹zÀ CªÀgÀ
CfðAiÀÄ£ÀÄß ¥Àj²Ã°¹, ¸ÀzÀj CfðAiÀÄ£ÀÄß EvÀåxÀðUÉƽ¸À¨ÉÃPÉAzÀÄ ªÀiÁ£Àå
£ÁåAiÀiÁ®AiÀĪÀÅ DzÉñÀ ¤ÃrzÀÄÝ EgÀÄvÀÛzÉ. ¸ÀzÀj jmï ¦n±À£ï
£ÀA.101831/2022£ÉÃzÀÝgÀ DzÉñÀzÀ «gÀÄzÀÞ ªÉÄîä£À«zÁgÀgÀÄ jmï C¦Ã¯ï
£ÀA.100025/2022 £ÉÃzÀÝ£ÀÄß zÁR°¹zÀÄÝ, ¸ÀzÀj jmï C¦Ã®Ä EvÀåxÀðPÉÌ
¨ÁQ EgÀÄvÀÛzÉ.

- 7 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022


(12) JzÀÄgÀÄzÁgÀ £ÀA.1 gÀªÀgÀÄ ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄPÉÌ vÀªÀÄä °TvÀ
ºÉýPÉAiÀÄ£ÀÄß ¸À°è¹zÀÄÝ ªÉÄîä£À«zÁgÀgÀÄ “»AzÀÆ E®èªÀuï ªÀtÚ£ï” eÁwUÉ
¸ÉÃjzÀÄÝ, ¸ÀzÀj eÁwAiÀÄÄ ªÀiÁ£Àå PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£É
HUD/636/MLR-9
,
vÁ:16-10-1995gÀ ¥ÀæPÁgÀ »AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÀæªÀUÀð 'J' ªÀÄvÀÄÛ ''
£ÉÃzÀݪÀÅUÀ¼À°è §gÀĪÀÅ¢®èªÁzÀÝjAzÀ, ¸ÀzÀjAiÀĪÀgÀÄ '«Ãgï' eÁwUÉ
¸ÉÃjzÀªÀgÉAzÀÄ ¸ÀļÀÄî ªÀ SÉÆnÖ eÁw ¥ÀæªÀiÁt ¥ÀvÀæªÀ£ÀÄß ¥ÀqÉ¢gÀÄvÁÛgÉAzÀÄ,
PÁgÀt ¸ÀzÀjAiÀĪÀgÀÄ ¥ÀqÉ¢gÀĪÀ SÉÆnÖ eÁw ¥ÀæªÀiÁt ¥ÀvÀæªÀ£ÀÄß
wgÀ¸ÀÌj¸À¨ÉÃPÉAzÀÄ PÉÆÃjgÀÄvÁÛgÉ. vÀªÀÄä °TvÀ ºÉýPÉAiÀÄ£ÀÄß
¥ÀÅgÀ¸ÀÌj¸ÀĪÀÅzÀPÁÌV JzÀÄgÀÄzÁgÀ £ÀA.1gÀªÀgÀÄ ªÀiÁ£Àå PÀ£ÁðlPÀ GZÀÑ
£ÁåAiÀiÁ®AiÀĪÀÅ qÀ§Æè.¦.£ÀA.107163/2025 £ÉÃzÀÝgÀ°è ¤ÃrzÀ DzÉñÀªÀ£ÀÄß
¥ÀjUÀt¹, ªÉÄîä£À«zÁgÀgÀ ªÉÄîä£À«AiÀÄ£ÀÄß wgÀ¸ÀÌj¸À¨ÉÃPÉAzÀÄ
PÉÆÃjPÉÆArgÀÄvÁÛgÉ.

(13) qÀ§Æè.¦.£ÀA.107163/2025 £ÉÃzÀÝgÀ°è ªÀiÁ£Àå PÀ£ÁðlPÀ GZÀÑ
£ÁåAiÀiÁ®AiÀĪÀÅ ¤ÃrzÀ DzÉñÀªÀ£ÀÄß ¥Àj²Ã°¸À¯ÁV, ¸ÀzÀj jmï ¦n±À£ï
£ÀÄß ¥ÀÅgÀ¸ÀÌj¹ jmï CfðzÁgÀgÀÄ vÁ: 01-09-2025 gÀAzÀÄ ¸À°è¹gÀĪÀ
CfðAiÀÄ£ÀÄß ¥ÀjUÀt¸ÀĪÀAvÉ F £ÁåAiÀiÁ®AiÀÄPÉÌ DzÉñÀ ¤ÃrzÀÄÝ PÀAqÀÄ
§gÀÄvÀÛzÉ.

ªÉÄîÌAqÀ J®è CA±ÀUÀ¼À£ÀÄß ¥Àj²Ã°¸À¯ÁV, F PɼÀPÀAqÀ CA±ÀUÀ¼ÀÄ
PÀAqÀÄ §gÀÄvÀÛzÉ.

1. ªÉÄîä£À«zÁgÀgÀ ±Á¯Á ¥ÀæªÀiÁt ¥ÀvÀæzÀ ¥ÀæPÁgÀ ¸ÀzÀjAiÀĪÀgÀÄ
“»AzÀÆ «ÃgÀPÀÄr ªÀ®è¨sÀ' eÁwUÉ ¸ÉÃjzÀªÀgÁVzÀÄÝ, ¸ÀzÀj eÁwAiÀÄÄ
HUD/636/MLR-9
ªÀiÁ£Àå PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£É ,
vÁ:16-10-19950 gÀ ¥ÀæPÁgÀ »AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÀæªÀUÀð 'J' ªÀÄvÀÄÛ
'©' £ÉÃzÀݪÀÅUÀ¼À°è §gÀĪÀÅ¢®è.

2. ªÉÄîä£À«zÁgÀgÀÄ vÀªÀÄä eÁwAiÀiÁzÀ "»AzÀÆ «ÃgÀPÀÄr ªÀ®è¨sÀ"
£ÉÃzÀÄÝ vÀ£Àß ±Á¯Á ¥ÀæªÀiÁt ¥ÀvÀæzÀ°è vÀ¥ÁàV £ÀªÀÄÆ¢¸À¯ÁVzÉ JAzÀÄ
CxÀªÁ ¸ÀzÀj eÁwAiÀÄÄ PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£É
HUD/636/MLR-9,

vÁ:16-10-1995gÀ ¥ÀÅPÁgÀ »AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÀæªÀUÀð 'J' ªÀÄvÀÄÛ
'©' £ÉÃzÀݪÀÅUÀ¼À°è §gÀÄvÀÛzÉ JAzÀÄ vÉÆÃj¸À®Ä «¥sÀ®gÁVgÀÄvÁÛgÉ.

3. ªÉÄîä£À«zÁgÀgÀÄ ªÀiÁ£Àå PÀ£ÁðlPÀ GZÀÑ £ÁåAiÀiÁ®AiÀÄ, zsÁgÀªÁqÀ
¦ÃoÀ, zsÁgÀªÁqÀ EªÀgÀ°è ¸À°è¹zÀ qÀ§Æè.¦.101831/2022£ÉÃzÀågÀ°è
ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀĪÀÅ ¤ÃrzÀ DzÉñÀªÀ£ÀÄß ¥Àæ²ß¹

- 8 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022

qÀ§Æè.J.£ÀA.100025/2022 £ÉÃzÀÝ£ÀÄß zÁR°¹zÀÄÝ, ¸ÀzÀj ¥ÀæPÀgÀtªÀÅ
EvÀåxÀðPÉÌ ¨ÁQ EgÀÄvÀÛzÉ.

4. ªÉÄîä£À«zÁgÀgÀ ¥ÀgÀ ªÀQîgÀÄ ¢£ÁAPÀ 01-08-2026gÀ
CfðAiÉÆA¢UÉ ¸ÀzÀj zÁR¯ÉUÀ¼ÀÄ zÁR¯ÉUÀ¼À£ÀÄß CªÀ¯ÉÆÃQ¸À¯ÁV,
¸ÀzÀj zÁR¯ÉUÀ¼ÀÄ ªÉÄîä£À«zÁgÀgÀÄ PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ
HUD/636/MLR-9,
C¢ü¸ÀÆZÀ£É vÁ:16-10-1995gÀ ¥ÀæPÁgÀ
»AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÀæªÀUÀð 'J' ªÀÄvÀÄÛ '©'gÀr §gÀÄvÀÛzÉ JAzÀÄ
vÉÆÃj¸À®Ä «¥sÀ®gÁVgÀÄvÁÛgÉ.

5. ªÉÄîÌAqÀ J®è PÁgÀtUÀ½UÁV, ªÉÄîä£À«zÁgÀgÀÄ vÁ£ÀÄ PÀ£ÁðlPÀ
HUD/636/MLR-9,
¸ÀPÁðgÀzÀ C¢ü¸ÀÆZÀ£É vÁ:16-10-1995gÀ
¥ÀæPÁgÀ »AzÀĽzÀ ªÀUÀðUÀ¼À ¥ÀæªÀUÀð 'J'gÀr §gÀĪÀÅ¢®èªÉAzÀÄ
wêÀiÁð¤¹, CA±À-1£ÀÄß £ÀPÁgÁvÀäPÀªÁV GvÀÛj¸À¯ÁVzÉ.

CA±À 2:
(13) F ªÉÄÃ¯É £ÀªÀÄÆ¢¹zÀ J®è PÁgÀtUÀ½UÁV F
PɼÀPÀAqÀAvÉ CAwªÀÄ DzÉñÀ ¤ÃqÀ¯ÁVzÉ.

DzÉñÀ

ªÉÄîä£À«zÁgÀgÀ ªÉÄîä£À«AiÀÄ£ÀÄß ªÀeÁUÉƽ¹zÉ.

F DzÉñÀªÀ£ÀÄß GPÀÛ¯ÉÃR£À ¤Ãr, ¨ÉgÀ¼ÀZÀÄÑ ªÀiÁr¹, ¥ÀjµÀÌj¹
¢£ÁAPÀ 20-08-2026gÀAzÀÄ ªÀÄÄPÀÛ £ÁåAiÀiÁ®AiÀÄzÀ°è §»gÀAUÀªÁV
WÉÆö¹zÉ.

¸À»/-
(¸ÉßúÀ¯ï Dgï., ¨sÁ.D.¸ÉÃ.)
f¯Áè¢üPÁjUÀ¼ÀÄ
zsÁgÀªÁqÀ f¯Éè, zsÁgÀªÁqÀ”



4. In the light of the order passed by the Deputy
Commissioner cancelling the caste certificate all over again and
the remedy available to the respondent No.5 as obtaining in
law, there is no warrant of entertainment of the subject appeal

- 9 -
HC-KAR
NC: 2026:KHC-D:17906-DB
WA No. 100025 of 2022


CNR: KAHC020004942022

where the appellant seeks a writ of quo worranto to oust the
respondent No.5 from office.


5. Leaving open all the contentions to be urged in a
petition / application that may be filed before the appropriate
forum, the writ appeal stands disposed of.



Sd/-
(M.NAGAPRASANNA)
JUDGE


Sd/-
(HEMA KULKARNI)
JUDGE

RSH/CT: ASC
List No.: 1 Sl No.: 2