Karnataka High Court
Sri Adi Dravida Vidya Trust vs The Chief Secretary on 26 February, 2026
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NC: 2026:KHC:12050
WP No. 16186 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 16186 OF 2024 (EDN-RES)
BETWEEN:
SRI ADI DRAVIDA VIDYA TRUST
SASVEHALLI, HONNALI TALUK
SASVEHALLI POST 577 224
DAVANAGERE DISTRICT.
REPRESENTED BY ITS PRESIDENT
DR. S H KRISHNAMURTHY
AGED ABOUT 53 YEARS
S/O LATE SRI. HANUMANTHAPPA
REGISTRATION BY INDIAN TRUST ACT 1982.
Digitally ...PETITIONER
signed by
KIRAN (BY SRI. SUBHASH SRINIVASA RANGACHAR., ADVOCATE)
KUMAR R
Location: AND:
HIGH COURT
OF
KARNATAKA 1. THE CHIEF SECRETARY
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
VEEDHANA VEEDI
BENGALURU 560 001.
2. THE PRINCIPAL SECRETARY
PRIMARY AND HIGHER
SECONDARY EDUCATION
GOVERNMENT OF KARNATAKA
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NC: 2026:KHC:12050
WP No. 16186 of 2024
HC-KAR
M.S BUILDING
BENGALURU 560 001.
3. THE COMMISSIONER
PUBLIC INSTRUCTIONS
NRUPATHUNGA ROAD
BENGALURU 560 001.
4. THE DIRECTOR
KARNATAKA EXAMINATION AND
ASSESSMENT BOARD
MALLESHWARAM
BENGALURU 560 003.
5. THE BLOCK EDUCATION OFFICER
BLOCK EDUCATION OFFICE
HONNALI CIRCLE, HONNALI
DAVANGERE DIST. 577 217.
...RESPONDENTS
(BY SRI. MANJUNATH K, HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYER TO DECLARE THAT THE
ELEVEN STUDENTS STUDYING IN 10TH STANDARD OF
PETITIONERS HIGH SCHOOL AND WHO TOOK SSLC
EXAMINATION 2024 CONDUCTED BY THE RESPONDENTS WERE
ENTITLED TO WRITE THE EXAMINATION IN KANNADA
LANGUAGE AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:12050
WP No. 16186 of 2024
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
Learned counsel for the petitioner has filed a memo seeking leave of the Court to withdraw the writ petition as not pressed reserving a liberty to approach this Court if need arises in future.
2. Memo is taken on record.
3. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.
4. In view of dismissal of the petition, pending IA(s), if any, shall stand disposed of.
Sd/-
(ASHOK S.KINAGI) JUDGE PA List No.: 2 Sl No.: 12