Karnataka High Court
Dr. Baba Saheba Club vs The State Of Karnataka And Ors on 15 February, 2022
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 15TH DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR.JUSTICE E.S.INDIRESH
WRIT PETITION No.200435/2022 (GM-POLICE)
BETWEEN:
DR. BABA SAHEBA CLUB
B.B.ROAD SHAHAPUR TOWN,
TQ. SHAHAPUR, DIST. YADGIR-585201
REPRESENTED BY ITS
BASAVARAJ S/O MALLIKARJUN
AGED ABOUT 45 YEARS,
OCC: AGRICULTURE, R/O DIGGI VILLAGE,
TQ. SHAHAPUR, DIST. YADGIR-585213
... PETITIONER
(BY SRI BHEEMARAYA M.N., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
VIDHAN SOUDHA
BENGALURU-01
2. THE DEPUTY COMMISSIONER
YADGIR DISTRICT,
YADGIR-585201
3. THE SUPERINTENDENT OF POLICE
YADGIR, TQ. YADGIR,
YADGIR DISTRICT-585201
2
4. THE DEPUTY SUPERINTENDENT
OF POLICE, YADGIR
TQ. AND DIST. YADGIR-585201
5. THE CIRCLE INSPECTOR
SHAHAPUR, TQ. SHAHAPUR
AND DIST. YADGIR-585223
... RESPONDENTS
(BY SMT. MAYA T.R., HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE RESPONDENTS NOT TO INTERFERE IN THE DAY TO DAY
AFFAIRS AND RUNNING OF THE PETITIONERS RECREATION
CLUB AND ALLOW THIS WRIT PETITION BY ISSUING A WRIT IN
THE NATURE OF MANDAMUS BY DIRECTING THE RESPONDENTS
TO CONSIDER THE PETITIONER'S REPRESENTATION AT
ANNEXURES-D, D1, D2, D3, D4 AND D5 DATED 24.01.2022.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Smt. Maya T.R., learned High Court Government Pleader accepts notice for the respondents.
Learned counsel appearing for the petitioner submits that the issue involved in this writ petition is squarely covered by the order of this Court dated 03.11.2020 3 passed in W.P.No.226546/2020 and the same is not opposed by the learned High Court Government Pleader.
Accepting the submission of the learned counsel appearing for the petitioner, writ petition is disposed of in terms of the order passed in the aforementioned writ petition.
Sd/-
JUDGE NB*