Karnataka High Court
Sri Yerriswamy S/O Hanumanthappa vs The State Of Karnataka on 26 November, 2012
Author: H.N.Nagamohan Das
Bench: H.N.Nagamohan Das
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
Dated this the 26th day of November, 2012
Before
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
WP NO 1259 OF 2006(LB-RES)
BETWEEN
1. SRI YERRISWAMY
S/O HANUMANTHAPPA
AGED ABOUT 42 YEARS,
R/AT HAMPI VILLAGE,
HOSPET TALUK,
BELLARY DISTRICT.
... PETITIONER
(By SMT.V.VIDYA,ADV.)
AND
1. THE STATE OF KARNATAKA
DEPARTMENT OF RURAL DEVELOPMENT
AND PANCHAYATHRAJ
M.S.BUILDING, BANGALORE
REPRESENTED BY ITS SECRETARY.
2. GRAM PANCHAYATH
ANEGUNDI GANGAVATHI TALUK
KOPPAL DISTRICT,
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REPRESENTED BY ITS SECRETARY.
3. GRAM PANCHAYATH
HAMPI, HOSPET TALUK,
REPRESENTED BY ITS SECRETARY.
4. THE HARBOUR AND SHIPPING DEPARTMENT
M.S.BLDG, BANGALORE
REPRESENTED BY ITS SECRETARY.
5. HAMPI WILD HERITAGE AREA
MANAGEMENT AUTHORITY
HOSPET REPRESENTED BY ITS COMMISSIONER,
6. SRI RANGAIAH
S/O K RANGAPPA
MAJOR,
VIRUPAPURA GADDI VILLAGE,
GANGAVATHI TALUK,
KOPPAL DISTRICT.
... RESPONDENTS
(By Smt : K.VIDYAVATHI, AGA FOR R1 & R4
Sri : M.V.RAGHUNATHACHAR, ADV. FOR R2, R3 SERVED
Sri : P.S.MANJUNATH & H.C.SHIVARAMU, ADV. FOR R5
Sri : MAHESHWARASWAMY HIREMATH, ADV. FOR R6)
THIS WRIT PETITION IS FILED U/A 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ENDORSEMENT GIVEN BY RESPONDENT NO.3
DT. 14.12.2005 VIDE ANNEX.B. AND ALSO THE IMPUGNED
PERMISSION GRANTED BY R2 TO R6 VIDE ANNEX.C. DT.
13.6.2005 AND ALSO DIRECT R1 TO R5 NOT TO PROHIBIT
USING OF TRADITIONAL CORACLES TO FERRY THE
PASSENGERS FROM HAMPI TO VIRUPAPURA GADDI AND
FURTHER DIRECT THEM TO CONDUCT PUBLIC AUCTION
IN THIS REGARD AND ETC..
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This petition coming on for preliminary hearing 'B' group
this day, the court made the following:
ORDER
Learned Government Pleader is directed to take notice for Respondents 1 and 2.
2. After arguing for some time, learned counsel for the petitioner submits that the prayer in the writ petition has become infructuous. Accordingly, the petition is hereby dismissed as the same had become infructuous.
Three weeks' time is granted to learned AGA to file memo of appearance.
SD/-
JUDGE Dkb