Karnataka High Court
Janakaraj Urs vs The Deputy Tahsildar on 9 February, 2023
-1-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE S RACHAIAH
WRIT PETITION NO. 54367 OF 2016 (KLR-RES)
C/W
WRIT PETITION NO. 54368 OF 2016
WRIT PETITION NO. 54369 OF 2016
WRIT PETITION NO. 54370 OF 2016
WRIT PETITION NO. 54404 OF 2016
WRIT PETITION NO. 54406 OF 2016
WRIT PETITION NO. 54707 OF 2016
WRIT PETITION NO. 54367 OF 2016 (KLR-RES):-
BETWEEN:
K.M.GAJAN,
Digitally AGED ABOUT 28 YEARS,
signed by N
UMA S/O K.T.MANJUNATH,
Location: PROPRIETOR,
HIGH COURT M/S BILLESHWARA SWAMI SAWMILL,
OF
KARNATAKA AGGADALU VILLAGE,
BELUR,BELUR TALUK,
HASSAN DISTRICT-573 201.
...PETITIONER
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. THE TAHSILDAR,
BELUR TALUK,
-2-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
HASSAN DISTRICT,
HASSAN - 573 204.
2. THE DEPUTY COMMISSIONER,
HASSAN DISTRICT,
HASSAN-573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE PASSED BY THE R-1 DATED 17.09.2016
PRODUCED HEREWITH AS ANNEXURE-A; AND ETC.,
WRIT PETITION NO. 54368 OF 2016:-
BETWEEN:
K.M.PRADEEP,
AGED ABOUT 44 YEARS,
S/O K.S.MANJEGOWDA,
PROPRIETOR,
M/S KUMARASWAMY SAWMILL,
AGGADALU VILLAGE,
BELUR,BELUR TALUK,
HASSAN DISTRICT-573 201.
...PETITIONER
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. THE DEPUTY TAHSILDAR,
AREHALLI NADAKACHERI,
BELUR TALUK,
HASSAN DISTRICT,
-3-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
HASSAN - 573 204.
2. THE DEPUTY COMMISSIONER,
HASSAN DISTRICT,
HASSAN-573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE PASSED BY THE R-1 DATED 7.10.2016
PRODUCED HEREWITH AS ANNEXURE-A; AND ETC.,
WRIT PETITION NO. 54369 OF 2016:-
BETWEEN:
JANAKARAJ URS,
AGED ABOUT 63 YEARS,
S/O LATE T.N.RANGARAJ URS
PROPRIETOR OF,
M/S J.P.WOOD INDUSTRY,
DEVALPURA VILLAGE,
KASABA HOBLI, BELUR TALUK,
HASSAN DISTRICT-573 201.
...PETITIONER
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. THE DEPUTY TAHSILDAR,
AREHALLI NADAKACHERI,
BELUR TALUK,
HASSAN DISTRICT,
HASSAN - 573 204.
-4-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
2. THE DEPUTY COMMISSIONER,
HASSAN DISTRICT,
HASSAN-573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE PASSED BY THE R-1 DATED 17.09.2016
PRODUCED HEREWITH AS ANNEXURE-A; AND ETC.,
WRIT PETITION NO. 54370 OF 2016:-
BETWEEN:
SMT.M.C.NEETHA PRADEEP,
W/O K.M.PRADEEP,
AGED ABOUT 37 YEARS,
S/O LATE T.N.RANGARAJ URS
PROPRIETOR,
M/S MANJUNATHA SAWMILL,
MAROORU, BELUR TALUK,
HASSAN DISTRICT-573 201.
...PETITIONER
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. THE DEPUTY TAHSILDAR,
AREHALLI NADAKACHERI,
BELUR TALUK,
HASSAN DISTRICT,
HASSAN - 573 204.
2. THE DEPUTY COMMISSIONER,
-5-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
HASSAN DISTRICT,
HASSAN-573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE PASSED BY THE R-1 DATED 17.09.2016
PRODUCED HEREWITH AS ANNEXURE-A; AND ETC.,
WRIT PETITION NO. 54404 OF 2016:-
BETWEEN:
1. SMT.B.DURGA,
W/O B.RAMU,
AGED ABOUT 53 YEARS,
2. SRI.B.RAMU,
AGED ABOUT 60 YEARS,
S/O LATE B.VENKATESHWARALU.
PROPRIETORS OF,
SRI BHAVANI SAWMILL,
MAROORU VILLAGE,
BELUR TALUK,
HASSAN DISTRICT-573 201.
...PETITIONERS
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. THE DEPUTY TAHSILDAR,
AREHALLI NADAKACHERI,
BELUR TALUK,
-6-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
HASSAN DISTRICT,
HASSAN - 573 204.
2. THE DEPUTY COMMISSIONER,
HASSAN DISTRICT,
HASSAN-573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE PASSED BY THE R-1 DATED 17.09.2016
PRODUCED HEREWITH AS ANNEXURE-A; AND ETC.,
WRIT PETITION NO. 54406 OF 2016:-
BETWEEN:
M/S. ANNAPURNA SAW MILL,
MAROOR VILLAGE, AREHALLI HOBLI,
BELUR TALUK, HASAN DISTRICT,
REPRESENTED BY
ITS PROPRIETOR,
SRI. K.P.RAJENDRA,
S/O K.D.PUTTASWAMYGOUDA,
AGED ABOUT 53 YEARS,
OCC: BUSINESS, R/AT
HALLI HITTALU, ANOOR POST,
CHIKKAMAGALUR TALUK AND DISTRICT-577 101.
...PETITIONER
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY ITS SECRETARY
TO REVENUE DEPARTMENT,
-7-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
M.S.BUILDING,
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER,
HASSAN DISTRICT,
HASSAN-573 201.
3. ASSISTANT COMMISSIONER,
SAKALESHPUR SUB DIVISION,
SAKALESHPUR,
HASAN DISTRICT- 573 201.
4. DEPUTY TAHSILDAR,
BELUR TALUK,
HASAN DISTRICT -573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE DATED 17.09.2016 ISSUED BY R4 VIDE
ANNEX-F; AND ETC.,
WRIT PETITION NO. 54707 OF 2016:-
BETWEEN:
VINAYAKA SAW MILL,
MAROOR VILLAGE, AREHALLI HOBLI,
BELUR TALUK, HASAN DISTRICT,
REPRESENTED BY
ITS PROPRIETOR,
SRI. SALIM S/O UMAR KUNNI,
AGED ABOUT 39 YEARS,
OCC: BUSINESS, R/AT
-8-
WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
MARKET, ALDUR POST,
CHIKKAMAGALUR TALUK AND DISTRICT-577 101.
...PETITIONER
(BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY ITS SECRETARY
TO REVENUE DEPARTMENT,
M.S.BUILDING,
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER,
HASSAN DISTRICT,
HASSAN-573 201.
3. ASSISTANT COMMISSIONER,
SAKALESHPUR SUB DIVISION,
SAKALESHPUR,
HASAN DISTRICT- 573 201.
4. DEPUTY TAHSILDAR,
BELUR TALUK,
HASAN DISTRICT -573 201.
...RESPONDENTS
(BY SMT.ANITHA N., HCGP FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE NOTICE DATED 17.09.2016 ISSUED BY R4 AS PER
ANNEXURE-G; AND ETC.,
THESE WRIT PETITIONS COMING ON FOR PRILIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
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WP No. 54367 of 2016
C/W WP No. 54368 of 2016
WP No. 54369 of 2016
WP No. 54370 of 2016
WP No. 54404 of 2016
WP No. 54406 of 2016
WP No. 54707 of 2016
ORDER
Case called out.
Sri.Pavan Chandra Shetty, learned counsel for the petitioner submits that the prayers made in the writ petitions become infructuous and matter may be disposed off as the prayers become infructuous.
Accepting the submission of learned counsel for the petitioner, writ petitions stand dismissed as prayers become infructuous.
Learned HCGP is permitted to file memo of appearance within a period of four weeks.
Sd/-
JUDGE VS