Karnataka High Court
Swapnil S/O. Pundalik Jadhav vs The Deputy Commissioner on 14 July, 2025
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2025:KHC-D:8677
WP No. 104185 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 14TH DAY OF JULY 2025
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO. 104185 OF 2025 (GM-RES)
BETWEEN:
SWAPNIL S/O. PUNDALIK JADHAV,
AGE: 33 YEARS, OCC: BUSINESS,
(OWNER OF SWAPNIL GRAPHICS
DIGITAL PRINTING LAB SITUATED IN NIPANI)
R/O. SAVADI BUILDING, SATWAI ROAD, NIPANI
TQ. NIPPANI DIST. BELAGAVI-591237.
...PETITIONER
(BY SRI. PRASHANT S. KADADEVAR, ADVOCATE)
AND:
1. THE DEPUTY COMMISSIONER,
BELAGAVI-590001, DIST: BELAGAVI.
VIJAYALAKSHMI
M KANKUPPI 2. THE TAHASHILDAR,
NIPPANI, TQ: NIPPANI, DIST: BELAGAVI-591237.
Location: HIGH
COURT OF ...RESPONDENTS
KARNATAKA
DHARWAD
BENCH
(BY SRI. S.V. MAGADUM, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENTS TO
CONSIDER THE REPRESENTATION DATED 23.06.2025 VIDE
ANNEXURE-C AT THE EARLIEST AND PAY THE BILL TO THE
PETITIONER WITH INTEREST @ 18% P.A., IN THE INTEREST OF
JUSTICE AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC-D:8677
WP No. 104185 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR)
1. Learned AGA accepts notice on behalf of the respondents.
2. Heard the learned counsel for the petitioner and the learned AGA for the respondents.
3. The petitioner has filed this writ petition seeking a direction to the respondents to consider his representation dated 23.06.2025 vide Annexure-C regarding the flex banner and frames supplied by the petitioner for a Government program organized pursuant to the Government order dated 04.03.2024.
4. It is the case of the petitioner's that he is a businessman engaged in graphics designed services under the name of "Swapnil Graphics Digital Flex Printing Lab" in Nippani. The petitioner provided a banner titled "Guarantee Yojana Samavesh" along with framing, pasting and installation work for a Government program held on -3- NC: 2025:KHC-D:8677 WP No. 104185 of 2025 HC-KAR 12.03.2024, aimed at providing information on Government Guarantee Schemes. The respondents' availed the petitioner's services for the said program, which was organized in accordance with the Government Order dated 04.03.2024 issued by Respondent No.2. The petitioner incurred expenses from his own resources to carry out the work. The petitioner submitted a bill for ₹.24,040/- on 12.03.2024 for the services rendered, which was duly approved and sanctioned by the competent authorities, i.e., Respondent Nos.1 and 2.
5. However, despite repeated requests and representations, the said amount has not been released, causing financial hardship to the petitioner. Hence, the petitioner is before this Court.
6. Learned AGA representing the State submits that the representation made by the petitioner will be considered if reasonable time is granted.
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NC: 2025:KHC-D:8677 WP No. 104185 of 2025 HC-KAR
7. Under the circumstances, I pass the following:
ORDER
i) The petition is allowed.
ii) A writ of mandamus is issued directing the respondent Nos.1 and 2 to consider the representation dated 23.06.2025(Annexure-C) and appropriate orders in accordance with law, within an outer limit of three months from the date of receipt of a copy of this order.
Sd/-
(PRADEEP SINGH YERUR) JUDGE RHR/-CT-MCK List No.: 1 Sl No.: 28