Karnataka High Court
B M S Educational Trust vs The Karnataka State Commissioner For on 13 September, 2023
Author: R Devdas
Bench: R Devdas
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NC: 2023:KHC:33105
WP No. 15427 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO.15427 OF 2022 (GM-RES)
BETWEEN:
1. B M S EDUCATIONAL TRUST
HAVING ADDRESS AT
P.O BOX 1908,
BULL TEMPLE ROAD,
BASAVANGUDI,
BENGALURU 560 019
REP BY THE CHARIPERSON AND
DONOR TRUSTEE,,
DR. B.S. RAGINI NARYANA
2. B.M.S COLLEGE OF ENGINEERING
Digitally signed by HAVING ADDRESS AT
DHARMALINGAM P.O BOX 1908,
Location: HIGH
COURT OF BULL TEMPLE ROAD,
KARNATAKA BASAVANAGUDI,
BENGALURU 560 019
REPRESENTED BY ITS CHAIRMAN
DR. P. DAYANANDA PAI
...PETITIONERS
(BY SRI. BADRI VISHAL., ADVOCATE)
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NC: 2023:KHC:33105
WP No. 15427 of 2022
AND:
1. THE KARNATAKA STATE COMMISSIONER FOR
SCHEDULED CASTE AND SCHEDULED TRIBES
HAVING ADDRESS AT NO. 14/3,
2nd FLOOR, CFC BUILDING,
NRUPATHUNGA ROAD,
BENGALURU 560 001
REPRESENTED BY ITS PRESIDENT
2. DR. SAKEY SHAMU
S/O LATE CHINNAIAH
R/AT NO. 58 NEW NO. 102,
PUTTANNA ROAD,
BASAVANAGUDI,
BENGALURU 560 004
...RESPONDENTS
(BY SMT. NAVYA SHEKHAR, AGA FOR R1
SMT. POOJA M KOORSE, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE PROCEEDINGS IN COMPLAINT NO.2 /2022
(ARISING OUT OF CASE NO.SERVICE/CR-80/2021-22)
PENDING BEFORE THE R-1 PRODUCED AT ANNEXURE-A AND
QUASH THE COMPLAINT IN COMP NO.2/2022 FILED BY R-2
BEFORE THE R-1 ANNEXURE-L AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2023:KHC:33105
WP No. 15427 of 2022
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioner has filed a memo dated 28.08.2023 along with a copy of an order passed by the Hon'ble Supreme Court in Special Leave to Appeal (C)Nos.22479-22480/2022 dated 21.08.2023.
2. Learned counsel for the petitioner submits that the petitioner trust has questioned the proceedings initiated at the hands of the respondent No.2 before the Karnataka State Commission for Scheduled Caste and Scheduled Tribes in complaint No.2/2022. However, in the orders passed by the Hon'ble Supreme Court, the 2nd respondent has agreed to withdraw the proceedings before the Commission. Therefore, this memo is filed seeking disposal of the writ petition in terms of the orders passed by the Hon'ble Supreme Court.
3. Accordingly, the writ petition stands disposed of in view of the fact that respondent No.2, who had filed -4- NC: 2023:KHC:33105 WP No. 15427 of 2022 compliant before the Commission has agreed to withdraw the proceedings.
Ordered accordingly.
Sd/-
JUDGE KLY CT: JL