Karnataka High Court
Sri Raju Mahantesh Jambri vs The Kuvempu University on 6 August, 2024
Author: Ravi V.Hosmani
Bench: Ravi V.Hosmani
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NC: 2024:KHC-D:11116
WP No. 104905 of 2022
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 6TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
WRIT PETITION NO. 104905 OF 2022 (EDN-RES)
BETWEEN:
1. SRI RAJU MAHANTESH JAMBRI,
AGE: 25 YEARS, OCC: STUDENT,
R/O: NEAR YALLALINGA TEMPLE,
GHATAPRABH, TQ: GOKAK,
DIST: BELAGAVI, PIN CODE: 591306.
2. SHRI ADIVEPPA BASAPPA KEMPANNAVAR,
AGE: 37 EYARS, OCC: STUDENT,
R/O: SULADAL, TQ: GOKAK,
DIST: BELAGAVI, PIN CODE: 591 101.
3. SHRI PRADEEPKUMAR MALLAPPA BELAVI,
AGE: 32 YEARS, OCC: STUDENT,
R/O: DURADUNDI, TQ: GOKAK,
DIST: BELAGAVI, PIN CODE: 591 218.
Digitally signed by
CHANDRASHEKAR
LAXMAN
4. KUM NAGAVENI D/O. BHIMAPPA NAIK,
KATTIMANI
Location: High
AGE: 25 YEARS, OCC: STUDENT,
Court of Karnataka
R/O: SAMBALGALLI, TQ: HUKKERI,
DIST: BELAGAVI, PIN CODE: 591 301.
5. KUM LAKSHMI PATIL D/O. BASAVARAJ PATIL,
AGE: 20 YEARS, OCC: STUDENT,
R/O: YARAGATTI, TQ: YARAGATTI,
DIST: BELAGAVI, PIN CODE: 591 221.
...PETITIONERS
(BY SRI R. K. KULKARNI, ADVOCATE)
AND:
1. THE KUVEMPU UNIVERSITY,
REPRESENTED BY ITS REGISTRAR,
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NC: 2024:KHC-D:11116
WP No. 104905 of 2022
JNANA SHAHYADRI,
SHANKARGHATTA,
SHIVAMOOGGA DISTRICT,
PIN CODE: 577 451.
2. THE DIRECTOR,
DIRECTORATE OF DISTRANCE EDUCATION,
KUVEMPU UNIVERSITY, JNANA SHAHYADRI,
SHANKARGHATTA,
SHIVAMOGGA DISTRICT,
PIN CODE: 577 451.
3. SHRI REVANSHIDDESWAR RURAL DEVELOPMENT
AND SOCIAL WELFARE SOCIETY,
DR. M. P. MADHAGOUDA ARTS, COLLEGE,
GHATAPRABHA, TQ: GOKAK,
PIN CODE: 591 306,
REPRESENTED BY ITS SECRETARY,
SHRI LAKHAMAGOUDA A. PATIL,
DR. M P MADHAGOUDA ARTS, COLLEGE,
GHATAPRABHA, TQ: GOKAK,
PIN CODE: 591 306.
...RESPONDENTS
(BY SRI RAJENDRAKUMAR SUNGE, ADVOCATE FOR R1 AND R2;
SRI SHARAD M. PATIL, ADVOCATE FOR R3;
SRI CHETAN MUNNOLLI, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT,
ORDER OR DIRECTION IN THE NATURE OF MANDAMUS DIRECTING
THE RESPONDENTS TO REFUND THE ENTIRE FEES WHICH HAS BEEN
PAID TO THE RESPONDENT NO.1 THROUGH RESPONDENT NO.3, IN
THE INTERESTS OF JUSTICE AND EQUITY AND ETC.,
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2024:KHC-D:11116
WP No. 104905 of 2022
ORAL ORDER
Learned counsel for respondents no.1 and 2 has filed a memo stating that entire fee has been refunded to petitioners.
In view of memo, writ petition is dismissed as having become infructuous.
Registry is directed to de-link W.P.no.100603/2024 from this writ petition.
Sd/-
(RAVI V.HOSMANI) JUDGE EM CT-ASC List No.: 1 Sl No.: 10