Karnataka High Court
Sri Krishna Traders vs State Of Karnataka on 2 September, 2025
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NC: 2025:KHC:34505
WP No. 30056 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO. 30056 OF 2018 (GM-RES)
BETWEEN:
SRI KRISHNA TRADERS
NO.2, SEETHAIAH BUILDING,
1ST CROSS, GAJALADINNE MAIN ROAD,
2ND STAGE, BEML LAYOUT,
KOLAR-563 101
REP. BY ITS PROPRIETOR
SHRI SUDHAKAR
...PETITIONER
(BY SRI. PRAKASH T HEBBAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP. BY ADDITIONAL CHIEF SECRETARY,
SOCIAL WELFARE DEPARTMENT,
BENGALURU-560 001
Digitally signed
by SUMA 2. THE DEPUTY COMMISSIONER
KOLAR DISTRICT,
Location: HIGH KOLAR-563 101
COURT OF
KARNATAKA 3. THE JOINT DIRECTOR
SOCIAL WELFARE DEPARTMENT,
KOLAR TALUK,
KOLAR DISTRICT-563 101
4. THE DEPUTY DIRECTOR
DEPARTMENT OF BACKWARD CLASSES
NEAR RAILWAY STATION,
KOLAR TALUK,
KOLAR DISTRICT-563 101
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NC: 2025:KHC:34505
WP No. 30056 of 2018
HC-KAR
5. THE EXECUTIVE DIRECTOR
KARNATAKA RESIDENTIAL EDUCATION
INSTITUTIONS ASSOCIATION,
BENGALURU-560 001
...RESPONDENTS
(BY SRI. MAHANTESH SHETTAR, ADDITIONAL GOVERNMENT
ADVOCATE FOR RESPONDENT NOS.1 TO 4;
SRI. SHISHIRA AMARNATH, ADVOCATE FOR RESPONDENT NO.5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER DATED 03.07.2018 PASSED BY THE FIRST RESPONDENT,
VIDE NO.SA.KA.E. 298 PA.KA.VE 2018 AS PER ANNEXURE-A.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
Learned counsel for the petitioner submits that the writ petition as become infructuous in view of the order dated 31.03.2023 passed by this Court in W.P No.57543/2018.
In view of the above submission, the petition is dismissed as having become infructuous.
Sd/-
(R. NATARAJ) JUDGE SMA List No.: 1 Sl No.: 41