Karnataka High Court
R Rudra Nayaka vs The Chief Officer on 11 December, 2012
Bench: Chief Justice, B.V.Nagarathna
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated this the 11th day of December, 2012
PRESENT
THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
WP No.40386/2012(LB-RES-PIL)
BETWEEN
1. R RUDRA NAYAKA
S/O RUDRA NAYAKA
AGED ABOUT 45 YEARS
OCCUPATION AGRICULTURE
R/AT GOWDARA BEEDI
OLD TOWN
CHALLAKERE-577522
CHITRADURGA DISTRICT
2. S THIPPESWAMY
S/O SIDDAPPA
AGED ABOUT 50 YEARS
TOWN MUNICIPAL COUNCILOR
CHALLAKERE-57522
CHITRADURGA DISTRICT
3. BHADRI @ BHADRANNA
S/O ERANNA
AGED ABOUT 40 YEARS
OCCUPATION AGRICULTURE
R/AT HORKERE
CHALLAKERE-577522
CHITRADURGA DISTRICT
4. S RAJU
S/O S SURIYAPPA
AGED ABOUT 35 YEARS
OCCUPATION AGRICULTURE
R/AT RAHIMNAGARA
CHALLAKERE-577522
CHITRADURGA DISTRICT
5. P KUMAR
S/O DODDA OBAIAH
2
AGED ABOUT 40 YEARS
OCCUPATION AGRICULTURE
R/AT RAHIMNAGARA
CHALLAKERE-577522
CHITRADURGA DISTRICT
6. B T MANJUNATHA
S/O THIPPESWAMY
AGED ABOUT 40 YEARS
OCCUPATION AGRICULTURE
R/AT HORKERE
CHALLAKERE-577522
CHITRADURGA DISTRICT
7. P SHIVAKUMAR
S/O PAPAYYA
AGED ABOUT 40 YEARS
OCCUPATION AGRICULTURE
R/AT BEHIND VEERABHADRA SWAMY
TEMPLE, CHALLAKERE-577522
CHITRADURGA DISTRICT
8. T MANOJ
S/O THIPPAYYA
AGED ABOUT 50 YEARS
OCCUPATION AGRICULTURE
R/AT OLD TOWN CHALLAKERE-577522
CHITRADURGA DISTRICT
... PETITIONERS
(By Sri.H ASHOK KUMAR, ADV.)
AND
1. THE CHIEF OFFICER
TOWN MUNICIPAL COUNCIL
CHALLAKERE-577522
CHITRADURGA DISTRICT
2. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT
CHITRADURGA-577501
3. THE DIRECTOR
MUNICIPAL ADMINISTRATION
9TH FLOOR, VISHVESHWARAIAH TOWER
DR AMBEDAKAR VEEDI
BANGALORE-560001
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4. THE SECRETARY
URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIKASA SOUDHA
BANGALORE-560001
5. THE CHIEF SECRETARY
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BANGALORE-560001
6. THE SECRETARY
SHRI PARSHWANATH
DIGAMBARA JAIN TRUST (R)
PAVAGADA ROAD
CHALLAKERE-577522
CHITRADURGA DISTRICT
7. THE SECRETARY/MANAGER
HOYSALA CREDIT CO-OPERATIVE SOCIETY,
PAVAGADA ROAD
CHALLAKERE-577522
CHITRADURGA DISTRICT
... RESPONDENTS
(By Sri.R.DEVDAS, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE 1ST RESPONDENTS TO RECOVER THE LOSS
CAUSED BY THE 6TH AND 7TH RESPONDENTS.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:
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ORDER
VIKRAMAJIT SEN, C.J. (Oral) :
In this petition, the prayer is directed against the order dated 22.11.2008 which granted a lease to Shri.Parashwanatha Digambara Jain Trust (R) for a period of six years, as the previous lease had expired. The petition is barred by latches. Hence, dismissed.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv