Karnataka High Court
Ram Nagappa Baidinmane vs State Of Karnataka on 16 December, 2020
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 16TH DAY OF DECEMBER 2020
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
W.P. NO.148727/2020(GM-CC)
BETWEEN:
1. RAM NAGAPPA BAIDINMANE
A/A 47 YEARS, POST MASTER,
R/O GARADI HITTAL,
PO BELAKE, TAL BHATKAL,
U.K. DISTRICT.
2. YADAV HANUMANT MOGER
A/A 27 YEARS, WARDER IN PRISONS DEPT.
R/O BELAKE, TAL BHATKAL,
U.K. DISTRICT.
3. RAGHAVENDRA MUDURA MOGER
A/A 40 YEARS, SCIENTIFIC ASSISTANT NPCL,
R/O C-6/9/3, KAIGA TOWNSHIP,
MALLAPUR, TAL KARWAR,
U.K. DISTRICT.
...PETITIONERS
(BY SRI.: A P HEGDE, ADV.)
AND
1. STATE OF KARNATAKA
BY SECRETARY,
SOCIAL WELFARE DEPARTMENT,
M.S. BUILDING,
BENGALURU-560001.
2. DISTRICT CASTE VERIFICATION COMMITTEE
U.K. DISTRICT, KARWAR,
BY ITS CHAIRMAN AND
2
DEPUTY COMMISSIONER,
UTTARA KANNADA DISTRICT,
KARWAR.
3. MEMBER SECRETARY
DISTRICT CASTE VERIFICATION COMMITTEE,
U.K. DISTRICT, KARWAR,
AND SOCIAL WELFARE OFFICER,
UTTARA KANNADA DISTRICT,
KARWAR.
..RESPONDENTS
(BY SRI. C. JAGADISH, SPECIAL COUNSEL FOR R1 TO R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING THIS COURT TO
ISSUE APPROPRIA TE WRIT, ORDER OR DIRECTION IN THE
NATURE OF CERTIORARI (I) QUAS HING THE IMPUGNED
NOTICES ISSUED BY RESPONDENT N O.3 DATED, 20.11.2020
(ANNEXURE-G,G1 AND G2 RES PECTIVELY) AND ETC.,
THIS PETITION COMING ON FOR ORDERS, THIS DAY ,
THE COURT MADE THE FOLLOWING :
ORDER
The learned counsel for the respondents submits that respondent No.2 has passed an order yesterday.
His submission is placed on record. 3 In view of the order passed by respondent No.2, nothing survives for consideration in this writ petition. Accordingly, writ petition is dismissed as having become infructuous.
However, liberty is reserved for the petitioners to challenge the order passed by respondent No.2.
SD/-
JUDGE MNS/