Karnataka High Court
Sri. Narayanagowda M B vs State Of Karnataka on 15 December, 2020
Author: M.Nagaprasanna
Bench: M. Nagaprasanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF DECEMBER, 2020
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.56765/2018 (S-RES)
BETWEEN
SRI.NARAYANAGOWDA. M.B
S/O LATE M.T.BASAVEGOWDA,
AGED ABOUT 60 YEARS,
R/AT 39/B, KANIYARA RAMAMADIRA ROAD,
N.R.MOHALLA,
MYSURU - 570 007. ... PETITIONER
(BY, SRI.MANJESH H.M. ADVOCATE
(PHYSICAL HEARING))
AND
1. STATE OF KARNATAKA,
BY ITS SECRETARY TO GOVERNMENT,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. MYSORE URBAN DEVELOPMENT AUTHORITY,
J.L.B. ROAD,
MYSURU - 570 001.
BY ITS COMMISSIONER.
3. CHITRADURGA URBAN DEVELOPMENT AUTHORITY,
C.K.PURA,
2
CHITRADURGA - 577 501
BY ITS COMMISSIONER.
... RESPONDENTS
(BY SRI.R. SRINIVASAGOWDA, AGA FOR R-1 (PHYSICAL
HEARING)SRI.P.S.MANJUNATH, ADVOCATE FOR R-2
R-3 SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE IMPUGNED ORDER OR DIRECTION TO
DECLARE THAT THE ORDER DATED 07.12.2018, PASSED
BY THE R-1 WHICH IS PRODUCED AND MARKED AS
ANNEXURE-C TO THE WRIT PETITION, CONSEQUENTLY TO
QUASH THE IMPUGNED ORDER OR DIRECTION TO
DECLARE THAT THE ORDER DATED 10.12.2018, PASSED
BY THE R-2 WHICH IS PRODUCED AND MARKED AS
ANNEXURE-D TO THE WRIT PETITION; AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Writ petition has called in question the order of transfer dated 07.12.2018 and the consequential relieving order dated 10.12.2018. During pendency of the writ petition, the petitioner has retired on attaining superannuation on 30.11.2019. 3
2. In the light of subsequent development and petitioner having retired, the petition is rendered infructuous.
Accordingly, this writ petition is disposed as having become infructuous.
Sd/-
JUDGE RKA/GPG