Karnataka High Court
Sri Z M Chincholikar vs Karnataka Rural Infrastructure on 9 March, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2026:KHC:14107
WP No. 25055 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.25055 OF 2025 (S-TR)
BETWEEN:
SRI. Z.M. CHINCHOLIKAR
S/O SRI ZHARANAPPA MANIKAPPA CHINCHOLIKAR
AGED 59 YEARS
R/AT HONGIRANA, NEAR GUMPA
AGRICULTURE COLONY
BIDAR - 585 401
WORKING AT:
WORKING AS INCHARGE EXECUTIVE ENGINEER,
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LIMITED, DAVANAGERE DIVISION,
DAVANAGERE DISTRICT-577001
...PETITIONER
Digitally (BY SRI. RAVINDRA PRASAD B., ADVOCATE)
signed by
MADHURI S AND:
Location:
High Court
of Karnataka 1. KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR,
4TH & 5TH FLOOR,
GRAMEENAABHIVRUDHI BHAVANA
ANANDA RAO CIRCLE
BANGALORE - 560 009
2. THE CHIEF ADMINISTRATIVE OFFICER
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LIMITED
-2-
NC: 2026:KHC:14107
WP No. 25055 of 2025
HC-KAR
4TH & 5TH FLOOR,
GRAMEENAABHIVRUDHI BHAVANA,
ANANDA RAO CIRCLE,
BANGALORE - 560 009.
3. SRI. M. GURUMURTHY
MAJOR
WORKING AS ASSISTANT EXECUTIVE ENGINEER
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LIMITED,
DAVANAGERE SUB-DIVISION
DAVANAGERE - 577 001.
...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER DATED 19.07.2025 BEARING NO.KRIDL/AADALITHA/CR-
127/2025-26 PASSED BY RESPONDENT NO.2 VIDE ANNX-D AND
ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner files a memo seeking permission to withdraw the petition. The same is taken on record.
2. Accordingly, petition is dismissed as withdrawn.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE SV List No.: 2 Sl No.: 9