Karnataka High Court
Sri. Laguma Reddy vs The Chief Secretary on 24 October, 2025
-1-
NC: 2025:KHC:42243
WP No. 10853 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO. 10853 OF 2024 (LB-RES)
BETWEEN:
SRI. LAGUMA REDDY
S/O LATE MUNIVENKATAPPA
AGED ABOUT 72 YEARS,
RESIDING AT GOPASANDRA VILLAGE
ULLAVADI GRAMA PANCHYATHI
KASABA HOBLI, CHINTAMANI TALUK,
CHICKBALLAPUR DISTRICT-563125
...PETITIONER
(BY SRI. SUNIL T., ADVOCATE (ABSENT))
AND:
1. THE CHIEF SECRETARY
DEPARTMENT OF PANCHAYATH RAJ DEVELOPMENT
GOVERNMENT OF KARNATAKA,
DR. AMBEDKAR VEEDHI,
Digitally VIDHANA SOUDHA,
signed by BENGALURU-560001.
SUMA
Location: 2. THE EXECUTIVE OFFICER
HIGH
COURT OF CHINTMANI TALUK
KARNATAKA CHICKBALLPUR DISTRICT-563125
3. THE PRIMARY DEVELOPMENT OFFICER
ULLAVADI GRAM PANCHAYATH
KASABA HOBLI
CHINTAMANI TALUK
CHICKBALLAPUR DISTRICT-563125
4. SRI. G.N. NARAYANASWAMY
SON OF LATE CHICKA NARAYNAPPA
AGED ABOUT 72 YEARS
RESIDING AT GOPASANDRA VILLAGE
-2-
NC: 2025:KHC:42243
WP No. 10853 of 2024
HC-KAR
ULLAVADI GRAMA PANCHYATHI
KASABA HOBLI, CHINTAMANI TALUK.
CHICKBALLAPUR DISTRICT-563125
5. SMT. KRISHNAMMA
WIFE OF LATE NAREAPPA
AGED ABOUT 65 YEARS
RESIDING AT GOPASANDRA VILLAGE
ULLAVADI GRAMA PANCHYATHI
KASABA HOBLI, CHINTAMANI TALUK,
CHICKBALLAPUR DISTRICT-563125
6. SRI. VENKATARAVANAPPA
S/O LATE NARAYANAPPA
AGED ABOUT 59 YEARS
RESIDING AT GOPASANDRA VILLAGE
ULLAVADI GRAMA PANCHYATHI
KASABA HOBLI, CHINTAMANI TALUK,
CHICKBALLAPUR DISTRICT-563125
7. SRI. V. NARAYANASWAMY
SON OF MUNISAMAPPA
AGED ABOUT 60 YEARS
RESIDING AT GOPASANDRA VILLAGE
ULLAVADI GRAMA PANCHYATHI
KASABA HOBLI, CHINTAMANI TALUK
CHICKBALLAPUR DISTRICT-563125
8. SMT. PARAVATHAMMA
W/O LATE VENKATESHAPPA
AGED ABOUT 65 YEARS
RESIDING AT GOPASANDRA VILLAGE
ULLAVADI GRAMA PANCHYATHI
KASABA HOBLI, CHINTAMANI TALUK
CHICKBALLAPUR DISTRICT-563125
...RESPONDENTS
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO PASS AN ORDER DATED
29.01.2024 PASSED BY RESPONDENT NO.2 IN APPEAL NO.7/2021 -
22 AT ANNEXURE-E AND ALLOW THIS PETITION AND ETC.,
-3-
NC: 2025:KHC:42243
WP No. 10853 of 2024
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
There is no representation for the learned counsel for the petitioner.
2. Even after granting six opportunities, the office objections are not complied with. The petition is pending before this Court for nearly one year.
3. Hence, the writ petition is dismissed for non- prosecution.
Sd/-
(R. NATARAJ) JUDGE HJ List No.: 1 Sl No.: 5