Karnataka High Court
Jitendra Prasad S/O Sinhasan Prasad vs Dalbir Singh Kataria S/O Darbara Singh ... on 10 June, 2024
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NC: 2024:KHC-K:3738
WP No. 201648 of 2017
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 10TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR. JUSTICE R.NATARAJ
WRIT PETITION NO.201648 OF 2017 (GM-RES)
BETWEEN:
JITENDRA PRASAD S/O SINHASAN PRASAD
AGE: 40 YEARS, OCC: RETD. SERGENT,
INDIAN AIR FORCE,
C/O VISHWANATH GADA, #19-5-383/1,
SHIV NAGAR NORTH, BIDAR-585401.
...PETITIONER
(BY SRI. SACHIN M. MAHAJAN, ADVOCATE)
AND:
1. DALBIR SINGH KATARIA S/O DARBARA SINGH
KATARIA,
AGE: 54 YEARS, OCC: WARRANT OFFICER-692560-S
RELIEVED FROM AIR FORCE STATION, BIDAR ON
Digitally 1.9.2010 PRESENTLY POSTED AT 13 BRD,
signed by
RENUKA AIR FORCE PALAM, NEW DELHI-110010.
Location:
High Court 2. THE AIR COMMODORE,
Of Karnataka AIR FORCE COMMANDING,
AIR FORCE STATION,
BIDAR-585401.
3. THE UNION OF INDIA
BY ITS SECRETARY,
MINISTRY OF DEFENSE
SOUTH BLOCK,
NEW DELHI-110011.
...RESPONDENTS
(BY SRI SUDHIRSINGH R. VIJAPUR, DSGI FOR R2 AND R3;
R1- SERVED)
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NC: 2024:KHC-K:3738
WP No. 201648 of 2017
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OR ORDER OR DIRECTION IN THEREBY
DIRECTING THE RESPONDENT NO.2 TO HAND OVER THE
ENTIRE CASE PAPERS I.E. PRIVATE COMPLAINT NO.9/2010
(JITENDRA SINGH VS DALBIR SINGH) AND TRANSFER THE
CASE THE COURT OF THE LEARNED PRINCIPAL CHIEF
JUDICIAL MAGISTRATE AT BIDAR FOR DISPOSAL OF THE
CASE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the writ petition does not survive for consideration.
2. A memo to that effect is served by the learned counsel for the petitioner and the same is taken on record.
3. In view of the above, the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE SMP CT:SI List No.: 1 Sl No.: 35