Karnataka High Court
Pandit Rao Biradar Tahasildar Grade-Ii vs The State Of Karnataka & Ors on 30 September, 2013
Bench: K.Bhakthavatsala, B.S.Indrakala
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 30th DAY OF SEPTEMBER 2013
PRESENT
THE HON'BLE DR. JUSTICE K. BHAKTHAVATSALA
AND
THE HON'BLE MRS JUSTICE B.S.INDRAKALA
WRIT PETITION No. 103110/2013 (S-KAT)
BETWEEN:
Pandit Rao Biradar,
Tahasildar Grade II
Sandur Taluk,
Bellary District-583 119.
(Now working as Tahasildar Grade II
at Gulbarga from 2.9.2013 as per
transfer order dated 30.8.2013) ... PETITIONER
(By Sri. S.S. Halalli, Advocate)
AND:
1. The State of Karnataka,
Rep. By its Principal Secretary,
Revenue Department,
M.S. Building,
Bangalore-560 001.
2
2. The Deputy Commissioner,
Gulbarga District,
Gulbarga-585 101.
3. Sri Prakash Chincholikar,
S/o late Ramashanker,
Age: 53 years,
Tahsildar Grade-II Gulbarga Taluk,
Gulbarga District (Now relieved from
The post) R/o H.No.2-910/65/60
Dractor Colony, Jaya Nagar
Gulbarga City, Gulbarga-585 101 ... RESPONDENTS
[Sri Manvendra Reddy, Govt. Adv. for R-1 & 2
Sri R.V. Nadagouda, Adv. for R-3))
...
This Writ Petition is filed under Articles 226 and 227
of the Constitution of India praying to issue a writ of
certiorari quashing the order dated 13.9.2013 in
A.No.5676/2013 by the Karnataka Administrative Tribunal
vide Annexure-E.
This Writ Petition coming on for Preliminary Hearing
this day, Dr. Bhakthavatsala J., made the following:
ORDER
Learned Counsel for the petitioner files a memo stating that the writ petition becomes infructuous. 3
2. In view of the above, petition is dismissed as having become infructuous.
Sd/-
Judge Sd/-
Judge Nsu/-