Karnataka High Court
Sri. Balachandra Prabhakar Kodlekar vs The State Of Karnataka on 26 August, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 26TH DAY OF AUGUST, 2013
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
WRIT PETITION No.77242 OF 2013
AND
WRIT PETITION NOS.77249-77259 OF 2013 (GM-RES)
BETWEEN:
1. Sri. Balachandra Prabhakar Kodlekare,
Aged 27 years,
Resident of Kotithirtha Kodlekar House,
Gokarna, Kumta Taluk,
Uttara Kannada District.
2. Sri. Gajanan Shamba Upadhyaya,
Aged 43 years,
Resident of Near Sanskrith School,
Gokarna,
Kumta Taluk,
Uttara Kannada District.
3. Sri. Shivram Vinayak Adi,
Aged 32 years,
Resident of Ratha Beedhi,
Gokarna,
Kumta Taluk,
Uttara Kannada District.
4. Sri. Vishwanath @ Vishu Paniraj Gopi Bhat,
Aged 45 years,
Resident of Near Mahabaleshwar Temple,
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Gokarna,
Kumta Taluk,
Uttara Kannada District.
5. Sri. Raju @ Rajgopal Mahadev Adi,
Aged 38 years,
Resident of Ratha Beedhi,
Gokarna,
Kumta Taluk,
Uttara Kannada District.
6. Sri. Manu Bhaskar Navada,
Aged 24 years,
Resident of Naga Beedhi,
Gokarna,
Kumta Taluk,
Uttara Kannada District.
7. Sri. Neelakanth Vasudev Joglekar,
Aged 21 years,
Resident of Near Gokarna Temple,
Gokarna,
Kumta Taluk,
Uttara Kannada District.
8. Sri. Niranjan Murthy @ Niranjan
Gajanan Joshi,
Aged 35 years,
Resident of Ratha Beedhi,
Opposite Hittal Ganapathi Temple,
Gokarna, Kumta Taluk,
Uttara Kannada District.
9. Sri. Ganesh Vasudev Joglekar,
Aged 45 years,
Resident of Near Mahabaleshwar Temple,
Gokarna, Kumta Taluk,
Uttara Kannada District.
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10. Sri. Somanath Vasudev Joglekar,
Aged 40 years,
Resident of Near Mahabaleshwar Temple,
Gokarna, Kumta Taluk,
Uttara Kannada District.
11. Sri. Pani Raj Saka Ram Gopi Bhat,
Aged 78 years,
Resident of Sarashanakali Road,
Gokarna,
Kumta Taluk,
Uttara Kannada District.
12. Sri. Krishna Maneshwar Jog Bhat,
Aged 70 years,
Resident of Naga Beedhi,
Gokarna,
Kumta Taluk,
Uttara Kannada District. ...PETITIONERS
(By Sri. V.G. Bhat, Advocate - Absent)
AND:
1. The State of Karnataka,
Represented by its Secretary,
Home Department,
(Internal Affairs, Police service-B),
Vidhana Soudha,
Bangalore-560 001.
2. The Director of Prosecutions and
Government Litigations Department,
M.S. Building,
Bangalore-1.
3. Sri. Ashok N. Naik, Major,
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Advocate and former Public
Prosecutor, "Shanthinarayana",
Near Sundaranarayana Temple,
Ankola,
Uttara Kannada District.
4. The Chief Administrative Officer,
Sri. Ramachandrapura Mutt,
No.2A, J.P. Road, Girinagar 1st Stage,
Bangalore-560 085.
5. The Circle Inspector of Police,
Gokarna Police Station,
Gokarna, Kumta Taluk,
Uttara Kannada District. ...RESPONDENTS
(By Shri V.M. Banakar, Government Pleader for
Respondents 1, 2 and 5,
Respondent No.3 served,
M/s. Shankar Hegde Associates, Advocates for Respondent No.4)
---
These writ petitions are filed under Articles 226 & 227 of the
Constitution of India read with Section 482 of the Code of Criminal
Procedure, 1973, praying to call for the records relating to
concerning and connected with the impugned notification dated 20-
04-2012 vide Annexure-A professedly issued by the first respondnet,
peruse the same and declare and quash the said notification as
devoid of the authority of law, malicious and nonest, and etc.
These Petitions coming on for hearing this day, the Court
made the following:
ORDER
The learned counsel for the petitioners remains absent though the matter is called out time and again. A request for adjournment is 5 made. However, since this matter was specifically adjourned to this day at the instance of the learned counsel for the petitioners, the petitions are dismissed for non-prosecution.
Sd/-
JUDGE KS