Karnataka High Court
The State Of Karnataka vs Sri C K Nagaraju on 18 August, 2025
Author: S.G.Pandit
Bench: S.G.Pandit
-1-
NC: 2025:KHC:31852-DB
WP No. 7397 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF AUGUST, 2025
PRESENT
THE HON'BLE MR. JUSTICE S.G.PANDIT
AND
THE HON'BLE MR. JUSTICE K. V. ARAVIND
WRIT PETITION No. 7397 OF 2025 (S-KSAT)
BETWEEN:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRL. SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRY,
VIKASA SOUDHA,
BENGALURU-560001.
2. THE JOINT DIRECTOR,
DISTRICT INDUSTRIAL CENTRE,
TUMAKURU-572101.
Digitally signed ...PETITIONERS
by VALLI (BY SRI B. RAVINDRANATH, AGA)
MARIMUTHU
Location: HIGH AND:
COURT OF
KARNATAKA 1. SRI C. K. NAGARAJU,
S/O LATE ASHWATHNARAYANA RAO,
AGED ABOUT 59 YEARS,
WORKING AS DEPUTY DIRECTOR,
DISTRICT INDUSTRIAL CENTRE,
TUMAKURU,
AND ALSO, R/AT EWS 4,
KARNATAKA HOUSING BOARD COLONY,
NEAR BISHOP HOUSE,
CANTONMENT, BELLARY-583104.
-2-
NC: 2025:KHC:31852-DB
WP No. 7397 of 2025
HC-KAR
2. SRI B. MANJUNATH SWAMI,
DEPUTY DIRECTOR,
DISTRICT INDUSTRIAL CENTRE,
CHITRADURGA-577501.
...RESPONDENTS
(BY SRI NARAYAN, ADVOCATE FOR
SRI S.R. BALAKRISHNA, ADVOCATE FOR C/R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DATED 30.09.2024 AT
ANNEXURE-A PASSED BY HON'BLE KARNATAKA STATE
ADMINISTRATIVE TRIBUNAL IN APPLICATION No.4026 OF
2024.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.G.PANDIT
and
HON'BLE MR. JUSTICE K. V. ARAVIND
ORAL ORDER
(PER: HON'BLE MR. JUSTICE S.G.PANDIT) Sri B. Ravindranath, learned Additional Government Advocate appearing for the petitioners, files a memo dated 18.08.2025 enclosing the Notification dated 03.04.2025 posting respondent Nos.1 and 2 as Deputy Director, District Industrial Centre, Tumakuru and Deputy Director, District Industrial Centre, Chitragurga, respectively. Thus, learned Additional Government Advocate would submit that the writ petition would no more survive for consideration. -3-
NC: 2025:KHC:31852-DB WP No. 7397 of 2025 HC-KAR
2. Sri Narayan, learned counsel for Sri S.R. Balakirshna, learned counsel appearing for respondent No.1 would not dispute the said position.
3. In view of the subsequent development as stated above, the writ petition stands disposed of.
Sd/-
(S.G.PANDIT) JUDGE Sd/-
(K. V. ARAVIND) JUDGE MV List No.: 1 Sl No.: 36