Karnataka High Court
Shri N P Amruthesh vs Union Of India on 27 March, 2013
Bench: Chief Justice, B.V.Nagarathna
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF MARCH 2013
PRESENT
THE HON' BLE MR.D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON' BLE MRS.JUSTICE B.V.NAGARATHNA
WP No.24110/2011 c/w WP No.2955/2012,
WP No.7221/2012, WP No.7873/2012 &
WP No.45589/2012 (GM-RES-PIL)
IN WP No.24110 OF 2011
BETWEEN :
SHRI N P AMRUTHESH
S/O SHRI PUTTASWAMY
AGED ABOUT 51 YEARS
ADVOCATE NO.7, 1ST FLOOR
PARAKALA MUTT BUILDING
TANK BUND ROAD
BANGALORE-560009
... PETITIONER
(By Sri S P SHANKAR, SR. COUNSEL WITH
SRI B.V. KRISHNA, ADV. FOR M/S S.P.S. ASSTS, ADVS.,)
AND :
1. UNION OF INDIA
MINISTRAY OF LAW AND JUSTICE
NORTH BLOCK
NEW DELHI-110001
REPRESENTED BY ITS SECRETARY
2. STATE OF KARNATAKA
MINISTRY OF LAW AND JUSTICE
VIDHANA SOUDHA
DR AMBEDKAR VEEDHI
BANGALORE-560001
REPRESENTED BY ITS SECRETARY
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3. HIGH COURT OF KARNATAKA
BANGALORE-560001
REP BY ITS REGISTRAR GENERAL
4. COMPTROLLER AND AUDITOR GENERAL OF INDIA
OFFICE OF THE AUDITOR AND COMPTROLLER OF
INDIA, NEW DELHI-110001
5. SHRI RODDA VEERSHETTY
S/O BHIMRAO, AGED ABOUT 55 YEARS
OCC: ADVOCATE, R/O BIDAR,
NOW AT BANGALORE,
C/O HOTEL ARUNA ANAND (DELUXE LODGE)
NO.7, 1st CROSS, ANNAMA TEMPLE EXTENSION,
MAJESTIC, BANGALORE-560 009.
(R-5 IMPLEADED V/O DATED 17.04.2012)
... RESPONDENTS
(By Smt. SINCHANA, ADV., FOR SRI S KALYAN BASAVARAJ
ASG AND SRI ANIYAN JOSEPH, CGC FOR R1 & R4.
SRI BASAVARAJ KAREDDY, PRL.GA, FOR R2.
SRI R. DEVDAS, AGA FOR R3.
SRI RODDA VEERASHETTY, PARTY-IN-PERSON FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR THE RECORDS FROM R1 TO R3 PERTAINING TO
ESTABLISHMENT OF CIRCUIT BENCHES AT DHARWAD &
GULBARGA & ON PERUSAL OF THE SAME BE PLEASED TO
ISSUE A WRIT OF CERTIORARI OR SUCH OTHER WRIT OR
ORDER OR DIRECTION IN THE NATURE OF CERTIORARI OR
ANY OTHER APPROPRIATE WRIT ORDER OR DIRECTION
UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA
QUASHING THE NOTIFICATION DT.19.10.2004 VIDE
ANNEXURE -H IN THE INTEREST OF JUSTICE & EQUITY & FAIR
PLAY IN ACTION AND ETC.,
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IN WP NO 2955 OF 2012
BETWEEN :
RODDA VEERSHETTY
ADVOCATE,
AGED ABOUT 55 YEARS,
C/O HOTEL ARUNA ANAND (DELUXE LODGE)
NO.7, IST CROSS,
ANNAMMA TEMPLE EXTENSION, (MAJESTIC)
BANGALORE-560009
... PETITIONER
(By Sri RODDA VEERSHETTY, PARTY-IN-PERSON)
AND :
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECETARY,
GOVT. OF KARNATAKA,
VIDHANA SOUDHA,
BANGALORE-560001
2. THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA,
PRINCIPAL BENCH
AT BANGALORE-560001
... RESPONDENTS
(By Sri R. DEVDAS, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R1 TO CONSIDER THE REPRESENTATION
DATED.23.01.2012 VIDE ANNEXURE-A AND DIRECT R2 TO
CONSIDER THE REPRESENTATION FILED BY THE PETITIONER
DATED 23.01.2012 VIDE ANNEXURE-B.
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IN WP NO 7221 OF 2012
BETWEEN :
RODDA VEERSHETTY
AGED ABOUT 55 YEARS
ADVOCATE
C/O HOTEL ARUNA ANAND
( DELUXE LODGE NO. 7)
IST CROSS, ANNAMMA TEMPLE
EXENSION (MAJESTIC),
BANGALORE-560009
... PETITIONER
(By Sri RODDA VEERSHETTY, ADV., PARTY-IN-PERSON)
AND :
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
THE HONBLE CHIEF MINISTER
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA,
BANGALORE-560 001
2. THE CHIEF SECRETARY
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA,
BANGALORE-560 001
3. THE PRINCIPAL SECRETARY
LAW DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560 001
4. THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
PRINCIPAL BENCH
AT BANGALORE
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5. THE ADDITIONAL REGISTRAR GENRAL
HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
... RESPONDENTS
(By Sri R. DEVDAS, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT TO THE RESPONDENTS TO CONSIDER THE
REPRESENTATION DATED 27.02.2012 AND 30.01.2012 VIDE
ANNEXURE-A AND DIRECT R4 DATED 03.03.2012 VIDE
ANNEXURE-C.
IN WP NO 7873 OF 2012
BETWEEN :
RODDA VEERSHETTY
ADVOCATE,
AGED ABOUT 55 YEARS
C/OHOTEL ARUNA ANAND (DELUXE LODGE)
NO.7, 1ST CROSS,
ANNAMMA TEMPLE EXTENSION, (MAJESTIC)
BANGALORE-560009
... PETITIONER
(By Sri RODDA VEERSHETTY, ADV., PARTY-IN-PERSON)
AND :
THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
PRINCIPAL BENCH
BANGALORE-1
... RESPONDENT
(By Sri R. DEVDAS, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT OR ORDER TO THE RESPONDENT TO CONSIDER
REPRESENTATION DATED 07.03.2012 VIDE ANNEXURE-A.
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IN WP NO 45589 OF 2012
BETWEEN :
RODDA VEERSHETTY
AGED ABOUT 55 YEARS,
ADVOCATE, S/O BHIMRAO,
CASTE LINGAYATH
R/O & AT POST KAPLAPUR (A),
TALUKA BIDAR,
DISTRICT BIDAR 585401
... PETITIONER
(By Sri RODDA VEERSHETTY, ADV., PARTY-IN-PERSON)
AND :
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560001
2. THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA,
PRINCIPAL BENCH AT
BANGALORE-560001
3. THE ADDITIONAL REGISTRAR GENERAL
HIGH COURT OF KARNATAKA,
CIRCUIT BENCH AT
GULBARGA-585101
4. THE REGISTRAR (JUDICIAL)
HIGH COURT OF KARNATAKA,
PRINCIPAL BENCH AT
BANGALORE-560001
... RESPONDENTS
(By Sri R DEVADAS AGA,)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT OR ORDER TO THE 1ST RESPONDENT VIDE
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ANNEXURE-B DATED 21.4.2012 TO CONSIDER THE
REPRESENTATION AND ARRANGE FOR VACATION SITTINGS
BEFORE THE CIRCUIT BENCH AT GULBARGA DURING WINTER
VACATION DATED 17TH DECEMBER 2012 TO 1ST JANUARY
2013 AND DIRECT OR ORDER FOR CONSIDERATION OF THE
REPRESENTATION DATED 25.4.2012 AND DIRECT THE 2ND
RESPONDENT TO ARRANGE VACATION SITTINGS DURING
WINTER VACATION VIDE ANNEXURE-C AND ETC.,
THESE WRIT PETITIONS COMING ON FOR PRELIMINRY
HEARING THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
D.H.WAGHELA, C.J. (Oral) :
1. Learned Senior Counsel Sri.S.P.Shankar appearing for the petitioner has submitted a memo in writing stating that subject to the liberty to the petitioner to file a comprehensive PIL, in view of the observations of the Apex Court in judgments reported in AIR 1982 SC 149 and AIR 1983 SC 846 along with latest information obtained by the petitioner, WP.No.24110/2011 may be permitted to be withdrawn.
Permission being granted, petition is disposed in the aforesaid terms.
Notice issued to respondents other than those mentioned in this order is dispensed with.
All connected matters shall also stand disposed accordingly.
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In view of the disposal of Writ Petitions, I.A.No.I/2013 and I.A.No.II/2013 in WP.No.24110/2011 do not survive for consideration.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv