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Karnataka High Court

Kelur Trust For Educational Cutural And ... vs The Deputy Commissioner And Ors on 7 August, 2025

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                  -1-
                                                            NC: 2025:KHC-K:4509
                                                        WP No. 201616 of 2024


                      HC-KAR




                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 7TH DAY OF AUGUST, 2025

                                              BEFORE
                               THE HON'BLE MS. JUSTICE JYOTI MULIMANI


                             WRIT PETITION NO.201616 OF 2024 (GM-RES)
                      BETWEEN:

                      KELUR TRUST FOR EDUCATIONAL,
                      CULTURAL AND HUMAN DEVELOPMENT (KTEACH)
                      VEDA COACHING ACADEMY,
                      MALLIKARJUN NAGAR,
                      VIJAYAPURA,
                      REPRESENTED BY ITS
                      ADMINISTRATIVE TRUSTEE,
                      SHIVANAND S/O NAGAPPA KELUR,
                      AGE: 52 YEARS,
                      R/O VAIBHAV NAGAR, VIJAYAPURA,
                      TQ. & DIST. VIJAYAPURA.

                                                                  ...PETITIONER
Digitally signed by
THEJAS KUMAR N        (BY SRI. SHIVANAND PATIL, ADVOCATE)
Location: HIGH
COURT OF              AND:
KARNATAKA

                      1.   THE DEPUTY COMMISSIONER
                           VIJAYAPUR-586101.

                      2.   CHIEF EXECUTIVE OFFICER,
                           ZILLA PANCHAYAT,
                           VIJAYAPURA-586101.

                      3.   THE DY. DIRECTOR OF
                           PUBLIC INSTRUCTIONS,
                           VIJAYAPUR-586101.
                                   -2-
                                                 NC: 2025:KHC-K:4509
                                           WP No. 201616 of 2024


 HC-KAR




4.   THE BLOCK EDUCATION OFFICER (RURAL),
     VIJAYAPURA
     TQ. & DIST. VIJAYAPURA-586101.
                                        ...RESPONDENTS

(BY SRI. SHESHADRI JAISHANKAR M., AGA FOR R1, R3 & R4;
    SMT.RATNA N.SHIVAYOGIMATH, ADVOCATE FOR R2)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.

     THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY,
AN ORDER IS MADE AS UNDER:


                          ORAL ORDER

Sri.Shivanand Patil., counsel for the petitioner and Sri.Sheshadri Jaishankar.M., AGA for respondent Nos.1, 3 and 4 have appeared in person.

Counsel for the petitioner submits that a memo has been filed stating that the petitioner may be permitted to withdraw the Writ Petition. Counsel therefore, submits that the memo may be taken on record and the Writ Petition may be dismissed as withdrawn. When queried, counsel for the petitioner submits that a conscious decision is taken by the petitioner to withdraw the writ petition.

-3-

NC: 2025:KHC-K:4509 WP No. 201616 of 2024 HC-KAR The oral submission made by counsel for the petitioner and the memo is placed on record.

The Writ Petition is dismissed as withdrawn.

Sd/-

(JYOTI MULIMANI) JUDGE MRP/VNR List No.: 2 Sl No.: 24