Karnataka High Court
Akhila Bharata Beda Jangam vs State Of Karnataka on 22 August, 2014
Author: K.L.Manjunath
Bench: K.L. Manjunath
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
Dated this the 22nd day of August, 2014
BEFORE
THE HON'BLE Mr. JUSTICE K.L. MANJUNATH
Writ Petition No.4495/2011
&
Writ Petition Nos.6135-43/2011 (GM CC)
BETWEEN
1. AKHILA BHARATA BEDA JANGAM
BUDGA JANGAM, MALA JANGAM
SAMAJ SAMSTHE, KOLADAMATA
MAHASAMSTHANA, SIDDAIAH ROAD
BANGALORE
BY ITS STATE PRESIDENT
Sri G F HUNASIKATTI MATH
2. SRI G M VISHWANATH SWAMY
S/O G M ANNADANAIAH
AGED 68 YEARS
R/O 962, 9TH MAIN, 3RD STAGE
3RD BLOCK, BASAVESHWARNAGAR
BANGALORE-79
3. SRI. C M SWAMY
S/O C M SHANMUKHMURTHY
AGED 36 YEARS
SANTHEPETE, NEAR KSRTC BUS STAND
HIRIYUR
2
4. Dr M P DHARKESHARAIAH
S/O M PANCHAKSARAIAH
AGE: 52 YEARS, BAPUJI CLINC
LAMBANI THANDA, P B ROAD
HIRIYUR
5. CHANNAVEERASWAMY G R
S/O K H RUDRAIAH
AGE: 42 YEARS
OLD SBM BUILDING, MAIN ROAD
HOLALKERE, DISTRICT CHITRADURGA
6. M SHASHIDHAR BABU
S/O M V MALLIKARJUNAIAH
AGED ABOUT 46 YEARS
SHANTI NILAYA, III CROSS
MAHAVEERNAGAR
CHITRADURGA
7. SHIVANAND HIREMATH
S/O CHANNABASAYYA
AGE: 46 YEARS
111, 3RD MAIN, 3RD CROSS
NHCS LAYOUT, BASAVESWARNAGAR
BANGALORE-79
8. S M PANCHAKRIAH
S/O MARURADLYYA
AGE: 65 YEARS
SANIHALLI, ANNIGERI POST
TQ: KADUR
CHIKAMAGALUR DISTRICT
9. B M KARIBASAYYA
S/O HALAYYA B M
AGE: 37 YEARS, SAGAR NIVAS
NEAR VISHWABHARATHI SCHOOL
GARIHATTI VILLAGE
CHITRADURGA DISTRICT
3
10. T S YEDIYURAYYA
S/O SIDDAYYA
AGE: 64 YEARS
R/O TURAVANHALLI
KADUR TALUK
CHIKAMAGALUR DISTRICT ... PETITIONERS
(By Sri PRAVEEN KUMAR RAIKOTE, ADV.,)
AND
1. STATE OF KARNATAKA
BY ITS CHIEF SECRETARY
VIDHANA SOUDHA
BANGALORE
2. THE SECRETARY
JUSTICE A J SADHASHIVA (RETD)
COMMISSION OF ENQUIRY
VISHVESHWARIAH TOWERS
BANGALORE ... RESPONDENTS
(By Sri H. ANANTHA, HCGP)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE RECORDS; ALLOW THIS WRIT PETITION AND
QUASH THE IMPUGNED ORDER PASSED BY THE 2ND
RESPONDENT AT ANNEXURE-D, DATED 14.10.2010.
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING- B GROUP THIS DAY, THE COURT
MADE THE FOLLOWING:-
4
ORDER
Learned Counsel for the petitioners submits that these petitions are become infructuous since Justice A.J. Sadashiva has already submitted his report. Accordingly, petitions are dismissed as having become infructuous.
Sd/-
JUDGE cp*