Karnataka High Court
Sadaguru Samarth Guruling Jangam ... vs The Managing Director on 18 November, 2013
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 18th DAY OF NOVEMBER 2013
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
WRIT PETITION No.66394/2012(GM-RES)
C/W WRIT PETITION NO.64446/2012(GM-RES)
IN WRIT PETITION No.66394/2012
BETWEEN:
SADAGURU SAMARTH GURULING JANGAM MAHARAJARU
THE PEETADHYAKSHARU, SHRI SADGURU
RAYALINGESHWAR GYANA VIDYA
SOCIETY, AGE: 40,
R/O. KAKAMARI MATHA,
TQ: ATHANI, DIST: BELGAUM
... PETITIONER
(BY SRI. CHANDRASHEKHAR CHAKALABBI, ADVOCATE)
AND:
1. THE MANAGING DIRECTOR
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LTD., CHINNASWAMI STADIUM
GATE NO. 14, RAJBHAVAN ROAD,
BANGALORE 560 001
2. THE ASSISTANT DIRECTOR,
KARNATAKA RURAL INFRASTRUCTURE
DEVELOPMENT LTD.,
NEAR SAI MANDIR, SATTI ROAD, ATHANI 591 304
3. THE DEPUTY DIRECTOR,
KARNATAKA RURAL INFRASTRUCTURE
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DEVELOPMENT LTD.,
ZILLA PANCHAYAT ENGINEERING OFFICE
BUILDING, CHIKKODI.
4. THE DIRECTOR,
TOURISM DEPARTMENT,
49, II FLOOR, KANIJA BHAVANA
RACE COURSE ROAD, BANGALORE
5. THE ASSISTANT DIRECTOR,
TOURISM DEPARTMENT,
D.C. COMPOUND, TOURISM INFORMATION
CENTRE, BELGAUM
6. THE DEPUTY COMMISSIONER, BELGAUM
7. THE CHIEF SECRETARY,
GOVERNMENT OF KARNATAKA,
BANGALORE
8. THE PRINCIPAL SECRETARY
TOURISM DEPARTMENT,
GOVT. OF KARNATAKA,
VIKAS SOUDHA, BANGALORE
9. LAXMAN SAVADI
MEMBER OF LEGISLATIVE ASSEMBLY
VIDHAN SOUDHA, BANGALORE
... RESPONDENTS
(BY SRI. K.S. PATIL, HCGP FOR R6 TO R8
SRI. JAGADISH PATIL, Advocate. FOR R1 TO R3.
SRI. SANTOSH B. MALAGOUDAR, Advocate FOR R9. R4 AND R5
SERVED. )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO
RESPONDENT NO.1, 2 AND 3 TO COMPLY WITH THE DIRECTION AS
PER LETTER DATED:02/07/2012 ISSUED BY RESPONDENT NO.4
(ANNEXURE-A) AND RESUME THE CONSTRUCTION WORK OF "YATRI
NIWAS" WITHIN THE PREMISES OF PETITIONER's SOCIETY AND ETC.
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IN WRIT PETITION NO.64446/2012
BETWEEN:
THE SECRETARY
SHIR SADGURU RAYALINGESHWARA GNYANA
VIDYA SOCIETY, KAKAMARI MATHA,
TQ. ATHATNI, DIST. BELGAUM.
... PETITIONER
(BY SRI. CHANDRASHEKHAR CHAKALABBI, ADVOCATE)
AND:
1. THE SECRETARY,
KARNATAKA BORDER AREA DEVELOPMENT
AUTHROITY, ROOM NO.29, VIDHAN SOUDHA
BANGALORE.
2. THE DEPUTY COMMISSIONER, BELGAUM
3. THE MINSTER, Department. CO-OPERATIVE AND
AGRICULTURE MARKETING, ROOM NO.232,
II FLOOR, VIDHAN SOUDHA, BANGALORE.
4. THE CHIEF SECRETARY,
GOVERNMENT OF KARNATAKA, BANGALORE
5. THE SECRETARY, AMMAJESHWARA SOCIETY
KAKAMARI,T Q. ATHANI, DIST. BEGLAUM.
6. LAXMAN SAVADI
MEMBER OF LEGISLATIVE ASSEMBLY
VIDHAN SOUDHA, BANGALORE
7. SHRI CHANDRAKANT GULLAPPA BELLAD,
PRESIDENT BORDER AREA DEVELOPMENT AUTHORITY
ROOM NO.29, VIDHAN SOUDHA, BANGALORE
8. THE MANAGING DIRECTOR
KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT
LTD., CHINNASWAMI STADIUM, GATE NO.13
RAJBHAVAN ROAD, Bangalore 560 001
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10. THE ASSISTANT DIRECTOR
KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT
LTD., NEAR SAI MANDIR, SATTI ROAD, ATHANI.
11. THE DEPUTY DIRECTOR,
KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT
LTD., ZILLA PANCHAYAT ENGINEERING OFFICE,
BUILDING, CHIKKODI.
... RESPONDENTS
(BY SRI. K.S. PATIL, HCGP FOR R1 TO R4. R6 SERVED.
SRI. SACHIN S. MAGADUM, Advocate. FOR R5.
SRI. JAGADISH PATIL, Advocate. FOR R8 TO R10.
SRI. CHETAN T. LIMBIKAI, Advocate FOR R7. )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
DECISION TAKEN VIDE LETTER ISSUED BY RESPONDENT NO.1 DATED
6.2.12 ANNEXURE A AND ETC.
THESE WRIT PETITIONS COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners has filed a memo seeking permission to withdraw the petitions.
Memo is taken on record. Writ Petitions are dismissed as withdrawn in terms of the memo.
SD/-
JUDGE.
Kmv