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Karnataka High Court

Shri. Satish Jarakiholi, S/O. Shri ... vs Shri. Basavaraj Horatti, S/O. Shri ... on 3 March, 2026

                                                  -1-
                                                              NC: 2026:KHC-D:3376
                                                           WP No. 106443 of 2025


                      HC-KAR



                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                             DATED THIS THE 3RD DAY OF MARCH, 2026

                                            BEFORE

                          THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

                         WRIT PETITION NO.106443 OF 2025 (GM-CPC)

                      BETWEEN:
                      SHRI. SATISH JARAKIHOLI S/O. SHRI LAXMANRAO,
                      AGE. 52 YRS, OCC. MEMBER OF LEGISLATIVE ASSEMBLY
                      AND MINISTER FOR PUBLIC WORKS DEPARTMENT,
                      GOVERNMENT OF KARNATAKA
                      PRESIDENT, MAHARSHI WALMIKI GURUPEETH TRUST,
                      SOLE TRUSTEE SAROVADAYA SHIKSHANA TRUST,
                      ARAVATAGI, TALUK AND DISTRICT. DHARWAD
                      R/O. GOKAK DIST. BELAGAVI, REPRESENTED BY
                      HIS GPA HOLDER, SRI. BHARAT MUGADUR
                      S/O. MALTESH MUGADUR,
                      AGE. 54 YEARS, OCC. BUSINESS,
                      R/O. JALADARSHANIPUR, NEAR OM COLLEGE,
                      R.K. NAGAR, DHARWAD.
                                                                         ...PETITIONER
                      (BY SRI. D.M. MANJUNATH, ADVOCATE)

                      AND:
MOHANKUMAR
B SHELAR              1. SHRI. BASAVARAJ HORATTI,
                      S/O. SHRI SHIVALINGAPPA,
Digitally signed by   AGE: 75 YRS, OCC: MEMBER OF LEGISLATIVE COUNCIL
MOHANKUMAR B
SHELAR                & CHAIRMAN OF THE KARNATAKA LEGISLATIVE COUNCIL,
Date: 2026.03.06      BANGALORE, CLAIMING HIMSELF AS THE PRESIDENT OF
14:56:06 +0530
                      SARVODAYA SHIKSHANA TRUST, ARAVATAGI,
                      TALUK & DISTRICT: DHARWAD,
                      R/O. ADAVESHWAR SADANA, VEMANA BIDI,
                      HUBBALLI, TALUK: HUBALLI, DIST; DHARWAD.
                      2. SHRI. NINGARADDI KONARADDI
                      S/O. SHRI HANAMARADDI,
                      AGE: 59 YRS, OCC: MEMBER OF LEGISLATIVE ASSEMBLY,
                      R/O SAMPIGENAGAR, DHARWAD,
                      TALUK & DIST; DHARWAD.
                             -2-
                                         NC: 2026:KHC-D:3376
                                      WP No. 106443 of 2025


HC-KAR



3. SHRI. RAOSAHEB DESAI
S/O. SHRI APPASAHEB,
AGE: 77 YRS, OCC: SOCIAL WORKER,
R/O. ANNIGERI, TALUK: NAVALGUND,
DIST; DHARWAD.
4. SHRI. BASAVARADDI SOMAPUR
S/O. SHRI VENKARADDI,
AGE: 67 YRS, OCC: ADVOCATE,
R/O. SARASWATPUR, DHARWAD,
TALUK & DIST: DHARWAD.
5. SHRI. NEELKANTAYYA HIREMATH
S/O. SHRI MADIWALAYYA,
AGE: 73 YRS, OCC: RTD TEACHER,
R/O. U.B. NAGAR, DHARWAD,
TALUK & DIST: DHARWAD.
6. SHRI. S.R. MURAKATTI
S/O. SHRI RAMAPPA,
AGE: 65 YRS, OCC: RTD TEACHER,
R/O. MUGAD, DHARWAD,
TALUK & DIST: DHARWAD.
7. SHRI. LINGARAJ ANGADI,
S/O. SHRI RUDRAPPA,
AGE: 67 YRS, OCC: PROFESSOR,
R/O. LINGRAJ NAGAR, HUBBALLI,
TALUK: HUBBALLI, DIST: DHARWAD.
8. SHRI. SHASIDARAYYA WALI
S/O. SHRI VEERBASAYYA,
AGE: 75 YRS, OCC: AGRICULTURE,
R/O0 KOPPIKAR ROAD, TALUK; HUBBAALI
& DIST: DHARWAD.
9. SHRI. MADEVGOUDA PATIL
S/O. SHRI GURUPPA,
AGE. 75 YRS, OCC. AGRICULTURE,
R/O. CHULUKI, SAVADATTI,
TALUK. SAVADATTI & DIST: BELAGAVI.
10. SMT. SUMA RADDI
W/O. SHRI RAJENDRA,
AGE: 55 YRS, OCC: HOUSE HOLD,
R/O. LINGARAJ NAGAR, HUBBALLI,
TALUK: HUBBALLI & DIST: DHARWAD.
                                               ...RESPONDENTS
                                 -3-
                                              NC: 2026:KHC-D:3376
                                         WP No. 106443 of 2025


HC-KAR




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO A) A WRIT IN THE
NATURE OF MANDAMUS WITH THE DIRECTION TO DISPOSE ON
MERITS THE MA 79/2006 PENDING BEFORE PRINCIPAL DISTRICT AND
SESSIONS JUDGE, DHARWAD WITHIN 15 DAYS FROM THE DATE OF
THIS HON'BLE COURT ORDER IN THE INTEREST OF JUSTICE AND
EQUITY B. ANY OTHER ORDER OR DIRECTION MAY KINDLY BE
ISSUED.

      THIS WRIT PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI) The petitioner filed this writ petition seeking a mandamus directing the learned Principal District and Sessions Judge, Dharwad ('District Court' for short) to dispose of MA No.79/2006 on merits within 15 days from the date of disposal of this writ petition.

2. Learned counsel for the petitioner submits that, the appeal in MA No.79/2006 is pending before the learned District Court since more than 20 years.

3. As the appeal was filed in the year 2006 and no orders have been passed on merits in the said appeal, it would be appropriate to issue a direction to the District -4- NC: 2026:KHC-D:3376 WP No. 106443 of 2025 HC-KAR Court to dispose of the appeal on merits in accordance with law within 1 month from the date of receipt of a certified copy of this order.

4. Accordingly, the writ petition is disposed of.

5. In view of disposal of the petition, pending IA(s), if any, shall stand disposed of.

Sd/-

(ASHOK S. KINAGI) JUDGE PA CT: UMD List No.: 1 Sl No.: 58