Karnataka High Court
Sri Kowdle Channappa vs State Of Karnataka on 10 June, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:19664
WP No. 22153 of 2017
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO.22153 OF 2017 (GM-RES)
BETWEEN:
1. SRI. KOWDLE CHANNAPPA
S/O CHIKKA CHENNEGOWDA,
AGED ABOUT 68 YEARS,
R/O KOWDLE VILLAGE,
KOPPA HOBLI, MADDUR TALUK,
MANDYA,
NOW AT BANGALORE
2. NARAYAN DUNDAPPA GADADAN
AGE 50 YEARS,
OCC:BUSINESS & AGRICULTURE,
R/O DEVARAGENNUR,
TQ & DIST:VIJAPUR - 571 112.
3. VENKAPPA BHEEMAPPA BIDARI
AGE 45 YEARS,
Digitally signed
OCC:AGRICULTURE,
by SHWETHA R/O DEVARAGENNUR,
RAGHAVENDRA
TQ & DIST:VIJAPUR - 571 112.
Location: HIGH
COURT OF ...PETITIONERS
KARNATAKA (BY SMT. PREETHA.M, ADVOCATE FOR
SRI. V M SHEELVANT, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION,
VIDHANA SOUDHA,
BENGALURU - 560 001.
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NC: 2025:KHC:19664
WP No. 22153 of 2017
HC-KAR
2. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH & FAMILY WELFARE,
VIKAS SOUDHA,
BANGALORE - 560 001.
3. YASHASHWINI CO-OPERATIVE
FARMERS HEALTH CARE TRUST,
# 70, 2ND FLOOR,
KARNATAKA VAIDYIKEEYA BHAVAN,
K.R.ROAD, BASAVANGUDI,
BANGALORE - 560 004.
REPRESENTED BY ITS MANAGING TRUSTEE
4. ADDITIONAL CHIEF-SECRETARY &
DEVELOPMENT COMMISSIONER,
VIDHANA SOUDHA,
BANGALORE - 560 001.
5. SUVARNA AROGYA TRUST
BANGALORE METROPOLITAN TRANSPORT
CORPORATION,
TTMC A BLOCK, 4TH FLOOR,
SHANTHINAGAR, K.H. ROAD,
BANGALORE - 560 027.
REPRESENTED BY ITS MANAGING DIRECTOR
...RESPONDENTS
(BY SRI. MAHANTESH SHETTAR AGA FOR R1, R2 & R4;
SRI. DESHRAJ FOR R3;
SRI. AJAY KUMAR M FOR R5)
THIS WP IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
PROCEEDINGS OF THE R-2 DTD.20.3.2017 VIDE ANNEX-L.
DIRECT THE R-1 TO CONTINUE YESHASVINI CO-OPERATIVE
FARMERS HEALTH CARE SCHEME THROUGH R-3 YESHASVINI
TRUST UNDER THE CONTROL OF THE DEPARTMENT OF CO-
OPERATIVE ONLY AND ETC.,
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NC: 2025:KHC:19664
WP No. 22153 of 2017
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The petitioner is before this Court seeking for following reliefs:
"i) Issue a Writ of Certiorari or any other appropriate writ, order or direction & quash the proceedings of the 2nd respondent dt20/3/2017 produced at Annexure-L in the interest of justice and equity.
ii) Issue a writ in the nature of Mandamus or any other appropriated writ, or direction directing the 1st respondent State to continue Yeshasvini Co-operative Farmers Health Care Scheme through 3rd Respondent Yeshasvini Trust under the control of the Department of Co-Operative only in the interest of justice and equity.
iii) Pass any other orders as this Hon'ble court deems fit in the interest of justice and equity.
iv) Issue a writ in the nature of Certiorari or any other appropriate writ, order or direction and quash the Government order bearing No HFW 41/CGE 2017 Bengaluru dt 7/6/2017 passed by the 2nd respondent state produced at Annexure-Q in the interest of justice and equity."
2. The learned counsels for the respondents submit that the first respondent/State has continued the Yeshasvini Cooperative Farmers Healthcare Scheme -4- NC: 2025:KHC:19664 WP No. 22153 of 2017 HC-KAR through the third respondent/Yeshasvini Trust, which would be under the control of the Department of Cooperative and further submits that insofar as the beneficiary is concerned the treatment is cashless, inasmuch as, the beneficiaries can avail treatments in the network hospitals and treatment amounts will be directly paid to the hospitals through Yeshasvini cards. The same answers the grievance of the petitioners.
3. Placing the said submission and Memo dated 09.06.2025 of the learned AGA on record, the petition stands disposed of.
SD/-
(SURAJ GOVINDARAJ) JUDGE DR List No.: 1 Sl No.: 7