Karnataka High Court
Vijayee Karnataka vs Kuvempu University on 18 September, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
WRIT PETITION NOS. 54768-54771/2017 (EDN.)
BETWEEN:
1. VIJAYEE KARNATAKA
EDUCATION AND CHARITABLE TRUST,
NEAR BASAVASHWAR CIRCLE,
SINDAGI, BIJAPUR DISTRICT,
REP BY ITS SECRETARY.
2. SUVARNA KARNATAKA
EDUCATION AND CHARITABLE TRUST,
STATION ROAD, RAICHUR,
REP BY ITS COORDINATOR.
3. NAVODAYA VIKAS TRUST
NEAR GANDHI CHOWK
OPP: TST TAKIES
BIJAPUR -586103
REP BY ITS SECRETARY.
4. KARNATAKA CORRESPONDENCE
EDUCATION FOUNDATION,
JUBLIEE CIRCLE, P.B.ROAD,
DHARWAD-580 001
REP BY ITS PRESIDENT.
... PETITIONERS
(BY SRI. V. R. SARATHY, ADV. - (ABSENT). NOC VK. FILED
BY SRI. A.R.PATIL, ADV. (ABSENT) & SRI. SRIKANTH PATIL
ADV. (ABSENT), HAS BEEN RETURNED WITH OFFICE
OBJECTIONS.)
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AND :
1. KUVEMPU UNIVERSITY
REP BY ITS REGISTRAR
JNANA SAHYADRI,
SHANKARAGHATTA,
SHIMOGA-577 451.
2. DIRECTOR
DIRECTORATE OF DISTANCE EDUCATION
JNANA SAHYADRI,
SHANKARGHATTA,
SHIMOGA - 577 451.
3. STATE OF KARNATAKA
DEPARTMENT OF HIGHER EDUCATION,
REP. BY SECRETARY,
VIDHANA VEEDHI,
BANGALORE - 560 001.
... RESPONDENTS
(BY SRI. T P RAJENDRA KUMAR SUNGAY, ADV. FOR R.1
AND R.2 (VK. FILED FOR r.1). SMT. PRAMODHINI KISHAN,
AGA FOR R.3.)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO DIRECT THE RESPONDENT UNIVERSITY TO ISSUE
ADMISSION TICKETS TO THE STUDENTS OF THE
PETITIONERS INSITUTIONS AND ALLOW THEM TO WRITE
THE ENSUING DISTANCE EDUCATION DEGREE
EXAMINATIONS TO BE CONDUCTED FROM 11TH DECEMBER
2017 AFTER RECEIVING THE 25 OF THE TUITION FEES
FROM 3RD AND 4TH PETITIONERS ON OR BEFORE THE
COMMENCEMENT OF ANNUAL EXAMINATION COMMENCING
FROM 11TH DECEMBER, 2017, ETC.
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THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING IN 'B' GROUP, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Writ petitions do not survive for consideration, in view of the later development.
Accordingly, writ petitions have become infructuous. Consequently, I.A.3/18 and I.A.4/18 do not survive for consideration.
Accordingly, stands disposed of.
Sd/-
JUDGE Mgn/-