Karnataka High Court
Sri Manjunath H B vs State Of Karnataka on 5 July, 2012
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 5TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
WRIT PETITION NO.18657 OF 2012 [LB-RES]
BETWEEN
SRI MANJUNATH H.B.
S/O T.H.BASAVARAJ
AGED ABOUT 42 YEARS
PRESIDENT, TMC
HOSADURGA
CHITRADURGA DISTRICT
R/A No.141/3, VINAYAKA EXTENSION
HOSADURGA
CHITRADURGA DISTRICT. ... PETITIONER
(BY SRI:A.NAGARAJAPPA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING
BANGALORE - 560 001.
2. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT.
3. SRI E.V.SHEETHALKUMAR
AGE:MAJOR
COUNCILLOR
HOSADURGA CMC
CHITRADURGA DISTRICT. ... RESPONDENTS
(BY SRI:N.B.VISHWANATH, AGA FOR R1-2)
2
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE COMPLAINT FILED BY THE 3RD RESPONDENT
WITH THE 2ND RESPONDENT DATED 19.11.2011 AT
ANNEXURE-C AND ANNEXURE-A AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
This petition is dismissed as having become infructuous, as the impugned proceedings have culminated in the passing of the order disqualifying the petitioner and the said order is challenged in the Writ Petition Nos.22135-136/2012.
Sd/-
JUDGE VGR