Karnataka High Court
Pentamma And Ors vs The State Of Karnataka And Ors on 20 November, 2023
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2023:KHC-K:8705
WP No. 203064 of 2023
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 20TH DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO. 203064 OF 2023 (CS-RES)
BETWEEN:
1. PENTAMMA
W/O PRABHAKAR REDDY,
AGE: 55 YEARS, OCC:MEMBER OF
R/O #29, BAROOR,
TQ: BIDAR AND DIST: BIDAR-585 403.
2. SANGAMESHWAR S/O VERANNA,
AGE: 42 YEARS, OCC: MEMBER OF
R/O # 1-20 NEAR PANCHAYAT BAROOR,
TQ: BIDAR AND DIST: BIDAR-585 403.
3. B. JAIPAL REDDY S/O ANJAREDDY,
AGE:38 YEARS, OCC: MEMBER OF
R/O # 69 MAIN ROAD,
Digitally signed
by SACHIN NEAR LASKSHMI MANDIR, BAROOR,
Location: HIGH TQ: BIDAR AND DIST: BIDAR-585 403.
COURT OF
KARNATAKA 4. M.BHAGYAMMA W/O M. RAM REDDY,
AGE: 30 YEARS, OCC:MEMBER OF
R/O H.NO.93, BAROOR,
TQ: BIDAR AND DIST: BIDAR-585 403
...PETITIONERS
(BY SRI. JAIRAJ K. BUKKA,
SRI. MOHD. VIKHARUDDIN AND
SMT. LAXMI G.E. ADVOCATES)
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NC: 2023:KHC-K:8705
WP No. 203064 of 2023
AND:
1. THE STATE OF KARNATAKA,
REP. BY ITS DIRECTOR,
APMC (AGRICULTURE PRODUCER
MARKET COMMITTEE)
RAJBHAVAN ROAD, NO.16,
BANGALORE-01.
2. THE JOINT DIRECTOR OF
APMC (AGRICULTURE PRODUCER
MARKET COMMITTEE)
RAJBHAVAN ROAD, NO.16,
BANGALORE-01.
3. THE DIST. REGISTRAR AND
CO-OPERATIVE SOCIETIES,
DEPUTY REGISTRAR, BIDAR,
DIST: BIDAR-585 401.
4. THE ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES,
BIDAR SUB-DIVISION, BIDAR,
TQ: AND DIST: BIDAR-585 401.
5. THE PRESIDENT,
PRIMARY AGRICULTURE CREDIT
CO-OP. SOCIETY LTD.,
CHITALGERA, TQ AND DIST: BIDAR-585 403.
6. HANUMANTH REDDY S/O SANGAREDDY,
AGE: MAJOR, OCC: DIRECTOR
APMC, CHINTALRERA, R/O DHARMAPUR,
TQ: & DIST: BIDAR-585 401.
7. THE CHIEF EXECUTIVE OFFICER,
PRIMARY AGRICULTURE CREDIT CO-OP.
SOCIETY LTD., CHITALGERA,
TQ: & DIST: BIDAR-585 403.
...RESPONDENTS
(BY SRI. G. B. YADAV, AGA R1, R3 AND R4;
SRI. MAHADEV PATIL, ADV. FOR R5 AND R6)
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NC: 2023:KHC-K:8705
WP No. 203064 of 2023
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
ISSUE A WRIT IN NATURE OF CERTIORARI OR ANY OTHER
WRIT QUASHING THE IMPUGNED NOTICE PASSED BY THE 4TH
RESPONDENT DATED 25.10.2023 VIDE SERIAL/SANIBI-1/V-
3/CR1/KALAM/29/(c)/2023-24/2047 WHICH IS AT ANNEXURE-
C; B) ISSUE A WRIT IN NATURE OF CERTIORARI OR ANY
OTHER WRIT QUASHING THE IMPUGNED MINUTE BOOK
PROCEEDINGS OF THE MEETING CONDUCTED ON 05.12.2022
AND 18.01.2023 AND 06.02.2023 PASSED BY THE 5 AND 7
RESPONDENT WHICH IS AT ANNEXURE-D1 TO D3 IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION COMING ON FOR ORDERS, THIS DAY THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for petitioner submits that petition has become infructuous and it may be disposed of.
Placing the submission on record this petition is dismissed as having become infructuous.
Sd/-
JUDGE SN List No.: 1 Sl No.: 14