Karnataka High Court
Laxman Gandgalekar vs Assistant Commissioner on 7 August, 2023
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NC: 2023:KHC-D:8417
WP No. 100906 of 2016
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 7TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 100906 OF 2016 (GM-CC)
BETWEEN:
LAXMAN GANDGALEKAR,
S/O. MALLESHAPPA GANDGALEKAR,
AGED ABOUT 48 YEARS,
OCC: SOCIAL WORKER,
R/O: HOUSE NO.61,
ARVIND ANGAR, KHB COLONY,
OLD HUBBALLI,
TQ: HUBBALLI, DISTRICT: DHARWAD.
...PETITIONER
(BY SRI ARUN JOSHI, ADV AND SRI MALLIKARJUN S. HIREMATH,
ADV.)
AND:
1. ASSISTANT COMMISSIONER,
DHARWAD SUB-DIVISION, DHARWAD,
DHARWAD.
MOHANKUMAR
B SHELAR
2. ADDITIONAL THASHILDAR,
Digitally signed by HUBBALLI, DIST: DHARWAD.
MOHANKUMAR B
SHELAR
Location: DHARWAD
Date: 2023.08.08
12:37:48 -0700 3. YELLAPPA D. BAGALKOT,
AGE ABOUT 40 YEARS,
OCC: NOT KNOWN
R/O: DR. B.R. AMBEDKAR DALIT
RAKSHANA VEDIKE (R),
SHRI BHUVANESHWARI NAGAR,
HEGGERI, OLD HUBBALLI,
TQ: HUBBALLI, DIST: DHARWAD-580024.
...RESPONDENTS
(BY SRI SHIVAPRABHU S. HIREMATH, AGA FOR R1 AND R2; SRI
PRAKASH S. UDIKERI, ADV. FOR R3)
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NC: 2023:KHC-D:8417
WP No. 100906 of 2016
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
1ST RESPONDENT HAS NO COMPETENCE TO DECIDE THE VALIDITY
OF PETITIONER'S CASTE CERTIFICATE WHEN THE CASTE
CERTIFICATE IS NOT USED FOR ANY APPOINTMENT OR FOR ANY
EDUCATIONAL PURPOSE; DECLARE THAT THE 3RD RESPONDENT
CANNOT BE TERMED AS AN AGGRIEVED PERSON UNDER SECTION
4B OF THE KARNATAKA SCHEDULED CASTES AND SCHEDULE TRIBES
AND OTHER BACKWARD CLASSES (RESERVATION OF APPOINTMENT
ETC) ACT, 1990; ISSUE WRIT OF CERTIORARI QUASHING THE
PROCEEDINGS IN MAG/CR/44/2013-14 ANNEXURE-C, PENDING
BEFORE THE 1ST RESPONDENT.
THIS PETITION, COMING ON FOR FINAL DISPOSAL, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner submits that the present writ petition has become infructuous and does not survive for consideration.
Said submission is placed on record and the writ petition is dismissed for having become infructuous.
In view of disposal of the petition, pending interlocutory applications, if any, do not survive for consideration and are disposed of accordingly.
Sd/-
JUDGE YAN, List No.: 1 Sl No.: 52