Karnataka High Court
Varsha Jane And Anr vs The State Of Karnataka And Ors on 8 November, 2022
Author: R. Devdas
Bench: R. Devdas
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 8TH DAY OF NOVEMBER, 2022
BEFORE
THE HON'BLE MR.JUSTICE R. DEVDAS
WRIT PETITION No.202145/2021 (LB-ELE)
BETWEEN:
1. VARSHA JANE W/O RAJIV JANE,
AGE: 30 YEARS, OCC: CORPORATOR,
WARD NO.43, KALABURAGI
MUNICIPAL CORPORATION,
R/O PLOT NO.349, CIB COLONY,
BEHIND CENTRAL BUS STAND
KALABURAGI- 585102.
2. TRUPTI W/O SRINIVAS LAKHE
AGE: 36 YEARS, OCC: CORPORATOR,
WARD NO.45, KALABURAGI
MUNICIPAL CORPORATION,
R/O BEHIND TOMBRE COMPLEX,
BESIDE ALLAHABAD BANK, COURT ROAD,
KALABURAGI-585102.
... PETITIONERS
(BY SRI B.V. JALDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
VIDHAN SOUDHA, BANGALORE-01
REPRESENTED BY ITS SECRETARY.
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2. THE REGIONAL COMMISSIONER
KALABURAGI DIVISION,
KALABURAGI-585102.
3. THE COMMISSIONER
CITY MUNICIPAL CORPORATION
KALABURAGI-585102.
4. THE ASSISTANT COMMISSIONER
KALABURAGI-585102.
5. SABANNA S/O SAIDAPPA
AGE: 57 YEARS,
OCC: MEMBER OF LEGISLATIVE
COUNCIL, R/O NO.22,
3RD CROSS, VAIBHAV NAGAR,
BELGAUM-590001.
6. MUNIRAJU GOWDA P.M
AGE: 43 YEARS,
OCC: MEMBER OF LEGISLATIVE
COUNCIL, R/O NO.27/1,
TULASI VASANTHPURA
MAIN ROAD, KONANAKUNTE CROSS,
DODDAKALLASANDRA,
BANGALORE-5600062.
7. PRATAP SIMHA NAYAK
AGE: 62 YEARS,
OCC: MEMBER OF LEGISLATIVE
COUNCIL, R/O SHANTINIKETANA,
NEAR UJIRE, BELTANGADI,
DAKSHINA KANNADA-574240
8. LEHAR SINGH SIROYA
AGE: 73 YEARS,
OCC: MEMBER OF LEGISLATIVE
COUNCIL, R/O NO.145,
9TH CROSS, 3RD MAIN,
RMV 2ND STAGE, HIG COLONY, VTC,
BANGALORE NORTH-560094.
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9. BHARATI SHETTI
AGE: 60 YEARS,
OCC: MEMBER OF LEGISLATIVE
COUNCIL, R/O F-4, 2ND FLOOR,
SAI KRISHNA, CANARA
BANK COLONY,
BANGALORE SOUTH-560061.
10. SAVADI LAKSHMAN S/O SANGAPPA
AGE: 61 YEARS,
OCC: MEMBER OF LEGISLATIVE
COUNCIL, R/O NO.985,
OPP. SMS COLLEGE, SATTI ROAD,
ATHANI, BELAGAUM-590001.
11. RAGHUNATH RAO MALKAPURE
AGE: 62 YEARS, OCC: MEMBER OF
LEGISLATIVE COUNCIL,
R/O NO.19-1-166, SHIVANAGAR,
BIDAR-585401.
... RESPONDENTS
(BY SRI VIRANAGOUDA M. BIRADAR,
AGA FOR R1, R2 & R4;
SRI D.P. AMBEKAR, ADVOCATE FOR R3;
SRI GOURISH S. KHASHAMPUR,
ADVOCATE FOR R5 TO R11)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE PROCEEDING BEFORE THE FOURTH RESPONDENT
PURSUANT TO APPLICATIONS FILED BY RESPONDENT NOS.5 TO
11 FOR INCLUSION OF THEIR NAMES IN THE VOTER LIST FOR
THE ELECTION OF MAYOR AND DEPUTY MAYOR OF KALABURAGI
CITY MUNICIPAL CORPORATION AS PER ANNEXURE-H AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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ORDER
R. DEVDAS J., (ORAL):
Learned counsel for the petitioners submits that the prayer in the writ petition has become infructuous in view of the fact that the names of contesting respondent Nos.5 to 11 have been included in the voters list for the elections of Mayor and Deputy Mayor of Kalaburagi City Municipal Corporation.
2. The inclusion of the names of the contesting respondents in the voters list has been called in question by instituting a fresh writ petition.
3. Placing the submission of the learned counsel for the petitioners on record, the writ petition stands disposed of as the prayer made in the writ petition has become infructuous.
Sd/-
JUDGE NB*