Karnataka High Court
The Karnataka Lokayukta And Anr vs A M Biradar S/O Late. Mabupatel Biradar ... on 23 August, 2022
Author: H.B.Prabhakara Sastry
Bench: H.B.Prabhakara Sastry
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 23RD DAY OF AUGUST 2022
PRESENT
THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY
AND
THE HON'BLE MR. JUSTICE ANIL B.KATTI
WRIT PETITION No.200032/2022 (S-KAT)
BETWEEN:
1. The Karnataka Lokayukta
Rep. by its Registrar,
M.S.Building, Bangalore-01.
2. Additional Registrar of Enquiries-11
Karnataka Lokayukta, M.S.Building,
Bangalore.
... Petitioners
(By Sri Subhash Mallapur, Advocate)
AND:
1. A.M.Biradar S/o. Late. Mabupatel Biradar,
Age: 66 years, Occ: Retd. Retired Secretary,
Grama Panchayat, Gubbevada,
Vijayapura District, R/o at Near Agricultural Office,
Sindagi Taluk, Vijayapur-586128.
2. The State of Karnataka,
Rep: its Principle Secretary,
Department of Rural Development and
Panchayat Raj, Ambedkar Veedhi,
Bangalore-560001. ... Respondents
This writ petition is filed under Articles 226 and 227 of the
Constitution of India, praying to issue a writ in nature of
certiorari and quash the order dated 25.02.2020 passed by the
W.P.No.200032/2022
2
Karnataka State Administrative Tribunal at Kalaburagi in
Application 5561/2019 vide Annexure-A and etc.
This petition coming on for orders, through physical
hearing/video conference, this day Dr.H.B.Prabhakara Sastry
J., made the following:
ORDER
The learned counsel for the petitioners who is physically present submits that due to the non-cooperation of the party, he couldn't comply with the office objections. Thus, he pleads his helplessness in complying with the office objections.
In the light of the above, since sufficient opportunities of not less than six times have already been granted to comply with the office objections, and the counsel for petitioner has expressed his helplessness to comply with the office objections, the petition stands dismissed for non-compliance of office objections.
Sd/-
JUDGE Sd/-
JUDGE sn