Karnataka High Court
Mahila Samakhya Karnataka vs Sri B. Sathya Narayana Kamath on 15 February, 2023
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
-1-
WP No. 40493 of 2013
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION NO. 40493 OF 2013 (GM-RES)
BETWEEN:
1. MAHILA SAMAKHYA KARNATAKA,
(A GOVT. OF INDIA PROJECT AND
A PROGRAMME OF THE DEPARTMENT OF EDUCATION,
MINISTRY OF HUMAN RESOURCE DEVELOPMENT)
HAVING ITS OFFICE AT
# 367, 11TH CROSS, 4TH PHASE
2ND BLOCK, R.T.NAGAR,
BANGALORE - 560 032.
REPRESENED BY ITS
STATE PROGRAMME DIRECTOR,
SMT. CYNTHIA STEPHEN.
2. SMT. CYNTHIA STEPHEN
W/O MR. MOUNESH,
Digitally signed by AGED ABOUT 53 YEARS,
THEJASKUMAR N
Location: HIGH STATE PROGRAMME DIRECTOR,
COURT OF
KARNATAKA
MAHILA SAMAKHYA KARNATAKA,
HAVING ITS OFFICE AT
# 367, 11TH CROSS,
4TH PHASE 2ND BLOCK, R.T.NAGAR.
BANGALORE - 560 032.
3. SMT. D.L. KAVITHA
AGED ABOUT 40 YEARS,
W/O KANTHARAJ,
ASSISTANT PROGRAMME DIRECTOR,
MAHILA SAMAKHYA KARNATAKA,
HAVING ITS OFFICE AT
# 367, 11TH CROSS,
-2-
WP No. 40493 of 2013
4TH PHASE, 2ND BLOCK, R.T.NAGAR,
BANGALORE - 560 032. ...PETITIONERS
(BY SRI. K.N.PRAVEEN KUMAR., ADVOCATE [ABSENT])
AND:
1. SRI. B.SATHYA NARAYANA KAMATH
FATHER'S NAME NOT KNOWN
AGED ABOUT 62 YEARS,
RESIDING AT # 1008,
26TH MAIN, 4TH 'T' BLOCK,
JAYANAGAR, BANGALORE - 560 041.
AND ALSO AT NO.33, 2ND FLOOR,
GOURAVA NAGAR, 4TH CROSS,
J.P.NAGAR 7TH STAGE,
BANGALORE - 560 078.
2. KARNATAKA STATE INFORMATION
COMMISSION BANGALORE,
# 14/3, ARAVIND BHAVAN,
MITHIK SOCIETY BUILDING,
NRUPATHUNGA ROAD,
BANGALORE - 560 001.
REPRESENTED BY ITS REGISTRAR. ...RESPONDENTS
(BY SRI. MAHESH.L ., ADVOCATE FOR R1;
SMT. VIDYA., ADVOCATE FOR
SRI. SHARATH GOWDA.G.B., FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
-3-
WP No. 40493 of 2013
ORDER
There is no representation on behalf of petitioners. Sri.Mahesh.L., learned counsel for respondent No.1 has appeared through video conferencing.
Ms.Vidya Gowda., learned counsel on behalf of Sri.Sharath Gowda.G.B., for respondent No.2 has appeared in person.
As could be seen from the daily order sheet, the matter was listed on 13.01.2023 and 13.02.2023. On these days, there was no representation on behalf of petitioners. Hence, the petition was ordered to be listed on 15.02.2023.
The petition papers depicts that a Memo for retirement has been filed on 19.01.2021. Counsel on record for petitioners has not made any effort to be present before the Court and seek order for retirement from the case.
Courtesy requires that as and when a Memo for retirement is filed, counsel to be present before the Court and seek an order for retirement.
The matter is listed today.
-4-WP No. 40493 of 2013 As already noted above, today also there is no representation on behalf of petitioners. Hence, the Writ Petition is dismissed for non-prosecution.
Sd/-
JUDGE TKN List No.: 2 Sl No.: 5