Karnataka High Court
Pramod Kamath vs The Visvesvaraya Technological ... on 21 March, 2023
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WP No. 30151 of 2016
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 21ST DAY OF MARCH, 2023
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO. 30151 OF 2016 (EDN-EX)
BETWEEN:
1. PRAMOD KAMATH S/O. CHIDANAND,
AGED ABOUT 30 YEARS, OCC: STUDENT
R/O: 4TH CROSS, KALYAN NAGAR, DHARWAD-580001.
2. RAGHUTTAM ITAGI S/O. RAMACHANDRA,
AGE: 29 YEARS, OCC: STUDENT,
R/O: SRI GURUKRUPA,
GANDHINAGAR LAST BUS STOP, DHARWAD-580001.
...PETITIONERS
(BY SRI. R.M. JAVED., ADVOCATE)
AND:
1. THE VISVESVARAYA TECHNOLOGICAL UNIVERSITY,
JNANA SANGAMA, BELGAUM-590018,
KARNATAKA STATE, REPRESENTED BY ITS REGISTRAR.
VISHAL
NINGAPPA
PATTIHAL 2. THE REGISTRAR OF EVALUATION,
Digitally signed by
VISHAL NINGAPPA
THE VISVESVARAYA TECHNOLOGICAL UNIVERSITY,
PATTIHAL
Location: Dharwad
Date: 2023.03.24 11:07:36
JNANA SANGAMA, BELGAUM-590018,
+0530
KARNATAKA STATE.
3. THE PRINCIPAL,
SDM COLLEGE OF ENGINERING AND TECHNOLOGY,
DHARWAD-580003.
...RESPONDENTS
(BY SRI. ANOOP G. DESHPANDE, ADVOCATE FOR R1-2; R3 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT OF
CERTIORARI QUASHING REGULATION NO.VTU/EXM/2015-16/20
DATE 04/04/16 EXECUTIVE COUNCIL VIDE (ANNEXURE-C) OF THE
RESPONDENT NO-1 UNIVERSITY AS VIOLATIVE OF ARTICLE 14 OF
THE CONSTITUTION OF INDIA AND ETC.
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WP No. 30151 of 2016
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
None appears for the petitioners. The writ petition is of the year 2016. It appears that, the petitioners are not interested in prosecuting the matter. The writ petition is dismissed for non-prosecution.
Sd/-
JUDGE PJ List No.: 2 Sl No.: 3