Karnataka High Court
Smt Netravati Bai vs State Of Karnataka on 5 May, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 05TH DAY OF MAY, 2022
BEFORE
THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO.9102/2022 (LB-RES)
BETWEEN:
SMT. NETRAVATI BAI
WIFE OF KOVENDROJI RAO
AGED ABOUT 50 YEARS
SHOP NO.1, OPPOSITE GANAPATHY HONDA
MAIN BUS STAND,
CHANNAGIRI 577 213
...PETITIONER
(BY SRI PUNITH C, ADV. FOR SRI.SIDDAMALAPPA.P.M.)
AND
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
LOCAL BODIES AND MUNICIPAL CORPORATION
M.S.BUILDING
BENGALURU 560001
2. THE DEPUTY COMMISSIONER
DAVANAGERE DISTRICT
DAVANAGERE 577001
3. THE CHIEF OFFICER,
CHANNAGIRI MUNICIPAL COUNCIL
CHANNAGIRI
2
DAVANAGERE DISTRICT
PIN CODE 577130
...RESPONDENTS
(BY SRI BHOJEGOWDA T. KOLLER, AGA)
THIS WRIT PETITION IS FILED ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ANNEXURE-E ENDORSEMENT DATED 16.3.2022
ISSUED BY THE RESPONDENT NO.3 AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned AGA accepts notice for respondents. The learned counsel for the petitioner submits that the petition has become infructuous.
The submission is placed on record. Accordingly, the writ petition is dismissed as having become infructuous.
SD/-
JUDGE DM/-