Karnataka High Court
Shri Appayya Nalatwadmath S/O Siddayya vs State Of Karnataka on 27 November, 2023
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
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NC: 2023:KHC-D:13871-DB
WP No. 104398 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 27TH DAY OF NOVEMBER, 2023
PRESENT
THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
WRIT PETITION NO. 104398 OF 2022 (S-KAT)
BETWEEN:
1. SHRI. APPAYYA NALATWADMATH
S/O SIDDAYYA, AGE ABOUT 61 YEARS,
OCC. EX-ASISTANT REGIONAL TRANSPORT OFFICER,
GOKAK, PRESENTLY WORKING AS REGIONAL
TRANSPORT OFFICER, DHARWAD (EAST),
GABBUR CROSS, HUBBALLI-580028,
NOW RETIRED, R/AT NO.77,
AKSAYA COLONY, VIDYANAGAR,
HUBBALLI-580020.
2. SHRI. SIDDAPPA H. KARIGAR S/O HANUMANTHAPPA,
AGE. 52 YEARS, OCC. WORKING AS SUPERINTENDENT,
IN THE OFFICE OF ARTO, GOKAK,
R/AT. HOUSE NO. 2033, NEAR GANESH CIRCLE,
RANATHEERTHA NAGAR, BELAGAVI-590016.
Digitally
signed by
SHIVAKUMAR
SHIVAKUMAR HIREMATH
... PETITIONERS
HIREMATH Date:
2023.12.01
12:54:45
+0530
(BY SRI. VIJAYKUMAR BAJANTRI, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
R/BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF TRANSPORT,
M.S. BUILDING, BANGALORE-560001.
2. THE HON'BLE UPA-LOKAYUKTA,
R/BY ITS REGISTRAR, M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE-560001.
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NC: 2023:KHC-D:13871-DB
WP No. 104398 of 2022
3. THE COMMISSIONER,
DEPARTMENT OF TRANSPORT & SAFETY,
1ST FLOOR, 'A' BLOCK, TTMC BUILDING,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560027.
4. THE ADDITIONAL COMMISSIONER OF TRANSPORT
(ENFORCEMENT), DHARWAD (NORTH),
NAVNAGAR, HUBBALLI TALUK &
DIST. DHARWAD-580023.
... RESPONDENTS
(BY SMT. GIRIJA HIREMATH, HCGP FOR R1, R3 & R4;
SRI. ANIL KALE, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE
ORDER DATED 27.05.2022 PASSED IN APPLICATION NOS.10723-
10725/2021 PASSED BY THE KARNATAKA STATE ADMINISTRATIVE
TRIBUNAL AT BELAGAVI VIDE ANNEXURE-A IN SO FAR AS
PETITIONER IS CONCERNED AND ALLOW THE APPLICATION AS
PRAYED FOR.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, VIJAYKUMAR A.PATIL, J., MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners submits that, during pendency of the petition, enquiry is completed, the petitioner has been exonerated from the charges leveled and the said report is also accepted by the Government, and hence he seeks to withdraw the petition.
-3-NC: 2023:KHC-D:13871-DB WP No. 104398 of 2022 The said submission is placed on record. Accordingly, the petition is dismissed as withdrawn.
All legal contentions advanced are kept open.
Sd/-
JUDGE Sd/-
JUDGE SVH CT:BCK List No.: 1 Sl No.: 3