Karnataka High Court
Sri Bimasa H Basav vs The State Of Karnataka on 2 January, 2017
Bench: Chief Justice, R.B Budihal
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JANUARY, 2017
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
WRIT PETITION NO.52986 OF 2016 (LB-RES)
BETWEEN
1. Sri. Bhimasa H Basav
S/o Heerasa Basav
Aged about 27 years
Ghantikeri Oni
Hubli-580 020.
2. Sri Nagayya Irayya Kanvimath
S/o Irayya Kanvimath
Aged 29 years
Veerapur Oni
Hubli-580 020.
3. Sri Maruti Narayanasa Rangarej
S/o Narayanasa Rangarej
Aged about 30 years
Heggeri
Hubi-580 020.
4. Bharati Suraj Kabade
S/o Suraj Kabade
2
Aged about 30 years
Old Hubli
Hubli-580 020.
5. Anand Sangayya Vishwanathmath
S/o Sangayya Vishwanathmath
Aged about 30 years
Veerapur Oni
Hubli-580 020.
6. Sri Shankar Sharanappa Madivalar
S/o Sharanappa Madivalar
Aged about 28 years
Veerapur Oni
Hubli-580 020.
7. Sri Lohit Heerasa Basava
S/o Heerasa Basava
Aged about 31 years
R/o Ghantikeri Oni
Jolad Oni
Hubli-580 020.
8. Sri Suraj Ramasa Kabade
S/o Ramasa Kabade
Aged about 38 years
R/o Channapet
Old Hubli
Hubli-580 020.
9. Sri Basuraj Suputrappa Hadagali
S/o Suputrappa Hadagali
Aged about 33 years
R/o Padagatti Oni
Bidnal
Hubli-580 020.
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10. Sri Sandeep Chandrashekhar Shirsangi
S/o Chandrashekhar Shirsangi
Aged about 32 years
R/o Marutinagar
1st Cross
Hubli-580 020.
11. Sri Shivappa Mallappa Hirur
S/o Mallappa Hirur
Aged about 38 years
R/o Anchatgeri Plot
Bidnal Cross
Hubli-580 020.
12. Sri Satish Chandrashekar Shirasangi
S/o Chandrashekar Shirasangi
Aged about 39 years
R/o Bidnal
Hubli-580 020.
13. Sri Farook Mahbusab Hanagi
S/o Mahbusab Hanagi
Aged about 39 years
R/o Siddanpeth
Hubli-580 020. .. PETITIONERS
(By Sri Chandrakanth R Goulay, Adv.)
AND
1. The State of Karnataka
By its Secretary
Department of Education
M.S. Building
Bengaluru-560 001.
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2. The State of Karnataka
By its Secretary
Department of Municipal Administration
Bengaluru-560 001.
3. The Director of Public Instructions
Office of the Commissioner of Public Instructions
Nrupathunga Road
Bengaluru-560 001.
4. The Additional Commissioner of
Public Instructions
Dharwad-580 021.
5. The Deputy Director of
Public Instructions
Dharwad-580 021.
6. The Commissioner
Hubballi-Dharwad Municipal
Corporation
Hubballi-580 020.
7. The Block Education Officer
Hubballi City Range
Hubballi-580 020.
8. The Deputy Director of
Public Instructions
Hubballi-Dharwad
Hubballi-580 020.
9. Sri Durga Devi Panch Trust Committee
Dajibanpeth
Hubballi
District Dharwad-580 020.
Represented by its Chairman.
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10. Sri Durga Devi Higher Primary School
Hubballi-580 020.
Represented by its
Head Master. .. RESPONDENTS
(By Sri V Sreenidhi, AGA for R-1 to R-5, R-7 and R-8)
This Writ Petition is filed under Articles 226 and 227 of the
Constitution of India praying to declare the construction of
building on the playground in property No.59/195,
C.T.S.No.1053 in ward No.59 at Dajibanpeth, Hubballi District
Dharwad as illegal, void and also in violation of permission to
run the school as well as the provisions of Karnataka Education
Act and the Karnataka Municipal Corporation Act, 1976.
This Writ Petition coming on for Preliminary Hearing
this day, THE CHIEF JUSTICE made the following:
ORDER
Mr.Chandrakanth.R.Goulay, learned advocate appearing for the petitioners submits that he is not pressing this writ petition.
Writ petition is dismissed as not pressed.
6We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE bkp