Karnataka High Court
Poornima Ccs (Bls 067) vs The State Of Karnataka on 9 December, 2022
Author: R. Devdas
Bench: R. Devdas
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE R. DEVDAS
WRIT PETITION NO.10737 OF 2017 (GM-PDS)
BETWEEN:
1. POORNIMA CCS (BLS 067)
NO.99/2, BSK 3RD STAGE
4TH BLOCK
BANGALORE-560085
REP. BY ITS SECRETARY
SHANKARANANADA V BHAT
AGED ABOUT 40 YEARS
2. CHANDRACHUDAWARA CCS (120)
BHAGYA W/O VENKATESH
AGED ABOUT 43 YEARS
NO.336, 7TH CROSS,
7TH MAIN
BHUVANESHWARI NAGAR
BSK 3RD STAGE
BANGALORE-85.
3. GOWDANA (PALYA CCS (123)
G VENKATESH
S/O LATE GOVINDA SWAMY
NO.336, 7TH CROSS,
7TH MAIN
BASAVESHWARA NAGAR
BSK 3RD STAGE
BANGALORE-85.
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4. GOWDANA PALYA CCS (B1S 122)
G VENKATESH
S/O LATE V GOVINDA SWAMY
AGED ABOUT 40 YEARS
NO.336, 7TH CROSS, 7TH MAIN
BASAVESHWARI NAGAR
BSK 3RD STAGE
BANGALORE-85.
5. CHANDRACHUDAWARA CCS(146)
REP. BY ITS SECRETARY
BHAGYA
AGED ABOUT 35 YEARS
NO.336, 7TH CROSS, 7TH MAIN
BHUVANESHWARI NAGAR
BSK 3RD STAGE
BANGALORE-85.
6. POORNIMA CCS(BLS-026)
NO.99/2, BSK 3RD STAGE
4TH BLOCK
BANGALORE-560085
REP. BY ITS SECRETARY
SHANKARANANADA V BHAT
AGED ABOUT 40 YEARS.
7. VIJAYA LAKSHMI CCS LTD
NO.69, 26TH CROSS
4TH MAIN,
BSK 2ND STAGE
BANGALORE-560070
REP BY ITS SECRETARY
SRI VENUGOPAL
AGED ABOUT 45 YEARS.
...PETITIONERS
(BY SRI NAGARAJA N NAIDU, ADVOCATE )
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AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF FOOD CIVIL SUPPLIES &
CONSUMER AFFIARS
VIKASA SOUDHA
BANGALORE-560001
REPTD. BY ITS PRINCIPAL SECRETARY
2. THE COMMISSIONER FOR
FOOD & CIVIL SUPPLIES
CUNNINGHAM ROAD
BANGALORE-560052
3. THE ADDITIONAL DIRECTOR
FOOD AND CIVIL SUPPLIES
CUNNINGHAM ROAD
BANGALORE-560052.
4. THE DEPUTY DIRECTOR
SOUTH RANGE
BANGALORE-560070.
...RESPONDENTS
(BY SRI SHIVANANDA D S, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDER DTD.28.2.2017 PASSED BY THE
RESPONDENT No.3, VIDE ANNEXURE-K TO K6 AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
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ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioners fairly submits that the petitioners had approached the appellate authority and the appellate authority has passed orders setting aside the impugned order and the petitioners have been running Fair Price Shops consequent to the orders passed by the appellate authority. Therefore, the prayer made in the writ petition has become infructuous.
2. The submission of the learned counsel for the petitioners is placed on record.
3. Consequently, the writ petition stands disposed of as the prayer made in the writ petition has become infructuous.
4. Pending I.As., if any, stand disposed of.
Sd/-
JUDGE KPS