Karnataka High Court
Chandrappa vs The Deputy Commissioner on 12 September, 2025
Author: R Devdas
Bench: R Devdas
-1-
NC: 2025:KHC:36356
WP No. 50743 of 2017
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO.50743 OF 2017 (SCST)
BETWEEN:
1. CHANDRAPPA
S/O. RANGAPPA
AGED ABOUT 50 YEARS
2. R. MALLESHAPPA
S/O. RANGAPPA
AGED ABOUT 42 YEARS
3. KAMALAMMA
D/O. RANGAPPA
AGED ABOUT 32 YEARS
ALL ARE RESIDING AT
HARAMAGATTA VILLAGE, HARAMAGATTA POST
HOLALOORU HOBLI, SHIVAMOGGA TALUK
SHIVAMOGGA DISTRICT.
Digitally signed by
JUANITA ...PETITIONERS
THEJESWINI
Location: HIGH
COURT OF
KARNATAKA AND:
1. THE DEPUTY COMMISSIONER
SHIVAMOGGA DISTRICT
DEPUTY COMMISSIONER'S OFFICE
SHIVAMOGGA CITY
SHIVAMOGGA DISTRICT - 577 201.
2. THE ASSISTANT COMMISSIONER
SHIVAMOGGA SUB-DIVISION
ASSISTANT COMMISSIONER'S OFFICE
SHIVAMOGGA CITY
SHIVAMOGGA DISTRICT - 577 201.
-2-
NC: 2025:KHC:36356
WP No. 50743 of 2017
HC-KAR
3. SRI H. MAHESHWARAPPA
S/O. RUDRAPPA
AGED ABOUT 50 YEARS
4. SRI SHIVALINGAPPA
S/O. RUDRAPPA
AGED ABOUT 48 YEARS
5. SRI GURULINGAPPA
S/O. RUDRAPPA
AGED ABOUT 46 YEARS
6. SRI BASAVARAJAPPA
S/O. RUDRAPPA
AGED ABOUT 44 YEARS
RESPONDENT NOS.3 TO 6 ARE
RESIDING AT HARAMAGATTA VILLAGE
HARAMAGATTA POST, HOLALOORU HOBLI
SHIVAMOGGA TALUK
SHIVAMOGGA DISTRICT - 577 201.
...RESPONDENTS
(BY SRI ARUNA G. S., H.C.G.P., FOR R-1 AND R-2;
SRI D. R. RAJASHEKHARAPPA, ADVOCATE FOR R3 TO R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 16.03.2016, IN PROCEEDINGS
NO.SC/ST-3/2008-2009 PASSED BY THE RESPONDENT NO.1
DEPUTY COMMISSIONER SHIVAMOGGA DISTRICT, PRODUCED
AT ANNEXURE-B, CONFIRMING THE ORDER DATED 26.08.2008
IN PROCEEDINGS NO.PTCL-CR-27/2003-2004 PASSED BY THE
RESPONDENT NO.2 ASSISTANCE COMMISSIONER
SHIVAMOGGA SUB-DIVISION PRODUCED AT ANNEXURE-A.
-3-
NC: 2025:KHC:36356
WP No. 50743 of 2017
HC-KAR
THIS WRIT PETITION IS COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Court notice has been issued twice to the petitioners. However, both the times the Court notice have neither been served nor unserved covers or acknowledgement have been received.
2. In that view of the matter, the writ petition stands dismissed for non-prosecution.
3. Liberty is reserved to the petitioners to move an application to re-open the case.
Sd/-
(R DEVDAS) JUDGE JT/-
CT:VC