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Karnataka High Court

Chandrappa B N vs The Principal Secretary Department Of ... on 29 March, 2023

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                               -1-
                                                        WP No. 5428 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 29TH DAY OF MARCH, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                        WRIT PETITION NO. 5428 OF 2021 (CS-RES)
                   BETWEEN:

                   CHANDRAPPA B N
                   S/O NINGAPPA,
                    AGED ABOUT 57 YEARS,
                    OCCUPATION CHIEF OFFICER OF
                   SHYAGALE PRIMARY AGRICULTURAL
                   CREDIT CO OPERATIVE SOCIETY LTD
                   DAVANAGERE TALUK,
                   DAVANAGERE DISTICT 570005

                                                                ...PETITIONER
                   (BY SRI. HANUMANTHAPPA HARAVI.,ADVOCATE)

                   AND:

                   1.   THE PRINCIPAL SECRETARY
                        DEPARTMENT OF CO OPERATION
                        AMBEDKAR VEEDHI,
Digitally signed        VIKASA SOUDHA,
by                      BANGALORE 560001
NARAYANAPPA
LAKSHMAMMA
Location: HIGH     2.   THE DEPUTY REGISTRAR OF
COURT OF                COOPERATIVE SOCIETIES
KARNATAKA               DAVANGERE SUB DIVISION,
                        KARUR INDUSTRIAL EXTENSION,
                        DAVANAGERE 570005

                   3.   THE ASSISTANT REGISTRAR OF
                        COOPERATIVE SOCIETIES
                        DAVANAGERE SUB DIVISION,
                        VIDYANAGARA,
                        OPP ANJANEYA DEVESTHANA,
                        DAVANAGERE 570005
                               -2-
                                         WP No. 5428 of 2021




4.   THE ADMINISTRATOR
     PRIMARY CREDIT CO OPERATIVE SOCIETY LTD
     SHYAGALE DAVANAGERE TALUK,
     DAVANAGERE DISTRICT 570005

                                                ...RESPONDENTS

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN
NATURE OF CERTIORARI QUASHING OF OFFICIAL LETTER DATED
6.8.2020 ISSUED BY THE R-3 VIDE ANNEXURE-D BEARING NO. SANI
31/DVG/DAAWAA/C.R. 2020-21 AND ETC.

     THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

Despite the order dated 1.3.2023, none appears for the petitioner today also. It appears that the petitioner is not interested in prosecuting the matter. Hence, the petition stands dismissed for non-prosecution.

Sd/-

JUDGE SR List No.: 1 Sl No.: 30