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Sonal v. State Of Karnataka
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 2ndDAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR.JUSTICE S.G. PANDIT
WRIT PETITION NO.106163/2019 (LB-RES)
BETWEEN:
SMT.SONAL W/O RAJESH KOTHADIYA
AGED ABOUT: 44 YEARS,
OCC: HOUSEHOLD WORK &
MEMBER C.M.C. NIPPANI,
R/O: JOSHI GALLI, TQ: CHIKODI,
DIST: BELAGAVI.
... PETITIONER
(BY SRI. MAHANTESH C KOTTURSHETTAR, ADV.)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY UNDER SECRETARY,
DEPARTMENT OF SOCIAL WELFARE,
M.S. BUILDING, BENGLAURU.
2. THE STATE OF KARNATAKA
REPRESENTED BY UNDER SECRETARY,
DEPARTMENT OF RURAL DEVELOPMENT,
M.S. BUILDING, BENGALURU.
3. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, BENGLAURU.
4. THE ASSISTANT COMMISSIONER
CHIKODI, DIST: BELAGAVI.
1
2
5. THE TAHASILDAR
NIPPANI, CHIKODI
TALUK: CHIKODI,
DIST: BELAGAVI.
6. THE CITY MUNICIPAL COUNCIL
BY ITS COMMISSIONER, NIPPANAI,
TQ: CHIKODI, DIST: BELAGAVI.
7. SMT.ANJANA W/O RAJENDRA POTADAR
AGED ABOUT: 48 YEARS,
OCC: BUSINESS, R/O: DATTA GALLI,
H.NO.3062, NIPPANI, TQ: CHIKODI,
DIST: BELAGAVI.
... RESPONDENTS
(BY SRI. V.S. KALASURMATH, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENTIRE PROCEEDINGS IN R.A.NO. 304/2018
PENDING BEFORE THE ASSISTANT COMMISSIONER AS PER
ANNEXURE-"G".
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner submits that in view of subsequent developments, this writ petition has become infructuous.
Placing his submission on record, writ petition is dismissed as having become infructuous.
Sd/-
JUDGE
JTR
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