KILLIKYATARA PARASHURAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In light of the judgment rendered in W.P.No.104832/2016, which reads as under, the instant petition stands disposed of.

(2.) The above writ petitions are preferred praying for the following reliefs:

(3.) The factual matrix are that the petitioners belong to "Moger" Caste, which they claim is notified as scheduled caste. They obtained caste certificate from the Tahsildar, Bhatkal. Thereafter, they contested the Uttara Kannada Zilla Panchayat Election as Zilla Panchayat Member from reserved category. One Narayan Shiroor has filed appeal against the order of the Tahsildar, Bhatkal before the 3rd respondent-The Assistant Commissioner. The 3rd respondent referred the matter to the 2nd respondent- The Chairman, Uttara Kannada District Caste Verification Committee and Deputy Commissioner. The 2nd respondent without issuing any notice to the petitioners and without affording any opportunities to them, passed an Order dated 23.12.2014 as per Annexure-"A" asking the 3rd respondent to direct the Tahsildar, Bhatkal to cancel the caste certificate of the petitioners. Thereafter, the Tahsildar, Bhatkal appears to have sought for certain clarification for which the 2nd respondent directed the Tahsildar, Bhatkal to take immediate action as per Annexure-"B". The petitioners were unaware of the proceedings before the 3rd respondent and the 2nd respondent.