DR. ASHOK KUMAR SAINI vs. STATE OF KARNATAKA

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WP/39507/2018HC KarnatakaKAHC01014370201814 September 2018Bench: S.N.SATYANARAYANA4 pages
AI SummaryDismissed

What did the High Court hold?

The Court noted that the petitioners had already received their original documents from the 4th respondent. Therefore, the purpose of the writ petitions was no longer valid.

What were the facts?

The petitioners, who are doctors, filed writ petitions seeking the return of their original documents from the Bangalore Medical College and Research Centre. They had submitted these documents for some purpose related to their education or employment.

What were the issues?

The primary issue was whether the court should intervene to direct the return of documents when the documents had already been returned.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 14TH DAY OF SEPTEMBER, 2018 BEFORE THE HON’BLE MR.JUSTICE S.N.SATYANARAYANA W.P. Nos.39507-39511/2018 & W.P.Nos.39558-39561/2018 (EDN-RES)

BETWEEN: 1. Dr. ASHOK KUMAR SAINI

S/O CHHOTU LAL SAINI

HINDU, AGED ABOUT 34 YEARS

R/AT BAWADI WALO KI DHANI

WARD No.21, LALSOT, DAUSA

RAJASTHAN-303503.

2.

Dr. PAWAR SACHIN SUBHASH

S/O PAWAR SUBHASH SABAJI

HINDU, AGED ABOUT 36 YEARS

R/AT C/S No-1549, OPP. SWIMMING TANK, GANESH NAGAR, SANGLI, MAHARASHTRA PIN – 416416.

3.

Dr. MAHALAKSHMI ISHWAR

D/O A.J. ISHWAR KUMAR

HINDU, AGED ABOUT 30 YEARS

R/AT ‘SRI RAJARAJESWARI’

No.21, INCOME TAX LAYOUT

SADANANDA NAGAR

BANGALORE-560038

4.

Dr. RAMESH PATIL

S/O S.G. PATIL

HINDU, AGED ABOUT 34 YEARS

R/AT VENKATESHWAR NAGAR

KADARAKOPPA ROAD

TALUK-MUDHOL

DISTRICT-BAGALKOT

LOKAPUR-587122

5.

Dr. DIVYA NAGABUSHANA

D/O D.S.NAGABUSHANA

HINDU, AGED ABOUT 34 YEARS

R/AT HE 111, FACULTY QUARTERS

INDIAN INSTITUTE OF SCIENCE

BANGALORE-560012.

6.

Dr. R.PRATHAM

S/O S.RAGHUNATH

HINDU, AGED ABOUT 33 YEARS

R/AT No.793, ‘GOKUL’ 14TH MAIN

19TH CROSS, A BLOCK

SAHAKARA NAGAR

BANGALORE-560092.

7.

Dr. PRAKASH RATHOD

S/O REVU RATHOD

HINDU, AGED ABOUT 34 YEARS

R/AT HANCHINAL No.3

ALLIYABAD POST

VIJAYAPUR – 586106.

8.

Dr. ARAVINDA. K.N.,

S/O KOTRESH

HINDU, AGED ABOUT 32 YEARS

R/AT No.3993/65, ‘ARAVINDA NILAYA’

MCC BLOCK, 19TH MAIN

KUVEMPUNAGAR

DAVANAGERE-577004.

...PETITIONERS

(BY SRI G.VIKRAM, ADVOCATE)

AND: 1. STATE OF KARNATAKA

DEPARTMENT OF HEALTH

AND FAMILY WELFARE

VIKASA SOUDHA

BANGALORE-560001

REP. BY ITS PRINCIPAL SECRETARY.

2.

DEPARTMENT OF MEDICAL EDUCATION

MULTI-STOREYED BUILDING

BANGALORE-560001

REP. BY ITS SECRETARY.

3.

RAJIV GANDHI UNIVERSITY

OF HEALTH SCIENCES

4TH T BLOCK, JAYANAGAR

BANGALORE-560041

REP. BY ITS REGISTRAR.

4.

BANGALORE MEDICAL COLLEGE

AND RESEARCH CENTRE

BANGALORE FORT

BASAVANAGUDI

BANGALORE-560002

REP. BY ITS DIRECTOR.

...RESPONDENTS

(BY SMT PRAMODINI KISHAN, AGA)

THESE WRIT PETITIONS ARE FILED UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A DIRECTION TO THE RESPONDENTS AND IN PARTICULAR RESPONDENT No.4 TO RETURN ALL THE ORIGINAL DOCUMENTS IN TERMS OF THEIR REPRESENTATION DATED 03.09.2018 VIDE ANNEXURE-A AND ETC.

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

O R D E R Learned counsel for the petitioners files a memo stating that the petitioners have already received the original documents from the 4th respondent and hence the writ petitions have become infructuous.

Placing his submission on record, the petitions are dismissed as having become infructuous.

Sd/- JUDGE

Dvr:

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