Hanamagouda S/O Sanganagoudagoudar vs. The State Of Karnataka And Ors

Held

The Court sustained the office objection. The petition was directed to be returned to the petitioner for presentation before the appropriate Bench. Consequently, the petition was closed for statistical purposes. No decision was made on the merits of the petitioner's prayer to quash Regulation No.O.B.7.2. The reasoning for sustaining the office objection is not detailed in the provided text. The ratio decidendi, if any, pertains to procedural rectitude in filing writ petitions before the correct judicial forum. No specific issue was decided on the merits of the regulation.

Facts

The petitioner, Hanamagouda, a student, filed a writ petition before the High Court of Karnataka, Kalaburagi Bench. The petition sought to quash Regulation No.O.B.7.2 framed by Visvesvaraiah Technological University (VTU), Respondent No. 2. The petitioner obtained a copy of this regulation from the VTU website. The writ petition was filed under Articles 226 and 227 of the Constitution of India. The respondents were the State of Karnataka (Department of Higher Education), Visvesvaraiah Technological University, and Bangalore Technological Institute. The specific tax period and amount in dispute are not mentioned in the provided text. The procedural history indicates that the case was listed for orders, and an office objection was sustained.

Key Issues

1. Whether Regulation No.O.B.7.2 framed by Visvesvaraiah Technological University is liable to be quashed under Article 226 of the Constitution of India. The petitioner argued that the said regulation should be quashed. The respondents' arguments are not recorded in the judgment. No specific GST provisions were directly argued or relied upon by either party in the context of the regulation itself, though the petitioner's address mentions a 'GST Seva Center'.