A N Thungabhadra vs. A N Appanna Gowda
Original PDF →WP/18184/2026HC KarnatakaGSTCNR KAHC01040225202617 June 2026Bench: LALITHA KANNEGANTI3 pages
For Petitioner: SRI. ROHAN VEERANNA TIGADI, ADVOCATE
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:29808
WP No. 18184 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JUNE, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO.18184 OF 2026 (GM-CPC)
BETWEEN:
1.
A N THUNGABHADRA
W/O G MUNIYAPPA,
AGED ABOUT 70 YEARS,
RESIDING AT 3RD CROSS,
A BLOCK, VIDYANAGAR
HARIHAR - 577 601.
2.
A N SHUBHAGEETHA
W/O G BASAVARAJU
AGED ABOUT 63 YEARS
RESIDING AT SAPTHAGIRI,
CHANNAPURA ROAD
FORT, BASAVESDHWARANAGARA
CHIKKAMAGALURU - 577 101.
…PETITIONERS
(BY SRI. ROHAN VEERANNA TIGADI, ADVOCATE)
AND:
1.
A N APPANNA GOWDA
S/O LATE A S NAGAPPA
AGED ABOUT 68 YEARS,
RESIDING AT SHUBHA NILAYA,
NO. 614, AGRAHARA ROAD
NEAR KOTE,
CHIKKAMAGLAURU - 577 101
Digitally signed
by SUVARNA T
Location:
HIGH COURT
OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:29808
WP No. 18184 of 2026
2.
A N NAVEEN
S/O LATE A S NAGAPPA
AGED ABOUT 66 YEARS
RESIDING AT CHANNAPURA ROAD
KOTE, CHIKKAMAGALURU - 577 101
…RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER DATED 15.12.2022 PASSED BY THE HONBLE I
ADDITIONAL
DISTRICT
AND
SESSIONS
JUDGE
AT
CHIKKAMAGALURU IN P AND SC.NO.06/2021 VIDE ANNEXURE-
A.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
ORAL ORDER Officer-cum-Assessing Authority & Others reported in (2023) 109 GSTR 402, has no application to the facts of this case. HC-KAR NC: 2026:KHC:29808 WP No. 18184 of 2026
2.
The writ petition is disposed of giving liberty to the petitioners to avail the appropriate remedy within a period of two weeks.
3.
Office shall return all the documents.
4.
Accordingly, writ petition is disposed of. (LALITHA KANNEGANTI) JUDGE
PB List No.: 1 Sl No.: 8
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