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Shri Savanur Vishwajith Shetty elevated as an Additional Judge to the Karnataka High Court
The President of India, by virtue of the powers conferred in clause (I) of Article 224 of the Constitution of India, approved the appointment of Shri Savanur Vishwajith Shetty as an Additional Judge to the Karnataka High Court, for a period of two years with effect from the date he assumes charge of his office. The assent was communicated by the Union Ministry of Law and Justice via a notification dated 23 April 2020.
The Supreme Court Collegium recommended his appointment after his name was endorsed by the High Court Collegium, initially, on 25th March 2019. However, such a recommendation was opposed because of certain allegations. The Collegium on October 3, 2019, again sent the name for reconsideration and provided reasons for the same.
The Collegium in its recommendation said that the Department of Justice sent back Savanur Vishwajith Shetty name for reconsideration stating the following grounds:
“There is a complaint against Shri Savanur Vishwajith Shetty that he is having nexus with the underworld and land mafia which indulged in extortion.”
Further, it said that after persuading the complaint against Shri Savanur Vishwajith Shetty, the Collegium was not able to verify the claims and also gave reference to the report by Intelligence Bureau which endorsed that he enjoys good personal and professional image and nothing adverse came to notice against his integrity.
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