Karnataka High Court
Mr. Sathish Kumar Kudroli vs Karnataka Lokayuktha on 10 February, 2014
Bench: S.Abdul Nazeer, H.S.Kempanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF FEBRUARY 2014
PRESENT
THE HON'BLE MR.JUSTICE S. ABDUL NAZEER
AND
THE HON'BLE MR.JUSTICE H.S.KEMPANNA
WRIT PETITION NO. 43475 OF 2013 (GM-RES)
BETWEEN:
MR.SATHISH KUMAR KUDROLI
AGED 54 YEARS
S/O. SUNDAR KARKERA
SUB INSPECTOR OF EXCISE, MANGALORE
D.K.DISTRICT AND HONORARY SECRETARY
KARNATAKA POWERLIFITING ASSOCIATION ®,
K.C.ROAD, AMBIKA NIVAS, KUDROLI
MANGALORE, D.K.DISTRICT
.... PETITIONER
(BY SRI K.KASTURI, SR.COUNSEL, FOR SRI.P.P.HEGDE,
ADV.)
AND:
1. KARNATAKA LOKAYUKTHA
MULTISTORIED BUILDING
DR.AMBEDKAR VEEDHI
BANGALORE - 560 001
REPRESENTED BY ITS REGISTRAR
2. MR.GANESH NAYAK
ADULT
S/O. VITTALA NAYAK
2
RESIDENT OF NERLAKATTE
KARKUNJE POST
KUNDAPURA TALUK,
UDUPI DISTRICT - 576 283
... RESPONDENTS.
(BY SRI M.SUDHAKAR PAI, ADV., FOR R1;
SRI K.SHRIHARI, ADV., FOR LEX JUSTICIA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED ORDERS DT.23.07.2013 &
20.08.2013, PASSED BY THE UPALOKAYUKTHA,
BANGALORE ON THE FILE OF KARNATAKA LOKAYUKTHA,
BANGALORE WHICH IS PRODUCED HEREWITH AS PER
ANNEXURE-E1 AND THE CONSEQUENT LETTERS
DT.26.07.13 & 27.08.13 ISSUED BY THE OFFICE OF THE
KARNATAKA LOKAYUKTHA, BANGALORE, DIRECTING THE
COMMISSIONER OF EXCISE, BANGALORE TO TRANSFER
THE PETITIONER FROM MANGALORE IMMEDIATELY,
WHICH ARE PRODUCED AT ANNEXURE-D & E
RESPECTIVELY.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, S.ABDUL NAZEER. J., PASSED THE FOLLOWING:
ORDER
Sri. K.Kasturi, learned senior counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw the writ petition with liberty to the 3 petitioner to challenge the order of transfer dated 01.02.2014, passed during the pendency of this writ petition in accordance with law.
2. The submission of the learned senior counsel for the petitioner is placed on record. Writ petition is dismissed as withdrawn with liberty as above. All contentions on merit are kept open. No costs.
Sd/-
JUDGE Sd/-
JUDGE HJ*