Karnataka High Court
Nabeel Ahmed Hussain vs Union Of India on 28 May, 2018
Author: S.Sujatha
Bench: S. Sujatha
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF MAY 2018
BEFORE
THE HON'BLE MRS. JUSTICE S. SUJATHA
WRIT PETITION NO.8635/2017 (EDN-CET)
BETWEEN:
NABEEL AHMED HUSSAIN
AGED ABOUT 17 YEARS,
S/O MR. VIQUAR HUSSAIN,
THE MAGIC FARAWAY TREE,
APARTMENT NO.1155, THALAGHATTAPURA,
KANAKAPURA MAIN ROAD,
BANGALORE-560 019,
REPRESENTED BY HIS NATURAL
GUARDIAN AND FATHER,
MR. VIQUAR HUSSAIN. ...PETITIONER
(BY SRI. AKSHATA BENAGAL, Advocate)
AND:
1.UNION OF INDIA
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, CENTRAL SECRETARIAT,
NEW DELHI-110 001,
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2.UNION OF INDIA
MINISTRY OF OVERSEAS INDIAN AFFAIRS,
AKBAR BHAWAN, CHANAKYAPURI,
NEW DELHI-110 021,
REPRESENTED BY ITS PRINCIPAL SECRETARY.
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3.UNION OF INDIA
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
302-C, SHASTRI BHAWAN,
NEW DELHI-110 011,
REPRESENTED BY ITS PRINCIPAL SECRETARY.
4.STATE OF KARNATAKA
DEPARTMENT OF HIGHER EDUCATION,
VIDHANA SOUDHA,
BANGALORE-560 001,
REPRESENTED BY ITS SECRETARY.
5.KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18TH CROSS,
MALLESHWARAM,
BANGALORE-560 012,
REPRESENTED BY ITS
EXECUTIVE DIRECTOR. ...RESPONDENTS
(Sri. PRAMODINI KISHAN, AGA FOR R4,
SRI. N. K. RAMESH, ADV. FOR R5.)
-0-0-0-0-
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT R-5 TO MODIFY THE ONLINE APPLICATION FOR,
AND TO PERMIT OCI AND PIOS CANDIDATS TO APPLY
FOR, COMMON ENTRANCE TEST, AND ALLOW ADMISSION
TO THEM TO THE RESPECTIVE EDUCATIONAL
INSTITUTIONS, UNDER THE GENERAL CATEGORY, BASED
ON SATISFACTION OF OTHER ELIGIBILITY CRITERIA.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
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ORDER
Learned counsel for the petitioner has filed a memo seeking leave of the Court to withdraw the writ petition. Memo is placed on record.
2. The writ petition is dismissed as withdrawn.
Sd/-
JUDGE *alb/-.