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Karnataka High Court

Babi Bhaskara Shetty vs The State Of Karnataka on 12 February, 2025

                                                  -1-
                                                             NC: 2025:KHC:6759
                                                            WP No. 189 of 2025




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 12TH DAY OF FEBRUARY, 2025

                                               BEFORE
                              THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
                              WRIT PETITION NO. 189 OF 2025 (CS-EL/M)
                      BETWEEN:

                      1.    BABI BHASKARA SHETTY
                            D/O. BHASKARA SHETTY,
                            AGED ABOUT 61 YEARS,
                            R/O. NO.2/86, GARADI MANE,
                            MUDDU MANE POST, 33 SHROOR,
                            MANDARTHI,
                            UDUPI-576223
                            M NO 3177

                      2.    SRI. M. NARASIMHA SHETTY,
                            S/O. SHEENAPPA SHETTY,
                            AGED ABOUT 78 YEARS,
                            R/O. NO.1-35, DAMADI HEBBADI,
                            HEGGUNIJE,
Digitally signed by
MAHALAKSHMI B M             UDUPI-576223.
Location: HIGH              M.NO. 1604.
COURT OF
KARNATAKA
                      3.    SMT. VANAJA SHEDTI,
                            W/O. MANJAYYE SHETTY,
                            AGED ABOUT 71 YEARS,
                            R/O. DARNADI HEBBADI,
                            MANDARTI POST, HEGGUNIJE,
                            UDUPI-576223.
                            M.NO.4285.
                            -2-
                                         NC: 2025:KHC:6759
                                        WP No. 189 of 2025




4.   SRI. PRATHAP CHANDRA SHETTY,
     S/O. NARASIMHA SHETTY,
     AGED ABOUT 44 YEARS,
     R/O. COURT ROAD,
     CHAMARAJANAGAR-571313.
     M.NO.4654.

5.   SMT. SUSHEELA SHETTY
     W/O. SUDHAKAR SHETTY,
     AGED ABOUT 69 YEARS,
     R/O. 2-122, HAIKADI HOUSE,
     MUDDUMANE POST, 33 SHROOR,
     MANDARTHI,
     UDUPI-576223
     M NO 2999

6.   JOSHILA S SHETTY
     D/O. SUDHAKAR SHETTY,
     AGED ABOUT 39 YEARS
     R/O. NO.2-86, GARADI MANE,
     MUDDU MANE POST,
     33 SHROOR,
     UDUPI-576223.
     M.NO.5574.
                                            ...PETITIONERS
(BY SRI. PRAKASH SHETTY S., ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     DEPARTMENT OF CO-OPERATION,
     M.S. BUILDING, DR. B.R.AMBEDKAR VEEDHI,
     BENGALURU-560 001.
     REP BY SECRETARY
                           -3-
                                       NC: 2025:KHC:6759
                                     WP No. 189 of 2025




2.   MANDARTHI SEVA SAHAKARA SANGHA LTD.,
     MANDARTHI, BRAMHAVARA TALUK,
     UDUPI DIST-576 223.
     REP BY ITS CHIEF EXECUTIVE OFFICER.

3.   THE STATE CO-OPERATIVE ELECTION AUTHORITY,
     3RD FLOOR, T.T.M.C A BLOCK,
     SHANTHI NAGAR,
     BENGALURU-560 027
     REP. BY ITS SECRETARY

4.   ELECTION OFFICER
     MANDARTHI SEVA SAHAKARA SANGHA LTD.,
     MANDARTHI, BRAMHAVARA TALUK,
     UDUPI DIST-576 223.

5.   DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES
     AND ELECTION OFFICER,
     UDUPI TALUK AND DIST - 576 223
                                        ...RESPONDENTS
(BY SRI. YOGESH D NAIK, AGA)

      THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA       PRAYING TO CALL FOR
RECORDS PERTAIN TO ISSUE OF THE CALENDAR OF EVENTS
ISSUED BY R-4 DATED. 20.12.2024 AND ETC.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:   HON'BLE MRS JUSTICE K.S. HEMALEKHA
                               -4-
                                            NC: 2025:KHC:6759
                                           WP No. 189 of 2025




                         ORAL ORDER

Memo for withdrawal is filed, which reads as under:

"Above writ petition may be pleased to dismiss as withdrawn, in the interest of justice."

2. In view of the memo filed, the Writ Petition is dismissed as withdrawn.

Sd/-

____________________ JUSTICE K.S. HEMALEKHA BNV List No.: 1 Sl No.: 19 CT:SNN