Karnataka High Court
Sri B M Siddappa vs The Assistant Executive Engineer on 19 February, 2014
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF FEBRUARY, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.759/2014 (LB-BMP)
BETWEEN:
SRI B.M.SIDDAPPA
S/O LATE G.MAHESWARAPPA
AGED ABOUT 57 YEARS
OCC: ADVOCATE
R/AT NO.293-51, 10TH MAIN ROAD
NEAR RAMAMANDIR
4TH BLOCK, RAJAJINAGAR
BANGALORE - 560 010.
... PETITIONER
(BY SRI S.S.HAVERI, ADV.)
AND:
1. THE ASSISTANT EXECUTIVE ENGINEER
SRI RAMAMANDIR SUB-DIVISION, BBMP
BBMP BUILDING, NEAR RAJAJINAGAR
POLICE STATION, RAJAJINAGAR
BANGALORE - 560 010.
2. SRI K.VENKATESH BABU
S/O K.ANANDAIAH SHETTY
AGED ABOUT 47 YEARS
R/AT NO.320, 9TH MAIN ROAD
52ND CROSS, RAJAJINAGAR
BANGALORE - 560 010.
... RESPONDENTS
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R1 TO CONSIDER THE REPRESENTATIONS
MADE BY THE PETITIONER DATED 30.3.2013 AND
27.11.2013 VIDE ANNEXURES - B AND D AND TAKE
ACTION IN PURSUANT TO THE ABOVE SAID
REPRESENTATIONS.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri S.S.Haveri, learned Advocate for the petitioner filed memo and submitted that this writ petition may be permitted to be withdrawn.
Memo is placed on record and the petition stands disposed of in terms of the memo.
Sd/-
JUDGE ca