Karnataka High Court
Norbu Dambul vs Union Of India on 1 April, 2024
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NC: 2024:KHC:13161
WP No. 6688 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 6688 OF 2023 (GM-RES)
BETWEEN:
NORBU DAMBUL
S/O LATE TSERING SECHOE,
AGED ABOUT 49 YEARS,
R/AT NO.21, BYLAKUPPE POST,
TDL CAMP NO.3, PERIYAPATNA TALUK,
MYSORE-571 104.
...PETITIONER
(BY SRI.ANAND K.V., ADVOCATE)
AND:
1. UNION OF INDIA
REPRESENTED BY THE SECRETARY,
MINISTRY OF EXTERNAL AFFAIRS,
ROOM NO.20, 1ST FLOOR,
PATIALA HOUSE ANNEXE, NEW DELHI-110 001
Digitally 2. UNION OF INDIA
signed by REPRESENTED BY THE SECRETARY,
SUMITHRA R MINISTRY OF HOME AFFAIRS,
Location: NORTH BLOCK, NEW DELHI-110 001
HIGH
COURT OF 3. THE DEPUTY COMMISSIONER
KARNATAKA MYSORE DISTRICT, MYSORE-570 001
...RESPONDENTS
(BY SRI.ADITHYA SINGH, CGSC FOR R1 & R2
SRI.YOGANNA, AGA FOR R3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER HIS APPLICATION FOR
NATURALIZATION AS A CITIZEN OF INDIA UNDER SEC 6(1) OF
CITIZENSHIP ACT, 1955 AT ANNEXURE-J.
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NC: 2024:KHC:13161
WP No. 6688 of 2023
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. Learned counsel for the petitioner has filed a memo of even date stating that the petitioner be permitted to withdraw the petition as not pressed.
2. Memo is placed on record.
3. Writ petition is dismissed as withdrawn.
SD/-
JUDGE rs