Mr Devadas Marathe vs Union Of India on 9 October, 2018

[Cites 2, Cited by 1]

Karnataka High Court

Mr Devadas Marathe vs Union Of India on 9 October, 2018

Bench: B.V.Nagarathna

                             1

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF OCTOBER, 2018

                         BEFORE

     THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA

     WRIT PETITION NO.35463 OF 2017 (GM-PDS)

Between:

Mr. Devadas Marathe,
S/o Late Raghunath Marathe,
Aged about 50 years,
Residing at "Parvathi Nivas",
Karkala Road, Hiriadka,
Udupi Taluk,
Udupi District - 576 101.
                                             ...Petitioner
(By Sri. M. C. Jayakirthi, Advocate)

And:

1.     Union of India,
       Ministry of Petroleum
       And Natural Gas,
       Shastri Bhavan,
       New Delhi - 110 001.
       Represented by the Chief Secretary.

2.     Principal Secretary,
       Department of Food and
       Civil Supplies,
       Government of Karnataka,
       M.S. Building,
       Bengaluru - 560 001.
                             2

3.   Hindustan Petroleum Corporation Ltd.,
     Mangalore LPG Regional Office,
     2nd Floor, Deo Gratius Building,
     Chilimibi, Urva Stores,
     Mangalore - 575 006.
     Represented by its Chief Regional Manager.

4.   M/s. Sudhindra Agencies,
     H.P. Gas Distributors,
     Plot No.23, KIADB Industrial Area,
     Manipal, Udupi District - 576 104.
     Represented by its
     Partner Balakrishna Shenoy.
                                           ...Respondents
(By Smt. Niloufer Akbar, AGA for R2)

      This Writ Petition is filed under Articles 226 and
227 of the Constitution of India praying to direct to the
R-2 as per Annexure-D dated 12.06.2017 to register to
petitioner as a consumer with the R-3 or any other
distributor and direct them to supply the LPG Cylinder to
the petitioner at his door step or permit him to receive
the gas cylinder at the prescribed point of distribution in
accordance with law.

     This Writ Petition coming on for Preliminary
Hearing, this day, the Court made the following:-

                         ORDER

Learned counsel for petitioner has filed a memo dated 09.10.2018 stating that the writ petition has become infructuous and therefore permission may be granted to withdraw the writ petition as not pressed. 3

2. Learned AGA appearing for respondent No.2, submits that she has no objection for writ petition being withdrawn.

3. Memo is taken on record and perused. As writ petition has become infructuous according to learned counsel for petitioner, it is dismissed as withdrawn.

Sd/-

JUDGE Mds/-

Unlock Advanced Research with PRISMAI

Karnataka High Court