Karnataka High Court
M/S Chaitanya Education Institution vs State Of Karnataka on 14 September, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
W.P.37709/12
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14TH DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO.37709 OF 2012 (LB-RES)
BETWEEN
M/S CHAITANYA EDUCATION INSTITUTION
BKS LAYOUT, HOLALAKERE ROAD, CHITRADURGA
REP BY ITS CHAIRMAN
SMT. D.S. BHAGYA
... PETITIONER
(By Sri: GANAPATHI BHAT & NAGENDRA KUMAR, ADV.)
AND
1. STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA, VIDHANA VEEDHI,
BANGALORE.
2. THE COMMISSIONER
CHITRADURGA DEVELOPMENT AUTHORITY,
NEAR AKASHVANI, KELAKOTE,
CHITRADURGA - 577 501.
..RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE R2 TO CONSIDER THE REPRESENTATION DT.14.8.12, AT
ANN-K & FURTHER DIRECT THE R2 TO REGISTER THE
SCHEDULE PROPERTY IN FAVOUR OF THE PETITIONER BY
TAKING BALANCE AMOUNT.
2
W.P.37709/12
THIS WRIT PETITION COMING ON FOR PRL.HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Counsel for the petitioner seeks leave of the court to withdraw the petition.
Recording the submission, the petition is dismissed as withdrawn.
Sd/-
JUDGE ln