Karnataka High Court
Mr Bharat Nanda vs The State Of Karantaka on 20 January, 2021
Author: R Devdas
Bench: R Devdas
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JANUARY, 2021
BEFORE
THE HON' BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO.28494 OF 2015(GM-RES)
BETWEEN
1. MR BHARAT NANDA
S/O MR SATISH K NANDA
AGED ABOUT 44 YEARS
2. MRS TARUNA NANDA
W/O MR BHARAT NANDA
AGED ABOUT 37 YEARS
1 & 2 TOGETHER RESIDING AT:
NO. 106 SATKO PALM TRESS
MAHATMA GANDHI NAGAR ROAD
MUNNEKOLAL
BANGALORE-560037
...PETITIONERS
(BY SRI AJESH KUMAR S, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY
DISTRICT COLLECTOR-CUM-DISTRICT
MAGISTRATE
BANGALORE URBAN DISTRICT
BANGALORE-560001
2. SPECIAL TAHASILDAR
BANGALORE NORTH ADDL. TALUK
YELAHANKA
BANGALORE-560054
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3. COMMITTEE GOLDEN FORESTS (INDIA) LTD
BUNGLOW NO.60, SECTOR-4
CHANDIGARH-160003
REPRESENTED BY ITS CHAIRMAN
...RESPONDENTS
(BY SRI SHRIDHAR N HEGDE, HCGP FOR R1 & R2
NOTICE TO R3 IS HELD SUFFICIENT VIDE ORDER DATED
30.03.2017 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO
THE RESPONDENTS TO JOINTLY AND SEVERALLY REMOVE THE
SEAL AND OPEN THE LOCK OF THE PETITION SCHEDULE
PROPERTY AND HAND OVER THE PETITION SCHEDULE
PROPERTY TO THE PETITIONERS AS IT WAS BEFORE LOCKING
AND SEALING THE SAME ON 31.03.2015 AND ETC.
THIS WRIT PETITION IS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
Learned Counsel for the petitioners has filed a memo dated 19.01.2021 stating that the petitioners have sent an e-mail dated 10.12.2020 requesting the learned Counsel to withdraw the writ petition.
2. The memo is taken on record subject to all just exceptions.
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3. The writ petition is accordingly dismissed as withdrawn.
SD/-
JUDGE JT/-