Karnataka High Court
The Amarjyothi House Building Co ... vs Sri V S Pradeep on 22 February, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
i.N Ti-IE HEQH COURT OF KARNATAKA AT E3AI\£'GALO§RE i')AT'Ei2I') THIS "i."'HEi1 2253" DAY OF FEBRUARY 20} PRESENT THE HONBLE MR.J.SwK_H'E}iA_R_, CHIEF e,}'iEJS"43.€I:£."§¥':3--~:' ~ AND '}£"'I~1E HON'BLE MR.Jt;s'1'1C--E A'_;_'&5~¢'}?3Ol;{?zé\;I\I::i$I;f1\:VV WRIT PETITION Nos.29632%:Z9634[2{)V1f){AG:M:~G0jN) WP No.29635/29113-m+M~coN)V- In WP Nos.29632~29é3'4_/2--t}.].3{§(G%j1;v;g3¢§n}; Between :
The AmaVrjyG1%i<1'§_ if . ' C0-operativf: E§_Q'Qiety'-- L.i:ir3.i:i.f3g"j"-- "
No.40,VVMYNA.K,Rat;s,:RQa.d ' Basav:3nagiuEi'i'._--vV Bangalore"
Rep. by its SV€Cr€:.taiy' _ ' V Sn Naraya'ag1m1,:rthy._R.'«..\-V Aged; about 48 years '
- _SvR.E_\I.Raj"aiah.§ » _Res?idefitjAof B._fc_1r1gaE01"e. . . .Pe:titi011er KIC.Sha,r1t:]:1akL1.1nar, Adv. for ' ASmt.B.S.Vijaya1aksshmi, Adv.) "g "::is:~: V,S.PracE<3<-zp s/oxI.N.s_he:,:;y ' Aged abouii 50 years R/<ia.N0.213A, 4"' Biock 54*?-I Crass, R_21}21}'inag21r I~321z'1g.;a1ic3:rc:: 560 010:
3») {J Sri V.S.8}1ivaI1211'1cia S ,5 =:}.'\f. Nfih etfg.--' Agczci abauti 45 years R/o.N0.213A, 4"? B}.0=;::k 54*" C:"c>sss. Reigfeajirxaggzn' Ba'{1§_'_§&110l'é3 550 010.
3. Sri V. S. M21113' unath S/<>.V.N.Sh<»3tty, Aged ab()1.Ef. 48 years R/0.N0.213A, 4*" Block 5431 Cross, Re1j21ji1121g211'; _ Ba.I1ga3ore 560 010. V ._ ;)..,u vi~.{cs§'p€$I1'dé'nt.s "
{By Sr: K.N.L,--.Assts,i--Sfi' K;'L.._SrinfvaszlgsV2 Sri C.L.}I)evar1<%¢nda ('St Na'1njE;g,§dv.I_g}a,"Acivs. for R1 to 3) These WritA,_Peti'£1'.Qn.s_'are. Afi.1ed "'.ur'id,ef Articles 226 and 227 of th6~.CGF1St,:'Ltu{f.i.Qfi of'Ivfijd1fa' {graying to call for the reC0rds4_Vf-glaring f,O.c:bnce1:nfi--ng éifiti coranected with the order d'ated'~3I8'.??3,010--xfi'd<3':,Af1--neXu1"e--D, D1, D2 from the Ka.rnaf.aIj{a 1'.:S_taf.E;C'C11sp_x_me,.i* Disputes Redressal Commis":§iVOI1A,..}5.Baiiga1d1*t§" in AppeaI N0s.2477/2010, 2478/2010' 2010', peruse the same and quash 'the said ~r)V1*(:1r§'r._.é1's~ ._i31»eg_;§a.I and "unsustainable.
In -Np.2'§6.%3a5;'.'20iO(éM-CON]:
-- E-'10 l,1SI';'7 Buii din L'€3o+.r3pe:*-%11ti§ge Society Limited N(;..4€>, B/i.f\?.:K..R&1(} Road Bas::..xra1I;'agx.1«di, B2mga}<)r€: 5560 004 f_Rep. by its Se(:1*eta_1*y V V Sri; Naré1yan.an:1ur't;1"1y R, ._ " :Z3',.gEZC'1"*«E1}3Ol11Z 48 years; , " S./€)?'.E_'zit,e R.,N.Raj21i21h V' RE§Sid(3*Y1fl of Ba11ga1ore, . , .Pei:i1:i(>33 er {By Sn' K13.Sh211'1U]2ikLiI11€l1T5 Aciv, far Srm. B wS'V:_§21};a§a1«::shm.i, Agivz} And:
Sri Kamal Raj Mehta S/'olate Sri Madanraj Aged about 55 years R/a.No.23/4, 15* Floor 5"' Cross, Azadriagar Bangalore 550 018.
(Sr: MgR.Ravindi7s, "h ' ' K h This Writ Petition is flied 1,1:ri§jie:1;""A1"'ti«Lii'z*--'.v*h;:*»}VAfi?_?52f;6 227 of the Constitution of Iiidiai p1"aying'--t.Ao"v_C2i}.}. for the records relating to coI1cerningi""«37iidVV corinscted with the order dated 3.8.20V1:*O..V vicie"" 'A:11niiX.ure--D""*f:'om the Karnataka State Coiisiiizzeagf' 1 Dvisputes Redressal Commission, Bangalore iii'V'v"Appsé:l.j,N0.248O/2010, peruse the sameagrid quash"«t4h'e..AsaidVsrdeir as iliegal and unsustainable. ' i _ ' These' viooifiiiiniggoiii for orders this day, Chief Justice . fight: _'fo_11'owi_ngV; V s_'"-Qfjansn J.s.K11Ei~Ixm, _C.';I_. h View ofi:-h¢__\_oA1frjer passed by the Division Bench 14.2.2011 disposing of Writ Petition arid connected writ petitions "V.{K?iPrefiiVvs{kumar vs. The Vyalikavai House Building Co» "'i;r§A;3e1figfi:iV€ Society Ltd.,), the learned counsel for the hpjsiitioners states, that the petitioner may be permittsé to withdraw the instant writ petitions with iibert}; to 2312131 of }";_i_<_3 2).1f,ez*1'12::t._ixrz2 1*en1€:<:1y :...1.nd€r 'H13. _pmV.is§.<:ms ef the C<)3'}3:.1mé::§° P:"()'é;em:E<m Adi. £986.
2. If.)iSmisse<:i as w1't';hd1*z1w:: with leave ar1£1 ii.]Q e:'ty as aforernentzioxleci M3's<2.W,780/1} is :_1"c< does 1101: E5L'1I"Vi\-'€ for coI1sicicrat:ion. Sk/w .
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