Karnataka High Court
Shri. D Ramegowda vs State Chief Information on 30 November, 2012
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.19372/2010 (S-RES)
BETWEEN:
Shri D.Ramegowda,
Aged about 55 years,
S/o. late G.A. Dasegowda,
Assistant Director of Town Planning
Office of the Joint Director,
Town Planning (South),
Bruhat Bangalore Mahanagara Palike,
Bangalore. ...PETITIONER
(By Sri S.B.Mukkannappa for
M/s. S.B.Mukkannappa & Associates, Advs.)
AND:
1. State Chief Information Commissioner,
Karnataka Information Commissioner,
Gage No.2, III Phase, III Floor,
M.S. Building, Dr. B.R. Ambedkar Veedhi,
Bangalore - 560 001.
2. Shri G. Parasmul Jain,
Major, #68, 5th Main road,
Chamarajpet,
Bangalore - 560 018. ... RESPONDENTS
(By Smt. Manjula R. Kamadolli, HCGP for R1;
R2 served but un-represented)
2
This petition is filed under Articles 226 and 227 of
the Constitution of India, praying to quash the impugned
order dated 4.5.2010 passed by the R1 vide Annexure -G
to the W.P.
This petition coming on for orders this day, the Court
made the following:
ORDER
Sri S.B. Mukkannappa, learned counsel, seeks permission to withdraw the writ petition.
Submission of the learned counsel is recorded and the petition stands disposed of accordingly.
Sd/-
JUDGE sac*