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Karnataka High Court

Sri.Sayed Irfan S/0 Syed Vali, vs The Registrar on 25 April, 2018

Author: Krishna S Dixit

Bench: Krishna S. Dixit

                                 1


             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 25TH DAY OF APRIL, 2018

                              BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S. DIXIT

      WRIT PETITION NOS.110610 -110612 OF 2017 ( EDN-AD )


BETWEEN

1      SRI SAYED IRFAN S/O. SYED VALI,
       AGE 19 YEARS, OCC: BBA STUDENT,
       R/O. CHITWADGI, HOSAPETE - 583201,
       BALLARI DISTRICT.

2      MISS SHALINI D/O. SELVARAJ,
       AGE 18 YEARS, OCC: BBA STUDENT,
       R/O. AHMEDNAGAR, HOSAPETE - 583201,
       BALLARI DISTRICT.

3      MISS RUKHAYA ANJUM
       D/O. ABDULKHADAR D.,
       AGE 18 YEARS, OCC: BBA STUDENT,
       R/O. T.B.DAM, HOSAPETE - 583201,
       BALLARI DISTRICT.

                                             ... PETITIONERS

(By SRI. SATISH M.S., ADV.)

AND

1      THE REGISTRAR,
       SRI KRISHNADEVARAYA UNIVERSITY,
       BALLARI - 583105.

2      THE REGISTRAR (EVALUATION),
       SRI KRISHNADEVARAYA UNIVERSITY,
       BALLARI - 583105.
                                 2




3     THE PRINCIPAL,
      KUMARI G.SUDHA SHANKARA GOUDA MEMORIAL,
      THEOSOPHICAL COLLEGE OF MANAGEMENT,
      HAMPI ROAD, HOSAPETE-583201,
      BALLARI DISTRICT.

                                               ... RESPONDENTS

      THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO PROVIDE AN OPPORTUNITY TO PETITIONERS
TO   SUBSTANTIATE     THEIR    CERTIFICATES    AND     TO    PASS
APPROPRIATE ORDERS AS PER THE DIRECTION OF THIS HON'BLE
COURT    IN   W.P.NO.102728-102732/2017       (EDN-AD)      DATED
25.07.2017 AS EXPEDITIOUSLY AS POSSIBLE AND DIRECT THE
RESPONDENTS     TO   PERMIT   THE   PETITIONER    TO   TAKE   3RD
SEMESTER EXAMINATIONS BY EXTENDING THE TIME IN THE
RESPECTIVE    BBA    DEGREE   COURSE   AS   PER   EXAMINATION
NOTIFICATION DATED 28.09.2017 VIDE ANNEXURE-C THEREBY
PERMITTING THE PETITIONER TO CONTINUE AND COMPLETE THE
ENTIRE BBA DEGREE COURSE AT 3RD RESPONDENT COLLEGE.


      THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:


                              ORDER

The Petitioner has filed a memo dated 20.04.2018 seeking leave of this Court to withdraw the Petitions. 3

The said memo is taken on record. Leave is granted. Accordingly, the Writ Petitions are dismissed in terms of the aforesaid memo.

Sd/-

JUDGE *Svh/-