Karnataka High Court
Mohammed Hussain vs The State Of Karnataka on 13 January, 2020
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 13TH DAY OF JANUARY 2020
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NOS.20965-967/2015 (LB-ELE)
Between:
1. Mohammed Hussain S/o Yasin
Aged 34 Years, Occ: Social Worker
R/o Dhanura (H)
Tq. Bhalki, Dist. Bidar-585401
2. Firdous Khan S/o Hyder Khan
Aged 29 Years, Occ: Social Worker
R/o Dhanura (H)
Tq. Bhalki, Dist. Bidar-585401
3. Ramesh S/o Channappa Bhavoge
Aged 45 Years, Occ: Social Worker
R/o Dhanura (H)
Tq. Bhalki, Dist. Bidar-585401
...Petitioners
(By Sri J. K. Bukka, Advocate)
And:
1. The State of Karnataka
By its Prl. Sect. Panchayat Raj
Dept. of Panchayat Raj
Bangalore-560001
2
2. The State of Karnataka
By its Election Commissioner
Bangalore-56001
3. The Deputy Commissioner
idar-585401
...Respondents
(Sri K.M. Ghate, AGA for R1 & 3;
Sri P.S. Malipatil, Advocate for R2)
These writ petitions are filed under Articles 226
and 227 of the Constitution of India, praying to issue a
writ in the nature of certiorari or any other writ or
direction quashing the impugned order vide
Election/Gram.Pm/CrNo.120/2014-15 dated 07/20-04-
2015, which at Annexure-B passed by 3rd respondent
and etc.
These petitions coming on for hearing this day, the
Court made the following:-
ORDER
The learned counsel for the petitioners has filed a memo seeking permission to withdraw the petitions.
Memo is placed on record. Writ petitions are dismissed as not pressed.
Sd/-
JUDGE sdu