Karnataka High Court
Mr S P Krishna vs The Registrar on 9 July, 2014
Bench: K.L.Manjunath, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 9TH DAY OF JULY 2014
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.12483 OF 2014 (GM-KLA)
BETWEEN:
MR.S.P.KRISHNA, AGE 53 YEARS
S/O LATE. PUTASWAMACHAR
RESIDENT OF MURARAMMA EXTENSION
5TH WARD, KALKUNIKE
HUNSUR TOWN - 571 105, MYSORE DISTRICT
...PETITIONER
(BY SRI.VICTOR MANOHARAN.S., ADV.,)
AND:
1. THE REGISTRAR
KARNATAKA LOKAYUKTA
M.S.BUILDING, BANGALORE - 560 001
2. THE CHIEF OFFICER
HUNSUR TOWN MUNICIPALITY
HUNSUR TALUK - 571 105
MYSORE DISTRICT
2
3. MRS.PUTTAMMA, AGED ABOUT 65 YEARS
W/O LATE.K.R.SIDDAIAH
RESIDENT OF HATTIMARADA STREET
KALKUNIKE, HUNSUR TOWN - 571 105
MYSORE DISTRICT
... RESPONDENTS
*****
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE ORDER DATED 30.01.2014
PASSED BY THE R1, PRODUCED AT ANNE7XURE-K.
THIS WRIT PETITION COMING ON FOR ORDERS
THIS DAY, K.L.MANJUNATH J., MADE THE
FOLLOWING:-
ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this court to withdraw the petition. The memo is placed on record.
Accordingly, petition is dismissed as withdrawn in terms of the memo filed.
Sd/-
JUDGE Sd/-
JUDGE Bsv