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Karnataka High Court

Bharata Punarutthana Trust vs The Ministry Of Home Affairs on 30 October, 2017

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                           -1-
                                       WP No.48383/2017

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 30TH DAY OF OCTOBER 2017

                       PRESENT

            THE HON'BLE MR.H.G.RAMESH
               ACTING CHIEF JUSTICE

                          AND

     THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

     WRIT PETITION NO.48383/2017 (GM-RES-PIL)

BETWEEN:

BHARATA PUNARUTTHANA TRUST
NO.116/6, 3RD FLOOR
BEHIND UNION BANK
MALLESHWARAM 11TH CROSS ROAD
BENGALURU-560003
REPRESENTED BY
SECRETARY & TRUSTEE                         ...PETITIONER

(BY SRI KIRAN B S, ADVOCATE)

AND:

1.   THE MINISTRY OF HOME AFFAIRS
     (FOREIGNERS DIVISION)
     GOVERNMENT OF INDIA
     NORTH BLOCK
     CENTRAL SECRETARIAT
     NEW DELHI
     REPRESENTED BY ITS SECRETARY

2.   THE MINISTRY OF EXTERNAL AFFAIRS
     (CONSULAR, PASSPORT & VISA DIVISION)
     GOVERNMENT OF INDIA
     PATIALA HOUSE
     INDIA GATE
     NEW DELHI-110001
     REP BY ITS SECRETARY
                           -2-
                                      WP No.48383/2017


3.   THE HOME DEPARTMENT
     STATE OF KARNATAKA
     ROOM NO.141, 142, I FLOOR
     VIKASA SOUDHA
     BENGALURU-560001
     REPRESENTED BY ITS
     ADDITIONAL CHIEF SECRETARY

4.   APOSTLE GUILLERMO MALDONADO
     MAJOR
     C/O WINGS GROUP OF COMPANIES
     NO.236, 5TH MAIN, 2ND BLOCK
     HRBR LAYOUT
     KALYAN NAGAR
     BENGALURU-560043

5.   THE FOREIGNERS REGIONAL
     REGISTRATION OFFICER
     5TH FLOOR, 'A' BLOCK
     TTMC, BMTC BUS STAND BUILDING
     K.H.ROAD
     SHANTHINAGAR
     BENGALURU-560027

6.   THE POLICE COMMISSIONER
     NO.1, INFANTRY ROAD
     BENGALURU-560001                  ...RESPONDENTS

(GOVERNMENT ADVOCATE &
 ADDITIONAL SOLICITOR GENERAL ARE SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
RESPONDENT NO.3 AND/OR RESPONDENT NO.6 AND/OR
APPROPRIATE POLICE AUTHORITIES TO FILE A FIRST
INFORMATION REPORT FOR [LIKELY] OFFENCES UNDER
SECTION 295A OF THE INDIAN PENAL CODE, 1860 AND
INFRINGEMENT OF OTHER APPLICABLE LAWS AND RULES
AGAINST RESPONDENT NO.4 ETC.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE ACTING CHIEF JUSTICE MADE THE
FOLLOWING:
                               -3-
                                           WP No.48383/2017



                         ORDER

Ag.CJ (Oral):

Learned counsel appearing for the petitioner submits that the writ petition does not survive for consideration. It is accordingly disposed of.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE bkv