Karnataka High Court
Maimuna vs The State Of Karnataka on 27 May, 2024
Author: R Devdas
Bench: R Devdas
-1-
NC: 2024:KHC:17684
WP No. 10807 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 10807 OF 2024 (CS-RES)
BETWEEN:
MAIMUNA,
W/O HASANABBA SAYYED BEARY
AGED ABOUT 53 YEARS
DOOR NO.2-485, JARIGHAR KOLAMBE VILLAGE
BAJPE, MANGALORE DAKSHINA KANNADA-574142
...PETITIONER
(BY SMT. KAVITHA N., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO OPERATION SOCIETY
Digitally signed by VIDHANA SOUDHA
DHARMALINGAM DR AMBEDKAR VEEDHI
Location: HIGH
COURT OF BENGALURU-560001
KARNATAKA REPRESENTED BY ITS SECRETARY
2. THE RECOVERY OFFICER OF THE
CO OPERATIVE SOCIETIES
KARNATAKA STATE SOUHARDA FEDERAL
CO OPERATIVE LIMITED
BANGALORE-560055
3. ODIYOORU SRI VIVIDHODDESHA SOUARDHA
CO OPERATIVE LIMITED
-2-
NC: 2024:KHC:17684
WP No. 10807 of 2024
(REGISTERED UNDER CO OPERATIVE ACT)
REP BY ITS CEO, MAIN BRANCH
PUMPWELL, MANGALORE, DK-575004
...RESPONDENTS
(BY SRI.C.N. MAHADESHWARAN., AGA FOR R1 & R2
SRI. DEVARAJA.A., ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
FORM NO.8 AND 9 AUCTION NOTICE DATED 05/02/2024
ISSUED BY THE RECOVERY OFFICER OF THE CO-OPERATIVE
SOCIETIES, KARNATAKA STATE SOUHRDA FEDERAL CO-
OPERATIVE LIMITED IN EP NO.KSSFCLROCS/VA A 206/2020-21
AT ANNEXURE-A AND B (IN SO FOR AS PETITIONER CONCERN)
AND ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned Counsel for the petitioner has filed a memo dated 27.05.2024 stating that the contesting respondent has agreed for considering the request made by the petitioner to consider her case under OTS scheme. Therefore, the petitioner seeks leave of this Court to withdraw the writ petition.-3-
NC: 2024:KHC:17684 WP No. 10807 of 2024
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, the writ petition stands dismissed as withdrawn.
Sd/-
JUDGE DL CT: JL