Karnataka High Court
Kmp Industries vs State Of Karnataka on 5 June, 2018
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 5TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
WRIT PETITION NO.40813 OF 2017
C/W
WRIT PETITION NOS.40817 OF 2017,
40814 OF 2017, 40815 OF 2017,
40816 OF 2017, 40812 OF 2017 (GM-TEN)
BETWEEN:
KMP. INDUSTRIES,
32/1, P.N. PALAYAM ROAD,
GANAPATHY,
COIMBATORE-641006,
A SOLE PROPRIETORSHOP AND
REPRESENTED BY ITS PROPRIETOR
K. MADHANAGOPAL.
...PETITIONER
(COMMON IN ALL PETITIONS)
(BY SRI. SANTOSH S. NAGARALE, ADV.,)
AND:
1. STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY
VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE DISTRICT MANAGER,
DR. B. R. AMBEDKAR DEVELOPMENT
CORPORAITON LIMITED,
2ND FLOOR, JANATHA BAZAR BUILDING,
DAKSHINA KANNADA-575 001.
2
3. DR. B. R. AMBEDKAR DEVELOPMENT
CORPORATION LTD,
9TH AND 10TH FLOOR,
VISVESVARAYA SMALL TOWER,
DR. B. R. AMBEDKAR VEEDHI,
BENGALURU-560 001
REPRESENTED BY ITS
MANAGING DIRECTOR.
4. THE DEPUTY COMMISSIONER
STATE BANK ROAD,
DAKSHINA KANNADA-575 001.
5. THE DEPUTY GENERAL MANAGER
DR. B. R. AMBEDKAR DEVELOPMENT
CORPORATION LTD,
MYSORE DIVISION,
NO.29/1, 1ST MAIN ROAD,
LAKSHMIPURAM-570 004,
MYSORE.
... RESPONDENTS
(COMMON IN ALL PETITIONS)
IN WP. No.40813/2017
(BY SRI. VIJAYKUMAR A PATIL, AGA FOR R-1 & R4;
SRI. N. PRAVEEN KUMAR FOR R-2 & R-3;
R-5 SERVED & UNREPRESENTED)
IN WP. No. 40817/2017
(BY SRI. VIJAYKUMAR A PATIL, AGA FOR R-1 & R-4)
IN WP. No. 40814/2017
(BY SRI. VIJAY KUMAR A PATIL, AGA FOR R-1 & R-4;
SRI. N. PRAVEEN KUMAR FOR R-2 & R-3;
R-5 SERVED & UNREPRESENTED)
IN WP. No. 40815/2017
(BY SRI. VIJAY KUMAR A PATIL, AGA FOR R-1 & R-4)
3
IN WP. No.40816/2017
(BY SRI. VIJAYKUMAR A PATIL, AGA FOR R-1 & R-4;
SRI. N. PRAVEEN KUMAR FOR R-2 & R-3;
R-5 SERVED & UNREPRESENTED)
IN WP. No.40812/2017
(BY SRI. VIJAYKUMAR A PATIL, AGA FOR R-1 & R-4;
SRI. N. PRAVEEN KUMAR FOR R-2 & R-3;
R-5 SERVED & UNREPRESENTED)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ADDENDUM AT ANNEX-F AND ISSUED BY THE R-2
ON 23.8.2017 AS IT HAS BEEN ISSUED ARBITRARILY
THUS VIOLATING ARTICLE 14 OF THE CONSTITUTION OF
INDIA AND ETC.
THESE WRIT PETITIONS COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking withdrawal of these petitions with liberty to approach this Court, if need arises.
Memo is placed on record. Writ petitions are dismissed as withdrawn. Liberty as prayed for is granted.
SD/-
JUDGE GH