Karnataka High Court
Smt K Shanthala vs The State Of Karnataka on 6 January, 2020
Author: S.Sunil Dutt Yadav
Bench: S. Sunil Dutt Yadav
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR. JUSTICE S. SUNIL DUTT YADAV
WRIT PETITION No.44577 /2016(LB-BMP)
BETWEEN:
Smt.K.Shanthala,
W/o Sri.G.Hari Kumar Reddy,
Aged about 45 years,
R/at No.1018, Gundappa Reddy Layout,
Chola Nagar, R.T.Nagar Post,
Bengaluru - 560032.
...Petitioner
(By Sri.G.Narasi Reddy, Advocate)
AND:
1. The State of Karnataka,
Vidhana Soudha,
Bengaluru - 560001.
Represented by the Principal Secretary.
2. The Joint Commissioner,
Bruhat Bengaluru Mahanagara Palike,
Hebbal Division,
Bengaluru - 560032.
3. Bruhat Bengaluru Mahanagara Palike,
N.R.Square,
Bengaluru - 560001.
Represented by its Commissioner.
...Respondents
(By Sri.K.Dilip Kumar, HCGP for R1
Sri.Ashwin.S.Halady, Advocate for R2 and R3)
2
This Writ Petition is filed under Articles 226 and
227 of the Constitution of India praying to direct R-2 and
3 not to proceed with the demolition against the
petitioner's schedule property mentioned the schedule
below and etc.,
This Petition coming on for Orders this day, the
Court made the following:
ORDER
Learned counsel for the petitioner files a memo and seeks permission to withdraw the petition.
In view of the said memo, petition is dismissed.
Sd/-
JUDGE NS