Karnataka High Court
M/S. Aqua Port vs Mirjan Grama Panchayat on 31 July, 2014
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 31ST DAY OF JULY, 2014
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
WP NO 18191 OF 2014 ( LB-RES)
BETWEEN
M/S AQUA PORT
REPRESENTED BY ITS PARTNER
MR.P.ABOOBAKAR
S/O LATE SRI. ABDUL SAHEB
AGED 48 YEARS
ALIFA MANZIL,
NEJAR, KALYANPUR POST
UDUPI-DISTRICT 576 102
... PETITIONER
(BY SRI.K.N. MAHABALESHWARA RAO, ADV.,)
AND
MIRJAN GRAMA PANCHAYAT
MUGVENKANWADI VILLAGE
MIRJAN, KUMTA TALUK-561 343
REPRESENTED BY ITS (PDO)
PANCHYATH DEVELOPMENT OFFICER
.. RESPONDENT
(BY SRI.RAVI G SABHAHIT, ADV.,)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
2
PRAYING TO DIRECT THE RESPONDENT TO
RENEW/ISSUE LICENSE/PERMISSION UNDER THE
PROVISION OF KARNATAKA PANCHAYATH RAJ ACT TO
RUN INDUSTRY FOR MANUFACTURE OF FISH MEAL &
FISH OIL IN THE NAME OF "AQUA PORT" AS PER ANN-
C.
THE PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The learned counsel for the petitioner files a memo seeking withdrawal of the petition. Memo is placed on record.
Accordingly, the petition is hereby dismissed as withdrawn in terms of memo.
Sd/-
JUDGE HR