Karnataka High Court
Veeresh S./O Basawarajappa C. Patil And ... vs The Karnataka Housing Board & Anr on 22 August, 2017
Author: S.Sujatha
Bench: S.Sujatha
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 22ND DAY OF AUGUST 2017
BEFORE
THE HON'BLE MRS. JUSTICE S.SUJATHA
WRIT PETITION Nos.103474-75/2013 (LB-RES)
BETWEEN:
1. Veeresh S/o Basawarajappa C. Patil
Aged about 48 years
Occ: Legal Practitioner
R/o Godutai Nagar, 1st Main Road
Opp: Kotharti Bhavan
New Jewargi Road
Gulbarga
2. Raghavendra S/o Shamsundar rao
Aged about 53 years
Occ: Legal Practitioner
R/o H.No.1-872/1, "Arunodaya"
Old Jewargi Road
Gulbarga
...Petitioners
(By Sri Ashok S. Kinagi, Advocate)
AND:
1. The Karnataka Housing Board
Represented by its Commissioner
2
Kaveri Bhavan, Bangalore - 1
2. The Executive Engineer
Karnataka Housing Board
Opp: Central Bus Stand
MSK Mill Road
Gulbarga - 585 103
...Respondents
(By Sri S.S. Kumman, Advocate;
Sri Ashok R. Kalyanshetty &
Sri S.S. Mamadapur, Advocates for R-2-Absent)
These writ petitions are filed under Articles 226 &
227 of the Constitution of India, praying to call for
records and issue a writ in the nature of certiorari and
quash the notification No. PÀUÀȪÀÄA/G¥ÀæªÀå (UÁæ¸ÉÃ)ºÀAaPÉ-
08/2012-13 dated: 19.10.2013 vide Annexure-C and etc.
These petitions coming on for orders this day, the
court made the following;
ORDER
Learned counsel for the petitioners has tendered a memo seeking withdrawal of the writ petitions.
3Memo is taken on record.
Writ petitions are dismissed as withdrawn.
Sd/-
JUDGE BL Ct: RRJ