Karnataka High Court
Sri D S Raja Rao vs Bangalore International Airport on 22 March, 2016
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 22ND DAY OF MARCH 2016
BEFORE
THE HONOURABLE MR. JUSTICE ANAND BYRAREDDY
WRIT PETITION Nos.57844-57845 OF 2015 (KLR-RES)
BETWEEN:
Sri. D.S.Raja Rao,
Son of Late Ramachandraraya,
Aged about 75 years,
Residing at Fort Road,
Devanahalli Town,
Bangalore Rural 562 110.
...PETITIONER
(By Shri Rajendra M.S., Advocate for Shri Vivek Holla,
Advocate)
AND:
1. Bangalore International Airport Area
Planning Authority,
No.331/1, V.J.Complex,
1st Floor, Shanthinagar,
Soolibele Road,
Devanahalli Town,
Bengaluru Rural District 562 110.
2
2. The Deputy Commissioner,
Bengaluru Rural District,
Bengaluru 562 123.
...RESPONDENTS
*****
These Writ Petitions filed under Articles 226 and 227 of
the Constitution of India, praying to quash the letter dated
30.10.2015 written by the Bangalore International Airport Area
Planning Authority (R-1) to by Deputy Commissioner (R-2)
(Annexure-D) and endorsement dated 21.11.2015 issued by the
Deputy Commissioner, Bangalore Rural District (R-2)
(Annexure-E) and etc;
These Writ Petitions coming on for Orders this day, the
court made the following:
ORDER
The learned counsel for the petitioner has filed a memo seeking to withdraw the petitions.
The memo is placed on record and the petitions are dismissed as withdrawn.
Sd/-
JUDGE nv