Karnataka High Court
Laxmi Enterprises vs Bruhat Bangalore Mahanagara Palike on 30 August, 2016
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 30TH DAY OF AUGUST, 2016
BEFORE
THE HON'BLE MR.JUSTICE L. NARAYANA SWAMY
WRIT PETITION NO.44466/2016 (LB BMP)
BETWEEN:
LAXMI ENTERPRISES
NO.38/3, LALBAGH ROAD
BANGALORE - 560 027
(REPRESENTED BY ITS PARTNER
MR.VIREN R.MEHTA). ...PETITIONER
(BY SRI.ARUN PONNAPPA, ADV.)
AND:
1. BRUHAT BANGALORE MAHANAGARA PALIKE
HEAD OFFICE
N.R.SQUARE
BANGALORE - 560 002.
(REPRESENTED BY ITS COMMISSIONER).
2. THE ASSISTANT EXECUTIVE ENGINEER
BRUHAT BANGALORE MAHANAGARA PALIKE
KEMPEGOWDANAGAR SUB-DIVISION
J.C.ROAD
BANGALORE - 560 002. ...RESPONDENTS
(BY SRI.K.N.PUTTE GOWDA, ADV., )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH/SET ASIDE THE THREATENDED ACTION BY THE
RESPONDENTS IN THE IMPUGNED NOTICE ANNEXURE-M
2
DATED; 06.11.2015 UNDER SECTION 322(1) OF THE KMC ACT
1976, ISSUED BY TEHR -2 ALLOW THE WP, etc.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking for dismissal of the petition as not pressed.
Memo is taken on record. In terms of the memo, petition is dismissed as withdrawn.
Sd/-
JUDGE sd