Karnataka High Court
Sri N B Seetharamu vs State Of Karnataka on 17 September, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.21544 OF 2019 (GM - RES)
BETWEEN:
SRI.N.B.SEETHARAMU,
ASST.EXECUTIVE ENGINEER, (RTD.),
AGED ABOUT 62 YEARS,
R/O #177, SRI.RANGA KRUPA,
6TH MAIN, 2ND BLOCK, R.T.NAGAR,
BENGALURU - 560 032.
... PETITIONER
(BY SMT. KANTHAMANI, ADVOCATE FOR
SRI K.B.NAVEEN KUMAR, ADVOCATE)
AND :
1. STATE OF KARNATAKA,
REPRESENTED BY THE
ADDITIONAL CHIEF SECRETARY,
PUBLIC WORKS, PORT AND LAND
WATER TRANSPORT DEPARTMENT,
3RD FLOOR, VIKASA SOUDHA,
BENGALURU - 560 001.
2. THE ADDITIONAL DIRECTOR
GENERAL OF POLICE,
KARANATAKA LOKAYUKTA,
M.S.BUILDING,
BENGALURU - 560 001.
3. THE INVESTIGATION OFFICER,
KARNATAKA LOKAYUKTA,
2
B.D.ROAD,
CHITRADURGA - 577 501.
... RESPONDENTS
(BY SRI VIJAY KUMAR A PATIL, AGA FOR R1;
SRI.VENKATESH ARABATTI, ADVOCATE FOR R2 AND R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ENDORSEMENT DATED 29.09.2018
ISSUED BY THE RESPONDENT VIDE ANNEXURE - K BEARING
LOC 282 SE.E.VI.2018 AND ETC.,
---
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
Learned counsel for the petitioner seeks leave of this Court to withdraw the petition with liberty to challenge the order dated 18.07.2019 by way of a fresh writ petition. The petitioner is permitted to do so.
Accordingly, the writ petition is dismissed as withdrawn with liberty as aforesaid.
Sd/-
JUDGE VMB