Karnataka High Court
Indus Towers Limited vs Superintendent Of Police And Anr on 17 August, 2021
Author: Nataraj Rangaswamy
Bench: Nataraj Rangaswamy
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 17TH DAY OF AUGUST, 2021
BEFORE
THE HON'BLE MR.JUSTICE NATARAJ RANGASWAMY
WRIT PETITION No.200715/2021 (GM-POLICE)
BETWEEN
INDUS TOWERS LIMITED
# 12, TOWERD, 7TH FLOOR,
SUBRAMANYA ARCADE,
BANNERGHATTA ROAD,
BENGALURU 560029
REPRESENTED BY ITS SENIOR
EXECUTIVE, AZEEZ S/O YAKUB K
...PETITIONER
(BY SRI ANVEERAPPA NAGANNA SWADI)
AND
1. SUPERINTENDENT OF POLICE
KALABURAGI 585102
2. THE INSPECTOR GENERAL OF POLICE
KALABURAGI
RESPONDENT 1 AND 2 ARE
REPRESENTED BY ADDL SPP
HIGH COURT OF KARNATAKA
KALABURAGI BENCH 585102
...RESPONDENTS
(BY SMT. ANURADHA M. DESAI, GA)
2
THIS WRIT PETITIION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO ISSUE A WRIT OF MANDAMUS DIRECTING THE
RESPONDENT NO.2 TO CONSIDER THE REPRESENTION
FILED BY THE PETITIONER VIDE ANNEXURE-D TO THE
PETITION DATED 24.02.2021 IN THE INTEREST OF
JUSTICE AND EQUITY ETC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
The learned counsel for the petitioner has filed a memo to withdraw this writ petition. The memo is accepted and the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Srt