Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Karnataka High Court

Mrs Magdalene P Rego vs The Commissioner on 20 November, 2018

Author: S.Sunil Dutt Yadav

Bench: S. Sunil Dutt Yadav

                           -1-


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 20TH DAY OF NOVEMBER, 2018

                        BEFORE

     THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV

       WRIT PETITION NO.1626 OF 2015 (LB -BMP)
Between
Mrs. Magdalene P. Rego
W/o Late V. F. Rego,
Aged about 82 years,
R/a 196, 4/1-B. M. Kaval,
New Byapanahalli Extension,
Off Old Madras Road, 3rd cross,
Sarvagna Nagar,
Bangalore-560038.
                                        ... Petitioner
(By Sri. Prasanna B. R., Advocate)

And
1.     The Commissioner
       Bruhath Bangalore Mahanagar Palike,
       Corporation Office,
       Bangalore-560001.

2.     The Asst. Revenue Officer
       BBMP, C. V. Raman Nagar Sub-Division,
       M. M. Road, Coxtown,
       Bangalore-560005.

3.     Mr. Suresh Salariya
       S/o Late K. C. Salariya,
       Aged about 64 years,
       R/a 12/1, Versova Layout,
                            -2-


     C. V. Raman Nagar Post,
     Bangalore-560093.

4.   Mr. V. Mohammed Shaffiulla
     S/o Abdul Waheed,
     Aged about 68 years,
     R/a No.80, "Zareena Manzil",
     C. V. Raman Nagar Post,
     Nagavarapalya,
     Bangalore-560093.
                                        ... Respondents
(By Sri. N. K. Ramesh, Advocate for R1 & R2;
    Sri. M.N. Umashankar, Advocate for R3 & R4)

      This Writ Petition is filed under Articles 226 & 227
of the Constitution of India praying to quash the
endorsement dated 11.8.2014 issued by the R-2 vide
Annexure-P and endorsement dated 17.9.2014 issued
by the R-2 vide Annexure-U.

     This writ petition coming on for Orders, this day,
the Court made the following:

                       ORDER

Learned counsel for the petitioner files a memo seeking to withdraw the petition as not pressed.

2. In view of the same, the writ petition is dismissed.

Sd/-

JUDGE DL