Karnataka High Court
Prashanth Kalose vs Union Of India on 14 June, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JUNE 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.3806/2018 (GM-RES)
C/W
WRIT PETITION NO.24231/2017 (GM-POLICE)
IN W.P.No.3806/2018
BETWEEN:
Prashanth Kalose,
Aged about 33 years,
S/o.Ramachandra Kalose,
R/at No.12, Simha Layout,
Chikalasandra,
Bengaluru-560 061.
... Petitioner
(By Sri.C.V.Sudhindra, Adv.,)
AND:
1. Union of India
by Ministry of External Affairs,
Rep. Principal Secretary,
E Block, Central Secretariat,
New Delhi, Delhi-110 001.
2. Regional Passport Office,
Rep by: Regional Passport Officer,
8th Block, 80 Feet Road,
Koramangala, Bengaluru-560 095.
2
3. State of Karnataka,
Rep by: Station House Officer,
All Women's Police Station,
Basavanagudi,
Bengaluru-560 004.
...Respondents
(By Sri.Vijay Kumar A.Patil, AGA for R3;
Sri.C.Shashikantha, ASG for R1 & R2)
This Writ Petition is filed under Article 226 of
the Constitution of India, praying to direct R-2 to
quash endorsement dated 22.11.2017 and
endorsement dated 12.1.2018 vide Annexure-F and
G as the same is not in accordance with the
Passport Act and renew the passport No.P5719172
and etc.
IN W.P.No.24231/2017
BETWEEN:
Sri. Prashanth R.Kalose,
S/o. Ramachandran.K.N,
Aged about 32 years,
Presently residing at:
2300, Iron Point Road,
Apt. No.2812,
Folsom-95630, Ca, USA.
Permanent Address:
R/at No.12, Simha Layout,
Chikkalasandra,
Bengaluru-560 061.
... Petitioner
(By Sri.C.V.Sudhindra, Adv.,)
3
AND:
1. The State of Karnataka,
Represented by Chief Secretary,
Department of Homes,
Vidhana Soudha,
Bengaluru-560 001.
2. Commissioner of Police,
Infantry Road,
Bengaluru-560 001.
3. Station House Officer,
All Women Police Station,
Basavanagudi,
Bengaluru-560 004.
4. Smt.D.R.Rajeshwari,
W/o.Sri.Prashanth R.Kalose,
Age 28 years,
No.597/3, P.B.Road,
Near Church,
Harihara.
...Respondents
(By Sri.Vijay Kumar A.Patil, AGA for R1-R3;
Sri.Vageesh.V.Hiremath, Adv., for R4)
This Writ Petition is filed under Article 227 of
the Constitution of India, praying to quash the Look
Out Circular (LOC) issued against the petitioner by
R-3 and etc.
These Writ Petitions coming on for Hearing on
Interlocutory Application, this day, the Court made
the following:-
4
ORDER
Learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the Writ Petitions as they have been rendered infructuous.
The memo is placed on record. Accordingly, the writ petitions are dismissed as having become infructuous.
Sd/-
JUDGE dn/-