Karnataka High Court
Felicity Adobe Llp vs State Of Karnataka on 18 July, 2022
Author: R.Devdas
Bench: R.Devdas
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WP No. 102643 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 18TH DAY OF JULY, 2022
BEFORE
THE HON'BLE MR JUSTICE R.DEVDAS
WRIT PETITION NO. 102643 OF 2022 (LB-RES)
BETWEEN:
FELICITY ADOBE LLP
712, 5TH A CROSS ROAD, HRBR LAYOUT,
1ST BLOCK, KALYAN NAGAR, BENGALURU-560043
REP BY DIRECTOR (LAND AND OPERATIONS)
NORTH KARNATAKA AND GOA LLP
SHRI.SHIAVANAGOUDA YALLAPPAGOUDA PATIL
AGED ABOUT 46 YEARS, OCC.DIRECTOR
...PETITIONER
(BY SRI. RAJASHEKHAR BURJI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT URBAN DEVELOPMENT,
VIKAS SOUDHA, BENGALURU-560001
REP BY ADDL CHIEF SECRETARY TO GOVERNMENT
2. COMMISSIONER
BELAGAVI URBAN DEVELOPMENT AUTHORITY (BUDA)
ASHOK NAGAR, BELAGAVI-590016
3. COMMISSIONER, CITY CORPORATION BELAGAVI
SUBHASH NAGAR, BELAGAVI-590016
...RESPONDENTS
(BY SRI.SHIVAPRABHU S.HIREMATH, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE
REGULATION NO.4(d)(i) OF BELAGAVI MASTER PLAN-2021
(REVISION-II), ZONAL REGULATIONS FOR BELAGAVI LOCAL
PLANNING AREA AS UNCONSTITUTIONAL PRODUCED AT ANNEXURE-
B AND ETC.
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WP No. 102643 of 2022
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY THE COURT MADE THE FOLLOWING.
ORDER
R.DEVDAS J., (ORAL):
Learned Additional Government Advocate takes notice for respondent No.1.
Learned counsel for the petitioner has filed a memo dated 18.07.2022 seeking leave of this court to withdraw the writ petition with liberty to approach this court if need arises.
Memo is taken on record subject to all just exceptions.
Accordingly, the writ petition stands dismissed as withdrawn, reserving liberty as prayed for.
Learned Additional Government Advocate is permitted is permitted for file memo of appearance.
SD JUDGE MBS