Karnataka High Court
Nasar C C O vs City Municipal Corporation on 16 December, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
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W.P.Nos.8977-8979 & 9018/2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF DECEMBER 2013
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
WRIT PETITION NOS.8977-8979 & 9018/2012 (LB-RES)
BETWEEN:
1. NASAR C.C.O
S/O LATE P.R.MOHAMMAD
AGED ABOUT 44 YEARS
SAHINA STORES, TEMPLE STREET
OLD VEGETABLE MARKET BUILDING
CHAMARAJNAGAR - 571 313
2. K. MOHIDDIN
S/O MOHAMMAD KOYA HAZI
AGED ABOUT 62 YEARS
SHOP NO.1 & 2
OPP. TOWN HALL, CAR STREET
CHAMARAJNAGAR - 571 313
3. M.V.UMMER
S/O MOHAMMAD KOYA HAZI
AGED ABOUT 56 YEARS
ZAREENA STORES, CAR STREET
CHAMARAJNAGAR - 571 313 ... PETITIONERS
(BY SRI M.M.SWAMY, ADVOCATE)
AND:
1. CITY MUNICIPAL CORPORATION
CHAMARAJNAGAR TOWN
CHAMRAJNAGAR - 571 313
REPRESENTED BY ITS COMMISSIONER
2. THE COMMISSIONER
CITY MUNICIPAL CORPORATION
CHAMRAJNAGAR TONW
CHAMRAJNAGAR - 571 313
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W.P.Nos.8977-8979 & 9018/2012
3. THE PRESIDENT
CITY MUNICIPAL CORPORATION
CHAMARAJNAGAR TOWN
CHAMARAJNAGAR - 571 313 ... RESPONDENTS
WPS ARE FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE AUCTION
PROCEEDINGS ISSUED BY THE RESPONDENTS AS PUBLISHED
IN LOCAL KANNADA NEWSPAPER RESHME NAADU DATED
10.3.12 AT SL. NO.11 OF THE AUCTION NOTIFICATION DATED
6.3.12 SCHEDULED TO BE HELD ON 27.3.12 VIDE ANNX-J IN
RESPECT OF SHOPS BARING ANO.1-4 SITUATED OPPOSITE TO
VEGETABLE MARKET CAR STREET INSOFAR AS THE
PETITIONERS ARE CONCERNED.
WPS COMING ON FOR ORDERS, THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned counsel for the petitioners submits that the writ petitions have become infructuous. The writ petitions are accordingly dismissed as having become infructuous.
Petitions dismissed.
Sd/-
JUDGE hkh.