Karnataka High Court
Nagalambike vs Bangalore Metropolitan Region on 20 September, 2019
Author: H T Narendra Prasad
Bench: H. T. Narendra Prasad
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD
WRIT PETITION Nos.34396-400 OF 2017 (LB-RES)
BETWEEN:
1. Nagalambike
Aged about 62 years
W/o Late I. Mahabaleswarappa
2. Manu Ittina
Aged about 36 years
S/o Late I. Mahabaleswarappa
3. Mona Ittina
Aged about 33 years,
D/o Late I. Mahabaleswarappa
4. Mahadev Ittina
Aged about 28 years,
S/o Late I. Mahabaleswarappa
5. I. Veeresh
Aged about 40 years,
S/o. I. Amarappa
All are residing at
Ittina House,
Kaikondrahalli Village,
Sarjapura Road,
Bengaluru-560 035. ...Petitioners
(By Sri. Nitin Prasad, Advocate
for Sri. Suryanarayana T, Advocate)
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AND:
1. Bangalore Metropolitan Region
Development Authority
No.1, Ali Askar Road,
LRDE Building,
Bengaluru-560 052
Represented by its Commissioner
2. Anekal Planning Authority
Anna, No.430, Hennagara Cross,
Hosur Main Road
Bengaluru-560 099
Represented by its Chairman
3. The State of Karnataka
Vidhana Soudha
Bengaluru-560 001
Department of Urban and Rural Development
Represented by its
Principal Secretary.
4. Yamare Gram Panchayat,
Yamare village,
Dommasandra Post,
Sarjapur Hobli, Anekal Taluk,
Bengaluru-562 125
Represented herein by its
President.
5. M/s. Emerald Group
No. 40, 14th Main,
7th Sector, HSR Layout,
Bengaluru-560 102
Represented by its Partner,
Satish Kumar Nandagopal. ... Respondents
(By Sri. Yogesh D. Naik, Advocate for R1 and R2)
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These writ petitions are filed under Article 226 and
227 of the Constitution of India, praying to direct
respondents No.1 and 2 to Act on the letters dated
22.11.2014, 04.05.2015 and 20.10.2015 at Annexure-F, J
and K by the petitioners and etc.,
These petitions coming on for Orders this day, the
Court made the following:
ORDER
The learned counsel for the petitioners has filed a memo dated 18.09.2019 seeking permission to withdraw the petitions.
Memo is placed on record. In view of the memo filed, petitions are dismissed as withdrawn.
Sd/-
JUDGE MBM