Karnataka High Court
Kadri Cricketers (R) vs Mangalore City Corporation on 28 August, 2013
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 28TH DAY OF AUGUST 2013
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION No.36166/2013 (LB-RES)
BETWEEN:
Kadri Cricketers(R)
Koragappa Towers
Kadri Temple Road
Mangalore 575 002.
Rep. by its Secretary
Raghavendra Bavataya . ...Petitioner
(By Sri Reuben Jacob, Adv.)
AND:
1. Mangalore City Corporation
Mangalore 575 001
Represented by its Commissioner.
2. The Revenue Officer
Mangalore City Corporation
Mangalore 575 001
3. Friends Circle Kadri (R)
Kadri Kalai Thota
Bejai Post, Mangalore 575 001
Rep.by its Secretary. ...Respondents
(By Sri.A.K.Vasanth, Adv. for R1 and 2,
Notice not ordered in r/o.R3)
This Writ Petition is filed under Articles 226 and
227 of the Constitution of India praying to quash the
2
endorsement dated 26.7.2013 and the order dated
26.7.2013 both issued by the R-2 vide Annexure-M
and N to the writ petition.
This petition coming on for Preliminary Hearing
this day, the Court made the following:-
ORDER
In view of memo dated 28.8.2013, petition is dismissed as having become infructuous.
Sd/-
JUDGE Sk/-