Karnataka High Court
Sri Anantha Rao Subba Rao vs Union Of India on 2 July, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JULY 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION No.21346 OF 2019 (GM - RES)
BETWEEN:
Sri. Anantha Rao Subba Rao,
S/o Sri. Subba Rao,
Aged about 57 years,
R/a 2960/1,
Geetha Mandir Road,
Laskari Mohalla,
Mysuru - 570 001.
... Petitioner
(By Sri. S. Rama Murthy, Advocate)
AND:
1. Union of India,
Represented by its Secretary,
Ministry of Agriculture,
Department of Agriculture
And Cooperation,
Krishi Bhavan,
New Delhi - 110 001.
2. Director of Plant Protection -
Quarantine & Storage,
N.H.-IV Faridabad,
Harayana - 121 001.
2
3. The Plant Protection Officer (WS),
Plant Quarantine Station,
Plot No.323/F/1, KIADB,
Industrial Area, Baikampady,
Mangaluru -575 011.
...Respondents
(By Sri. B. S. Venkatanarayana, Advocate for R1-3)
This Writ Petition is filed under Articles 226
and 227 of the Constitution of India praying to
declare that the imposing the inspection fee under
Schedule IX of the Plant Quarantine Order
[Regulation of Import into India] order 2003 [Vide
Annexure - B] on the timer imported from countries
is without authority of law and etc.,
This Petition coming on for Orders, this day,
the Court made the following:-
ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the writ petition.
The aforesaid memo is taken on record. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Mds/-