Karnataka High Court
Shri. Shirdi Sai Sadbhakta Mandali (R) vs The State Of Karnataka on 30 August, 2024
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
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NC: 2024:KHC-D:12426
WP No. 103744 of 2017
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 30TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION NO. 103744 OF 2017 (CS-SS)
BETWEEN:
1. SHRI. SHIRIDI SAI SADBHAKTA MANDALI (R),
R/BY ITS PRESIDENT, SAI MARGHA,
NEAR COURT COMPLEX, HUBBALLI.
2. SHRI. SHIRIDI SAI SADBHAKTA MANDALI (R),
R/BY ITS SECRTARY, SAI MARGHA,
NEAR COURT COMPLEX, HUBBALLI.
...PETITIONERS
(BY SRI. M.S.HARAVI., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY
Digitally signed by TO GOVERNMENT,
THEJASKUMAR N CO-OPERATION DEPARTMENT,
Location: HIGH
COURT OF M.S. BUILDING, BENGALURU-560 001.
KARNATAKA
2. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES,
DHARWAD AND DISTRICT REGISTRAR OF
SOCIETIES, DHARWAD DISTRICT, DHARWAD.
3. THE ENQUIRY OFFICER AND
CO-OPERATIVE DEVELOPMENT OFFICER,
HUBBALLI, DIST: DHARWAD.
4. SRI. T.S.MOHAN KUMAR,
AGE: 52 YEARS, OCC: MEMBER OF
SHIRADI SAI SADBHAKTA MANDALI (R),
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NC: 2024:KHC-D:12426
WP No. 103744 of 2017
HUBBALLI, DIST: DHARWAD.
...RESPONDENTS
(BY SMT. KIRTILATA.R.PATIL., HCGP FOR R1-R3,
SRI. S.S.NIRANJAN., ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:
ORAL ORDER
Sri.M.S.Haravi., learned counsel for the petitioners and Smt.Kirtilata R.Patil., learned HCGP for respondents 1 to 3 have appeared in person.
Learned counsel for the petitioners submits that a memo has been filed stating that the petition may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the Writ Petition may be dismissed as withdrawn.
When queried, counsel Sri.M.S.Haravi., submits that a conscious decision is taken about the withdrawal of the Writ Petition.
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NC: 2024:KHC-D:12426 WP No. 103744 of 2017 The oral submission made by learned counsel for the petitioners and the memo is placed on record.
The Writ Petition is dismissed as withdrawn.
Sd/-
(JYOTI MULIMANI) JUDGE TKN List No.: 2 Sl No.: 41