Karnataka High Court
Sri.C.P.Rajesh vs The State Of Karnataka on 13 September, 2017
Bench: Chief Justice, P.S.Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF SEPTEMBER, 2017
PRESENT
THE HON'BLE MR.SUBHRO KAMAL MUKHERJEE, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR
WRIT APPEAL NOS.5570-5573 OF 2017 (LB-RES)
BETWEEN
1.SRI C P RAJESH S/O PUTTAMADEGOWDA
AGED ABOUT 52 YEARS, ADHYAKSHA
RAMANAGARA ZILLA PANCHAYATH
PANCHAYATH BHAVANA, B M ROAD
RAMANAGARA DISTRICT
RAMANAGARA-562159
2.SRI C MUNIRAJU S/O T M CHINNAPPA
AGED ABOUT 39 YEARS, ADHYAKSHA
ZILLA PANCHAYATH
BENGALURU URBAN DISTRICT
BENGALURU-560 001
3.SMT M LATHA RAVIKUMAR
W/O RAVIKUMAR
AGED ABOUT 43 YEARS, ADHYAKSHA
ZILLA PANCHAYATH, TUMKUR DISTRICT
TUMKUR-572 101
4.SMT SOWBHAGYA BASAVARAJAN
W/O BASAVARAJAN
AGED ABOUT 47 YEARS, ADHYAKSHA
ZILLA PANCHAYATH
CHITRADURGA DISTRICT
CHITRADURGA-577 501
... APPELLANTS
(BY SRI D L N RAO, SENIOR ADVOCATE FOR
SRI RAJAGOPAL M R, ADVOCATE FOR APPELLANT NOS.2 TO 4;
SRI JAYAKUMAR S PATIL, SENIOR ADVOCATE FOR
SRI S RAJU, ADVOCATE FOR APPELLANT NO.1)
2
AND
1.THE STATE OF KARNATAKA
BY ITS SECRETARY
DEPARTMENT OF PANCHAYATHRAJ &
RURAL DEVELOPMENT
VIDHANA SOUDHA
BENGALURU-560001
2.THE STATE OF KARNATAKA
BY ITS SECRETARY
DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS
VIDHANA SOUDHA
BENGALURU-560001
3.THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
RAMANAGARA DISTRICT
RAMANAGARA-571511
4.THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
BENGALURU URBAN DISTRICT
BENGALURU-560082
5.THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
TUMKUR DISTRICT
TUMKUR-572101
6.THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
CHITRADURGA DISTRICT
CHITRADURGA-577501 ... RESPONDENTS
(SRI V SREENIDHI, AGA FOR R-1 & 2)
THESE WRIT APPEALS ARE FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO PASS AN
INTERIM ORDER AS SOUGHT FOR IN WRIT PETITION
NOS.35060-35063/2017 IN VIEW OF NON-GRANTING THE EX-
PARTE INTERIM ORDER BY THE LEARNED SINGLE JUDGE VIDE
ORDER DATED 16.8.2017.
THESE WRIT APPEALS COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:
3
ORDER
Mr.D.L.N.Rao and Mr.Jayakumar S. Patil, learned senior advocates appearing for the appellants, seek leave to withdraw the writ appeals and submit that the appellants would be pursuing the matter before the Hon'ble Single Judge.
2. As prayed for by them, the writ appeals are dismissed as withdrawn.
3. In view of the dismissal of the writ appeals, the pending interlocutory applications do not survive for consideration and are, also, dismissed.
4. We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE bkv