Karnataka High Court
Sri. Ravi Belegere vs The Speaker on 1 July, 2017
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JULY 2017
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
WRIT PETITION No.28257/2017 (GM-RES)
AND W.P.No.28433/2017
BETWEEN:
1. Sri Ravi Belegere,
S/o Lakshman Rao,
Aged about 60 years,
Editor of "Hi Bangalore" Weekly,
No.2, Petrol Bund, 80 ft. Road,
Padmanabhanagar,
Banashankari II Stage,
Bangalore - 560 070.
2. Sri Anil Raj (Prakash),
Aged about 55 years,
Editor, owner and publisher
"Yalahanka Voice" Monthly Kannada,
Maruthinagar, Vijayendrappa Building,
Kogilu Main Road, Yalahanka,
Bangalore - 560 064. ...Petitioners
(By Sri Shankarappa, Advocate)
AND:
1. The Speaker,
Karnataka Legislative Assembly,
2
Vidhana Soudha,
Bangalore - 560 001.
2. The Chairman,
Breach of Privilege Committee,
Vidhana Soudha,
Bangalore - 560 001.
3. B. Koliwad,
Member of Legislative Assembly,
Ranibennuru Assembly Constituency,
R/at Cross, Madleri Road,
Vageeshnagar, Bennuru,
Haveri District - 581 115.
4. S.R. Vishwanath,
Member of Legislative Assembly,
Yalahanka Assembly Constituency,
R/at No.14/1, Singanayakanahalli,
Yalahanka Hobli,
Bangalore North Taluk - 560 064. ... Respondents
(By Sri A.S. Ponnanna, AAG and
Sri T.L. Kiran Kumar, AGA for R-1 and R-2)
These writ petitions are filed under Articles 226 and 227 of
the Constitution of India praying to quash Annexure-G, H, dated
18.7.2016 and 14.2.2017 reports submitted by R-2 to R-1 and also
by quashing Annexure-J dated 21.6.2017 resolution passed by R-1
against the petitioners and pass appropriate orders and directions.
These writ petitions coming on for preliminary hearing this
day, the Court made the following:
3
ORDER
The petitioners' side files the memo, which reads as follows:
The petitioners seek leave of the Court to withdraw these petitions with the liberty to submit a petition to the Hon'ble Speaker for reconsidering the matter and reviewing the impugned resolution. They undertake to appear before the Hon'ble Speaker at 3.00 p.m. on 3.7.2017 in that regard. Further, they request that liberty be reserved to them to seek the revival of these petitions, if need be.
2. These petitions are dismissed as withdrawn reserving the sought liberties to the petitioners.
Sd/-
JUDGE MD