Karnataka High Court
M/S The Ugar Sugar Works Limited vs State Of Karnataka on 17 December, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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NC: 2024:KHC:52255
WP No. 21511 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF DECEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 21511 OF 2024 (GM-RES)
BETWEEN:
M/S. THE UGAR SUGAR WORKS LIMITED,
A PUBLIC LIMITED COMPANY,
REGISTERED UNDER THE COMPANY'S ACT, 1956
HAVING ITS REGISTERED OFFICE AT MAHAVEER
NAGAR,
VAKHARBAGH SANGLI - 416,
MAHARASHTRA STATE,
REPRESENTED BY ITS LIAISON OFFICER,
MR. VINAY ARAVIND DESHPANDE,
S/O LATE ARAVIND,
AGED ABOUT 59 YEARS.
HAVING ITS BRANCH OFFICE NO.317,
9TH MAIN ROAD, 14TH CROSS, JAYANAGAR
Digitally signed by II BLOCK, BANGALORE - 560 011
R HEMALATHA
Location: HIGH
COURT OF (A COMPANY REGISTERED UNDER THE COMPANIES
KARNATAKA
ACT 1936)
...PETITIONER
(BY SRI. SUHAS H.S., ADVOCATE)
AND:
1. STATE OF KARNATAKA
WATER RESOURCES DEPARTMENT,
ROOM NO. 305, 3RD FLOOR,
VIKAS SOUDHA,
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NC: 2024:KHC:52255
WP No. 21511 of 2024
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
REPRESENTED BY ITS SECRETARY
2. THE EXECUTIVE ENGINEER
MINOR IRRIGATION DEPARTMENT,
GOVERNMENT OF KARNATAKA
BELAGAVI DISTRICT,
BELAGAVI - 590 001.
3. THE ASSISTANT EXECUTIVE ENGINEER,
MINOR IRRIGATION DEPARTMENT,
GOVERNMENT OF KARNATAKA,
SUB-DIVISION, ATHANI - 591 304,
BELAGAVI DISTRICT.
...RESPONDENTS
(BY SRI. NAVEEN CHANDRASHEKAR, AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
GOVERNMENT NOTIFICATION NO.WRD 309 KBN 2023 DATED.
12.02.2024 VIDE ANNEXURE-A AND THE KARNATAKA GAZETTE
DATED. 20.02.2024 IN PART 4A AT PAGES 4875-4876
GAZETTE VIDE ANNEXURE-B ISSUED BY THE R-1 TO THE WRIT
PETITION AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
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NC: 2024:KHC:52255
WP No. 21511 of 2024
ORAL ORDER
Learned counsel for the petitioner files a memo seeking leave of the Court to withdraw the petition.
2. Memo is placed on record.
3. Accordingly, petition is dismissed as withdrawn reserving liberty as sought for.
Sd/-
(HEMANT CHANDANGOUDAR) JUDGE PSJ