Karnataka High Court
Kmp Industries vs State Of Karnataka on 8 June, 2018
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JUNE, 2018
BEFORE
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
WRIT PETITION NO.38544/2017 (GM-TEN)
BETWEEN:
KMP INDUSTRIES
32/1, P N PALAYAM ROAD
GANAPATHY
COIMBATORE-641 006
A SOLE PROPRIETORSHIP AND
REPRESENTED BY ITS PROPRIETOR
K MADHANA GOPAL
... PETITIONER
(BY SRI SANTOSH S NAGARALE, ADV.,)
AND
1. STATE OF KARNATAKA
REP BY ITS CHIEF SECRETARY
VIDHANA SOUDHA
BENGALURU-560 001.
2. THE DISTRICT MANAGER
DR. B.R.AMBEDKAR DEVELOPMENT
CORPORTION LIMITED
B-302, B BLOCK
DISTRICT ADMINISTRATIVE COMPLEX
RAJATADRI
MANIPAL-576 104
UDUPI DISTRICT.
2
3. DR. B R AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
9TH & 10TH FLOOR,
VISVESVARAYA SMALL TOWER
DR. B R AMBEDKAR VEEDHI
BENGALURU-560 001
REPRESENTED BY ITS MANAGING DIRECTOR.
4. THE DEPUTY COMMISSIONER
RAJATADRI,
MANIPAL-576 104
UDUPI DISTRICT.
5. THE DEPUTY GENERAL MANAGER
DR. B.R.AMBEDKAR DEVELOPMENT
COPORATION LTD,
NO.29/1, 1ST MAIN ROAD
LAKSHMIPURAM
MYSURU-570 004
MYSORE DIVISION.
... RESPONDENTS
(BY SRI VIJAYA KUMAR A. PATIL, AGA FOR R1 & R4;
R2 & R3 - SERVED, UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ADDENDUM AT ANNEX-D ISSUED BY R-2 DTD.19.8.2017 AS IT
HAS BEEN ISSUED ARBITRARILY THUS VIOLATING ARTICLE 14
OF THE CONSTITUTION OF INDIA AND ETC..
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
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ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw the writ petition with liberty to approach this Court, if need arises.
2. Memo is placed on record.
3. Writ petition is dismissed as withdrawn with liberty as sought for.
` SD/-
JUDGE VMB