Karnataka High Court
Sri K. Krishnamurthy vs The Union Of India on 5 September, 2013
Author: N Kumar
Bench: N Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 5TH DAY OF SEPTEMBER 2013
PRESENT
THE HON'BLE MR.JUSTICE N KUMAR
AND
THE HON'BLE MR.JUSTICE V.SURI APPA RAO
WRIT PETITION NO. 39406/2013 (S-CAT)
BETWEEN:
SRI K.KRISHNAMURTHY,
S/o LATE GANAPATHI,
AGED ABOUT 53 YEARS,
SUPERINTENDENT OF CUSTOMS,
BIOCON SEZ, BIOCON PARK,
BOMMASANDRA JIGANI,
LINK ROAD,
BANGALORE - 560099. ...PETITIONER
(SRI S.P.KULKARNI, ADV.)
AND:
1. THE UNION OF INDIA REPRESENTED
BY ITS SECRETARY,
MINISTRY OF FINANCE,
DEPT. OF REVENUE,
PARLIAMENT,
NEW DELHI - 110001.
2. THE COMMISSIONER OF CENTRAL EXCISE,
BANGALORE - 1 COMMISSIONERATE,
CENTRAL REVENUE BUILDING,
2
QUEENS ROAD,
BANGALORE - 560001.
3. THE CHIEF COMMISSIONERATE OF
CENTRAL EXCISE,
BANGALORE ZONE,
CENTRAL REVENUE BUILDING,
QUEENS ROAD,
BANGALORE - 560001.
4. THE ADDITIONAL COMMISSIONER (P&V)
O/o COMMISSIONER OF CENTRAL EXCISE,
BANGALORE - 1 COMMISSIONERATE
CENTRAL REVENUE BUILDING,
QUEENS ROAD,
BANGALORE - 560001.
5. SRI C.V.SACHIDANAND,
SUPERINTENDENT OF CUSTOMS,
LARGE TAXPAYER UNIT,(LTU),
JSS TOWERS,
100 FT RING ROAD,
BANSHANKARI, III STAGE,
BANGALORE - 560085.
6. Dr.SAFEENA A.N.,
AGED 53 YEARS,
DEVELOPMENT COMMISSIONER,
OFFICE OF THE DEV. COMMISSIONER,
COCHIN SPECIAL ECONOMIC ZONE,
MINISTRY OF COMMERCE & INDUSTRY,
KAKKANAD, COCHIN - 682037.
7. SMT. VIJALAKSHMI NAIR,
AGED 51 YEARS,
ASST. DEVELOPMENT COMMISSIONER (ADMN),
OFFICE OF THE DEV. COMMISSIONER,
COCHIN SPECIAL ECONOMIC ZONE,
MINISTRY OF COMMERCE & INDUSTRY,
KAKKANAD, COCHIN - 682037. ...RESPONDENTS
3
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE IMPUGNED ORDER
DT.12.8.2013, MADE IN OA No.418/2013, PASSED BY
THE CENTRAL ADMINISTRATIVE TRIBUNAL,
BANGALORE BENCH, BANGALORE BEING ARBITRARY,
ERRONEOUS & OPPOSED TO LAW, VIDE ANN-A .
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING THIS DAY, N KUMAR J., MADE
THE FOLLOWING:
ORDER
Learned Counsel for the petitioner seeks permission to withdraw the writ petition. His submission is placed on record.
2. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE Rbv/-