Karnataka High Court
Mr. K. Somashekar vs The State Of Karnataka on 22 August, 2019
Bench: Chief Justice, Mohammad Nawaz
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF AUGUST, 2019
PRESENT
THE HON'BLE MR. ABHAY S. OKA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
WRIT PETITION NO. 55412/2016 (KLR-RES-PIL)
BETWEEN:
1. MR. K SOMASHEKAR
S/O P KRISHNAREDDI
AGED ABOUT 41 YEARS
97-1, GOPASANDRA-HUSUKRU CIRCLE
MUTHTHANALLURU, ANEKAL
BANGALORE URBAN-562 125
2. MR. RAVINDRA REDDY
S/O RAMASWAMIREDDY
AGED ABOUT 51 YEARS
97-1, GOPASANDRA-HUSUKRU CIRCLE
MUTHTHANALLURU, ANEKAL
BANGALORE URBAN-562 125
3. MR. G R MANJUNATH
S/O NARAYANAPPA
AGED ABOUT 41 YEARS
# 80, JANATHA COLONY
GOPASANDRA, ANEKAL
BANGALORE DISTRICT-560 099
4. MR. SHIVASHANKAR
S/O KONDAREDDY
AGED ABOUT 45 YEARS
NEAR MILK DAIRY
GOPASANDRA-HUSUKRU CIRCLE
2
MUTHTHANALLURU
BANGALORE-560 099
5. MR. G R MANJUNATH
S/O T RAMAREDDY
AGED ABOUT 36 YEARS
# 49, GOPASANDRA
MUTHANALLUR, ANEKAL
BANGALORE-560 099
6. MR. GOPAL
S/O MUNISWAMPPA
AGED ABOUT 53 YEARS
28, GOPASANDRA-HUSUKURU CIRCLE
MUTHTHANALLURU, ANEKAL
BANGALORE URBAN-562 125
7. MR. K NAGAPPA
S/O KONDAREDDY
AGED ABOUT 55 YEARS
HOUSE NO.46
GOPASANDRA TALUKA
ANEKAL ZILA
BANGALORE-560 099
... PETITIONERS
(BY SRI G.S. BALAGANGADHAR, ADVOCATE FOR P-1;
SRI RAJESH SHETTIGAR, ADVOCATE FOR P-2 TO 7)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
REVENUE DEPARTMENT
AT ROOM NO. 107
MULTI - STORIED BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE-560 001
2. ANEKAL TOWN PLANNING
ANNA, # 430, HENNAGARA GATE
HOSUR MAIN ROAD
3
BANGALORE-560 099
REPRESENTED BY JOINT DIRECTOR
URBAN & RURAL PLANNING AND
ITS MEMBER SECRETARY
3. THE DEPUTY COMMISSIONER
8, CENTRAL DIVISION
CUBBONPARK ROAD
NEAR YES BANK
BENGALURU-560 001
4. M/S. ASSET HANDLERS PRIVATE LTD.,
AT NO. 476, 2ND FLOOR
80 FEET ROAD, 6TH BLOCK
KORAMANGALA
BANGALORE-560 095
REPRESENTED BY ITS
AUTHORISED SIGNATORY
5. M/S. VISTHA
A PARTNERSHIP FIRM
AT NO. 1514, 19TH MAIN
HSR LAYOUT
BANGALORE-560 102
REPRESENTED BY ITS
MANAGING PARTNERS
MR. ASHOK AND MR. PAVAN
... RESPONDENTS
(BY SRI T L KIRAN KUMAR, AGA FOR R-1 & 3;
SRI YOGESH D NAIK, ADVOCATE FOR R-2;
SRI S MANJUNATHA, ADVOCATE FOR R-4;
SRI H S CHANDRAMOULI, ADVOCATE FOR R-5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 25.04.2016 FROM THE OFFICE
OF THE DEPUTY COMMISSIONER OF BANGALORE
[RESPONDENT NO.3] FOR THE CHANGE OF THE PATH OF
THE CART ROAD AS PER ANNEXURE-E AND ETC.
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THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
A memo dated 26th July 2019 has been filed which is signed by the second to seventh petitioners and their advocate seeking permission to withdraw the petition. Today, a memo of today's date is filed duly signed by the first petitioner and his advocate seeking permission to withdraw the petition. Accordingly, the petition is disposed of as not pressed.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE bkv