Karnataka High Court
Sri S K Kollar vs State Of Karnataka on 6 March, 2013
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 06TH DAY OF MARCH 2013
BEFORE
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
WRIT PETITION NO. 46979 OF 2012 (S-TR)
BETWEEN:
SRI S.K. KOLLAR
S/O K.H. KOLLAR
AGE: 56 YEARS
OCC: DEPUTY DIRECTOR, KRIDL,
KOLAR DIVISION,
KOLAR-563 101. ..PETITIONER
(BY SRI.KRISHNA S.DIXIT, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY ITS SECRETARY,
DEPARTMENT OF RDPR,
M.S. BUILDING,
BANGALORE - 560 001.
2. KARNATAKA RURAL INFRASTRUCTURE,
DEVELOPMENT LTD.,
CHINNASWAMY STADIUM
RAJ BHAVAN ROAD,
BANGALORE - 1.
REP. BY IT MANAGING DIRECTOR
2
3. SRI R.V. MANJUNATH,
WORKING AS DEPUTY DIRECTOR,
KRIDL, SHIMOGA DIVISION.
GOVINAKOPPA ROAD,
SHIMOGA-571 201.
4. SRI G.M. DOLLI
WORKING AS DEPUTY DIRECTOR,
KRIDL, CHITRADURGA DIVISION,
BEHIND JMIT,
CHITRADURGA-577 501.
5. SRI B.T. RAMESH BABU
WORKING AS ASSISTANT DIRECTOR,
KRIDL, CHITRADURGA SUB-DIVISION,
BEHIND JMIT,
CHITRADURGA-577 501.
...RESPONDENTS
(BY SRI RAGHAVENDRA G. GAYATHRI, HCGP FOR R1;)
SRI M.R.C. RAVI, ADVOCATE FOR R2;
SRI H.M. MANJESH, ADVOCATE FOR R3;
SRI R.L. PATIL, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE IMPUGNED OFFICE
MEMORANDUM DTED 26.10.2012, ISSUED BY THE
RESPONDENT, AT ANNEXURE-F, QUASH THE
IMPUGNED OFFICIAL MEMORANDUM DATED
26.10.2012 ISSUED BY THE RESPONDENT AT
ANNEXURE-F1.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-
3
ORDER
Learned counsel for the petitioners has filed a memo dated 26.02.2013 signed by the 1st petitioner and learned counsel for the petitioners seeking for withdrawal of the petition, insofar as the 1st petitioner is concerned.
Accordingly, W.P.No.46979/2012 is hereby rejected insofar as it relates to the 1st petitioner.
Sd/-
JUDGE Rms