Karnataka High Court
M R Venkatashiva Reddy vs The State Of Karnataka on 18 July, 2012
Author: K.L.Manjunath
Bench: K.L.Manjunath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18th DAY OF JULY, 2012
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE V.SURI APPA RAO
WRIT APPEAL NO.470/2008(GM-RES)
BETWEEN
1 M R VENKATASHIVA REDDY
S/O M.T.RAMA REDDY
AGED 48 YEAS,
CHAIRMAN,
CHITRADURGA UBRAN DEVELOPMENT,
IST CROSS, DWARAKA LAYOUT,
JOGIMATTI ROAD, CHITRADURGA 577 501.
... APPELLANT
(By Sri : C SHIVAKUMAR, ADV. )
AND :
1 THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCPALSECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIKAS SOUDHA,
BANGALORE 1.
2 THE CHIEF SECRETARY TO GOVERNMENT
OF KARNATAKA,
VIKASA SOUDHA,
DR.AMBEDKAR ROAD,
BANGALORE 1.
2
3 THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT,
CHITRADURGA.
4 CHITRADURGA URBAN DEVELOPMENT
AUTHORITY
CHITRADURGA,
BY ITS COMMISSIONER,
5 THE JOINT SECRETARY TO GOVERNEMNT
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 1.
... RESPONDENTS
(By Sri : M.KESHAVA REDDY, AGA FOR R1 TO R3;
SRI. R S RAVI FOR R4 )
THIS WRIT APPEAL FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
NO.17995/2007 DATED 25/02/2008.
THIS APPEAL COMING ON FOR HEARING THIS
DAY, MANJUNATH J, DELIVERED THE FOLLOWING:
JUDGMENT
In view of the Memo filed by the appellant, the appeal is dismissed as having become infructuous.
SD/-
JUDGE SD/-
JUDGE Ak