Karnataka High Court
Prajapita Brahmakumaris vs The State Of Karnataka on 8 August, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8th DAY OF AUGUST, 2012
BEFORE
HON'BLE MR. JUSTICE RAM MOHAN REDDY
W.P.No.22824/2011 (LB-RES)
BETWEEN:
PRAJAPITA BRAHMAKUMARIS
ISHWARIYA VISHWA VIDYALAYA
LOCAL CENTRE: GANDHINAGAR
CHALLAKERE-577 522
CHITRADURGA DISTRICT
REP: BY BRANCH CO-ORDINATOR
KUM. B.K. NAGAMANI
...PETITIONER
(BY SRI B.M. SIDDAPPA, ADV.,)
AND:
1. THE STATE OF KARNATAKA
REP: ITS SECRETARY
HOUSING & URBAN DEVELOPMENT
DEPARTMENT, M.S. BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE-560 001
2. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT
CHITRADURGA-577 501
3. THE CHIEF OFFICER
CHALLAKERE TOWN MUNICIPAL COUNCIL
CHALLAKERE - 577 522
CHITRADURGA DISTRICT.
...RESPONDENTS
(BY SRI N.B. VISWANATH, AGA FOR R1 & 2
M/S A.V.G. ASSTS., ADVS., FOR R3)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
R3 TO IMPLEMENT THE ORDER PASSED BY THE R1, DATED
26.5.1994, BY EXECUTING THE NECESSARY DOCUMENTS IN
FAVOUR OF THE PETITIONER AND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Taking on record the memo dated 2.8.2012 filed by the learned counsel for the petitioner, petition is dismissed as not pressed.
SD/-
JUDGE PB