Karnataka High Court
Anand S/O Nagendrappa Tiger vs The State Of Karnataka on 22 August, 2017
Author: S.Sujatha
Bench: S.Sujatha
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 22ND DAY OF AUGUST 2017
BEFORE
THE HON'BLE MRS. JUSTICE S.SUJATHA
W.P.NO.204031/2017 (GM-RES)
BETWEEN:
Anand
S/o Nagendrappa Tiger
Age: 28 years, Occ: Social Worker
R/o Opp: SBI Bank
Tiger Complex
Main Road, Chincholi
Tq. Chincholi, Dist: Kalaburagi
... Petitioner
(By Sri B.K. Hiremath, Advocate)
AND:
1. The State of Karnataka
By the Chief Secretary
Vidhana Soudha
Bengaluru - 560 001
2. The Chairman
Karnataka Border Area Development Board
Room No.238, Vikasa Soudha
2nd Floor, Bengaluru - 560 001
3. The Secretary
Karnataka Border Area Development Board
M.S. Building, Bengaluru - 560 001
2
4. The Dy. Commissioner
Mini Vidhana Soudha
Kalaburagi - 585 102
... Respondents
(By Sri A. Syed Habeeb, AGA)
This writ petition is filed under Articles 226 & 227 of the
Constitution of India, praying to issue a writ of mandamus
directing respondents No.2 and 3 not to release the funds of
Government in favour of persons and societies which do not come
under Karnataka border area and they may be restrained from
doing such illegal activities in future vide Annexures-A and B.
This petition coming on for preliminary hearing this day, the
Court made the following:-
ORDER
Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition with liberty to resort to the appropriate proceedings in accordance with law.
The said submission is placed on record. Writ petition is dismissed as withdrawn with liberty to the petitioner to resort to the appropriate proceedings in accordance with law.
Sd/-
JUDGE LG