Karnataka High Court
Crown Solar Power Fencing vs The State Of Karnataka on 28 November, 2012
Author: H.G.Ramesh
Bench: H.G.Ramesh
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W.P.No.26414/2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28TH DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
W. P.No.26414/2012 (GM-FOR)
BETWEEN:
CROWN SOLAR POWER FENCING
SYSTEMS, A PROPRIETARY CONCERN
AT FLAT NO.123/A
USHODHAYA TOWERS
SHAHPUR NAGAR
JEDIMETLA
HYDERABAD-500 055
ANDHRA PRADESH
REPRESENTED BY ITS PROPRIETOR
SRI T.KRISHNA REDDY ... PETITIONER
(BY SRI VINAY N., ADVOCATE FOR
SRI MANMOHAN P.N., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF FOREST
M.S.BUILDING
BANGALORE-560 001
REPRESENTED BY ITS SECRETARY
2. ADDITIONAL CHIEF CONSERVATOR
FOREST, OFFICE OF THE ADDL.
CHIEF CONSERVATOR (PROJECT TIGER)
MYSORE
3. THE CONSERVATOR OF FOREST AND
DIRECTOR, B.R.T. TIGER RESERVE
FOREST DEPARMENT
CHAMARAJANAGAR ... RESPONDENTS
(BY SRI M.KESHAVREDDY, AGA]
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W.P.No.26414/2012
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
COMMUNICATION DATED 12.07.2012 VIDE ANNEX-D AND
DIRECT THE R2 TO CONSIDER THE BID OF THE PETITIONER
FILED ON MERITS IN RESPECT OF THE NOTIFICATION DTD.
16.7.2012 VIDE ANNEX-C.
THIS WP COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned Counsel appearing for the petitioner seeks leave to withdraw the writ petition. Leave granted. The writ petition is accordingly dismissed as withdrawn.
Petition dismissed.
Sd/-
JUDGE Yn.