Karnataka High Court
Barc/Rmp Employees House Building vs State Of Karnataka on 23 October, 2013
Author: B.S.Patil
Bench: B.S.Patil
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 23RD DAY OF OCTOBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE B.S.PATIL
W.P.No. 22760/2013 (CS-RES)
BETWEEN
BARC/RMP EMPLOYEES HOUSE BUILDING
CO-OPERATIVE SOCIETY LTD
REGISTERED ADDRESS
RATNAHALLI COMPLEX
HUNSUR ROAD BUILDING-15
P B NO.1, YELWALA POST
MYSORE-571130
PRESENT ADDRESS:NO.5,
80 FEET ROAD
RMP LAYOUT,
VIJAYANAGAR 4TH STAGE
MYSORE-17
REPRESENTED BY ITS SECRETARY
SRI NARASINGARAYA
S/O CHELVACHARYA
AGED ABOUT 73 YEARS
... PETITIONER
(BY SRI SHASTRI VIGNESHWARA SUBRAMANYA, ADV.)
AND
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY TO
CO-OPERATIVE DEPARTMENT
MS BUILDING,
BANGALORE-560001
2
2. REGISTRAR OF CO-OPERATIVE SOCIETIES
NO.1, ALIASKAR ROAD
BANGALORE-52
3. DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES
MYSORE SUB DIVISION
MYSORE 17.
4. ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES
MYSORE SUB DIVISION
MYSORE 17.
5. B A MUKKANAGOUDAR
S/O A V MUKKANAGOUDAR
AGED ABOUT 53 YEARS
NO.183, 5TH CROSS, 2ND STAGE,
HEBBAL, MYSORE 17.
6. GUNDAIAH
S/O GIRIYAPPA
AGED ABOUT 50 YEARS
NO.123/A, SAPTHAGIRI NIVAS
VVBHBCS LAYOUT
VIJAYANAGAR 2ND STAGE
MYSORE-17
7. C S KUMARESAN
S/O C YATHIRAJAN
AGED ABOUT 52 YEARS
NO.38, VVHBCS LAYOUT
VIJAYANAGAR 2ND STAGE
MYSORE-17
8. K O PAUL
S/O K P OUSEPH
AGED ABOUT 49 YEARS
R/O 3466, 20/C
3
VIJAYANAGAR 2ND STAGE
MYSORE-17
... RESPONDENTS
(By SRI K.A.ARIGA, AGA)
This writ petition is filed under Articles 226 & 227 of the
Constitution of India, praying to quash the order dated
06.4.2013 passed by respondent No.4 vide Annexure-P
This petition coming on for orders this day, the Court
made the following:
ORDER
Learned counsel for the petitioner has filed a memo dated 03.10.2013 praying that this petition may be dismissed as not pressed with liberty to approach this Court in case need arises.
In view of the memo filed, this writ petition is dismissed as not pressed with liberty to approach this Court in case a fresh cause of action arises in the matter.
Sd/-
JUDGE VP