Karnataka High Court
Shri.Anand S/O Amarappa Ganiger vs Uidai Regional Office, Bangalore on 12 February, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2024:KHC-D:3272
WP No. 147209 of 2020
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 12TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 147209 OF 2020 (GM-RES)
BETWEEN:
SHRI.ANAND S/O AMARAPPA GANIGER
AGE:25 YEARS, OCC: LEGAL PRACTITIONER
R/O: NANDAVADAGI, ILLKAL TALUK,
BAGALKOTE DISTRICT, PIN CODE:587 125
...PETITIONER
(BY SRI. MAHANTESH S HIREMATH, ADVOCATE)
AND:
UIDAI REGIONAL OFFICE, BANGALORE
KHANIJA BHAVAN, NO.49, 3RD FLOOOR,
SOUTH WING RACE COURSE ROAD,
BANGALORE-01
...RESPONDENT
YASHAVANT
NARAYANKAR
Digitally signed by
YASHAVANT
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
NARAYANKAR
Date: 2024.02.20
15:17:56 +0530
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
WRIT IN THE NATURE OF MANDAMUS AND DIRECTION MAY
KINDLY BE GIVEN TO RESPONDENT TO ISSUE AADHAR CARD TO
THE PETITIONER.B. PASS ANY ORDER AS THIS HONORABLE
COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:3272
WP No. 147209 of 2020
ORDER
1. 1. The petitioner is before this Court seeking for the following reliefs:
"a) issue writ in the nature of mandamus and direction may kindly be given to respondent to issue aadhar card to the petitioner.
b) pass any order as this honorable court deems fit in the interest of justice and equity."
2. Learned counsel for petitioner has filed a memo dated 12.02.2024, signed by him, which reads as under:
"MEMO FOR WITHDRAWAL.
Here in the application on behalf of the petitioner is as under:
That in the above top noted case the petitioner may kindly be permitted to withdraw this petition with liberty to file fresh petition in the interest of justice and equity."
3. Memo is accepted and the petition is dismissed as withdrawn.
4. In view of disposal of the petition, pending interlocutory applications, if any, do not survive for consideration and are disposed of accordingly.
Sd/-
JUDGE YAN, List No.: 2 Sl No.: 6