Karnataka High Court
Odanadi Seva Samsthe vs The State Of Karnataka on 27 October, 2010
Author: Mohan Shantanagoudar
Bench: Mrjustice Mohan Shantanagoudar
IN THE HIGH COURT or-' RARNATAKA AT BANGALORE DATED THIS THE 27"' DAY OF OCTOBER 2010 BEFORE : THE HON'BLE MRJUSTICE MOHAN SHANTANAGOUDAR WRIT PETITION No.3408[2QQg (QM-POLICE); Betwegn : Odanadi Seva Sarnsthe ._ No.HIG--14, 2*" Cross 1 2"" Main, Hottagalli Mysore, Rep by its Director Parushu @ Parashuram _ ~ . ._ Age Major ._ .V;Pe'eiti0ner (By Sr: s.s. Koti for H.B.,V.~.Efati1."8i"S1i$11iriie'Patil, Advsf,} AND: 1.
The State of Kam_a%ak'a.yV .
Rep b'y_its¢Chief Secretary "
Vidhanaysoudha _ Bangalore-560 O01. ' 7 W 2 2. Cvofiizmissironer of Police 9"I V " Eyvlysorlei :'D1'Strict, Mysore. Gg.-N lvlohan. . I V "Ag'eT'1\/Iajor'yj---- A' Ins_pect0r_of Police Vijayahagar Police Station V AMyso1'e. City, Mysore. y Varitiana Rao "Age Major V D/o Damodar I " Thakkotu Mangalore Taluk Mangalore District. ..Respon:ients {By Sri S.B. Shahapur, AGA., for R1 & R2; Sri H.C. Shivaramu, Adv., for R3] This Writ Petition is filed undei: Artieies Constitution of India praying to direct. the R3 to ad'e_qL1:ate._ monetary compensation of rupees. ten lalghs to t}a1e5peVtition'er.Vi This Writ Petition coming hearirig'Vth.i's:§ day, the Court made the following . "
Memo is filed' by theV'|Vea:é:ne:d'«.tCo_unse!' appearing for the petitioner for€.d'iS'mVi§sa'~i ofth___é'vwVri'-t_petition as withdrawn. record. Petition is accordingly dismissed' as witi*.drawn:,"' Sd/._~ Judge