Karnataka High Court
Mahesh Kumar Palam vs The State Of Karnataka And Ors on 31 October, 2022
Author: R. Devdas
Bench: R. Devdas
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 31ST DAY OF OCTOBER, 2022
BEFORE
THE HON'BLE MR.JUSTICE R. DEVDAS
WRIT PETITION No.200759/2022 (GM-EC)
BETWEEN:
MAHESH KUMAR PALAM
S/O NARSAPPA PALAM
AGED 52 YEARS,
OCC: PROP.FAIR SHOP
AT BRAHAMANWADI,
R/O 31 GUMPA TO SHAPURGET
RING ROAD, LAXMI NAGAR,
BIDAR, TQ. BIDAR-585 401.
... PETITIONER
(BY SRI JAIRAJ K.BUKKA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
FOOD AND CIVIL SUPPLIES
AND LEGAL METROLOGY DEPARTMENT
VIKAS SOUDHA,
BANGALORE-560001.
2. THE DEPUTY COMMISSIONER
BIDAR-585401.
2
3. THE DEPUTY DIRECTOR
FOOD AND CIVIL SUPPLIES,
BIDAR-585402.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO ISSUE WRIT IN NATURE OF CERTIORARI QUASHING
THE IMPUGNED GAZETTE NOTIFICATION PASSED BY THE
1ST RESPONDENT VIDE NO.FCS 17 RPR 2011(1)
BENGALURU DATED 13.06.2016 VIDE ANNEXURE-C AND
ETC.,
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
Learned counsel for the petitioner has filed a memo dated 31.10.2022 stating that the petitioner is not interested in prosecuting the matter and therefore, he may be permitted to withdraw the writ petition.3
The memo is taken on record subject to just exceptions.
Accordingly, writ petition stands disposed of.
Sd/-
JUDGE VNR