Karnataka High Court
Muslim Educational Society vs State Of Karnataka on 5 July, 2018
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 05TH DAY OF JULY 2018
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
WRIT PETITION NO.58534/2015(EDN-REG-P)
Between:
Muslim Educational Society (Regd),
Eidgah Ground
Umarkhayam Road,
Mysuru - 570 021.
Represented by its Secretary,
Mohammed Khasim
S/o late Mohammed Jaffer,
Aged about 65 years.
...Petitioner
(By Mr.Vishwajith Shetty.S ,Advocate)
And:
1. State of Karnataka,
By its Secretary to Government,
Education Department,
M.S.Building,
Bengaluru - 560 001.
2. The Commissioner of Public
Instructions in Karnataka
New Public Offices, K.R.Circle,
Bengaluru - 560 001.
-2-
3. The Deputy Director of
Public Instructions,
Mysuru District,
Mysuru - 570 007.
4. The Block Education Officer,
City Circle,
Mysuru - 570 007.
... Respondents
(By Ms.Pramodhini Kishan, AGA for R1 to R4)
This writ petition is filed under Articles 226 and 227
of Constitution of India, praying to call for records from
the respondents which ultimately resulted in issuing
impugned communication Annexure-A dated 09.11.2015
issued by R-3 and etc.
This writ petition coming on for Orders this day, the
court made the following:
ORDER
Learned counsel for petitioner has filed a memo dated 26.06.2018, seeking permission to withdraw the writ petition. Memo is placed on record.
Accordingly, writ petition is dismissed as withdrawn.
SD/-
JUDGE dn/-