Karnataka High Court
P S Jayappa vs Deputy Commissioner on 10 February, 2012
Author: B.S.Patil
Bench: B.S.Patil
IN THE HIGH COURT or KARNATAKAAT DATED THIS THE 10TH DAY OF :'i?EB.t§UARY'-- _ 70 A BEFOi'5113:";"'V_ THE HONBLE ix/1R.JUsfIfi:o1«: B..S.PATiL.._ W.P.No. 169318/2O_1Q,'(L13'-eRE:§}.. _ P.S.Jayappa _ . S/0. Late Chan5r1app*a,."' p Aged about 75 years, AgriCu1turist',i"'i' R/o. Pi11ek;:rana,ha1liV\Zi1iage;.._ . . Chitradurga._Ta1uk and,'DistriC't.,p " PETITIONER (By Sri. B.K.MéLrg;_1nat1i. .A§i~;.) . "Depu.ty'«Cornm_issioner 'V1Chitradurga-.D1istrict, ~. Chi.traVd1Ij1'ga'_+ 1577 501. A A 12. Tahsi1'dar' Chitradiurga District, A Chitradurga -- 577 501. 1".,1VC1*i'itradurga Urban Development Authority Represented by its Commissioner --'Akashavani Road, C.K.Pura, Chitradurga. RESPONDENTS 1. (By Sri. M.Keshava Reddy, AGA for R1 and R2 Sri. R.S.Ravi, Adv. for R3) This writ petition is filed under Article 226 of the Constitution of India, praying to quash the resolution dated 11.02.2010 Vide AnneXure--C passed by the 3rd respondent so far it relates to rejection of approval of layout plan Vide siibject No.3. This petition coming on for Orders, this dayfithle" . made the following: ORDER
1. Learned counsel for the petitionerlhasfiled alrnemo 08.02.2012 seeking permission to th.elwri_Vt_:
2. The memo is placedrfon petition is dismissed as withdrawn.