Karnataka High Court
Dr Pradeep Kumar P S vs Bruhath Bangalore Mahanagara Palike on 27 September, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
-1 -
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF SEPTEMBER, 2012
BEFORE
HON'BLE MR. JUSTICE RAM MOHAN REDDY
W.P.Nos.39186-187/2012 (LB-BMP)
BETWEEN
1. DR PRADEEP KUMAR P S
AGED ABOUT 49 YEARS
S/O LATE P R SUDHAKARA GUPTA
2. DR MEENA P PRADEEP
AGED ABOUT 47 YEARS
W/O DR PRADEEP KUMAR
BOTH ARE RESIDING AT NO.743
4TH MAIN ROAD, ISRO LAYOUT
BANGALORE 560 076
... PETITIONERS
(BY SRI RAGHU PRASAD B.S., ADV.,)
AND
1. BRUHATH BANGALORE MAHANAGARA PALIKE
N R SQUARE, BANGALORE
REP BY ITS COMMISSIONER
2. ASSISTANT EXECUTIVE ENGINEER
BANASHANAKRI SUB DIVISION
BRUHATH BANGALORE MAHANAGARA PALIKE
BANGALORE.
... RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED NOTICE DATED 6.9.2012 VIDE ANNEXURE-F
AND PROVISION ORDER DATED 6.9.2012 VIDE ANNEXURE-G
AND DIRECT THE RESPONDENTS TO PAY COSTS OF THE WRIT
PETITION AND ETC.,
-2 -
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel seeks leave of the Court to dismiss the petitions as withdrawn. Petitions are accordingly dismissed as withdrawn.
Sd/-
JUDGE PB