Karnataka High Court
The Megacity (Bangalore) Builders And ... vs The Upalokayukta-2 on 27 September, 2013
Author: K.L.Manjunath
Bench: K.L.Manjunath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
WRIT PETITION NO. 6271 OF 2012 (GM-KLA)
BETWEEN:
THE MEGACITY (BANGALORE) BUILDERS
& DEVELOPERS LIMITED SITE MEMBERS
WELFARE ASSOCIATION ®
NO.48/3, 2ND FLOOR, 2ND CROSS
I MAIN, ROYAN CIRCLE
CHAMARAJPET, BANGALORE-560018
REPRESENTED BY ITS PRESIDENT
MR. RAVINDRA BELEYUR ... PETITIONER
(BY SRI. K.P. THRIMURTHY, ADVOCATE)
AND:
1. THE UPALOKAYUKTA-2
MS BUILDING, BANGALORE-560 001
REPRESENTED BY REGISTRAR
2. THE REGISTRAR
KARNATAKA LOKAYUKTA
MS BUILDING, BANGALORE-560 001
3. THE SECRETARY
MANCHANAYAKANAHALLI PANCHAYAT
BIDADI HOBLI
RAMNAGAR TALUK & DIST. ... RESPONDENTS
(BY SRI: M. SUDHAKAR PAI, ADV., FOR R1 AND R2)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF CONSTITUTION OF INDIA PRAYING
TO QUASH THE ORDER DTED 03.12.2011 PASSED BY
RESPONDENTS-1 AND 2 AS PER ANNEXUE-K.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN "B" GROUP THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioner after arguing the matter at length, requests court to permit him to withdraw the petition with a liberty to avail his remedy before the other appropriate court.
Granting such liberty to the petitioner, this petition stands dismissed as withdrawn.
Sd/-
JUDGE Bsv