Karnataka High Court
Kadri Cricketers (R) vs The Mangalore City Corporation on 12 August, 2013
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 12TH DAY OF AUGUST, 2013
BEFORE
THE HON'BLE MR.JUSTICE L. NARAYANA SWAMY
WRIT PETITION NO. 35810/2013 (LB-RES)
BETWEEN
KADRI CRICKETERS (R)
'DEEKDSHA' G.K.HOUSE
KADRI KAMBLA, BEJAI POT
MANGALORE - 575 004
REPRESENTED BY ITS SECRETARY
RAGHAVENDRA BAVATAYA
...PETITIONER
(BY. SRI.RUBEN JACOB, ADV.,)
AND
1. THE MANGALORE CITY CORPORATION
Mangalore - 575 001
REPRESENTED BY ITS COMMISISONER
2. THE REVENUE OFFICER
MANGALORE CITY CORPORATION
MANGALORE - 575 001
3. FRIENDS CIRCLE KADRI (R)
KADRI KALAI THOTA
BEJAI POST, MANGALORE - 575 004
REPRESENTED BY ITS SECRETARY
... RESPONDENTS
(BY SRI. A.K.VASANTH, ADV., FOR R1 & R2)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE ENDORSEMENT DATED
26.07.2012 AND THE ORDER DATED 26.07.2013
BOTH ISSUED BY THE R-2 VIDE ANENXURE N AND P
TO THE WRIT PETITIONER.
THIS WRIT PETITION COMING ON FOR
PRELIMINARY THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
Learned counsel for the petitioner files a memo dated 12.08.2013 stating that this writ petition may be dismissed as withdrawn. The memo is placed on record.
Accordingly, this petition stands dismissed as withdrawn in terms of the memo filed.
Sd/-
JUDGE Bsv