Karnataka High Court
M/S Liberty Supari Trading Company vs The Secretary on 25 May, 2021
Author: P.B.Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MAY, 2021
BEFORE
THE HON'BLE MR.JUSTICE P. B. BAJANTHRI
WRIT PETITION NO. 19835 OF 2019 (APMC)
BETWEEN:
M/S. LIBERTY SUPARI TRADING COMPANY,
D NO.10-1-21-5 GOLDEN COMPLEX,
MPT CROSS ROAD BUNDER,
MANGALORE - 575 001.
BY ITS PROPRIETOR
SRI. K. ABDUL SHUKOOR.
... PETITIONER
(BY SRI CHANDRASHEKAR, ADVOCATE)
AND:
1. THE SECRETARY,
THE AGRICULTURAL PRODUCE
MARKET COMMITTEE,
SAKALESHPURA,
HASSAN DISTRICT.
2. THE AGRICULTURAL PRODUCE
MARKET COMMITTEE,
BYKAMPADY,
MANGALURU - 575 002,
BY ITS SECRETARY.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENDORSEMENT/PENALTY ORDER DATED
25.03.2017 PASSED BY THE R-1 VIDE ANNEXURE-A AND
ETC.
2
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
In view of the peremptory order passed on 08.04.2021 regarding dismissal of this petition for non-prosecution, this petition is dismissed for non-
compliance of office objections.
Sd/-
JUDGE rv