Karnataka High Court
Ms. Anuhya Murki vs Union Of India on 12 April, 2022
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR. JUSTICE P. KRISHNA BHAT
WRIT PETITION NO.18821 OF 2021 (EDN-RES)
BETWEEN:
MS. ANUHYA MURKI
DAUGHTER OF VEERA RAMAKRISHNA MURKI
AGED ABOUT 17 YEARS
RESIDING AT L413, ITTINA SOUPERNIKA APARTMENTS
SARJAPUR ROAD, KAIKONDRAHALLI
CARMELARAM
BENGALURU-560 035
REPRESENTED BY MOTHER AND NATURAL GUARDIAN
MS. RADHIKA MURKI
WIFE OF VEERA RAMAKRISHNA MURKI.
... PETITIONER
(BY SRI VENKATESH S. ARBATTI, ADV.)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF HOME AFFAIRS
GOVERNMENT OF INDIA
NORTH BLOCK
NEW DELHI-110 001.
2. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF HIGHER EDUCATION
DEPARTMENT OF HIGHER EDUCATION
SHASTRI BHAVAN
DR. RAJENDRA PRASAD ROAD
NEW DELHI-110 001.
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3. THE DIRECTOR (ADMINISTRATOR)
NATIONAL TESTING AGENCY
BLOCK-C, IITK OUTREACH CENTRE
20 1A/8, SECTOR 62
NOIDA
UTTAR PRADESH-201 309.
4. JOINT SEAT ALLOCATION AUTHORITY
COORDINATOR, JAB-2021
COORDINATOR, CSAB-2021
NEW DELHI-110 001.
... RESPONDENTS
(BY SRI H. SHANTHI BHUSHAN, A.S.G. FOR R-1 TO R-3;
R-4 IS SERVED AND UNREPRESENTED)
***
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
NOTIFICATION DATED 4-3-2021 (ANNEXURE-A) ISSUED BY
RESPONDENT NO.1 AND TO QUASH PARAGRAPH IV.5(B).i AND
IV.5(B).ii OF THE BUSINESS RULES 2021 (ANNEXURE-K) ISSUED
BY RESPONDENT NO.4, AND ETC.
THIS WRIT PETITION IS COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the petition has become infructuous.
Submission of the learned counsel is placed on record.
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Accordingly, the petition is disposed of as having become infructuous.
Sd/-
JUDGE kvk