Karnataka High Court
Faruk Karimsab Harkare vs The State Of Karnataka on 17 October, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 17th DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO.62488 OF 2012 (KLR-RR/SUR)
BETWEEN :
FARUK KARIMSAB HARKARE
AGE: MAJOR, OCC: BOND WRITER
R/O. NIPPANI, H.NO. 2392,
TAVATGALLI, NIPPANI,
TQ: CHIKODI, DIST: BELGAUM.
... PETITIONER
(By Sri. OMKAR SUBHASH UTTURE, ADV.)
AND
1. THE STATE OF KARNATAKA
BY ITS SECRETARY TO REVENUE DEPARTMENT
VIDHAN VEEDHI, BANGALORE.
2. DEPUTY DIRECTOR AND TECHNICAL ASSISTANT
TO DEPUTY COMMISSIONER, BELGAUM.
3. TAHSILDAR CHIKODI,
AND LAND RECORDS OFFICER, NIPPANI.
4. THE CHAIRMAN,
SHRI MAHALAXMI DEVASTHAN
AND ABHIRUDHI SANGH,
NIPPANI RAVIWAR PETH,
TQ: CHIKODI, DIST: BELGAUM.
... RESPONDENTS
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER PASSED IN PROCEEDINGS
BEARING NO.C.T.S./R.T.S/SR-10/2006-07, DTD.31.03.2008
AND ALSO THE IMPUGNED ORDER PASSED IN PROCEEDINGS
BEARING NO.C.T.S./APPELLANT/3/2008-09, DTD.22.02.2010
PASSED BY THE RESPONDENT NO.2 PRODUCED AT
ANNEXURE-B.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo seeking leave of the court to withdraw the petition.
The memo is ordered accordingly. Petition is dismissed as withdrawn.
SD/-
JUDGE ln