Karnataka High Court
Sri Shidharth Co-Operative Housing ... vs The State Of Karnataka Ors on 20 October, 2011
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT GULBARGA | DATED THIS THE 20™ DAY OF OCTOBER, 20 if " ma BEFORE, THE HON'BLE MR.JUSTICE S. ABLUL-NAZEER™." WRIT PETITION NO.83959/2011 (KLB-LG) Between: Sri Shidharth Co-operative Housing a Society Ltd., mS Bijapur, reptd. by ats President," Sri Chandrashekhér, .- 7 S/o Tamanna.Kodabagi, Aged about §2 years. .... Petitioner. (By Sri G.G. Chagashetty, Adv. for Sri Ravi G. Madabhavi, Adv.) And: | _. The State of Karnataka, .., Réptd. by its Secretary, " Reverie Department, Bangalore. 2. The.Beputy Commissioner, Bijapur Dist. "3 'hoe Tahasildar, "~s. Opp. New ZP Office, - B. Bhagewadi Road, Bijapur. .... Respondents.
Mo (By Sri Sharma Mallikarjun, HCGP) Ba This Writ Petition is filed under Articles 226 & 227-of the Constitution of India. praying to direct the respondents to consider the representation dated 18.5.2011 at Annexure 'F', etc, © This Writ Petition coming on for orders this.day, the Court ~ passed the following: oe .
ORDER.
Learned Counsel for the' petitioner.seeks permission of this - Court to withdraw the writ petition with liberty to. pursue the matter before the competent authericy
2. The. submission. of tie learnéd Counsel for the petitioner is placed on record?::Wrii. petition..is dismissed as withdrawn with liberty'as above. NG-costs.~ BMM/- a