Karnataka High Court
St George Educational And vs The Commissioner on 27 January, 2016
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OFJANUARY, 2016
BEFORE
THE HON'BLE MR.JUSTICE S.ABDUL NAZEER
W.P. Nos. 2715-2716 OF 2015 (LB-BBMP)
BETWEEN:
St. GEORGE EDUCATIONAL AND CHARITABLE TRUST
NO.315, 3RD MAIN, 4TH CROSS,
OMBAR LAYOUT, BANASWADI
BANGALORE 560 043
REPRESENTED BY ITS MANAGING TRUSTEE
MR. SHAIJU JOHN
S/O LATE MR. O JOHN,
AGED ABOUT 44 YEARS
... PETITIONER
(BY SRI. NANJUNDARADHYA B.G. ADV. )
AND:
1. THE COMMISSIONER,
BRUHAT BANGALORE MAHANAGBARA PALIKE
N.R. SQUARE
BANGALORE 560 002
2. THE MEDICAL OFFICER HEALTH
BANGALORE EAST ZONE
BRUHAT BANGALORE MAHANAGBARA PALIKE
BANGALORE 560 095
... RESPONDENTS
(BY SRI. R RAMACHANDRAN ADV., FOR R1 & R2)
2
THESE W.PS. ARE FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
ACTION OF THE RESPONDENT IN LOCKINGF AND SEIZING THE
CHOULTRY ON 19.1.2015 VIDE ANN-K IS ILLEGAL AND
ARBITRARY AND DIRECT THE RESPONDENT TO OPEN THE
LOCK OF THE PETITONER'S CHOULTRY AND DEALT IN
ACCORDANCE WITH LAW.
THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Learned counsel for the petitioner submits that having regard to the subsequent developments, these writ petitions have become infructuous. The writ petitions are dismissed accordingly.
2. In view of the dismissal of the writ petitions as above, I.A.Nos.3/2015 and 4/2015 do not survive for consideration. They are accordingly dismissed. No costs.
Sd/-
JUDGE Psg*