Karnataka High Court
Sri Nagaraj N Naik vs The State Of Karnataka on 28 February, 2014
Bench: K.L.Manjunath, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28TH DAY OF FEBRUARY 2014
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NOS.18252-253 OF 2013(EDN-RES)
BETWEEN:
1. Sri Nagaraj N.Naik
Aged about 33 years
S/o Madev Naik
Agriculturist
R/at Bailur
Taluk Bhatkal
2. Sri Bhaskar L Naik
Aged about 28 years
Agriculturist
S/o Laxman Naik,
R/at Hiredomi, Mavalli -1,
Murdeshwar,
Taluk Bhatkal,
Uttara Kannada District. ...PETITIONERS
(By Sri Ashok N.Nayak, Advocate)
2
AND:
1. The State of Karnataka
Represented by its Secretary
Department of Education
M.S.Building, Ambedkarveedhi,
Bangalore - 01.
2. The Commissioner
Of Public Instructions
Dharwad - 580 001.
3. The Deputy Director of Public Instructions
Uttara Kannada,
Karwar - 581 301.
4. The Block Education Officer
Bhatkal,
Uttara Kannada District - 581 320.
5. Beena Viadya Educational Trust
Basti Kaikini, Murdeshwara,
Bhatkal,
Bhatkal Taluk,
Uttara Kannada District - 581 320
By its Secretary. ...RESPONDENTS
(By Smt.Niloufer Akbar, AGA for R1 to R4)
*****
These Writ Petitions are filed under Article 226
and 227 of the Constitution of India praying to quash
the registration and permission granted to 5th
3
respondent vide Annexure-C dated 12.12.2011 issued
by the 3rd respondent etc.,
These Writ Petitions coming on for preliminary
hearing this day, K.L.Manjunath J., made the
following:-
ORDER
The learned counsel for the petitioners submit that he may be permitted to withdraw the petition with liberty to avail other remedies open for them.
2. Accordingly, the petition is dismissed as withdrawn, with liberty to avail other remedies available to them in accordance with Law.
Sd/-
JUDGE Sd/-
JUDGE JJ