Karnataka High Court
Smt. B. Ranjitha vs State Of Karnataka on 18 January, 2016
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS 18TH DAY OF JANUARY 2016
BEFORE
THE HON'BLE MR.JUSTICE RAGHVENDRA S. CHAUHAN
WRIT PETITION No.22510/2015 (S-RES)
BETWEEN :
SMT. B. RANJITHA
S/O. LATE NAGARAJ G.,
AGED ABOUT 23 YEARS,
RESIDING AT KAMSAGARA VILLAGE,
CHANNAGIRI TALUK,
DAVANAGERE DISTRICT.
ALSO RESIDING AT:
C/O. SRI LAKKAJJI PARASAPPA,
ARUNDI VILLAGE,
HONNALI TALUK,
DAVANAGERE DISTRICT. ... PETITIONER
(BY SRI P.M. SIDDAMALLAPPA, ADV.)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
HOME DEPARTMENT,
BANGALORE-560001.
2. THE SUPERINTENDENT OF POLICE
DAVANAGERE DISTRICT,
DAVANAGERE. ... RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA, HCGP FOR R1 & 2)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ENDORSEMENT DATED 9.2.2015 ISSUED BY THE R-2 AS PER
ANNEXURE-B AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING :
ORDER
The learned counsel for petitioner has filed a memo for withdrawing the writ petition. The memo shall be taken on record.
2. Therefore, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Np/-