Karnataka High Court
National Womens Multipurpose ... vs The State Of Karnataka on 18 November, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2025:KHC:47394
WP No. 33170 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 33170 OF 2025 (GM-PDS)
BETWEEN:
1. NATIONAL WOMENS MULTIPURPOSE
CO-OPERATIVE SOCIETY LTD
REGISTERED UNDER KARNATAKA
SOCIETY REGISTRATION
REP. BY ITS SECRETARY
SMT. ARBIN TAJ
D/O. ALTAF ALI
AGED ABOUT 34 YEARS
FAIR PRICE SHOP NO- BLW-413
R/AT. NO.2/5, 6TH CROSS
PADARAYANAPURA
BANGALORE SOUTH RANGE
BANGALORE-560026
...PETITIONER
(BY SRI. NAGARAJA N., ADVOCATE)
Digitally signed AND:
by SHWETHA
RAGHAVENDRA
Location: HIGH 1. THE STATE OF KARNATAKA
COURT OF
KARNATAKA REP. BY ITS PRINCIPAL SECRETARY
FOOD AND CIVIL SUPPLIES AND
LEGAL METROLOGY DEPARTMENT
VIKASA SOUDHA
BANGALORE-560001.
2. THE JOINT DIRECTOR
FOR FOOD AND CIVIL SUPPLIES
WEST RANGE
OFFICE AT NO.338A
1ST FLOOR SAHAKARI BUILDING
BHASHYAM CIRCLE,
-2-
NC: 2025:KHC:47394
WP No. 33170 of 2025
HC-KAR
RAJAJINAGAR
BANGALORE-560010.
...RESPONDENTS
(BY SRI.B. RAVINDRANATH, AGA FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ENDORSEMENT DATED: 05.09.2025
MADE IN NO INR/U NI(PA)/28/2010-11 ISSUED BY R-2 VIDE
ANNEXURE-D SET ASIDE AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The Petitioner is before this Court seeking for the following reliefs;
I) Issue Writ of Certiorari or similar writ, order or direction quash the impugned endorsement dated: 05.09.2025 made in No INR/U Ni(Pa)/28/2010-11 issued by R-2 vide Annexure-d set aside.
II) Issue a writ, order or direction in the nature of WRIT OF MANDAMUS directing the Respondents to consider the representation made by the petitioner on 23.07.2025 to the 2nd Respondent vide Annexure-C. III). Pass such other relief or relief's as this Hon'ble Authority deems fit to grant under the facts and circumstances of the case in the interest of justice and equity.
-3-NC: 2025:KHC:47394 WP No. 33170 of 2025 HC-KAR
2. A memo dated 18.11.2025 signed by the learned counsel for the petitioner, which reads as under;
"Memo for withdrawal In the above matter undersigned counsel prays that this Hon'ble Court to may kindly allow the petitioner to withdraw the above matter by granting liberty because the petitioner wanted to prosecute the matter. Hence, kindly allow this memo in the interest of justice."
3. Accepting the said memo and submission of learned counsel for the petitioner, the petition is dismissed as withdrawn.
SD/-
(SURAJ GOVINDARAJ) JUDGE KTY List No.: 2 Sl No.: 10