Karnataka High Court
Sri K Mahadevaswamy vs State Of Karnataka on 8 November, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
-1-
WP Nos.50055-50057/2013
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8TH DAY OF NOVEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
WRIT PETITION Nos.50055-50057/2013 (LB-RES)
BETWEEN:
1. SRI. K. MAHADEVASWAMY
AGED 52 YEARS, S/O LATE KEMPATAIAH
ASSISTANT EXECUTIVE ENGINEER
PANCHAYATHRAJ ENGINEERING SUB-DN
MADIKERI, KODAGU DISTRICT-571201
NOW AFTER TRANSFER UNDER
COMPULSORY WAITING FOR POSTING
2. SRI. L. SRIKANTAIAH
AGED 50 YEARS, S/O B. LINGAIAH
FORMERLY ASSISTANT ENGINEER
PANDHAYATHRAJ ENGINEERING SUB-DN
MADIKERI, KODAGU DISTRICT-571201
NOW WORKING AS ASISTANT ENGINEER,
NO.3, PWD SUB-DIVISION (SPECIAL),
KUKKESUBRAMANYA, SULLIA TALUK,
DAKSHINA KANNADA DISTRICT.
3. SRI. C.J.PRADEEP
AGED 50 YEARSM, S/O JANARDHANA,
ADHYAKSHA, K.NIDUGANE GRAMA PANCHAYATH
MADIKERI TALUK, KODAGU DISTRICT-571201
... PETITIONERS
(BY SRI RAJARAM SOORYAMBAIL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP. BY ITS SECRETARY TO GOVERNMENT
R.D.P.R. DEPARTMENT, M.S.BLDGS
BANGALORE-560 001
-2-
WP Nos.50055-50057/2013
2. THE CHIEF EXECUTIVE OFFICER,
KODAGU ZILLA PANCHAYATH,
MADIKERI-571201
KODAGU DISTRICT.
3. THE TALUK EXECUTIVE OFFICER,
TALUK PANCHAYAT, MADIKERI,
KODAGU DISTRICT-571201.
4. K.NIDUGANE GRAMA PANCHAYATH,
K.NIDUGANE VILLAGE
MADIKERI TALUK-571201
5. INSPECTOR OF POLICE
MADIKERI RURAL POLICE STATION
MADIKERI-571201 ... RESPONDENTS
(BY SRI D.NAGARAJ, AGA,)
WPs ARE FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER DATED 30.10.2013 VIDE ANN-A ISSUED BY
RESPONDENT NO.1 VIDE ANN-B AND ORDER DATED
19.9.2013 VIDE ANN-C ISSUED BY RESPONDENT NO.1 AND
ALL OTHER CONSEQUENTIAL ACTIONS.
WPs COMING ON FOR PRELIMINARY HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned counsel appearing for the petitioners seeks leave to withdraw the writ petitions with liberty to the petitioners to file a fresh petition, in accordance with law, -3- WP Nos.50055-50057/2013 when the occasion arises. Leave granted. The Writ petitions are accordingly dismissed as withdrawn.
Petitions dismissed.
Sd/-
JUDGE GH