Karnataka High Court
S Muralidharan vs Government Of Karnataka on 21 April, 2023
Author: Prasanna B. Varale
Bench: Prasanna B. Varale
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WP No. 4231 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF APRIL, 2023
PRESENT
THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE P.N.DESAI
WRIT PETITION NO. 4231 OF 2023 (GM-RES-PIL)
BETWEEN:
S MURALIDHARAN
S/O MR. P. SIVALINGAM
FOUNDER TRUSTEE/INDIAN CENTER FOR ANIMAL
RIGHTS AND EDUCATION (INCARE)
F1, NO.40, R.S. SRIDHAR STREET, KOTTUR
CHENNAI-600085.
...PETITIONER
(BY SRI S.MURALIDHARAN, ADVOCATE)
AND:
1. GOVERNMENT OF KARNATAKA
REPRESENTED BY PCCF AND CWLW
ARANYA BHAVAN
Digitally signed 4TH FLOOR, 18TH CROSS
by K P SWETHA MALLESHWARAM
Location: HIGH
COURT OF BENGALURU-560003.
KARNATAKA
2. CENTRAL ZOO AUTHORITY
REPRESENTED BY MEMBER SECRETARY
B-1 WING, 6TH FLOOR
PT. DEEN ANTYODAYA BHAWAN
CGO COMPLEX
PRAGATI VIHAR
NEW DELHI-110003.
3. PROJECT ELEPHANT DIVISION OF MOEF AND CC
GOVT OF INDIA
REPRESENTED BY INSPECTOR GENERAL OF FORESTS
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WP No. 4231 of 2023
INDIRA PARYAVARAN BHAWAN
JOR BAGH ROAD
NEW DELHI-110003.
4. GOVERNMENT OF TAMIL NADU
REPRESENTED BY PCCF AND CWLW
NO.1, JEENIS ROAD,
SAIDAPET
CHENNAI-600015.
5. WILDLIFE RESCUE REHABILITATION CENTER
REPRESENTED BY MS SUPER GANGULY
BIOLOGICAL PARK, BANNERGHATTA
BANGALORE-560083.
6. ANIMAL WELFARE BOARD OF INDIA
REPRESENTED BY SECRETARY
NIAW CAMPUS P.O.42, KM STONE, NH-2
VILLAGE-SEEKRI
BALLABHGARH
FARIDABAD
HARYANA-121004.
7. CENTRAL BUREAU OF INVESTIGATION
REPRESENTED BY DIRECTOR
PLOT NO.5-B, CGO COMPLEX, LODHI ROAD
NEW DELHI-110003.
8. GOVERNMENT OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY
ROOM NO.320, 3RD FLOOR, VIDHANASOUDHA
BENGALURU-560001.
9. GOVERNMENT OF KARNATAKA
REPRESENTED BY ADDITIONAL
CHIEF SECRETARY
FORESTS, ECOLOGY AND ENVIRONMENT
DEPARTMENT
SECRETARIAT
ROOM NO.448, M.S. BUILDING,
BENGALURU-560001.
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WP No. 4231 of 2023
10. GOVERNMENT OF GOA
REPRESENTED BY PCCF AND CWLW
ALTINHO
PANAJI
GOA-403001.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT OR
ORDER OR DIRECTION, DIRECTING THE 1ST, 2ND, 8TH AND
9TH RESPONDENTS, TO SHUT DOWN KOLAR ELEPHANT CARE
CENTER AND PASS ANY SUCH FURTHER OR OTHER ORDERS
AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
The petitioner/party-in-person appears through video conferencing.
2. The petitioner has filed this present petition espousing a public cause.
3. The petitioner submits that since he was shifted from Chennai Branch office to other Branch office, he could not remove the objections raised by the office within the stipulated time. Hence, he requests to grant leave of this Court to withdraw the present petition with liberty to file a fresh petition -4- WP No. 4231 of 2023 as and when the petitioner is free from his responsibilities and engagements.
4. Accepting the statements of the petitioner and in view of the memo for withdrawal dated 16.03.2023, leave for withdrawal of the writ petition is granted with liberty as prayed for.
5. Accordingly, the writ petition is disposed of as withdrawn.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE KPS List No.: 1 Sl No.: 13