Ramesh Raya. Shetti vs State Of Karnataka on 22 August, 2012

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Karnataka High Court

Ramesh Raya. Shetti vs State Of Karnataka on 22 August, 2012

Bench: Ajit J.Gunjal

         IN THE HIGH COURT OF KARNATAKA

            CIRCUIT BENCH AT DHARWAD

     DATED THIS THE 22nd DAY OF AUGUST, 2012

                       BEFORE

      THE HON'BLE MR.JUSTICE AJIT J.GUNJAL

WRIT PETITION NOs.65433-438/2012(GM-Res)

BETWEEN:

1.   Ramesh Raya Shetti,
     S/o Raya Shetti,
     Age: 62 years,
     Occ: Retd. Second Division Clerk,
     City Municipal Council,
     Dandeli,
     R/a. Quarters No.20,
     J.N. Road, Dandeli,
     Uttara Kannada Dist., Karwar.

2.   Damodar
     S/o.Jairam Prabhu,
     Age: 64 years,
     Occ: Retd. Second Division Clerk,
     City Municipal Council,
     Dandeli.
     R/a. Quarters No.7,
     J.N. Road, Dandeli
     Uttara Kannada Dist., Karwar.

3.   Raghuveer Pandhari Sirsikar,
     S/o. Pandhar Sirsikar,
     Age: 62 years,
     Occ: Retd. Second Division Clerk,
     City Municipal Council,
     Dandeli.
     R/a. Quarters No.8,
                           :2:



     J.N. Road, Dandeli
     Uttara Kannada Dist., Karwar.

4.   Govind Murkundi Naik,
     Age: 62 years,
     Occ: Retd. Group-D Employee,
     City Municipal Council,
     Dandeli.
     R/A. Quarters No.16,
     J.N. Road, Dandeli
     Uttara Kannada Dist., Karwar.

5.   Maruthi Parsuram Shinde,
     S/o. Parushram Shindhe,
     Age: 63 years,
     Retd. Tax Collector,
     City Municipal Council,
     Dandeli.
     R/A. Quarters No.10,
     J.N. Road, Dandeli,
     Uttara Kannada Dist., Karwar.

6.   Devaki Vasudev Naik,
     W/o Late Vasudev Naik,
     Age: 65 years,
     City Municipal Council,
     Dandeli.
     R/A. Quarters No.21,
     J.N. Road, Dandeli
     Uttara Kannada Dist.,
     Karwar.                          ... PETITIONERS

     (By Sri. G.K.Hiregoudar, Adv.)

AND:

1.   State of Karnataka
     Represented by its Secretary,
     Urban Development Department,
     Vikasa Soudha,
     Bangalore-560 001.
                           :3:



2.   The Director of Municipal
     Administration
     Government of Karnataka
     V.V. Tower
     Dr. Ambedkar Veedhi Road,
     Bangalore-560 001.

3.   The Deputy Commissioner,
     Uttara Kannada District,
     Karwar.

4.   The City Municipal Council
     Represented by its Commissioner,
     City Municipal Council, Dandeli,
     Uttara Kannada Dist., Karwar.

5.   The Commissioner,
     City Municipal Council, Dandeli,
     Uttara Kannada Dist.,
     Karwar.                    ... RESPONDENTS

     (By Smt. Megha C.Kolekar, Govt. Pleader,
          for R1 to R3,
         Sri. Anant R.Hegde, Adv. for R4 & R5.)

                             ....

      These writ petitions are filed under Articles 226
and 227 of the Constitution of India with a prayer to call
for records relating to issue of the impugned order
dated:29/06/2010 vide Annexure-H and after persual
set aside the same and etc.

      These writ petitions coming on for preliminary
hearing in 'B' group, this day, the court made the
following:

                        ORDER

After arguing the matter for some time, Mr.G.K.Hiregoudar, learned counsel appearing for the :4: petitioner seeks permission to withdraw the writ petitions since internal correspondence between the officials of the same Department is not amenable to the jurisdiction under Articles 226 and 227 of the Constitution of India.

2. A memo for withdrawal is also filed accordingly. Memo is taken on record. The same is granted.

Petitions stand dismissed as withdrawn.

3. Smt.Megha C.Kolekar, learned HCGP appearing for the respondents 1 to 3 is permitted to file memo of appearance within four weeks.

Sd/-

JUDGE SPS/-

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