Karnataka High Court
Shri Pavanjeet Singh Sandhu I.P.S vs Bhruhat Bangalore Mahanagara Palike on 9 December, 2020
Author: R Devdas
Bench: R Devdas
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF DECEMBER, 2020
BEFORE
THE HON' BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO.10525 OF 2020 (LB-BMP)
BETWEEN
SHRI PAVANJEET SINGH SANDHU, I.P.S
S/O MAJ GEN SAVINDER SINGH SANDHU (RETD)
AGED ABOUT 58 YEARS
NOW WORKING AS ADDITIONAL DIRECTOR
GENERAL OF POLICE INTERNAL
SECURITY DIVISION
NO.60, RICHMOND ROAD
BENGALURU-560025
...PETITIONER
(BY SRI LAKAMAPURMATH CHIDANANDAYYA, ADVOCATE)
AND
1. BHRUHAT BANGALORE MAHANAGARA PALIKE
REPRESENTED BY ITS COMMISSIONER
N.R. SQUARE
BANGALORE-560002
2. JOINT DIRECTOR
(TOWN PLANNING)
BHRUHAT BANGALORE
MAHANAGARA PALIKE
N.R. SQUARE
BANGALORE-560012
...RESPONDENTS
(BY SRI S N PRASHANTH CHANDRA, ADVOCATE FOR R1 &
R2)
-2-
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO GRANT THE LICENCE PLAN
FOR THE CONSTRUCTION OF THE RESIDENTIAL BUILDING
IN THE SCHEDULE PROPERTY NAMELY SITE NO.59,
S.T.BED, KORAMANGALA LAYOUT FORMED BY THE
BANGALORE DEVELOPMENT AUTHORITY, EJIPURA, WARD
NO.68 BANGALORE AND ETC.
THIS WRIT PETITION IS COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
The petitioner and the learned Counsel for the petitioner have filed a Memo dated 01.12.2020, seeking leave of this Court to withdraw the writ petition with liberty to file fresh writ petition on the same cause of action.
2. Memo is taken on record, subject to all just exception.
3. Accordingly, the writ petition stands dismissed with liberty as prayed for.
SD/-
JUDGE DL