Karnataka High Court
Mr A Rajendra Kumar vs The State Of Karnataka on 29 August, 2011
Author: D.V.Shylendra Kumar
Bench: D.V. Shylendra Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 29" DAY OF AUGUST, 2011 -- BEFORE: . THE HON'BLE MR. JUSTICE D.V. SHYLENDRA KUMAR Writ Petition No.32093 of 2011 (KLR- PR/SUIR BETWEEN: MR, A.RAJENDRA KUMAR S/O DIEVART NANDANA A AGE 51 YEARS NO. 1354, 97) MAIN RLPLC LAYOUT VIJAYANAGAR H STAGE Pe BANGALORE S60 040 ee PETITIONER YBy Smt. Farah, Adv: ior "Sri. Re Shashikiran shetty, Acty) AND: l. THE STATE OF KARNATAKA ™. REPRESENTED BY YTS , SECRETARY me REVENUE DEP LTR MIEN T VIDHANA SOUDHA BAN ie HALORE 2. THE PAHSIL pb AR 7 BANGAL ORE SOUTH 'TALUK BANGALORE © 8. ASS NP DIRECTOR OF . LAND. RECORDS ~~ BANGALORE SOUTH TALUK . BANGALORE ... RESPONDENTS
(By Sri. R. Om Kumar, AGA) Se 2 THES WP PILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECP THE 28> RESPONDENT TO ona HIE REPRESENTATION ATED 18/07/2011 GIVEN BY THE PETITIONER VIDE ANNEXURE-A AND ETC. So THES PETYTION COMING ON FOR PREL IMINALY HEARING. THis DAY, TRE COURT MADE THE FOLLOWING:
Though the matter was heard for a while, time. had. been taken by Ms. Farah. learned counsel. for the petitioner for further submissions.
2. However, a.memo-is place "a before e ihe court today seeking for permission for wi vithdr: aw the 'writ petition.
3. Submission noted. .Memo received on record.
4. Writ petition is dismissed as withdrawn without prejudice to the .rights and rernedies of the petitioner availabie elsewhere, but no liberty to approach this court yet again on the same cause of action. : AR /-