Karnataka High Court
Smt T N Shakunthala J.Reddy vs The Karnataka State Transport ... on 17 June, 2013
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 17TH DAY OF JUNE, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NOS.23468-469/2013 (MV)
BETWEEN:
1. SMT. T.N.SHAKUNTHALA J. REDDY
W/O. SRI. JAYANARAYANA REDDY
AGED ABOUT 52 YEARS
PROPRIETRIX
J.N.R.MOTOR SERVICE
MADANAPALLI
CHITTOOR DISTRICT
ANDHRA PRADESH.
2. SRI. D.L. SADASHIVA REDDY
S/O. SRI. D. LAKSHMANA REDDY
AGED ABOUT 60 YEARS
No.607, 10TH CROSS
7TH BLOCK WEST, JAYANAGARA
BANGALORE - 560 011.
... PETITIONERS
(BY SRI.S.V.KRISHNASWAMY, ADV.)
AND:
1. THE KARNATAKA STATE
TRANSPORT AUTHORITY
BANGALORE - 560 001
BY ITS SECRETARY
MULTISTOREYED BUILDINGS
DR.AMBEDKAR VEEDHI
BANGALORE - 560 001.
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2. THE SECRETARY
KARNATAKA STATE -
TRANSPORT AUTHORITY
MULTISTOREYED BUILDINGS
DR.AMBEDKAR VEEDHI
BANGALORE - 560 001.
3. MR. M.NAWAZ BASHA
AGED MAJOR
SRI.VENKATESHWARA TRANSPORTS
MADANAPALLI
CHITTOOR DISTRICT - 577 001.
... RESPONDENTS
(BY SRI. C.V.KUMAR, ADV. FOR C/R.3
SRI. T.K.VEDAMURTHY, HCGP FOR R.1-R.2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO RESTRAIN THE R.1 AND R.2 FROM
CONSIDERING THE APPLICATION FILED BY THE R.3 DT.
10.5.13 VIDE ANNE-A FOR GRANT OF COUNTER-
SIGNATURE OF THE VARIATION GRANTED BY THE
PRIMARY AUTHORITY IN RESPECT OF THE ROUTE
KADAPA TO BANGALORE AND BACK.
THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri. S.V.Krishnaswamy, learned Advocate for the petitioners filed memo and sought withdrawal of the writ petitions by reserving liberty to the petitioners to avail the alternate remedy. 3
Memo is placed on record. Writ petitions stand disposed of as withdrawn. It is open to the petitioners to seek relief, if any, in accordance with law.
Sd/-
JUDGE ca