Karnataka High Court
Ge India Technology Centre Pvt Ltd vs State Of Karnataka on 21 April, 2025
Author: S Sunil Dutt Yadav
Bench: S Sunil Dutt Yadav
-1-
NC: 2025:KHC:16196
WP No. 6213 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 6213 OF 2025 (LB-BMP)
BETWEEN:
GE INDIA TECHNOLOGY CENTRE PVT LTD
COMPANY REGISTERED UNDER COMPANIES ACT,
1956
122, EPIP, WHITEFIELD ROAD
BANGALORE - 560 066
REP BY GENERAL COUNSEL
REP BY MR. ABHISHEK BHARTI
AGED ABOUT 45 YRS
...PETITIONER
(BY SRI. PRADEEP NAYAK, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY THE PRINCIPAL SECRETARY
Digitally signed
by VIJAYA P URBAN DEVELOPMENT DEPARTMENT
Location: HIGH
COURT OF
4TH FLOOR VIKASA SOUDHA,
KARNATAKA
BENGALURU - 560 001.
2. BRUHAT BENGALURU MAHANAGARA PALIKE
REP BY THE COMMISSIONER
N R SQUARE,
BENGALURU - 560 001.
3. ASSISTANT REVENUE OFFICER
HOODI SUB DIVISION
BRUHAT BENGALURU MAHANAGARA PALIKE,
BENGALURU - 560 048.
-2-
NC: 2025:KHC:16196
WP No. 6213 of 2025
4. JOINT COMMISSIONER
BBMP,
MAHADEVAPURA DIVISION,
BENGALURU - 560 048.
...RESPONDENTS
(BY SRI. BOPANNA, AGA FOR R1
SMT. SUMANA BALIGA, ADVOCATE FOR R2 AND R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
DEMAND NOTICE DATED 21.02.2025 ISSUED BY THE BBMP.
GRANT AN INTERIM ORDER TO STAY THE OPERATION OF THE
IMPUGNED DEMAND NOTICE DATED 21.02.2025 ISSUED BY
THE BBMP AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE S SUNIL DUTT YADAV
ORAL ORDER
Memo for withdrawal has been filed which reads as hereunder:
"The counsel for the Petitioner most humbly submits that without prejudice to its rights and contentions, and solely with a view to put a quietus to the dispute, the Petitioner has paid the entire amount -3- NC: 2025:KHC:16196 WP No. 6213 of 2025 demanded by the Respondents towards property tax, penalty, difference and interest for years 2008 to 2016 amounting to INR 268,535,626 (INR Twenty Six crores eighty five lakhs thirty five thousand six hundred twenty six only). This payment was done via demand draft dated 24th March 2025. In the circumstances, the Petitioner seeks to withdraw this Writ Petition filed before this Hon'ble Court.
Wherefore it is humbly prayed that the present memorandum be taken on record, and the Petitioner be permitted to withdraw this Writ Petition, in the interest of justice and equity."
In light of the same petition is dismissed as not pressed.
Sd/-
(S SUNIL DUTT YADAV) JUDGE DHA List No.: 2 Sl No.: 29