Karnataka High Court
C. Jagadish S/O Channshetty vs The State Of Karnataka And Anr on 12 July, 2018
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
ON THE 12TH DAY OF JULY 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.204951 OF 2015 (GM-RES)
BETWEEN:
C. JAGDISH S/O CHANNSHETTY
AGE: 46 YEARS
OCC: DEPUTY COMMISSIONER
OF EXCISE BIDAR, DISTRICT: BIDAR
R/O BIDAR
... PETITIONER
(BY SRI AVANISH A. UPLAONKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY
THE DEPUTY COMMISSIONER
(REVENUE) KALABURAGI
MINI VIDHANA SOUDHA
KALABURAGI- 585 101
2. DEPUTY COMMISSIONER
(EXCISE AND LOTTERY ENFORCEMENT
WING OFFICER) KALABURAGI
AIWAN-E-SHAHI
KALABURAGI - 585 101
... RESPONDENTS
(BY SRI K.M. GHATE, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT
2
IN THE NATURE OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT, ORDER OR DIRECTION AND BE PLEASED TO DIRECT
RESPONDENT NO.2 TO RELEASE VEHICLE BEARING NO.KA-01-G-
5773, IN FAVOUR OF THE PETITIONER, FORTHWITH, ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
In view of the memo filed in the Court today, the petition is dismissed as withdrawn.
Sd/-
JUDGE sdu CT-RRJ