Karnataka High Court
S Narasaraja Bhattar vs The Deputy Commissioner on 28 May, 2013
Author: Mohan .M.Shantanagoudar
Bench: Mohan.M.Shantanagoudar
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 28TH DAY OF MAY, 2013
BEFORE
THE HON'BLE MR.JUSTICE MOHAN.M.SHANTANAGOUDAR
WRIT PETITION NO.21760/2013(GM-RES)
BETWEEN
S.NARASARAJA BHATTAR
S/O SAMPATH KUMAR BHATTAR,
AGED ABOUT 63 YEARS,
PRADHAN ARCHAK,
SRI. CHELUVARAYA SWAMY TEMPLE,
MELUKOTE-571 431
PANDAVAPURA TALUK,
MANDYA DISTRICT
..PETITIONER
(BY SRI B.A. RAMAKRISHNA, ADV.)
AND:
1. THE DEPUTY COMMISSIONER,
MANDYA DISTRICT, MANDYA
PIN: 571 401.
2. THE ASSISTANT COMMISSIONER,
PANDAVAPURA SUB DIVISION,
PANDAVAPURA, MANDYA DISTRICT.
PIN: 571 434
3. THE EXECUTIVE OFFICER,
SRI. CHELUVARAYASWAMY TEMPLE,
MELUKOTE-571 431
2
MANDYA DISTRICT
4. VYAVASTHAPANA SAMITHI
SRI. CHELUVARAYASWAMY TEMPLE,
MELUKOTE-571 431
MANDYA DISTRICT
BY ITS PRESIDENT.
5. G.RAMESH, MAJOR BY AGE,
S/O GURUDEVA,
KARNATAKA RAJAYA RAITA SANGHA,
MELUKOTE GHATAKA, MELUKOTE-571 431,
PANDAVAPURA TALUK,
MANDYA DISTRICT
6. SHANKAR, S/O C.T.RAJU,
MAJOR BY AGE, PRESIDENT,
VISWA HINDU DHARMA SMRAKSHA VEDIKE,
MANDYA DISTRICT UNIT NO.360,
MEGALAKERI, MELUKOTE-571 431,
PANDAVAPURA TALUK,
MANDYA DISTRICT
7. CHANDRASHEKAR,
S/O NOT KNOWN TO PETITIONER,
MAJOR BY AGE,
R/AT OF MELUKOTE-571 431,
PANDAVAPURA TALUK,
MANDYA DISTRICT
8. S.N.SRINIVASA NARSIMHAN,
S/O STHANIKAM NAGARAJA IYENGAR,
MAJOR BY AGE,
RAJA BEEDHI, MELUKOTE-571 431,
PANDAVAPURA TALUK,
MANDYA DISTRICT
...RESPONDENTS
(BY SRI JAGADEESH MANDARGI, G.A., )
3
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THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH/SET ASIDE THE REPORT DATED
25.3.2013 MADE BY THE 2ND RESPONDENT VIDE
ANNEXURE-D AND ETC.,
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT
PASSED THE FOLLOWING:
ORDER
Heard for some time. The learned counsel for the petitioner submits that he may be permitted to withdraw the writ petition. The Submission of the learned counsel is taken on record.
In view of the submission, the Writ petition is dismissed as withdrawn.
Sd/-
JUDGE PL