Karnataka High Court
Sri.J. Venkatesh vs State By Bmtf Police on 4 September, 2025
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NC: 2025:KHC:34766-DB
WP No. 2241 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE JAYANT BANERJI
AND
THE HON'BLE MR. JUSTICE UMESH M ADIGA
WRIT PETITION NO. 2241 OF 2024 (KLGP)
BETWEEN:
SRI.J.VENKATESH,
S/O LATE V.JAYARAM,
AGED ABOUT 50 YEARS,
R/O 35, BRINDAVAN PARADISE,
1ST CROSS, LAKKASANDRA,
BENGALURU-560 030.
...PETITIONER
(BY SRI.SRINIVAS.V. ADVOCATE)
AND:
Digitally 1. STATE BY BMTF POLICE,
signed by K G REP. BY STATE PUBLIC PROSECUTOR,
RENUKAMBA
Location: HIGH COURT OF KARNATAKA,
HIGH COURT BANGALORE-560 001.
OF
KARNATAKA
2. SRI.AMARESH GOWDA.A,
MAJOR,
WORKING AS POICE SUB-INSPECTOR,
BMTF POLICE STATION,
BBMP HEAD OFFICE,
BANGALORE-560 002.
...RESPONDENTS
(BY SRI.S.H.RAGHAVENDRA, AGA FOR R1 AND R2)
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NC: 2025:KHC:34766-DB
WP No. 2241 of 2024
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO (A)
CALL FOR RECORDS IN L.G.C (T) NO.128/2023 (CHIEF
METROPOLITAN MAGISTRATE COURT, BENGALURU URBAN CC
NO.569/2020) ON THE FILE OF KARNATAKA LAND GRABBING
PROHIBITION SPECIAL COURT, BENGALURU, (B) ISSUE A WRIT
OF CERTIORARI OR ANY OTHER WRIT OF LIKE NATURE AND
QUASH THE CHARGE SHEET AND ALL FURTHER PROCEEDINGS
IN L.G.C. (T) NO.128/2023 (CHIEF METROPOLITAN
MAGISTRATE COURT, BENGALURU URBAN CC NO.569/2020)
ON THE FILE OF KARNATAKA LAND GRABBING PROHIBITION
SPECIAL COURT, BENGALURU, REGISTERED FOR OFFENCE
PUNISHABLE UNDER SECTION 436A OF KMC ACT BY THE 1ST
RESPONDENT POLICE, IN PURSUANCE TO CRIME 18/2019 FOR
OFFENCE PUNISHABLE UNDER SECTION 436A OF KMC ACT,
VIDE ANNEXURE-K 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 JAYANT BANERJI
AND
HON'BLE MR. JUSTICE UMESH M ADIGA
ORAL ORDER
(PER: HON'BLE MR. JUSTICE JAYANT BANERJI) A memo for withdrawal has been filed by Sri.Srinivas.V, learned counsel appearing for the petitioner stating that the writ petition has become infructuous and therefore, he may be permitted to withdraw the writ petition.
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2. Memo is taken on record.
3. This petition is dismissed as infructuous.
Sd/-
(JAYANT BANERJI) JUDGE Sd/-
(UMESH M ADIGA) JUDGE PK List No.: 1 Sl No.: 24