Karnataka High Court
Mr Virainder Sharma vs Deputy Commissioner on 24 August, 2022
Author: R Devdas
Bench: R Devdas
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WP No. 13104 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF AUGUST, 2022
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 13104 OF 2022 (KLR-CON)
BETWEEN:
1. MR VIRAINDER SHARMA
AGED 66 YEARS
S/O B R SHARMA
R/AT KAILASH BUILDING 21
KODICHIKKANAHALLI MAIN ROAD
KAVERI NAGAR
Digitally signed by BOMMANAHALLI
JUANITA BANGALORE 560068
THEJESWINI
Location: HIGH ...PETITIONER
COURT OF
KARNATAKA (BY SRI. NAVEED AHMED, ADVOCATE)(PH)
AND:
1. DEPUTY COMMISSIONER
BANGALORE URBAN
BANGALORE 560001
2. SMT GOWRI
W/O SRI BALAJI
AGED ABOUT 34 YEARS
R/AT NO 14/14
1ST CROSS, BOVI COLONY
TAVAREKERE MAIN ROAD
SUDDAGUNTEPALYA
DHARAMAARAM COLLEGE
BANGALORE 560029
...RESPONDENTS
(BY SRI. VIJAY KUMAR A PATIL, ADVOCATE FOR R1)(PH)
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WP No. 13104 of 2022
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSITUTION OF INDIA PRAYING TO SET
ASIDE THE IMPUGNED NOTICE 07.02.2022 ISSUED BY THE R1
VIDE NO.ALN(ASH)CR/12/18-19 C/W ALN(ASH)SR/40/13-14
AT ANNEXURE-A; DIRECT THE R1 TO DISPOSE OF THE APPEAL
IN PTCL NO.20/2019 VIDE ANNEXURE-N AT THE EARLIEST
WITHIN THREE MONTHS; GRANT AN INTERIM ORDER TO STAY
THE IMPUGNED NOTICE 07.02.2022 ISSUED BY THE R1 VIDE
NO.ALN(ASH)CR/12/18-19 C/W ALN(ASH)SR/40/13-14 AT
ANNEXURE-A.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
After arguing the matter for some time, learned counsel for the petitioner seeks leave of this Court to withdraw the writ petition.
Accordingly, the writ petition stands dismissed as withdrawn.
Sd/-
JUDGE rv