Karnataka High Court
Manjula W/O. Vasappa Kammar vs Karnataka Handloom Development ... on 23 February, 2012
Author: N.K.Patil
Bench: N.K.Patil
1
IN THE HIGH COURT OF KARNATAKA, CIRCUIT BENCH
AT DHARWAD.
DATED THIS THE 23RD DAY OF FEBRUARY 2012
BEFORE
THE HON'BLE MRJUSTICE N.K.PATIL
WRIT PETITION NO.60969/2012(S-TR)
BETWEEN:
Smt.Manjula, W/o Vasappa Kammar,
Age: 42 years,
0cc: Sales Assistant,
Gr.II in KHDC, R/o 22nd Cross,
Sulibhavi Colony,
Vidyagiri, Bagalkot. ... Petitioner
(By Sri.S.S.Yadrami, Adv.)
AND:
1. Karnataka Handloom Development
Corporation,
(Government of Karnataka under taking)
Head Office at, 2nd Floor,
Kiresur complex,
Unkal Cross, Hubli-580031,
By its Managing Director.
2. The Project Administrator
Intensive Handloom Development Project,
Ilkal, Dist: Bagalkot. ... Respondents
This Writ Petition is filed Under Articles 226 and 227 of the
Constitution of India, praying to quash the impugned orders
passed by the respondent No.1 dated 10/01/2011 vide annexure
2
B and order passed by respon
dent No.2 dated 12/01/2012 at
Annexure-C.
This writ petition coming on for
orders this day, the Court
made the following:
ORDER
In the instant petition, petitioner is assailing the correctness of impugned orders passed by respondent No.1 bearing No. Ka.Kai.Aa.Ni/Aadalitha/Pra.Ka /4-20 11- 12/2109 dated 10.01.2011 vide Annexure-B and order passed by respondent No.2 bearing No. Ti.Kai.Aa.Yo/Ilka l/2011-12/533 dated 12.01.2012 vide Annexure-C.
2. Heard the learned counsel app earing for the petitioner.
3. Learned counsel appearing for the petitioner has filed a memo dated 23.02.20 12 seeking for withdrawal of the petition.
4. In the light of the statement s made in the memo, the instant petition is dismissed as withdrawn at the risk of learne d counsel appearing for the petition er. Ordered accordingly.
Sd/ JUDGE hnm/