M/S. Bhoomika Interior & Exterior ... vs State Of Karnataka on 14 July, 2025

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Karnataka High Court

M/S. Bhoomika Interior & Exterior ... vs State Of Karnataka on 14 July, 2025

Bench: Suraj Govindaraj

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                                                              NC: 2025:KHC:25962
                                                         WP No. 21375 of 2019


                    HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 14TH DAY OF JULY, 2025

                                              BEFORE

                             THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ

                             WRIT PETITION NO.21375 OF 2019 (GM-RES)

                   BETWEEN:

                   M/S. BHOOMIKA INTERIOR &
                   EXTERIOR DECORATORS
                   A PROPRIETARY FIRM AT NO.2,
                   RACE VIEW COMPOUND,
                   RACE COURSE ROAD,
                   BANGALORE-560 001,
                   REPRESENTED BY ITS PROPRIETOR
                   SRI BHASKAR B.G.,
                   S/O. SRI GURUJATHAIAH,
                   AGED ABOUT 41 YEARS.
                                                                    ...PETITIONER

                   (BY SRI DWARAKANATH H.S., ADVOCATE)

                   AND:

                   1.   STATE OF KARNATAKA
Digitally signed        REPRESENTED BY ITS CHIEF SECRETARY,
by SHWETHA              VIDHANA SOUDHA,
RAGHAVENDRA             BANGALORE-560 001.
Location: HIGH
COURT OF           2.   PUBLIC WORKS DEPARTMENT (PORT INLAND
KARNATAKA
                        WATER & TRANSPORT DEPARTMENT),
                        REPRESENTED BY ITS PRINCIPAL SECRETARY,
                        VIKASA SOUDHA, BANGALORE-560 001.

                   3.   PUBLIC WORKS DEPARTMENT (PORT INLAND
                        WATER & TRANSPORT DEPARTMENT),
                        REPRESENTED BY ITS SECRETARY,
                        VIKASA SOUDHA,
                        BANGALORE-560 001.
                                -2-
                                            NC: 2025:KHC:25962
                                         WP No. 21375 of 2019


 HC-KAR



4.   THE EXECUTIVE ENGINEER
     BUILDING DIVISION, SJP COMPOUND,
     BANGALORE-560 001.
                                             ...RESPONDENTS
(BY SRI MAHANTESH SHETTAR, AGA FOR R-1 TO R-4)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-A
DATED 05.04.2019 PASSED BY THE 4TH RESPONDENT AND FOR
SUCH OTHER WRIT DIRECTIONS, DECLARATIONS AND ORDERS AS
THIS HON'BLE COURT MAY DEEM FIT TO GRANT INCLUDING THE
COSTS OF THIS PETITION.


      THIS PETITION COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:


CORAM:     HON'BLE MR. JUSTICE SURAJ GOVINDARAJ


                           ORAL ORDER

1. The petitioner is before this Court seeking for the following reliefs;

"WHEREFORE, the petitioner prays that this Hon'ble Court may be pleased to quash Annexure-A dated 05/04/2019 bearing No.PÁ¥ÁDBPÀ«-1B¨ÉABJE-2B2018-19 -21-23 passed by the 4th Respondent and for such other writ directions, declarations and orders as this Hon'ble Court may deem fit to grant including the costs of this petition."

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NC: 2025:KHC:25962 WP No. 21375 of 2019 HC-KAR

2. A memo dated 13.7.2025 has been filed singed by the learned counsel for the petitioner, which reads as under;

Memo The undersigned respectfully submits that the petitioner's proprietor, who had signed the vakalath, met the undersigned and requested to withdraw the above matter. Therefore, the undersigned is not pressing the memo of retirement filed earlier.

3. Accepting the said memo, the petition is dismissed as not pressed.

SD/-

(SURAJ GOVINDARAJ) JUDGE SR List No.: 1 Sl No.: 17

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