Karnataka High Court
Sri S Kumar vs State Of Karnataka on 8 June, 2023
Author: Krishna S Dixit
Bench: Krishna S Dixit
-1-
NC: 2023:KHC:19437
WP No. 18432 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
WRIT PETITION NO. 18432 OF 2021 (GM-R/C)
BETWEEN:
SRI. S KUMAR,
S/O SRI SHIVARAJ,
AGED ABOUT 35 YEARS,
SHANKA JINNANGALE,
SRI CHELUVARAYANA SWAMY TEMPLE,
MELUKOTE, KATEYARI BEEDI,
MANDYA DISTRICT - 571 431.
...PETITIONER
(BY SRI. AJAY J NANDALIKE, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
RERPESENTED BY
Digitally
signed by THE ENDOWMENT COMMISSIONER,
CHETAN B C ENDOWMENTS DEPARTMENT,
Location: AMBEDKAR VEEDHI,
HIGH COURT BENGALORE 560 001.
OF
KARNATAKA 2. THE DEPUTY COMMISSIONER
MANDYA DISTRICT, MANDYA 571 401.
3. EXECUTIVE OFFICER,
SRI CHELUVARAYA SWAMY TEMPLE,
MELUKOTE, PANDAVAPURA TALUK,
MANDYA DISTRICT 571 431.
...RESPONDENTS
(BY SMT. RASHMI PATEL., HCGP)
-2-
NC: 2023:KHC:19437
WP No. 18432 of 2021
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-1 TO ACT UPON THE ORDER DTD. 28.01.2021,
PASSED BY THE R-2 (ANNX-A) AND CONSEQUENTLY, DIRECT
THE R-3 TO PAY THE SALARY AND EMOLUMENTS TO THE
PETITIONER FROM 10.10.2019 TILL DATE AND CONTINUE TO
PAY TILL ANNX-A IS IN FORCE AND QUASH THE IMPUGNED
LETTER DTD. 02.04.2021 WITH NO.SCT:CR:21:2020-21
ISSUED BY THE R-3 (ANNX-B).
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the Petitioner has filed a Memo dated 1.6.2023 seeking withdrawal of the petition, which reads as under:
"The undersigned counsel for the Petitioner craves leave of this Hon'ble Court to place on record the order dated 12/01/2023 issued by the Respondent No.3 granting an interim relief to the Petitioner and in light of the same, the Petitioner seeks leave to withdraw the instant petition and the instant petition may be dismissed as withdrawn reserving liberty to the Petitioner to approach this Hon'ble Court if necessary circumstances arise, in the interests of Justice and Equity."-3-
NC: 2023:KHC:19437 WP No. 18432 of 2021 In view of the above, Writ Petition is disposed off as having withdrawn with liberty as sought for in the Memo.
Costs made easy.
Sd/-
JUDGE cbc List No.: 1 Sl No.: 4