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Mr Shashidhar S P vs The State Of Karnataka
2022 Latest Caselaw 1904 Kant

Citation : 2022 Latest Caselaw 1904 Kant
Judgement Date : 7 February, 2022

Karnataka High Court
Mr Shashidhar S P vs The State Of Karnataka on 7 February, 2022
Bench: S.Sujatha, Ravi V Hosmani
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH DAY OF FEBRUARY, 2022

                        PRESENT

          THE HON'BLE MRS.JUSTICE S.SUJATHA

                           AND

        THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

              W.A.No.1037/2021 (GM - KSR)

BETWEEN :

Mr. SHASHIDHAR S.P.,
AGED ABOUT 50 YEARS,
NO.3444, 3RD C CROSS, GAYATHRI NAGAR, KADU
MALLESHWARA, BANGALORE-560021.
                                                ...APPELLANT
              (BY SRI SYED AKBAR PASHA, ADV.)

AND :

1.      THE STATE OF KARNATAKA
        REP BY ITS PRINCIPAL SECRETARY,
        DEPARTMENT OF CO-OPERATIVE,
        VIKASA SOUDHA, BANGALORE-560001

2.      THE SPECIAL OFFICER & GOVERNMENT
        NOMINATED JOINT SECRETARY,
        DEPARTMENT OF CO-OPERATIVE
        VIKASA SOUDHA, BENGALURU-560001

3.      THE DEPUTY COMMISSIONER/ADMINISTRATOR
        BENGALURU URBAN DISTRICT,
        BENGALURU-560001

4.      THE DEPUTY SECRETARY
        DEPARTMENT OF CO-OPERATIVE
        M.S.BUILDING, BANGALORE-560001
                           -2-


5.    THE ADVOCATES ASSOCIATION BANGALORE
      REP BY ITS PRESIDENT,
      SRI A.P.RANGANATH,
      HAVING ITS OFFICE AT
      CITY COURT COMPLEX,
      BANGALORE-560009                ...RESPONDENTS

      (BY SRI G.V.SHASHIKUMAR, AGA FOR R-1 TO R-4.)

     THIS W.A. IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
ORDER DATED 20.09.2021 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION NO.16530/2021 AND RESTORE THE
ORDER OF THE SECOND RESPONDENT DATED 04.09.2021 IN
APPOINTING THE ADMINISTRATOR AND ETC.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:

                   JUDGMENT

Learned counsel for the appellant has filed a

memo seeking leave of the Court to withdraw the

appeal.

Memo is placed on record. Permission is granted.

The appeal stands dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE PMR

 
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