Mohan Chandra P vs The State Of Karnataka
2023 Latest Caselaw 5252 Kant

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                                             NC: 2023:KHC:27148-DB
                                                     RP No. 17 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF AUGUST, 2023

                                    PRESENT

             THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                       AND

                      THE HON'BLE MR JUSTICE M.G.S. KAMAL

                        REVIEW PETITION NO. 17 OF 2023

            BETWEEN:

                  MOHAN CHANDRA P.,
                  AGED ABOUT 49 YEARS,
                  S/O LATE JANARDHANA NAYAK P.,
                  R/AT PANJIGAR HOUSE,
                  KALANJA POST,
                  SULLIA TALUK-574 212

                                                        ...PETITIONER
Digitally
signed by     (BY SRI. MOHAN CHANDRA P., PARTY-IN-PERSON)
SUMA B N
Location:
High Court of
Karnataka     AND:

            1.    THE STATE OF KARNATAKA
                  DEPARTMENT OF PERSONNEL AND
                  ADMINISTRATIVE REFORMS
                  (JANASPANDANA CELL)
                  3RD FLOOR, PODIUM BLOCK
                  V V TOWER
                  BENGALURU-560 001
                  REPRESENTED BY ITS CHIEF SECRETARY.
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                                NC: 2023:KHC:27148-DB
                                        RP No. 17 of 2023




2.   SRI. N C SRINIVAS
     AGED ABOUT 63 YEARS
     CHIEF INFORMATION COMMISSIONER

3.   SRI. S.M. SOMASHEKARA
     AGED ABOUT 64 YEARS
     STATE INFORMATION COMMISSIONER

4.   SRI K.P. MANJUNATHA
     AGED ABOUT 58 YEARS
     STATE INFORMATION COMMISSIONER

     No.2 TO 4 ARE
     WORKING AT KARNATAKA
     INFORMATION COMMISSION
     ROOM NO.331, AND 347,
     GATE NO.2, 3RD STAGE,
     3RD FLOOR, DR AMBEDKAR VEEDI
     BANGALORE-560 001.

                                         ...RESPONDENTS
(BY SRI. S.S. MAHENDRA, AGA)



      THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 READ WITH SECTION 114 OF CPC PRAYING TO REVIEW THE
ORDER/JUDGMENT     DATED:02.09.2022   PASSED    IN   W.A.
NO.481/2022 AND CONSEQUENTLY ALLOW THE WRIT APPEAL
AND GRANT SUCH OTHER AND FURTHER RELIEFS AS THIS
HON'BLE COURT DEEMS FIT UNDER THE CIRCUMSTANCES OF
THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.
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                                  NC: 2023:KHC:27148-DB
                                          RP No. 17 of 2023




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
CHIEF JUSTICE., MADE THE FOLLOWING:


                         ORDER

The party- in- person filed a memo dated 25.07.2023

before this Court and the following statements are made in

the memo.

"The petitioner/party in person challenged the order passed by this Hon'ble Court in W.A.No.481/2022 before the Hon'ble Supreme Court of India in S.L.P.No.19043/2022. In view of the pendency of the petition before the Hon'ble Supreme Court of India, the petitioner does not wish to continue the review petition for the time being. Hence the petition may be dismissed as withdrawn/not pressed".

In view of the aforesaid memo, Review petition is

dismissed as not pressed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RU