Miss. Andralyn Jeya Shaina J vs State Of Karnataka
2024 Latest Caselaw 27294 Kant

Karnataka High Court

Miss. Andralyn Jeya Shaina J vs State Of Karnataka on 13 November, 2024

                                             -1-
                                                     NC: 2024:KHC:45952-DB
                                                     WP No. 23023 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 13TH DAY OF NOVEMBER, 2024

                                          PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                           THE HON'BLE MR. JUSTICE UMESH M ADIGA
                          WRIT PETITION NO. 23023 OF 2023 (EDN-RES)


                   BETWEEN:

                   MISS. ANDRALYN JEYA SHAINA J.
                   D/O MR. JEYARAJ C.
                   AGED: 17 YEARS
                   SINCE MINOR BY HER NATURAL GUARDIAN
                   MR. JEYARAJ C.
                   S/O MR. CHARLES
                   AGED 48 YEARS
                   R/O. No.26/1168, VENCODE NORTH
                   PUDUKKADAI, KANNIYAKUMARI
                   TAMIL NADU-629 171
                                                                ...PETITIONER
                   (BY SMT. BHAVANA N. PATIL, ADVOCATE FOR
                       SRI. ABHISHEK MALIPATIL, ADVOCATE)

Digitally signed
by                 AND:
CHANNEGOWDA
PREMA
Location: High     1.    STATE OF KARNATAKA
Court of
Karnataka                HEALTH AND FAMILY WELFARE DEPARTMENT
                         DEPARTMENT OF MEDICAL EDUCATION
                         M.S. BUILDING
                         BENGALURU-560 001
                         REP BY ITS CHIEF SECRETARY

                   2.    DIRECTORATE OF MEDICAL EDUATION
                         BANGALORE MEDICAL COLLEGE AND
                         RESEARCH INSTITUTE
                         (OLD BUILDING), 1ST FLOOR
                         FORT, K.R. ROAD
                             -2-
                                   NC: 2024:KHC:45952-DB
                                   WP No. 23023 of 2023




     BENGALURU-560 002
     REP. BY ITS DIRECTOR

3.   KARNATAKA EXAMINATIONS AUTHORITY
     SAMPIGE ROAD
     18TH CROSS
     MALLESHWARAM
     BENGALURU-560 012
     REP BY ITS EXECUTIVE DIRECTOR

4.   NATIONAL MEDICAL COMMISSION
     POCKET-14, SECTOR 8
     DWARAKA PHASE-I
     NEW DELHI-110 077
     REP BY ITS SECRETARY
                                         ...RESPONDENTS

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
(i) ISSUE A WRIT IN THE NATURE OF MANDAMUS OR ANY
OTHER APPROPRIATE WRIT OR ORDER OR DIRECTION,
DECLARING THAT THE ACTIONS OF THE RESPONDENTS No.2
AND No.3 IN PERMITTING THE CANDIDATES WHO HAVE BEEN
ALLOTTED SEATS IN THE 1ST AND 2ND ROUND OF
COUNSELLING TO PARTICIPATE IN THE MOP-UP ROUND OF
COUNSELLING AS ARBITRARY AND ILLEGAL AND ETC.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE UMESH M ADIGA
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                                         NC: 2024:KHC:45952-DB
                                         WP No. 23023 of 2023




                         ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

Learned counsel for the petitioner submits that the

matter has become infructuous and the withdrawal memo is

being filed.

The withdrawal memo is accepted on record.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

RAK