Shriram Properties Ltd vs The Secretary
2024 Latest Caselaw 24936 Kant

Karnataka High Court

Shriram Properties Ltd vs The Secretary on 16 October, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                     -1-
                                                                  NC: 2024:KHC:41932
                                                               WP No. 17728 of 2024




                               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                                   BEFORE
                             THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                   WRIT PETITION NO. 17728 OF 2024 (GM-RES)
                        BETWEEN:

                        1.   SHRIRAM PROPERTIES LTD.,
                             COMPANY INCORPORATED UNDER COMPANIES ACT,
                             2013, HAVING ITS REGISTERED OFFICE AT NO. 40/43,
                             8TH MAIN, 4TH CROSS, SADASHIV NAGAR,
                             BENGALURU - 560 080.

                        2.   SHRIPROP DWELLERS PVT. LTD.,
                             COMPANY INCORPORATED UNDER COMPANIES ACT,
                             1956, HAVING ITS REGISTERED OFFICE AT NO. 40/43,
                             8TH MAIN, 4TH CROSS, SADASHIV NAGAR,
                             BENGALURU - 560 080.
                                                                     ...PETITIONERS
                        (BY SRI. VIJAY A., ADVOCATE)
                        AND:

                        1.   THE SECRETARY
                             REAL ESTATE REGULATORY AUTHORITY KARNATAKA,
                             HAVING OFFICE AT 2ND FLOOR, SILVER JUBILEE
Digitally signed by B
K                            BLOCK, UNITY BUILDING, CSI COMPOUND, 3RD CROSS,
MAHENDRAKUMAR
Location: HIGH
                             MISSION ROAD, BENGALURU - 560 027.
COURT OF
KARNATAKA
                        2.   MR. BINU CHELLAPPAN
                             AGED ABOUT 34 YEARS,
                             S/O. MR. CHELLAPPAN. C,
                             RESIDING AT NO. 1014,
                             G BLOCK, ARATT REQUIZZA,
                             GOLLAHALLI MAIN ROAD,
                             ELECTRONIC CITY PHASE-1,
                             BANGALORE - 560 100.
                                                                    ...RESPONDENTS
                        (BY SRI. J.P.DARSHAN., ADVOCATE)
                            THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
                        CONSTITUTION OF INDIA PRAYING TO PASS A WRIT OF
                                   -2-
                                                  NC: 2024:KHC:41932
                                                WP No. 17728 of 2024




CERTIORARI SET ASIDE THE JUDGMENT DATED 06/02/2023
PASSED BY THE R1 AUTHORITY IN CMP/7959/2021 PRODUCED AS
ANNEXURE-A AND ETC.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:      HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR


                           ORAL ORDER

Learned counsel for the petitioners files a memo seeking

leave of this Court to withdraw the petition.

2. Memo is placed on record.

3. Accordingly, writ petition is dismissed as withdrawn.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE

TIN