Shriram Properties Ltd vs The Secretary
2024 Latest Caselaw 24937 Kant

Karnataka High Court

Shriram Properties Ltd vs The Secretary on 16 October, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                      -1-
                                                                     NC: 2024:KHC:41934
                                                               WP No. 17092 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. 17092 OF 2024 (GM-RES)
                        BETWEEN:

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

                        2.   SHRIPROP DWELLERS PVT LTD
                             COMPANY INCORPORATED UNDER COMPANIES ACT
                             2013 HAVING IT REGISTERED OFFICE AT NO. 40/43, 8TH
                             MAIN, 4TH CROSS, SADASHIV NAGA,
                             BEGNALURU - 560 080.
                                                                     ...PETITIONERS
                        (BY SRI. DARSHAN R., 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, CIS COMPOUND, 3RD
MAHENDRAKUMAR
Location: HIGH
                             CROSS,MISSION ROAD, BENGALURU - 560 027.
COURT OF
KARNATAKA
                        2.   HITESH RAV
                             AGED ABOUT 38 YEARS,
                             S/O MR SUDHIR KUMAR,
                             RESIDING AT FLAT NO. 212, I ST BLOCK,
                             ITTINA MAHAVEER NEELADRI ROAD,
                             ELECTRONIC CITY, PHASE 1
                             BANGALORE - 560 100.

                        3.   MANISHA SAXENA
                             AGED ABOUT 39 YEARS,
                             W/O MR HITESH RAV
                             RESIDING AT FLAT NO. 212, I ST BLOCK,
                                   -2-
                                               NC: 2024:KHC:41934
                                            WP No. 17092 of 2024




     ITTINA MAHAVEER NEELADRI ROAD,
     ELECTRONIC CITY, PHASE 1
     BANGALORE - 560 100.
                                                  ...RESPONDENTS
(BY SRI. DARSHAN R., ADVOCATE)
     THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO SET-ASIDE THE JUDGMENT
DTD 22.04.24 PASSED BY HE R1 AUTHORITY IN COMP1290/23
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 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