Sri T Kumar vs The State Of Karnataka
2024 Latest Caselaw 25935 Kant

Karnataka High Court

Sri T Kumar vs The State Of Karnataka on 23 October, 2024

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                                                    NC: 2024:KHC:42749-DB
                                                       WP No. 11 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                         PRESENT
                       THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                              AND
                          THE HON'BLE MR. JUSTICE K. V. ARAVIND
                          WRIT PETITION NO. 11 OF 2024 (GM-MM-S)
                BETWEEN:

                1.   SRI T KUMAR
                     S/O SRI THANGAVELU,
                     AGED ABOUT 48 YEARS,
                     R/AT NO 85, 5TH CROSS,
                     SWATHANTHRANAGAR,
                     CHIKKA BASAVANPURA,
                     VIRGONAGAR POST,
                     BENGALURU 560049
                                                           ...PETITIONER
                (BY SRI GANESH GOUDA, ADVOCATE FOR
                 SRI BHAT GANAPATHY NARAYAN, ADVOCATE)

                AND:
Digitally
signed by
PRABHAKAR       1.   THE STATE OF KARNATAKA
SWETHA               REPRESENTED BY ITS CHIEF SECRETARY,
KRISHNAN             VIDHANA SOUDHA,
Location:            DR B R AMBEDKAR VIDHI,
High Court of        BENGALURU 560001
Karnataka
                2.   THE SECRETARY
                     COMMERCE AND INDUSTRIES,
                     DEPARTMENT OF COMMERCE,
                     VIKASA SOUDHA,
                     BENGALURU 560001

                3.   THE DIRECTOR AND DMG COMMISSIONER
                     KANIJA BHAVAN, RACE COURSE ROAD,
                     BENGALURU 560001
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                                   NC: 2024:KHC:42749-DB
                                        WP No. 11 of 2024




4.   THE SENIOR GEOLOGIST (MINERAL)
     DEPARTMENT OF MINES AND GEOLOGY
     KOLAR DISTRICT
     KOLAR 563102

5.   THE DEPUTY COMMISSIONER AND CHAIRMAN
     DISTRICT TASK FORCE COMMITTEE (MINES),
     KOLAR DISTRICT,
     KOLAR 563101

6.   THE ADDITIONAL DEPUTY COMMISSIONER
     KOLAR DISTRICT,
     KOLAR 563101

7.   THE ASSISTANT COMMISSIONER
     KOLAR DISTRICT,
     KOLAR 563101

8.   DEPUTY DIRECTOR
     LAND RECORDS,
     OFFICE OF THE DEPUTY COMMISSIONER,
     KOLAR 563101

9.   THE JOINT DIRECTOR
     DEPARTMENT OF MINES AND GEOLOGY,
     SOUTH RANGE,
     MYSORE 570023
                                          ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE WRIT OF CERTIORARI OR ANY APPROPRIATE ORDER
FOR QUASHING THE IMPUGNED ENDORSEMENT DATED
14.07.2022,    BEARING          Sl.No.GABUE/HI  BHU
(KOLAR)/KAGAGU/2022-23/1811, ISSUED BY THE 4TH
RESPONDENT, AS PER ANNNEXURE-N, IN THE INTEREST OF
JUSTICE AND EQUITY.

    THIS PETITION COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                                   NC: 2024:KHC:42749-DB
                                                      WP No. 11 of 2024




CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND


                                 ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate for the petitioner has filed the memo for

withdrawal dated 28.09.2024 which reads as under,

"The undersigned counsel for the petitioner herewith most respectfully prays that this Hon'ble Court may be pleased to permit the petitioner to withdraw the above said Writ Petition as not pressed, in the interest of justice."

2. Permission is granted to withdraw the petition.

3. In view of the memo, the writ petition is dismissed as

withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE KPS