Shriram Properties Ltd vs The Secretary
2024 Latest Caselaw 25959 Kant

Karnataka High Court

Shriram Properties Ltd vs The Secretary on 23 October, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                   -1-
                                                                NC: 2024:KHC:43234
                                                             WP No. 17077 of 2024




                             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                                 BEFORE
                           THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                 WRIT PETITION NO. 17077 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. DARSHAN R., ADVOCATE)
                      AND:

                      1.   THE SECRETARY
                           REAL ESTATE REGULATORY AUTHORITY KARNATAKA,
Digitally signed by        HAVING OFFICE AT 2ND FLOOR, SILVER,
R HEMALATHA                JUBILEE BLOCK, UNITY BUILDING, CSI COMPOUND,
Location: HIGH
COURT OF                   3RD CROSS, MISSION ROAD, BENGALURU - 560 027.
KARNATAKA
                      2.   MOHAMMED AMEEN MAKKADAYIL
                           AGED ABOUT 38 YEARS,
                           S/O. MR. MP KUNHEETHU,
                           RESIDING AT MAKKADAYIL (HOUSE),
                           THATHANAMPULLI P.O.,
                           KULUKALLUR VIA PALAKKAD DT,
                           KERALA - 679 337.

                      3.   ANOOJA PARAYIL
                           AGED ABOUT 34 YEARS,
                           W/O. MR. MOHAMMED AMEEN MAKKADAYIL,
                           RESIDING AT MAKKADAYIL (HOUSE),
                                   -2-
                                                  NC: 2024:KHC:43234
                                                WP No. 17077 of 2024




     THATHANAMPULLI P.O.,
     KULUKALLUR VIA PALAKKAD DT,
     KERALA - 679 337.
                                                     ...RESPONDENTS
(BY SRI. DARSHAN R., ADVOCATE)
     THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE JUDGMENT
DTD. 24.05.2023 PASSED BY THE R-1 AUTHORITY IN
CMP/9647/2022 PRODUCED AS ANNX-A.GRANT AN INTERIM
ORDER TO STAY THE OPERATION OF ORDER PASSED BY THE R-1
AUTHORITY DTD. 24.05.2023 IN CMP/9647/2022 PRODUCED AS
ANNX-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, petition is dismissed as withdrawn.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE

TIN