State Of Karnataka vs M/S. Chanakya Enterprises
2025 Latest Caselaw 8343 Kant

Karnataka High Court

State Of Karnataka vs M/S. Chanakya Enterprises on 12 September, 2025

                                                 -1-
                                                          NC: 2025:KHC:36180-DB
                                                           WA No. 1173 of 2024


                    HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 12TH DAY OF SEPTEMBER, 2025

                                              PRESENT
                             THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                                AND
                                  THE HON'BLE MR. JUSTICE C M JOSHI
                                WRIT APPEAL NO. 1173 OF 2024 (GM-TEN)
                   BETWEEN:

                   1.   STATE OF KARNATAKA,
                        REP. BY ITS PRINCIPAL SECRETARY,
                        BACKWARD CLASSES WELFARE DEPARTMENT,
                        VIKASA SOUDHA, BENGALURU-560 001.

                   2.   THE DEPUTY COMMISSIONER,
                        OFFICE OF THE DEPUTY COMMISSIONER,
                        CHIKKAMAGALURU-577 101.

                   3.   THE DEPUTY DIRECTOR,
                        BACKWARD CLASSES WELFARE DEPARTMENT,
                        ZILLA PANCHAYATH BUILDING,
                        JYOTHINAGARA, CHIKKAMAGALURU-577 101.
                                                              ...APPELLANTS
Digitally signed   (BY SRI K.S HARISH, GOVT. ADVOCATE)
by NANDINI R
Location: HIGH     AND:
COURT OF
KARNATAKA
                   M/S. CHANAKYA ENTERPRISES,
                   HAVING ITS REGISTERED OFFICE AT:
                   1961/1, SN LAYOUT, 'B' BLOCK,
                   NEAD EDU ASIA SCHOOL,
                   RING ROAD, DAVANAGERE-577 004.
                   REP. BY ITS PROPRIETOR,
                   SHYAM SUNDAR, S/O G. ANANTHA RAO
                   AGED ABOUT 50 YEARS.
                                                                 ...RESPONDENT
                                     -2-
                                               NC: 2025:KHC:36180-DB
                                                WA No. 1173 of 2024


 HC-KAR



       THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO i) ALLOW THIS WRIT APPEAL
ii) SET ASIDE THE IMPUGNED ORDER DATED 30/01/2024 PASSED
BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN WP
NO.27713/2023 ETC.

      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:             HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                   and
                   HON'BLE MR. JUSTICE C M JOSHI


                              ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. Learned Government Advocate appearing for the appellants

seeks to withdraw the present appeal.

2. Hence, the appeal is dismissed as withdrawn.

3. Pending applications are also disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

NR/-