Umapathi S Vs State Of Karnataka Represented By Chief Secretary Government Of Karnataka Vidhana Soudha Bangalore � 560001 & Others

Karnataka High Court At Bengaluru 12 Jul 2024 Writ Petition No. 15448 Of 2022 (GM-RES) PIL (2024) 07 KAR CK 0029
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition No. 15448 Of 2022 (GM-RES) PIL

Hon'ble Bench

N. V. Anjaria, CJ; K V Aravind, J

Advocates

Niloufer Akbar

Final Decision

Dismissed

Judgement Text

Translate:

N. V. Anjaria, CJ

1. Mr. S. Umapati, the petitioner-party-in-person seeks permission to withdraw the petition by filing the memo of withdrawal dated 12.07.2024, which mentions inter alia that Upa Lokayukta has been appointed for which the public interest petition was filed and hence, the petition does not survive.

2. Memo is taken on record. In view of the memo, permission is granted to withdraw the petition.

3. The petition is dismissed of as withdrawn.

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Case Metadata
  • Ck Citation: (2024) 07 KAR CK 0029
  • Coram: N. V. Anjaria, CJ; K V Aravind, J
  • Bench: Division Bench
  • Advocates: Niloufer Akbar
  • Result: Dismissed
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