M/S Renukamba Traders vs. The State Of Karnataka

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WP/34707/2024HC KarnatakaGSTCNR KAHC01074448202428 January 2025Bench: R DEVDAS4 pages
For Petitioner: SRI. B.M. IRSHAD AHMED, ADVOCATEFor Respondent: SRI. MOHAMMED JAFFAR SHAH, AGA FOR R1; SRI. SRINIVASA C, ADVOCATE FOR R2

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Heard together (2 matters)

WP No. 34707 of 2024
WP No. 35861 of 2024

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC:3909 WP No. 34707 of 2024 C/W WP No. 35861 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF JANUARY, 2025 BEFORE THE HON'BLE MR JUSTICE R DEVDAS WRIT PETITION NO. 34707 OF 2024 (GM-TEN) C/W WRIT PETITION NO. 35861 OF 2024 (GM-TEN) IN WP No. 34707/2024 BETWEEN: M/S. RENUKAMBA TRADERS, REPRESENTED BY ITS PROPRIETOR. SHRI. PRAMESHWARA H.B, AGE 58 YEARS, R/AT JENUKALLAMMA NILAYA, KODAGU THIMMAPPA LAYOUT, SAGAR, SHIVAMOGGA DISTRICT - 577 401, FIRM REGISTERED UNDER VAT/ GST ACT, PROPRIETORSHIP CONCERNED. …PETITIONER (BY SRI. B.M. IRSHAD AHMED, ADVOCATE) AND: 1. THE STATE OF KARNATAKA, REPRESENTED BY ITS PRINCIPAL SECRETARY, SOCIAL WELFARE DEPARTMENT, VIKASA SOUDHA, BANGALORE - 560 001. 2. THE EXECUTIVE DIRECTOR, KARNATAKA RESIDENTIAL EDUCATIONAL INSTITUTIONS SOCIETY, NO.8, 6TH FLOOR, CUNNINGHAM ROAD, BENGALURU - 560 052. …RESPONDENTS (BY SRI. MOHAMMED JAFFAR SHAH, AGA FOR R1; SRI. SRINIVASA C, ADVOCATE FOR R2) Digitally signed by DHARMALINGAM Location: HIGH COURT OF KARNATAKA - 2 - NC: 2025:KHC:3909 WP No. 34707 of 2024 C/W WP No. 35861 of 2024 THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO 1. DIRECT IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED ORDER DATED 18.09.2024, BEARING NO. SAKAE-MDS/425/2022, PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-A, IN SO FAR AS PETITIONER IS CONCERNED AND ETC., IN WP NO. 35861/2024 BETWEEN: 1. M/S SRI SAI TRADERS, BELUR, BELEYUR POST, SAGAR TALUK, SHIVAMOGGA DISTRICT - 577 401, REPRESENTED BY ITS PROPRIETOR, SMT. ASHWINI B.N, W/O MR. RAJASHEKAR H.B, AGE 40 YEARS, FIRM REGISTERED UNDER VAT/ GST ACT PROPRIETORSHIP CONCERN. 2. M/S. LV TRADERS, REPRESENTED BY ITS PROPRIETOR, SMT. KRISHNAVENI, AGED 44 YEARS, JOSEPH NAGAR, BEHIND CHURCH, SAGAR SHIVAMOGGA DISTRICT- 577 401, FIRM REGISTERED UNDER VAT/ GST ACT PROPRIETORSHIP CONCERN. ...PETITIONERS (BY SRI. B.M. IRISHAD AHMED, ADVOCATE) AND: 1. THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, SOCIAL WELFARE DEPARTMENT, VIKASA SOUDHA, BANGALORE - 560 001. - 3 - NC: 2025:KHC:3909 WP No. 34707 of 2024 C/W WP No. 35861 of 2024 2. THE EXECUTIVE DIRECTOR, KARNATAKA RESIDENTIAL EDUCATIONAL INSTITUTIONS SOCIETY, NO.8, 6TH FLOOR, CUNNINGHAM ROAD, BENGALURU - 560 052. ...RESPONDENTS (BY SRI. MOHAMMED JAFFAR SHAH, AGA FOR R1; SRI. SRINIVASA C, ADVOCATE FOR R2) THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO 1. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED ORDER DATED 18.09.2024, BEARING NO. SAKAE-MDS/425/ 2022, PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-A, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR JUSTICE R DEVDAS

ORAL ORDER

Learned counsel for the petitioners has filed a memo dated 28.01.2025 seeking leave of this Court to withdraw the writ petitions.

2.

The memo is taken on record subject to all just exceptions. NC: 2025:KHC:3909 WP No. 34707 of 2024 C/W WP No. 35861 of 2024

Accordingly, the writ petitions stand dismissed as withdrawn.

In view of the disposal of the main matters, I.A.No.1/2024 does not survive for consideration and the same stand disposed of. (R DEVDAS) JUDGE

rv List No.: 1 Sl No.: 0 CT: BHK

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