SHAIK HUSSAIN AND SONS Vs. M G KANNAIAH

JUDGEMENT

(1.) This appeal by special leave is directed against an order of the High Court dated 10-9-1969 by which the High Court in the L.P.A. against the order of single Judge upheld the order and dismissed the appeal. It may be mentioned here that when the writ appeal was pending before the High Court, the writ petitioner who is now respondent No. 1, had filed an application to the Court praying that he would like to withdraw the writ petition itself in order to avoid public inconvenience. This application was filed on affidavit on 5-8-1969 and the relevant portion of the application may be extracted thus :

(2.) The appellant, who had been granted permit by the R.T.A. has come up in appeal to this Court complaining against the appellate order of the High Court on several grounds, the main ground being that if the writ petitioner before the High Court himself wanted to withdraw the petition and had given good reasons for the same, the High Court was not at all justified in not considering that application or passing orders thereon. It may be noted that apart from the respondent No. 1 and the appellant there were no other parties in the writ appeal excepting the formal parties like the R.T.A. In our opinion the contention raised by the appellant is well founded and must prevail. It is not necessary for us to go into the merits of the case when the respondent himself did not want to invoke the writ jurisdiction of the High Court or having invoked the same did not want to press his writ petition. For these reasons, therefore, we allow this appeal, set aside the judgment of the High Court in appeal as also that of the single Judge allowing the writ petition. The result of our order would be that the writ petition before the High Court would be treated as having been withdrawn and not pressed. The appeal is accordingly allowed but as the respondent has not appeared, there will be no orders as to costs.