Karnataka High Court
Sri. Venkataswamy vs State Of Karnataka on 30 July, 2024
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WA No. 870 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JULY, 2024
PRESENT
THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE K V ARAVIND
WRIT APPEAL NO. 870 OF 2023 (SC-ST)
BETWEEN:
1. SRI. VENKATASWAMY
AGED ABOUT 65 YEARS
S/O LATE MUNINANJAPPA
R/AT SONNANAYAKANA HALLI VILLAGE
KASABA HOBLI
MALUR TALUK
KOLAR DISTRICT - 563130
...APPELLANT
(BY SRI VINAY T.R., ADVOCATE FOR
SMT. ANURADHA URS M.D., ADVOCATE)
Digitally signed
AND:
by PRABHAKAR
SWETHA 1. STATE OF KARNATAKA
KRISHNAN
DEPARTMENT OF REVENUE
Location: High
Court of M.S BUILDING
Karnataka BANGALORE- 560 001
REP BY SPP
HIGH COURT OF KARNATAKA,
2. THE DEPUTY COMMISSIONER
KUMBARAHALLI,
MULBAGAL ROAD,
KOLAR- 563 101.
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WA No. 870 of 2023
3. THE ASSISTANT COMMISSIONER
GOWRIPETE, KOLAR SUB-DIVISION,
KOLAR- 563 101
4. SRI R. VENUGOPAL
AGED ABOUT 43 YEARS
S/O V RAMAN NAIR
NO.15, SHIVASHAKTHI
1ST CROSS RATHNAMMA LAYOUT
MANORAYANA PALYA
CHIKKANAYAKANA HALLI
R.T. NAGARA POST,
BANGALORE - 560 032.
5. SMT. MANJULA MUNEGOWDA
W/O MUNEGOWDA
NO. 49/10, DRDO,
TOWNSHIP PHASE-2
C.V. RAMAN NAGARA
BANGALORE - 560 093.
6. SRI H.S. SRINATH
AGED ABOUT 53 YEARS
S/O SRINIVAS SHASTRI
NO.A2, 1ST FLOOR, APARTMENT-A,
LONGFORD RUSTUM JI,
CANVEL ROAD,
BANGALORE- 560 025.
7. SRI M. MUNIRAJU
AGED ABOUT 50 YEARS
S/O LATE MUNINANJAPA
R/AT SONNANAYAKANAHALLI
KASABA HOBLI, MALUR TALUK
KOLAR DISTRICT- 563 130.
...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R-1 TO R-3 &
SRI N. MURALI, ADVOCATE FOR R-5)
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WA No. 870 of 2023
THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT, 1961 PRAYING TO SET ASIDE THE ORDER
DATED 26.06.2023 PASSED BY THE LEARNED SINGLE JUDGE
IN W.P.No.824/2023 (SC-ST) AND ALLOW THE WRIT PETITION
AS PRAYED FOR.
THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
N. V. ANJARIA
and
HON'BLE MR JUSTICE K V ARAVIND
ORAL JUDGMENT
(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA) Learned advocate for the appellant has filed the memo for withdrawal dated 26.07.2024 which reads as under, "The Appellant most respectfully submits that in view of the settlement arrived between the appellant and respondent Nos.4 to 7 out of court the above case may be dismissed as withdrawn. Hence the Memo in the interest of justice."
2. Permission is granted to withdraw the appeal.
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3. In view of the memo, the writ appeal is dismissed as withdrawn.
Sd/-
(N. V. ANJARIA) CHIEF JUSTICE Sd/-
(K V ARAVIND) JUDGE KPS List No.: 1 Sl No.: 0