Lakshamana vs Smt Narayanamma
2021 Latest Caselaw 6407 Kant

                                         RP.No.165/2020

                          1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 17TH DAY OF DECEMBER 2021

                      PRESENT
        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                         AND
       THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
           REVIEW PETITION No.165/2020
                       IN
           WRIT APPEAL No.2939/2018 (SC-ST)

BETWEEN:
LAKSHAMANA
S/O LATE NANJAPPA
AGED ABOUT 68 YEARS
R/AT: SOMATANAHALLI VILLAGE
CHANNARAYAPATTANA HOBLI
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT-560 300          ...PETITIONER

(BY SRI AIYANNA.T.M, ADVOCATE FOR
    SRI PRABHUGOUDA B. TUMBIGI, ADVOCATE)
AND:
1.     SMT.NARAYANAMMA
       W/O LATE MUNISWAMAPPA @ APPAIANNA
       AGED ABOUT 81 YEARS
       R/AT: SOMATANAHALLI VILLAGE
       CHANNARAYAPATTANA HOBLI
       DEVANAHALLI TALUK
       BENGALURU RURAL DISTRICT-560 300
2.     THE DEPUTY COMMISSIONER
       BENGALURU RURAL DISTRICT
       PODIM BLOCK, DR.AMBEDKAR BEEDHI
       BENGALURU-560 001
3.     THE ASSISTANT COMMISSIONER
       DODDABALLAPURA SUB-DIVISION
       PODIUM BLOCK, DR.AMBEDKAR BEEDHI
       BENGALURU-560 001
                                           RP.No.165/2020

                           2



4.    THE TAHSILDAR
      DEVANAHALLI TALUK
      DEVANAHALLI
      BENGALURU RURAL DISTRICT-560 300
5.    THE STATE OF KARNATAKA
      REPRESENTED BY ITS SECRETARY
      REVENUE DEPARTMENT
      DR.AMBEDKAR BEEDHI
      BENGALURU-560 001            ...RESPONDENTS

     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 READ WITH SECTION 114 OF THE CODE OF CIVIL
PROCEDURE, 1908 PRAYING TO REVIEW THE JUDGMENT
DATED 11.10.2019 PASSED BY THIS COURT IN WRIT APPEAL
NO.2939/2018 (SC-ST).

     THIS REVIEW PETITION COMING ON FOR ORDER THIS
DAY, K.S.MUDAGAL.J, SITTING AT BENGALURU BENCH
MADE THE FOLLOWING:
                      ORDER

Learned Counsel for the petitioner submits memo

for withdrawal of the petition. The memo is taken on

record.

2. Subject to all just exceptions, the petition is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE AKC