Sri R Shankarappa vs The Commissioner
2021 Latest Caselaw 1173 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF JANUARY, 2021

                        BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

        WRIT PETITION NO.13682 OF 2020 (GM-CPC)

BETWEEN

SRI R SHANKARAPPA
S/O LATE RAMAKRISHNAPPA,
AGED ABOUT 64 YEARS,
(SENIOR CITIZEN BENEFIT NOT CLAIMED),
R/O NO.31, 18TH CROSS, 34TH MAIN,
KENCHENAHALLI, IDEAL HOME TOWNSHIP,
RAJARAJESHWARINAGAR,
BENGALURU-560098.                        ... PETITIONER

(BY SRI RAJAGOPAL M R, ADVOCATE)

AND

1 . THE COMMISSIONER,
BRUHAT BENGALURU MAHANAGARA PALIKE,
N R SQUARE,
BENGALURU-560002.

2 . THE EXECUTIVE ENGINEER-2
TANKS DIVISION, BBMP, 3RD FLOOR,
ANNEXE BUILDING-03, N R SQUARE,
BENGALURU-560002.

3 . THE ASSISTANT EXECUTIVE ENGINEER
BBMP, RANGE OFFICE,
RAJARAJESHWARINAGAR,
BENGALURU-560098.

4 . THE TAHSILDAR
BENGALURU SOUTH TALUK,
KANDAYA BHAVANA, K G ROAD,
BENGALURU-560009.                       ... RESPONDENTS

(BY SRI K N PUTTEGOWDA, ADVOCATE FOR R1 TO R3;
SMT M C NAGASHREE, AGA FOR R4)
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      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
DATED 18.8.2020 PASSED BY THE LEARNED XL ADDL CITY
CIVIL AND SESSIONS JUDGE BENGALURU (CCH-41) ON IA NO.5
IN O.S.NO.5442/2014 AS PER ANNEXURE-G AND ETC.

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY THROUGH VIDEO CONFERENCE, THE
COURT MADE THE FOLLOWING:

                              ORDER

Learned counsel for the petitioner submits that he may be

permitted to withdraw the Writ Petition reserving the right to

challenge the impugned order in terms of Order XLIII Rule 1A

r/w Section 105 of the Code, if & when he suffers an adverse

judgment & decree.

Ordered accordingly.

Writ Petition is disposed off.

Sd/-

JUDGE

cbc