Sri Sundara Bhandary vs State Of Karnataka
2021 Latest Caselaw 454 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ARAVIND KUMAR

                          AND

  THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

            WRIT APPEAL NO.2499 OF 2018 (LR)
Between :

Sri.Sundara Bhandary
Aged 76 years
S/o. late Vasu Bhandary
R/at Near Kadri Temple
Kadri Village, Mangaluru Taluk
Mangaluru D.K. 575 002                   .. Appellant

(By Sri.V.S.Ravindra Holla - Advocate)

And :

1. State of Karnataka
   Represented by its Secretary
   Department of Revenue
   M.S.Building,
   Dr.Ambedkar Veedhi
   Bengaluru 560 001

2. The Mangalore Taluk Land Tribunal
   Mangalore Taluk, D.K.
   Mangaluru 575 001
   Represented by its Chairman
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3. Smt.Lalitha, major
   w/o.Angara Moily
   R/at. Akku Compound
   Near Kadri Temple,
   Kadri Village
   Mangaluru Taluk D.K. 575 002

4. Smt. Kamala, since dead by LRs
   (a) Sri.Purushothama, major
       S/o.Smt. Kamala

  (b) Smt.Pushpalatha, major
      D/o.Smt.Kamala

  (c) Smt.Jayashree, major
      D/o.Smt.Kamala

All are residing at Akku Compound
Near Kadri Temple, Kadri Village
Mangaluru Taluk D.K. 575 002

5. Kadri Shree Manjunatha Devaru
   Kadri, Mangaluru,
   D.K. District 575 002
   Represented by its Managing Trustee
                                  .. Respondents

(By Sri.N.Balaji - AGA for R1; R2 served;
 R4 (a to c) served)

     This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act 1961 praying to set aside the
order dated 27.4.2018 passed in W.P.Nos.16311/2018
and 18534/2018.

     This writ appeal coming on for orders this day,
Aravind Kumar J., delivered the following:
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                       JUDGMENT

Counsel for the appellant has filed a memo which

is duly signed by the sole appellant stating thereunder

that the matter is settled out of court between the

parties and as such, he would be permitted to withdraw

the above appeal.

Placing the above memo on record, writ appeal is

dismissed as withdrawn.

All pending applications stand consigned to

records.

SD/-

JUDGE

SD/-

JUDGE

rs