Smt.Tayavva Shivalingappa ... vs The Special Land Acquisition ...
2021 Latest Caselaw 2616 Kant

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

           DATED THIS THE 05th DAY OF JULY 2021

                           BEFORE

      THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD

          WRIT PETITION No.120139/2020 (LA-RES)

BETWEEN:

1.    SMT.TAYAVVA SHIVALINGAPPA MULLATTI,
      AGE: 51 YEARS, OCC: AGRICULTURE,
      R/O: CHIKKATTI VILLAGE,
      TQ: ATHANI, DIST: BELAGAVI-591304

2.    LAXMIBAI SHRISHAIL NAYAK,
      AGE: 41 YEARS, OCC: AGRICULTURE,
      R/O: CHIKKATTI VILLAGE,
      TQ: ATHANI, DIST: BELAGAVI-591304
                                              ...Petitioners

(By Sri.JAGADISH PATIL, ADV.)

AND

1.    THE SPECIAL LAND ACQUISITION OFFICER,
      HIPPARAGI PROJECT, TQ: ATHANI,
      DIST: BELAGAVI.
      REPRESENTED BY ITS MANAGING
      DIRECTOR,

2 . THE KARNATAKA NIRAVARI NIGAM LIMITED,
      HBC, ATHANI,
      TQ: ATHANI-591304,
      DIST: BELAGAVI.
                                              ......Respondents

(By Sri.SHIVAPRABHU S HIREMATH, AGA FOR R1)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO I. ISSUE A
WRIT OR A DIRECTION OR AN APPROPRIATE ORDER IN THE
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NATURE OF CERTIORARI, QUASHING THE JUDGMENT PASSED BY
THE ADDL. SENIOR CIVIL JUDGE AND JMFC ATHANI IN L.A.C
NO.824/2011 DATED 18.06.2016 ANNEXURE A. II. KINDLY ALLOW
THE REFERENCE PETITION I.E., L.A.C.NO.824/2011 FILED BEFORE
THE ADDL. SENIOR CIVIL JUDGE AND JMFC ATHANI.

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

                          ORDER

Learned counsel for the petitioners has filed a memo

seeking permission to withdraw this writ petition.

The memo is taken on record.

The above writ petition is dismissed as withdrawn.

Sd/-

JUDGE Kgk