R.N.Anvekar S/O. Narayan Anvekar vs The State Of Karnataka
2021 Latest Caselaw 4058 Kant

                           1


          IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

     DATED THIS THE 12TH DAY OF NOVEMBER, 2021

                       PRESENT

     THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV

                          AND

          THE HON'BLE MS.JUSTICE J.M. KHAZI

                 WA NO.100254/2021

BETWEEN

R.N.ANVEKAR, S/O. NARAYAN ANVEKAR,
AGE: 69 YEARS, RETIRED ASSISTANT
COMMISSIONER, HUBBALLI DHARWAD
MUNICIPAL CORPORATION, HUBBALLI,
RESIDENT OF JOLAD ONI, HUBBALLI-20
DISTRICT: DHARWAD.
                                      ... APPELLANT

(BY SRI. S.N. RAJENDRA, ADVOCATE)

AND

1.     THE STATE OF KARNATAKA
       BY ITS SECRETARY, DEPARTMENT
       OF URBAN DEVELOPMENT,
       4TH FLOOR, VIKAS SOUDHA,
       BENGALURU-560 001.

2.     THE DIRECTOR,
       MUNICIPAL ADMINISTRATION,
       T.V.TOWER, 9TH FLOOR,
       BENGALURU-560 001.
                                  2

3.   THE COMMISSIONER,
     H.D.M.C, SIR SIDDAPPA
     KAMBLI ROAD, HUBBALLI-20,
     DISTRICT: DHARWAD.

4.   THE ACCOUNT'S OFFICER,
     HUBBALLI DHARWAD MUNIIPAL
     CORPORATION, SIR SIDDAPPA
     KAMBLI ROAD, HUBBALLI.
                                         ..RESPONDENTS

(R 2 BY SRI. SHIVAPRABHU HIREMATH,AGA)

      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING THIS HONBLE COURT TO, SET
ASIDE THE ORDER DATED 18.08.2021 MADE IN WRIT PETITION
NO.113756/2015 PASSED BY THE LEARNED SINGLE JUDGE SO
FAR AS IT RELATES TO PARA (II) OF THE ORDER PARA AT PAGE
12 OF THE ORDER AND DIRECTED THE RESPONDENTS TO
RETURN THE WITH HELD AMOUNT, IN THE INEREST OF
JUSTICE AND EQITY.

     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, S.SUNIL DUTT YADAV J., DELIVERED THE
FOLLOWING:

                        JUDGMENT

The learned counsel appearing on behalf of the

appellant has filed a memo which reads as under;

"The Appellant seeks leave of this Hon'ble Court to withdraw the above appeal, the same may kindly be permitted to do so, in the interest of justice".

In light of the said memo, the appeal is disposed off.

Sd/-

JUDGE

Sd/-

JUDGE

PJ