Dr N Sharadamma vs The State Of Karnataka
2022 Latest Caselaw 11238 Kant

                            1
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF AUGUST, 2022

                        PRESENT

             THE HON'BLE MR. ALOK ARADHE
                 ACTING CHIEF JUSTICE

                          AND

     THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

               W.A.No.79/2022(S-RES)

BETWEEN:

DR. N. SHARADAMMA
W/O SRI. M. PUTTARAJU
AGED ABOUT 61 YEARS
NO 464, ESHA NILAYA
28TH MAIN ROAD, HSR LAYOUT
BENGALURU - 560 102.                    ...APPELLANT

(BY SMT. AFSARUNNISA, ADV.)

AND:

1.     THE STATE OF KARNATAKA
       DEPARTMENT OF HEALTH AND
       FAMILY WELFARE SERVICES
       M.S. BUILDING
       BENGALURU - 560 001
       BY ITS PRINCIPAL SECRETARY.

2.     BRUHAT BANGALORE MAHANGARA
       PALIKE, BENGALURU - 560 009
       BY ITS COMMISSIONER.

3.     THE JOINT COMMISSIONER
       (ADMINISTRATION) BBMP
       BENGALURU - 560 009.

4.     THE ACCOUNTANT GENERAL (A & E)
       POST BOX 5359
                              2
      RESIDENCE PARK ROAD
      BENGALURU - 560 001.                  ...RESPONDENTS

(BY SRI J. SATHISH KUMAR, A.G.A FOR R-1;
    SRI SREENIDHI V. ADV., FOR R-2 & R-3)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO MODIFY THE
IMPUGNED ORDER DATED 16.08.2021 PASSED BY THE
LEARNED SINGLE JUDGE IN WP NO.34875/2018 ON BEING
SPOKEN TO AS PER ANNEXURE-A. ALLOW THIS WRIT APPEAL
AS PRAYED FOR BY THE APPELLANT AND ETC.

     THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, ACTING CHIEF JUSTICE DELIVERED THE
FOLLOWING:

                        JUDGMENT

After arguing the matter to some extent, learned

Counsel for the appellant seeks leave of this Court to

withdraw the appeal with liberty to seek review of the

order dated 16.10.2020 passed in W.P.No.34875/2018.

Appeal is accordingly dismissed as withdrawn with

liberty as aforesaid.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE KK