The State Of Karnataka vs Geeta W/O Late Praveen Deshpande
2022 Latest Caselaw 11287 Kant

          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 4TH DAY OF AUGUST 2022

                         PRESENT

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                            AND

       THE HON'BLE MR.JUSTICE C.M.POONACHA


         WRIT APPEAL NO.200127/2022 (S-R)

Between:

1.     The State of Karnataka
       Rept. By the Prl. Secretary to Govt.
       Water Resources Department
       Vikasa Soudha, Bengaluru-560 001

2.     The Chairman & Administrator
       Commond Area Development Authority
       Upper Krishna Project
       Bheemarayan Gudi-585 287
       Tq. Shahapur, Dist. Yadgir
                                              ...Appellants

(By Sri Mallikarjun C. Basareddy, Govt. Advocate)


And:

Smt. Geeta Deshpande
W/o Late Praveen Deshpande
Aged about 47 Years, Occ: Service
C/o Hanamanthrao Kulkarni
                                          W.A.No.200127/2022
                                 2

No.8-11-180/253, Vidya Nagar
Raichur
                                                      ...Respondent


        This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act, 1961, praying to set aside the
order    of   the   learned   Single   Judge     in    Writ     Petition
No.203988/2018 (S-R) dated 12.07.2021 and dismiss the
writ petition and etc.


        This Writ Appeal coming on for Orders, through
physical       hearing/video         conference,         this       day
Dr.H.B.PRABHAKARA             SASTRY       J.,        delivered     the
following:



                          JUDGMENT

Upon instructions, the learned Government

Advocate for the appellants files a memo and makes

his submissions on the same lines of the memo

seeking withdrawal of this appeal as not pressed. He

orally submits that since in the writ petition which is

under challenge, a direction is given to the appellants

to consider the representation of the petitioner at W.A.No.200127/2022

Annexure - F to the writ petition, the present

appellants who were the respondents in the Writ

Petition No.203988/2018 are duty bound to consider

the representation in the light of the observation

made in the writ petition.

In the light of the above, the Writ Appeal stands

disposed of as withdrawn.

In view of disposal of the appeal, pending

interlocutory applications do not survive for

consideration.

Sd/-

JUDGE

Sd/-

JUDGE

RSP