Smt Netravathi K G vs The Executive Officer
2022 Latest Caselaw 11517 Kant

                           1
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 23RD DAY OF AUGUST, 2022

                       PRESENT

             THE HON'BLE MR. ALOK ARADHE
                 ACTING CHIEF JUSTICE

                          AND

     THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

          WRIT APPEAL NO.174/2022(S-DIS)

BETWEEN:

SMT. NETRAVATHI K.G
W/O MURTHY H.S
D/O GANGADHARA
AGED ABOUT 34 YEARS
WORKING AS COMPUTER OPERATOR
BELUR GRAMA PANCAYATHA
BALAGUNDI POST, SOMWARPET TALUK
KODAGU DISTRICT - 571 236.           ...APPELLANT

(BY SRI RANGANATHA S JOIS, ADV.)

AND:

1.     THE EXECUTIVE OFFICER
       TALUK PANCHAYATH
       SOMAWARPET TALUK
       SOMWARPET - 571 236
       KODAGU DISTRICT.

2.     BELUR GRAMA PANCHAYATH
       BALAGUNDI POST
       SOMAVARPER TALUK
       KODAGU DISTRICT - 571 236
       REP. BY PANCHAYAT
       DEVELOPMENT OFFICER.

3.     SMT. B.C. PAVITHRA KUMARI
       W/O SRI SHASHIKAR K. KOTYAN
                              2
       AGED ABOUT 38 YEARS
       WORKING AS ACCOUNTANT CUM DATA
       ENTRY OPERATOR, BELUR GRAMA
       PANCHAYATH (NOW ILLEGALLY REMOVED
       FROM SERVIC) KODAGU DISTRICT AND
       RESIDING AT DODDMATHE VILLAGE
       HANCODE POSTSOMARPET TALUK
       MADIRKERE, KODAGU DISTRICIT.    ..RESPONDENTS

(BY SRI M.N. MADHUSUDAN, ADV., FOR R-1 & R-2;
    SRI K.N. SATHEESHA, ADV., FOR R-3)

       THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT,1961, PRAYING TO SET ASIDE
THE ORDER OF LEARNED SINGLE JUDGE OF THIS HON'BLE
COURT DATED 10/12/2019 MADE IN WP NO.6858/2014 AND
THE CONSEQUENTIAL ORDER DATED 28/01/2020 MADE IN
REVIEW PETITION NO.19/2020 AND TO PASS APPROPRIATE
SUITABLE ORDER


       THIS APPEAL COMING ON FOR ORDERS ON ADMISION
THIS     DAY,   ACTING   CHIEF   JUSTICE   DELIVERED      THE
FOLLOWING:


                     JUDGMENT

This intra court appeal has been filed against the

order dated 10.12.2019 passed by the learned Single

Judge.

2. After arguing the matter to some extent, learned

Counsel for the appellant seeks leave of this Court to

withdraw the writ appeal with liberty to file a review.

3. In view of the aforesaid submission, writ appeal

is dismissed as withdrawn with liberty as aforesaid.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

KK