Shekappa S/O Mallappa Gollagi vs The Special Land Acquisition ...
2022 Latest Caselaw 8046 Kant

                              1          W.P.No.200088/2022


           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

        DATED THIS THE 02ND DAY OF JUNE, 2022

                           BEFORE

     THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

      WRIT PETITION No.200088/2022 (LA-RES)

BETWEEN:

SHEKAPPA S/O MALLAPPA GOLLAGI,
AGED ABOUT 48 YEARS,
OC: AGRICULTURE,
R/O BOLEGAON, TQ: INDI,
DIST: VIJAYAPUR.
                                             ... PETITIONER
(BY SRI. G.G.CHAGASHETTI, ADVOCATE)

AND:

1.     THE SPECIAL LAND
       ACQUISITION OFFICER,
       INDI RAILWAY STATION,
       INDI , DIST: VIJAYAPUR-586101.

2.     THE GENERAL MANAGER,
       R/R LAQ NAVANAGAR,
       BAGALKOT-587101.

3.     REVAPPA S/O SHARANAPPA GOLLAGI,
       AGED ABOUT 53 YEARS,
       OCC: AGRICULTURE,
       R/O BOLEGAU, TQ: INDI,
       DIST: VIJAYAPUR-586101.
                                          ... RESPONDENTS
                                  2             W.P.No.200088/2022


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT
OF CERTIORARI AND TO QUASH THE PORTION OF JUDGMENT AND
AWARD DATED 02.01.2021 PASSED BY THE COURT BELOW IN
RESPECT OF OBSERVATION MADE IN PARAGRAPH 31 IN LAC
NO.408/2018 PRODUCED AT ANNEXURE-A AND ETC.

     THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:


                          ORDER

Learned counsel for the petitioner has filed a memo for

withdrawal of the writ petition.

2. The said memo is placed on record. Accordingly,

the writ petition is dismissed as withdrawn.

Sd/-

JUDGE

KNM/-

CT-SMP