Bangalore Development Authority vs The Principal Secretary
2022 Latest Caselaw 8132 Kant

                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 3RD DAY OF JUNE 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

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

            W.A. NO.806 OF 2021 (LA-BDA)
                         IN
            W.P.No.13890 OF 2014 (LA-BDA)

BETWEEN:

1.    BANGALORE DEVELOPMENT AUTHORITY
      SANKEY ROAD, BANGALORE
      REP. BY ITS COMMISSIONER.

2.    THE SPECIAL LAND ACQUISITION OFFICER
      BANGALORE DEVELOPMENT AUTHORITY
      BANGALORE 560020.

                                             ... APPELLANTS
(BY MR. PRASANNA KUMAR P, ADV.,)

AND:

1. THE PRINCIPAL SECRETARY
   REVENUE DEPARTMENT
   GOVERNMENT OF KARNATAKA
   VIHDANA SOUDHA
   BANGALORE 560001.

2. JYOTHIAMMA
   W/O LATE YELLAPPA
   AGED ABOUT 82 YEARS
   R/AT GANIGARAPALYA
                                 2



     THALGHATAPURA POST
     BANGALORE 560062.
                                                ... RESPONDENTS
                             ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED IN
THE WRIT PETITION NO.13890/2014 DATED 24.04.2014.

     THIS W.A. COMING ON FOR ORDERS,                     THIS    DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                             JUDGMENT

Mr.P.Prasanna Kumar, learned counsel for the

appellants has field a memo seeking leave of this Court to

retire from the case. The aforesaid memo is taken on record.

He is permitted to retire.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV