Union Of India vs Smt. Deepa Malini
2022 Latest Caselaw 8662 Kant

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                                                          WP No. 20623 of 2021


                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 13TH DAY OF JUNE, 2022

                                             BEFORE
                           THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                           WRIT PETITION NO. 20623 OF 2021 (LA-RES)
                      BETWEEN:

                      1.   UNION OF INDIA
                           MINISTRY OF DEFENCE
                           DEFENCE ESTATE OFFICE
                           KARNATAKA CIRCLE,
                           K. KAMARAJ ROAD
                           BENGALURU-560042
                           REPRESENTED BY ITS DEFENCE ESTATE OFFICER
                           MR. AJAY KUMAR

                                                                 ...PETITIONER
                      (BY MS. MAHESHWARI D.M, ADVOCATE FOR
                           SRI MADHUKAR M.DESHPANDE, ADVOCATE)
                      AND:
                      1.   SMT. DEEPA MALINI
                           W/O. JAYDEEP BALERAO
Digitally signed by
POORNIMA                   AGED ABOUT 58 YEARS
SHIVANNA
Location: HIGH
COURT OF
                           RESIDING AT NO.304
KARNATAKA
                           BRIGADE PARK WAY, 2ND MAIN ROAD
                           V. V. MOHALLA, MYSURU-570002.

                      2.   THE ASSISTANT COMMISSIONER
                           AND LAND ACQUISITION OFFICER
                           MYSURU SUB-DIVISION
                           MYSURU-570001.

                                                               ...RESPONDENTS
                      (BY SRI. NITYANANDA.K.R, AGA FOR R2)
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                                            WP No. 20623 of 2021


      THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
ENTIRE RECORD PERTAINING TO LAC NO.192/2009 ON THE
FILE OF I ADDITIONAL SENIOR CIVIL JUDGE AND CJM,
MYSURU AND SET ASIDE THE JUDGMENT AND AWARD DATED
11.09.2019 (ORDER CORRECTED ON 18.12.2022) PASSED BY I
ADDITIONAL SENIOR CIVIL JUDGE AND CJM, MYSURU IN LAC
NO.192/2009 ANNEXURE-A AND CONSEQUENTLY DISMISS THE
LAC NO.192/2009 AND ETC.,       SET ASIDE THE ENTIRE
PROCEEDINGS IN LAC.NO.192/2009 ANNEXURE-L ON THE FILE
OF I ADDITIONAL SENIOR CIVIL JUDGE AND CJM, MYSURU.

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

                              ORDER

Learned counsel for the petitioner has filed a memo

dated 13.06.2022 signed by the learned counsel for the

petitioner seeking permission to withdraw the above writ

petition to file an appeal in accordance with law

challenging order passed in L.A.C.No.192/2009.

Reserving such liberty, accepting the memo, the

petition is dismissed as withdrawn.

Sd/-

JUDGE

GJM