Smt Bagaya vs The Mysore Urban Development ...
2022 Latest Caselaw 8790 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 14TH DAY OF JUNE, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE R.NATARAJ


       WRIT PETITION NO.50967 OF 2013 (LB-RES)

BETWEEN:

SMT. BAGAYA,
AGED ABOUT 58 YEARS
W/O. LATE SRI PUTTAIAH,
RESIDING AT NO.1363/196,
B.B. LAYA ROAD
K.R. MOHALLA
MYSORE - 570025.
                                        ... PETITIONER

(BY SRI. S.M.BABU, ADVOCATE)

AND:

THE MYSORE URBAN DEVELOPMENT AUTHORITY,
BY ITS COMMISSIONER
MYSORE 570001.
                                  ... RESPONDENT

(BY SRI. T.P.VIVEKANANDA, ADV FOR R1)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ENDORSEMENT, VIDE ANNEXJ, DTD.26.8.2013, ISSUED BY
THE RESPONDENT.

     DIRECT THE RESPONDENT TO CONSIDER THE
REPRESENTATION OF THE PETITIONER VIDE ANNEX 'H'
DTD.8.8.2013, IN ACCORDANCE WITH THE JUDGMENTS
PASSED BY THIS HON'BLE COURT IN WA NO.499/2011(LB-
                                2




RES) AND CONNECTED CASES, DISPOSED OFF ON 30.1.2012
VIDE     ANNEX-E     AND     W.P.21975/2011(LB-RES),
DTD.25.6.2012   VIDE  ANNEX-F    AND   DIRECT   THE
RESPONDENT TO ALLOT AND EXECUTE THE SALE DEED IN
RESPECT OF ANY OF THE SITE MEASURING 20FT X 30FT, IN
FAVOUR OF THE PETITIONER BY THE RESPONDENT, AFTER
COLLECTING THE BALANCE AMOUNT TOWARDS THE SITE,
INCLUDING THE INTEREST, AS DIRECTED BY THIS HON'BLE
COURT IN THE AFORESAID JUDGMENT.


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


                          ORDER

Learned counsel for the petitioner seeks permission of

this Court to withdraw the above writ petition.

2. The said submission is taken on record.

3. Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

JUDGE

BH