The Chief Engineer And Anr vs Buddesab And Ors
2022 Latest Caselaw 9166 Kant

                                1           W.P.No.202581/2021


             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

          DATED THIS THE 20TH DAY OF JUNE, 2022

                            BEFORE

     THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

       WRIT PETITION NO.202581/2021 (LA-RES)

BETWEEN:

1.     The Chief Engineer,
       KNNL, IPC Zone, Gulbarga,
       Kalaburagi.

2.     The Executive Engineer,
       KNNL, BLI Project Division Afzalpur,
       Afzalpur, Dist: Kalaburagi.

       (Petitioner No.2 is also represent
       The Petitioner No.1)
                                                   ... Petitioners
(By Sri Sudarshan M., Advocate)

AND:

1.     Sri Buddesab S/o Nabisab Korabu,
       Age: Major, Occ: Agriculture,
       R/o Allagi Village, Taluk: Afzalpur,
       Dist: Kalaburagi.

2.     The Special Land Acquisition Officer,
       M & MIP, Gulbarga, Kalaburagi.

3.     Deputy Commissioner,
       Gulbarga, Kalaburagi.
                                                 ... Respondents
                                2          W.P.No.202581/2021


      This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to issue a writ of certiorari
in the nature of quashing the impugned judgment and award
dated 27.06.2014 passed in LAC No.427/2012 by the learned
Senior Civil Judge Afzalpur, Vide Annexure-A and etc.

     This petition coming on for Orders this day, the Court
made the following:

                        ORDER

Learned counsel for the petitioners has filed a memo

seeking permission of this Court to withdraw the writ petition

with liberty to file a comprehensive petition.

Memo is taken on record.

The writ petition is dismissed as withdrawn with liberty

as prayed for.

Sd/-

JUDGE

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