Citation : 2022 Latest Caselaw 9280 Kant
Judgement Date : 21 June, 2022
1 W.P.No.202564/2021
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 21ST DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
WRIT PETITION No.202564/2021 (LA-RES)
BETWEEN:
1. The Chief Engineer,
KNNL, IPC Zone, Gulbarga,
Kalaburagi.
2. The Executive Engineer,
KNNL, BLI Project Division, Afzalpur,
Afzalpur, Dist: Kalaburagi.
... Petitioners
(By Sri. Sudarshan M, Advocate)
AND:
1. Sri. Sangappa S/o Chandappa Metre,
Age: Major, Occ: Agriculture,
R/o Udachan Village, Taluk: Afzalpur,
Dist: Kalaburagi.
2. The Special Land Acquisition Officer,
M & MIP, Gulbarga.
3. Deputy Commissioner,
Gulbarga,
2 W.P.No.202564/2021
Kalaburagi.
... Respondents
This Writ Petition is filed under Articles 226 & 227
of the Constitution of India praying to issue a writ of
certiorari in the nature of quashing the impugned
judgment and award dated 07.11.2014 passed in LAC
No.749/2012 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
The learned counsel for the petitioner has filed a
memo seeking permission of this Court to withdraw the
writ petition with liberty to file a fresh petition.
Memo is taken on record.
The writ petition is dismissed as withdrawn with
liberty as prayed for.
Sd/-
JUDGE Srt CT-SMP
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!