Citation : 2022 Latest Caselaw 9859 Kant
Judgement Date : 28 June, 2022
1 W.P.No.202576/2021
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 28TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
WRIT PETITION No.202576/2021 (LA-RES)
BETWEEN:
1. The Chief Engineer,
KNNL, IPC Zone, Gulbarga,
Kalaburagi.
2. The Executive Engineer,
KNNL, BLI Project Division Afzalpur,
Dist: Kalaburagi.
... Petitioners
(By Sri. Sudarshan M., Advocate)
AND:
1. Smt. Mahadevi D/o Sharanappa Kalshetty,
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.202576/2021
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 27.06.2014 passed in LAC
No.434/2012 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 petitioners has filed a
memo seeking permission of this Court to withdraw this
writ petition with liberty to file a fresh petition.
The memo is taken on record.
The writ petition is dismissed as withdrawn with
liberty as prayed for.
Sd/-
JUDGE
Srt CT-SMP
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