Karnataka Neeravari Nigama ... vs Dasharath And Anr
2022 Latest Caselaw 9860 Kant

                              1           W.P.No.202144/2021


           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.202144/2021 (LA-RES)

BETWEEN:
Karnataka Neeravari
Nigama Limited,
Bengaluru.

Represented by its
The Executive Engineer,
KNNL, BLIS Division Afzalpur,
Kalaburagi.
                                                 ... Petitioner
(By Sri. Sudarshan M., Advocate)

AND:
1.     Dasharath S/o Kashiraya,
       Aged about: 63 years,
       Occ: Agriculture,
       R/o Rodagi Village, Taluk: Indi,
       Dist: Vijayapura.

2.     The Special Land Acquisition Officer,
       Cum The Assistant Commissioner,
       Indi.
                                               ... Respondents
                                2         W.P.No.202144/2021


      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 16.04.2014 passed in LACA
No.15/2014 by the learned III Addl. District Judge at
Bijapura, Vide Annexure-B 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 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The writ petition is dismissed as withdrawn with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