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The Chief Engineer And Anr vs Kallappa And Ors
2022 Latest Caselaw 9861 Kant

Citation : 2022 Latest Caselaw 9861 Kant
Judgement Date : 28 June, 2022

Karnataka High Court
The Chief Engineer And Anr vs Kallappa And Ors on 28 June, 2022
Bench: S.Vishwajith Shetty
                             1         W.P.No.202593/2021


           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.202593/2021 (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.     Kallappa S/o Ningappa Jawali,
       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.202593/2021


      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.424/2012 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The writ petition is dismissed as withdrawn with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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