Sri Felix Pinto vs State Of Karnataka
2022 Latest Caselaw 9950 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 29TH DAY OF JUNE, 2022

                       PRESENT

          THE HON'BLE MR. JUSTICE B. VEERAPPA

                           AND

        THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

         WRIT APPEAL No.3543/2014 (LR-SEC-48)


BETWEEN:

SRI FELIX PINTO,
S/O SRI LOUIS PINTO,
AGED ABOUT 50 YEARS,
R/AT BAMBILA HOUSE,
MODANKAUP POST,
AMTADY VILLAGE,
BANTWAL TALUK,
D.K. DISTRICT - 574 211.
                                         ...APPELLANT

(BY SRI RAVISHANKAR SHASTRY G., ADVOCATE)

AND:

1.     STATE OF KARNATAKA,
       REP. BY ITS SECRETARY,
       TO DEPARTMENT TO REVENUE,
       M.S. BUILDING,
       BANGALORE - 560 001.

2.     THE LAND TRIBUNAL,
       BANTWAL TALUK,
                         -2-



     D.K. DISTRICT - 574 219,
     REP. BY ITS CHAIRMAN.

3.   MR. ROMAN D'SOUZA,
     S/O RUZARIYA D'SOUZA,
     AGED ABOUT 62 YEARS,
     R/AT KOORIYALA,
     BANTWAL TALUK,
     D.K. DISTRICT - 574 219.

4.   MR. MANUAL D'SOUZA,
     S/O RUZARIYA D'SOUZA,
     AGED ABOUT 60 YEARS,
     R/AT KOORIYALA,
     BANTWAL TALUK,
     D.K. DISTRICT - 574 219.

5.   MRS. MARY LUIS,
     D/O RUZARIYA D'SOUZA,
     AGED ABOUT 58 YEARS,
     R/AT KOORIYALA,
     BANTWAL TALUK,
     D.K. DISTRICT - 574 219.

6.   MR. CYRIL D'SOUZA,
     S/O RUZARIYA D'SOUZA,
     AGED ABOUT 56 YEARS,
     R/AT KOORIYALA,
     BANTWAL TALUK,
     D.K. DISTRICT - 574 219.

7.   MR. JAKOB D'SOUZA,
     S/O RUZARIYA D'SOUZA,
     AGED ABOUT 54 YEARS,
     R/AT KOORIYALA,
     BANTWAL TALUK,
     D.K. DISTRICT - 574 219.
                          -3-


8.    MR. LEO D'SOUZA,
      S/O RUZARIYA D'SOUZA,
      AGED ABOUT 52 YEARS,
      R/AT KOORIYALA,
      BANTWAL TALUK,
      D.K. DISTRICT - 574 219.

9.    MRS. PHILOMINA,
      D/O RUZARIYA D'SOUZA,
      AGED ABOUT 51 YEARS,
      R/AT KOORIYALA,
      BANTWAL TALUK,
      D.K. DISTRICT - 574 219.

                                    ...RESPONDENTS

(BY SRI T.P. SRINIVAS, PRL GOVT ADVOCATE FOR R1 AND
R2; R3,R5,R6,R7 AND R9 ARE SERVED BUT
UNREPRESENTED, V/O DATED 14.08.2017. SERVICE OF
NOTICE TO R4 IS COMPLETE. V/O DATED 02.07.2019.
NOTICE TO R8 IS HELD SUFFICIENT)

                         ****

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE HIGH COURT OF KARNATAKA ACT, PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
NO.5311/2013 DATED 26/11/2014.


     THIS APPEAL COMING ON FOR HEARING THIS DAY,
B.VEERAPPA J., DELIVERED THE FOLLOWING:-
                         -4-


                   JUDGMENT

Learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the

present appeal as the matter is settled out of the

Court.

2. Memo is placed on record.

3. In view of the memo, the Writ Appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

MBM