Citation : 2022 Latest Caselaw 9973 Kant
Judgement Date : 29 June, 2022
1 W.P.No.202570/2021
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 29TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
WRIT PETITION NO.202570/2021 (LA-RES)
BETWEEN:
1. The Chief Engineer,
KNNL, IPC Zone, Gulbarga,
Kalaburagi.
2. The Executive Engineer,
KNNKL, BLI Project Division Afzalpur,
Afzalpur, Dist: Kalaburagi.
... Petitioners
(By Sri Sudarshan M., Advocate)
AND:
1. Sri Ningappa S/o Mallappa Kalashetty,
Age: Major, Occ: Agriculture,
R/o Udachan Village,
Taluk: Afzalpur, Dist: Kalaburagi.
2. The Special Land Acquisition Officer,
M & MIP, Gulbarga, Kalaburagi.
3. Deputy Commissioner,
Gulbarga, Kalaburagi.
... Respondents
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to issue a writ of certiorari
2 W.P.No.202570/2021
in the nature of quashing the impugned judgment and award
dated 07.11.2014 passed in LAC No.750/2012 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 for permission of this court to withdraw
the writ petition with liberty to file fresh petition.
The said memo is taken on record.
The writ petition is dismissed as withdrawn with
liberty as prayed for.
Sd/-
JUDGE
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