Smt Gowaramma vs The Assistant Commissioner
2022 Latest Caselaw 5123 Kant

                           -1-


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF MARCH, 2022

                        PRESENT

THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                          AND

     THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR

        WRIT APPEAL NO. 269 OF 2022 (GM-PP)

BETWEEN:


SMT GOWARAMMA
AGED ABOUT 57 YEARS,
W/O M MAHADEVA SWAMY,
CARRYING ON BUSINESS IN THE
NAME AND STYLE OF VEERESH TEA PACKING,
SHOP NO.14, SRI KAREKAL ANJANEYA
SWAMY TEMPLE PREMISES,
MYSORE ROAD, BENGALURU-560018
                                           ... APPELLANT

(BY SRI RAMESHCHANDRA, ADVOCATE)


AND:


1.     THE ASSISTANT COMMISSIONER
       MUZARAI WORKS, CITY DIVISION,
       PODIUM BLOCK,
       VISWESWARAYA TOWERS,
       DR AMBEDKAR VEEDHI,
       BANGALORE-560001

2.     THE AUTHORIZED OFFICER AND
       COMMISSIONER OF ENDOWMENT'S
       2ND FLOOR, MALAI MAHADESWARA BAVANA,
       A V ROAD, CHAMARAJAPET,
       BANGALORE-560018
                                        ... RESPONDENTS

(BY SRI VIJAY KUMAR.A.PATIL, AGA)
                           ---
                              -2-


     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961, PRAYING TO
ALLOW THE APPEAL AND SET ASIDE ORDER DIRECTING TO
DEPOSIT THE AMOUNT AS ORDERED IN WP 985/2022 OF
THE LEARNED SINGLE JUDGE IN WP 1157/2022 (GM-PP)
DATED 01/02/2022 AND MODIFY THE ORDER DATED
01/02/2022 REMOVING THE DEPOSIT OF ALLEGED
AMOUNT AS PER ORDER PASSED IN WP 985/2022.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE DELIVERED THE FOLLOWING:

                          JUDGMENT

Heard.

2. This intra-Court appeal has been filed

challenging the order dated 01.02.2022 passed in Writ

Petition No.1157/2022 whereby, in the writ petition

preferred by the appellant, conditional interim order has

been passed by the learned Single Judge.

3. After arguing the matter at some length,

learned counsel for the appellant makes a statement at the

Bar that he may be permitted to withdraw this writ appeal

with liberty to move appropriate application for modification

of the order under challenge.

4. The writ appeal is accordingly disposed of with

liberty to the appellant to move appropriate application as

prayed.

5. The pending interlocutory application does not

survive for consideration and is accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS