Sri H P Ramesh vs Y S Patil
2022 Latest Caselaw 13024 Kant

Citation : 2022 Latest Caselaw 13024 Kant
Judgement Date : 15 November, 2022

Karnataka High Court

Sri H P Ramesh vs Y S Patil on 15 November, 2022

Bench: Chief Justice, Ashok S.Kinagi

                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF NOVEMBER, 2022

                        PRESENT

 THE HON'BLE MR.PRASANNA B.VARALE, CHIEF JUSTICE

                          AND

        THE HON'BLE MR.JUSTICE ASHOK S.KINAGI

            REVIEW PETITION NO.788 OF 2022
                           IN
              C.C.C. No. 320 OF 2022 (CIVIL)

BETWEEN:

SRI H.P. RAMESH
S/O LATE PANCHAKSHARAIAH,
AGED ABOUT 42 YEARS,
RESIDING AT HARADAGERE VILLAGE,
NITTUR HOBLI, GUBBI TALUK,
TUMKURU DISTRICT - 572 210.
                                               .. PETITIONER

(BY SRI KISHAN G.S., ADVOCATE)

AND:

1.    Y.S. PATIL,
      THE DEPUTY COMMISSIONER,
      TUMKURU DISTRICT,
      TUMKURU - 572 101.

2.    THE STATE OF KARNATAKA
      REPRESENTED BY
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     PRINCIPAL SECRETARY,
     REVENUE DEPARTMENT,
     VIDHANA SOUDHA,
     BANGALORE - 560 001.
                                               ... RESPONDENTS

(BY SRI S.S.MAHENDRA, AGA)

    THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 R/W SECTION 151 OF C.P.C. PRAYING TO REVIEW THE
JUDGMENT DATED 20.10.2022 PASSED BY THIS HON'BLE
COURT IN C.C.C. No.320/2022 AND ETC.

     THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:

                            ORDER

Sri S.S.Mahendra, the learned Additional Government

Advocate accepts notice for the respondents.

2. The learned counsel for the review petitioner, after

arguing the matter for some time, prays for withdrawal of the

petition.

3. The learned counsel for the review petitioner is

allowed to withdraw the review petition.

4. Needless to state that the petitioner was granted

liberty by this Court in its order dated 20.10.2022 to challenge

the decision of the Deputy Commissioner and the same is

recorded in paragraph 5 of the order, in the following words:

"........ If the complainant is aggrieved by the decision of the Deputy Commissioner rejecting his representation, he is at liberty to challenge the said decision by taking recourse to appropriate legal remedies before the competent forum."

5. Keeping the aforesaid liberty intact, the review

petition is accordingly disposed of as withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE