Smt M K Parvathi vs The State Of Karnataka
2022 Latest Caselaw 12296 Kant

                          1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 10TH DAY OF OCTOBER 2022

                      PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

            W.A. NO.530 OF 2021 (S-RES)
                         IN
            W.P.NO.47099 OF 2017 (S-RES)

BETWEEN:

SMT. M.K. PARVATHI
W/O CHANDREGOWDA
AGED ABOUT 32 YEARS
R/AT MARAGOUDANAHALLI VILLAGE
KASABA HOBLI, HOLENARASIPURA TALUK
HASSAN DISTRICT.
                                       ... APPELLANT
(BY MR. SOMASHEKHARAIAH R.P. ADV.,)

AND:

1.     THE STATE OF KARNATAKA
       REP. BY THE SECRETARY
       WOMEN AND CHILD WELFARE DEPARTMENT
       M.S. BUILDING, DR. AMBEDKAR VEEDHI
       BANGALORE-560001.

2.     THE PLANNING OFFICER
       WOMEN AND CHILD WELFARE DEPARTMENT
       HEMAWATHI LAYOUT, RIVER BANK ROAD
       HOLENARASIPURA, HASSAN DISTRICT-573201.
                           2



3.   THE DEPUTY DIRECTOR
     WOMEN AND CHILD WELFARE DEPARTMENT
     9TH CROSS, K.R. PURAM
     HASSAN DISTRICT-573201.

4.   SMT. AMBIKA M.B.
     W/O HARISH KUMAR M.A.
     AGED ABOUT 32 YEARS
     R/AT MUKUNDURU HOSAHALLI VILLAGE
     MUKUNDURUR MALLADEVAPURA
     ALLUR TALUK, HASSAN DISTRICT-573201.

                                     ... RESPONDENTS

(BY MR. S.S. MAHENDRA, AGA FOR R1 TO R3)
                         ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE DATED
29/03/2021 IN WRIT PETITION NO.47099/2017 AND ALLOW
THE WRIT PETITION.

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

                       JUDGMENT

Mr.Somashekharaiah R.P., learned counsel for

the appellant has filed a memo seeking leave of this

Court to withdraw the appeal with liberty to the

complainant to approach the Deputy Commissioner,

Hassan for redressal of her grievance, if any. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn with liberty as aforesaid.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

RV