Sri. Nagaraju vs The State Of Karnataka
2023 Latest Caselaw 5145 Kant

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                                                  NC: 2023:KHC:26742
                                                    RFA No. 2120 of 2016




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 1ST DAY OF AUGUST, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE V SRISHANANDA
                       REGULAR FIRST APPEAL NO. 2120 OF 2016
               BETWEEN:

               1.    SRI. NAGARAJU
                     S/O GANGAIAH
                     AGED ABOUT 45 YEARS,
                     R/AT NO.70, JYOTHI NIVAS,
                     7TH MAIN, MEENAKSHINAGAR,
                     KAMAKSHIPALYA
                     BANGALORE-560 079.
                                                            ...APPELLANT
               (BY SRI. SHIVARUDRA.,ADVOCATE)
               AND:

               1.    THE STATE OF KARNATAKA
                     REVENUE DEPARTMENT
                     M S BUILDING
Digitally            DR AMBEDKAR VEEDHI,
signed by            BENGALURU-560 001.
SUMITHRA             REPRESENTED BY ITS
R                    CHIEF SECRETARY
Location:
High Court     2.    THE DEPUTY TAHASILDAR
of Karnataka
                     OFFICE AT DODDABETTAHALLI,
                     YELAHANKA HOBLI,
                     BNEGALURU NORTH TALUK
                     BENGALURU-560 097

               3.    THE REVENUE INSPECTOR
                     DODDABETTAHALLI CIRCLE
                     OFFICE AT DODDABETTHALLI
                     YELAHANKA HOBLI,
                     BENGALURU NORTH TALUK
                                  -2-
                                          NC: 2023:KHC:26742
                                             RFA No. 2120 of 2016




       BENGALURU 560 097.

4.     THE SECRETARY
       VADERAHALLI VILLAGE PANCHAYATH
       OFFICE AT VADERAHALLI,
       YELAHANKA HOBLI,
       BENGALURU NORTH TALUK,
       BENGALURU-560 097.
                                                       ...RESPONDENTS
(BY SRI.H.R.ANITHA, HCGP FOR R1 TO R3;
     R4 NOTICE SERVED)


     THIS RFA IS FILED UNDER SEC.96 R/W U/O 41 RULE 1
OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
05.12.2016 PASSED IN OS NO.6606/2016 ON THE FILE OF THE
III ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CCH NO.25), DISMISSING THE SUIT FOR PERMANENT
INJUNCTION.

     THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                            JUDGMENT

Memo filed.

2. Memo reads as under:

"In the above case the appellant prays that this Hon'ble Court to dismiss the above appeal as withdrawn keeping liberty to file fresh suit if situation warrants on fresh cause of action, in the interest of justice."

NC: 2023:KHC:26742 RFA No. 2120 of 2016

3. In view of the memo, appeal is dismissed as not

pressed with liberty as prayed for.

4. Smt.H.R.Anitha, HCGP takes notice for respondent

Nos.1 to 3 and permitted to file memo of appearance within

two weeks from today.

Sd/-

JUDGE

HB