Smt Nanjamma vs Appajigowda
2023 Latest Caselaw 5251 Kant

                                               -1-
                                                     NC: 2023:KHC:27162-DB
                                                           WA No. 267 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF AUGUST, 2023

                                            PRESENT

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

                                              AND

                             THE HON'BLE MR JUSTICE M.G.S. KAMAL

                          WRIT APPEAL NO. 267 OF 2023 (KLR-RR/SUR)



                   BETWEEN:

                   1.    SMT NANJAMMA
                         W/O LATE KARIYAIAH @ KARIYAPPA
                         AGED ABOUT 88 YEARS,

                   2.    NANJUNDAIAH @ K. NANJUNDA
                         W/O LATE KARIYAIAH @ KARIYAPPA
                         AGED ABOUT 70 YEARS,
Digitally signed
by SUMA B N
                         BOTH ARE AGRICULTURISTS
Location: High
Court of                 R/OF BAGESHAPURA
Karnataka                GANDASI HOBLI,
                         ARASIKERE TALUK,
                         HASSAN DISTRICT - 573 162.

                                                                ...APPELLANTS
                   (BY SRI. GANGADHARAPPA A V.,ADVOCATE)

                   AND:

                   1.    APPAJIGOWDA
                             -2-
                                  NC: 2023:KHC:27162-DB
                                         WA No. 267 of 2023




     S/O GUDDEGOWDA
     AGED ABOUT 62 YEARS,
     R/O BAGESHAPURA
     GANDASI HOBLI,
     ARASIKERE TALUK
     HASSAN DISTRICT - 573 162.

2.   ASSISTANT COMMISSIONER
     HASSAN SUB-DIVISION,
     HASSAN - 573 201.

3.   TAHASILDAR
     ARASIKERE TALUK
     HASSAN DISTRICT - 573 103.

                                             ...RESPONDENTS
(BY SRI. S.S. MAHENDRA, AGA FOR R2 & R3)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS
APPEAL, SET ASIDE THE ORDER DATED 12.07.2022 PASSED IN
WP No.31612/2019 AND BE PLEASED TO DISMISS THE WP
WITH COST IN THE INTEREST OF JUSTICE.

     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, CHIEF JUSTICE., DELIVERED THE FOLLOWING:



                         JUDGMENT

After arguing the matter for some time, learned

counsel for the appellant seeks leave of the Court to

withdraw the appeal with liberty to file appropriate

proceedings in the nature of seeking review or

NC: 2023:KHC:27162-DB WA No. 267 of 2023

modification of the order passed by the learned Single

Judge, if so advised.

Accordingly, appeal is disposed as withdrawn with

liberty as prayed for.

In view of disposal of the appeal, all pending

applications are stands disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RU