The Pattan Panchayat Aminagad vs Sri. Shridhar S/O. Irappa Bandi
2023 Latest Caselaw 5706 Kant

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                                                        NC: 2023:KHC-D:9027-DB
                                                         WA No.100411 of 2023




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                            DATED THIS THE 17TH DAY OF AUGUST, 2023
                                           PRESENT
                        THE HON'BLE MR JUSTICE S.R. KRISHNA KUMAR
                                                AND
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                             WRIT APPEAL NO.100411 OF 2023 (S-RES)
                 BETWEEN:
                 THE PATTAN PANCHAYAT AMINAGAD,
                 REPRESENTED BY ITS CHIEF OFFICER,
                 AT: AMINAGAD-587101,
                 TQ: HUNAGUND, DIST: BAGALKOT.
                                                                     ...APPELLANT
                 (BY SRI.H.R.DESHPANDE, ADVOCATE)

                 AND:
                 1.   SRI. SHRIDHAR,
                      S/O. IRAPPA BANDI,
                      AGE: 39 YEARS,
                      R/O: NEAR BASAVESWAR TEMPLE,
                      WARD NO.5,
                      AT: AMINANGAD-587101,
                      TQ: HUNAGUND,
                      DIST: BAGALKOT.
JAGADISH T R
HIGH COURT       2.   SRI. IRANNA,
OF
KARNATAKA             S/O. KASHAPPA TELAGADE,
2023.08.21
11:56:55 +0530        AGE: 39 YEARS,
                      R/O: KSDC COLONY,
                      WARD NO.2,
                      AT: AMINAGAD-587101,
                      TQ: HUNAGUND,
                      DIST: BAGALKOT.

                 3.   THE STATE OF KARNATAKA,
                      REPRESENTED BY ITS
                      SECRETARY, DEPARTMENT
                      URBAN DEVELOPMENT,
                      M.S. BUILDING,
                      BENGALURU-560001.
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                                      NC: 2023:KHC-D:9027-DB
                                       WA No.100411 of 2023




4.   THE DIRECTOR OF MUNCIPAL
     ADMINSTRATION,
     VISHWESHWAR TOWERS,
     AMBEDAKAR VEEDI,
     BENGALURU-01.

5.   THE DEPUTY COMMISSIONER,
     BAGALKOT DISTRICT,
     BAGALKOT-587101.

6.   THE PROJECT DIRECTOR,
     OFFICE OF THE DEPUTY
     COMMISSIONER,
     BAGALKOT DISTRICT,
     BAGALKOT-587101.

7.   THE ZILLA PANCHAYAT, BAGALKOT,
     REPRESENTED BY ITS
     CHEIF EXECUTIVE OFFICER,
     BAGALKOT DISTRICT,
     BAGALKOT-587101.

8.   THE TALUKA PANCHAYAT,
     HUNAGUND, REPRESENTED BY
     EXECUTIVE OFFICER,
     AT: HUNAGUND,
     TQ: HUNAGUND,
     BAGALKOT DISTRICT,
     BAGALKOT-587101.
                                            ...RESPONDENTS
(BY SRI.G.K.HIREGOUDAR, GOVT. ADVOCATE FOR R3 TO R6)

      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING THIS HON'BLE COURT TO, CALL FOR
RECORDS IN WP NO.101092/2021 (S-RES); TO SET ASIDE THE
IMPUGNED ORDERS DATED 25.05.2023 IN WP 101092/2021 (S-RES)
PASSED BY THE LEARNED SINGLE JUDGE AND TO ALLOW THE WRIT
PETITION BY ALLOWING THE WRIT APPEAL IN THE INTEREST OF
JUSTICE AND EQUITY.

`     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
S.R.KRISHNA KUMAR J., DELIVERED THE FOLLOWING:
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                                      NC: 2023:KHC-D:9027-DB
                                       WA No.100411 of 2023




                         JUDGMENT

Learned counsel for the appellant files a memo dated

16.08.2023 stating that the appellant intends to withdraw

the appeal, and the appeal may be dismissed as such.

Memo is accepted.

The appeal is dismissed as withdrawn.

Pending interlocutory applications do not survive for

consideration and the same are disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

KMS Ct:vh