Citation : 2023 Latest Caselaw 11054 Kant
Judgement Date : 19 December, 2023
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NC: 2023:KHC:46280-DB
WA No. 1495 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF DECEMBER, 2023
PRESENT
THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
WRIT APPEAL NO. 1495 OF 2023 (KLR-RES)
BETWEEN:
SRI. M KRISHNE GOWDA,
AGED ABOUT 76 YEARS,
S/O LATE PATEL MARKANDE GOWDA,
R/AT MARKANDAPURA VILLAGE,
VOKKALERI HOBLI, KOLAR TALUK,
KOLAR DISTRICT - 563 103,.
(NOT CLAIMING BENEFIT OF SENIOR CITIZEN IN
THIS WRIT PETITION).
...APPELLANT
(BY SRI. RAMA BHAT K.,ADVOCATE)
AND:
Digitally signed
by SHARADA
VANI B 1. THE STATE OF KARNATAKA,
Location: HIGH REP. BY THE UNDER SECRETARY TO GOVT.,
COURT OF
KARNATAKA GOVERNMENT OF KARNATAKA,
M.S. BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE ASST. COMMISSIONER,
KOLAR SUB-DIVISION,
KOLAR TALUK & DISTRICT,
KOLAR - 563 101.
3. THE TAHSILDAR,
KOLAR TALUK & DISTRICT,
KOLAR - 563 101.
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NC: 2023:KHC:46280-DB
WA No. 1495 of 2023
4. THE TAHSILDAR, GRADE-II
OFFICE OF THE ASST. COMMISSIONER,
KOLAR SUB-DIVISION,
KOLAR TALUK AND DISTRICT,
KOLAR - 563 101.
5. THE DY., TAHSILDAR,
VOKKALERI HOBLI,
NADAKACHERI VOKKALARI,
KOLAR TALUK & DISTRICT,
KOLAR - 563 101.
6. THE REVENUE INSPECTOR,
VOKKALERI HOBLI,
NADAKACHERI VOKKALERI,
KOLAR TALUK & DISTRICT,
KOLAR - 563 101.
7. THE VILLAGE ACCOUNTANT,
THYAVANAHALLI REVENUE CIRCLE,
NADAKACHERI VOKKALERI,
KOLAR TALUK & DISTRICT,
KOLAR - 563 101.
8. SRI RAGHU B NARAYAN,
S/O LATE GOPAL,
(CLAIMING AS SON OF LATE M. NARAYAN),
AGED ABOUT 39 YEARS,
R/AT NO.75, 4TH 'N' BLOCK, 'B' CROSS,
OPP. POST OFFICE, RAJAJINAGARA,
BENGALURU - 560 010.
9. SRI. M. RANGANATH,
AGED ABOUT 57 YEARS,
S/O RAME GOWDA,
R/OF MARKANDAPURA VILLAGE,
VOKKALERI HOBLI,
KOLAR TALUK & DISTRICT,
PIN - 563 130.
10. SRI. M.R. SRINIVASA,
AGED ABOUT 70 YEARS,
S/O LATE VENKATAPPA,
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NC: 2023:KHC:46280-DB
WA No. 1495 of 2023
R/OF MARKANDAPURA VILLAGE,
VOKKALERI HOBLI,
KOLAR TALUK AND DISTRICT,
PIN - 563 130.
...RESPONDENTS
(BY SMT.NILOUFER AKBAR.,AGA FOR R1 TO R7)
THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE WRIT APPEAL AND
THEREBY SET ASIDE THE IMPUGNED ORDER DATED
26.10.2023 PASSED BY THE HON'BLE SINGLE JUDGE IN
W.P.NO.15781/2022 (KLR-RES).
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:
JUDGMENT
After arguing for sometime, counsel for the appellant
pray for withdrawal of the appeal. Accordingly, leave is
granted and Writ Appeal is disposed off as withdrawn.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
cbc
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