Sri.B.V.Krishnappa vs The State Of Karnataka
2023 Latest Caselaw 1241 Kant

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                                                   WP No. 2980 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 9TH DAY OF FEBRUARY, 2023

                                     BEFORE
                        THE HON'BLE MR JUSTICE R DEVDAS
                   WRIT PETITION NO. 2980 OF 2023 (KLR-RR/SUR)
             BETWEEN:

             SRI.B.V.KRISHNAPPA
             S/O LATE VARADAPPA,
             AGED ABOUT 71 YEARS,
             R/AT BIJJAVARA VILLAGE,
             VIJAYAPURA HOBLI,
             DEVANAHALLI TALUK,
             BENGALURU RURAL DISTRICT-562110.
                                                          ...PETITIONER
             (BY SRI. SHIVASHANKAR K., ADVOCATE)

             AND:

             1.    THE STATE OF KARNATAKA
                   DEPARTMENT OF REVENUE,
                   REP. BY ITS SECRETARY,
                   M.S.BUILDING,
Digitally          DR.AMBEDKAR VEEDHI,
signed by
JUANITA            BENGALURU-560001.
THEJESWINI
Location:    2.    THE DEPUTY COMMISSIONER
HIGH
COURT OF           BENGALURU RURAL DISTRICT,
KARNATAKA
                   D.C. OFFICE COMPOUND,
                   BEERASANDRA,
                   DEVANAHALLI TALUK,
                   BENGALURU RURAL DISTRICT-562110.

             3.    THE ASSISTANT COMMISSIONER
                   DODDABALLAPURA SUB DIVISION
                   DODDABALLAPURA SUB-DIVISION,
                   DODDABALLAPURA,
                   BENGALURU RURAL DISTRICT-561203.
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                                                  WP No. 2980 of 2023




4.   THE THASILDAR
     DEVANAHALLI TALUK,
     DEVANAHALLI,
     BENGALURU RURAL DISTRICT-562110.
                                                      ...RESPONDENTS

(BY SRI.SESHU.V, HCGP)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING      THE       R2   TO        4     TO     CONSIDER        THE
REPRESENTATIONS GIVEN BY THE PETITIONER AS PER THE
ANNEXURE-E TO E8 AND ETC.,


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:



                              ORDER

R.DEVDAS J., (ORAL):

After arguing the matter for some time, learned Counsel

for the petitioner seeks leave of this Court to permit the

petitioner to withdraw the writ petition and pursue his remedy

consequent to the judgment and decree passed in

O.S.No.304/2002.

2. The submission of the learned Counsel for the

petitioner is placed on record.

WP No. 2980 of 2023

3. Accordingly, the writ petition stands dismissed as

withdrawn reserving liberty to the petitioner as prayed for.

Sd/-

JUDGE

JT/-