Sri Nagaraj vs State Of Karnataka
2023 Latest Caselaw 1366 Kant

                                                 -1-
                                                        WA No.2126 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 16TH DAY OF FEBRUARY 2023
                                             PRESENT
                            THE HON'BLE MR. JUSTICE ALOK ARADHE
                                                 AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A PATIL
                             WRIT APPEAL NO.2126 OF 2015 (LA-BDA)
                   BETWEEN:
                   1.   BANGALORE DEVELOPMENT AUTHORITY
                        T. CHOWDAIAH ROAD
                        KUMARA PARK WEST
                        BANGALROE-560020
                        REPRESENTED BY ITS COMMISSIONER.

                                                               ...APPELLANT
                   (BY SRI. SACHIN B.S. ADV.,)
Digitally signed   AND:
by RUPA V
Location: High     1.   S. RAJU
Court of                S/O T.G. SRINIVAS
Karnataka
                        AGED ABOUT 52 YEARS
                        M/S VIJAYANAGARA NURSING HOME
                        NO.46, 17TH CROSS
                        VIJAYANAGAR, BANGALORE-40.

                   2.   STATE OF KARNATAKA
                        REPRESENTED BY ITS SECRETARY
                        URBAN DEVELOPMENT DEPARTMENT
                        M.S. BUILDING, BANGALORE-1.

                                                           ...RESPONDENTS
                   (BY SRI. DILIP KUMAR, ADV., FOR R1
                       SRI. B. RAJENDRA PRASAD, HCGP FOR R2)

                       THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
                   HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER
                              -2-
                                        WA No.2126 of 2015




PASSED IN THE WRIT PETITION NO.14631 AND 16576-
16578/2014 DATED 25/04/2014.

     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                      JUDGMENT

This intra Court appeal has been filed against

order dated 25.04.2014 passed by the learned Single

Judge in W.P.No.14631/2014.

2. In view of order passed by us in

W.P.No.47466/2015, this writ appeal does not survive

for consideration.

Accordingly, the appeal is dismissed.

Consequently, the pending interlocutory

applications are also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV