Smt. Sarasawtibai W/O. Ashok ... vs Mr. Prakash S/O. Basappa ...
2023 Latest Caselaw 1073 Kant

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                                    WA No. 100176 of 2021


            IN THE HIGH COURT OF KARNATAKA

                     DHARWAD BENCH

        DATED THIS THE 19TH DAY OF JANUARY, 2023

                         PRESENT

 THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
                           AND
 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
           WRIT APPEAL NO. 100176 OF 2021 (LR)

BETWEEN:

1.   SMT. SARASAWTIBAI W/O. ASHOK PATIL
     AGE. 68 YEARS, OCC. AGRICULTURE,
     REPRESENTED BY HER SON AND GPA HOLDER
     RAHUL S/O. ASHOK PATIL
     R/O. VASANT NIWAS, SHREE NAGAR,
     HALIYAL ROAD, DHARWAD, PIN-580003
                                             ...APPELLANT
(BY SRI. SHREEVATSA HEGDE, ADVOCATE)

AND:

1.   MR. PRAKASH S/O. BASAPPA BAMBALAWAD
     AGE. 62 YEARS, OCC. AGRICULTURE,
     R/O. LAXMESHWAR, PO. HONAKAKOPPA,
     TQ. GOKAK, DIST. BELAGAVI, PIN-591227

2.   MR. PRAKASH S/O. UDDAPPA SANADI
     AGE. 46 YEARS, OCC. ADVOCATE,
     R/O. H. NO.1684/V, NEAR GOVT. SCHOOL,
     BASAVANAGAR, MAHALINGPUR,
     TQ. MUDHOL, DIST. BAGALKOT,PIN-587312

3.   THE STATE OF KARNATAKA,
     REPRESENTED BY
     SECRETARY TO REVENUE DEPARTMENT
     M.S.BUILDING, BENGALURU.PIN 560001.
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                                          WA No. 100176 of 2021


4.   THE LAND TRIBUNAL, MUDALAGI
     R/BY ITS CHAIRMAN, AT. MUDALGI,
     DIST. BELAGAVI, PIN-591312

5    THE ASSISTANT COMMISSIONER
     BAILHONGAL, TQ. BAILHONGAL,
     DIST. BELAGAVI-591102

6    THE TAHSILDAR
     MUDALAGI, TQ.MUDALAGI
     DIST;BELAGAVI.
                                                 ...RESPONDENTS

(BY SRI.SHIVAPRABHU S.HIREMATH, AGA FOR R3 TO R6)

      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA

HIGH COURT ACT, 1961, PRAYING THIS HONBLE COURT TO

ALLOW THIS WRIT APPEAL AND SET ASIDE THE ORDER

DATED 15.03.2021 PASSED BY THE LEARNED SINGLE JUDGE

IN WP.NO.112887/2019(LR)        IN THE INTEREST OF JUSTICE

AND EQUITY.


      THIS WRIT APPEAL COMING ON FOR ORDERS, THIS

DAY, THE CHIEF JUSTICE, DELIVERED THE FOLLOWING:


                            JUDGMENT

1. Learned counsel for the appellant by inviting our attention to

the memo submits that the appellant is desirous of withdrawing the

appeal, as nothing survives for consideration in this appeal, in view

WA No. 100176 of 2021

of the order passed by the learned Single Judge remitting the

matter back to the Land Tribunal.

2. Accordingly, the appellant is allowed to withdraw the appeal

and the appeal is disposed off as withdrawn.

(Sd/-) CHIEF JUSTICE

(Sd/-) JUDGE

Jm/-