M/S Karnataka Industrial Areas ... vs State Of Karnataka
2023 Latest Caselaw 252 Kant

                           1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY 2023

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

           W.A. NO.1282 OF 2022 (LA-KIADB)

BETWEEN:

1.    M/S KARNATAKA INDUSTRIAL AREAS
      DEVELOPMENT BOARD
      EAST WING, KHANIJA BHAWAN
      RACE COURSE ROAD
      BENGALURU 560001
      REP. BY ITS CHIEF EXECUTIVE OFFICER.

2.    SPECIAL LAND ACQUISITION OFFICER -2
      KIADB, NO.39, SHANTHI GRUHA
      BHARAT SCOUTS AND GUIDES BUILDING
      4th FLOOR, PALACE ROAD
      BENGALURU 560001.

                                        ... APPELLANTS
(BY MR. MONESH KUMAR K.B. ADV.,)


AND:

1.     STATE OF KARNATAKA
       DEPARTMENT OF COMMERCE AND INDUSTRY
       VIKAS SOUDHA,
       BENGALURU 560001.
                           2



2.   SMT. GOWRAMMA
     W/O LATE BADIGAPPA @ MUNIYAPPA
     AGED ABOUT 92 YEARS.

3.   NAGARAJ
     S/O LATE BADIGAPPA @ MUNIYAPPA
     AGED ABOUT 52 YEARS.

4.   MUNIRAJU
     S/O LATE BADIGAPPA @ MUNIYAPPA
     AGED ABOUT 51 YEARS.

5.   R. BHARATH
     S/O LATE RAMACHANDRA
     AGED ABOUT 28 YEARS.

6.   PRAKASH
     S/O LATE BADIGAPPA @ MUNIYAPPA
     AGED ABOUT 47 YEARS.

     ALL ARE R/AT BANDIKODIGEHALLI VILLAGE
     JALA HOBLI, BENGALURU NORTH TALUK
     BENGALURU 562 149.

                                      ... RESPONDENTS

(BY MR. B. RAJENDRA PRASAD, HCGP FOR R1
    MR. SRIHARI A.V. ADV., FOR R2 TO R6)
                           ---

    THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
JUDGEMENT AND ORDER OF THE LEARNED SINGLE JUDGE
DATED 15/07/2022 PASSED IN WP NO.12898/2022 AND BE
FURTHER PLEASED TO DISMISS THE WRIT PETITION. PASS
SUCH OTHER ORDERS/DIRECTIONS AS TO COSTS.

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

After hearing the matter to some extent,

Mr.Monesh Kumar K.B, learned counsel for the

appellants seeks leave of this Court to withdraw the

appeal with liberty to file review petition.

Accordingly, the appeal is dismissed as

withdrawn with liberty to file review petition.

Consequently, pending interlocutory applications

are also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV