M/S Karnataka Industrial Areas ... vs State Of Karnataka
2023 Latest Caselaw 291 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.1281 OF 2022 (LA-KIADB)

BETWEEN:

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

2.     SPECIAL LAND ACQUISITION OFFICER-2
       KIADB, NO.39,
       SHANTHI GRUHA
       BHARAT SCOUNTS 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
       VIKASA SOUDHA,
       BENGALURU-560001.
                              2




2.   SMT. AKKAYYAMMA
     W/O LATE MUNIYAPPA
     AGED ABOUT 62 YEARS
     R/AT BANDIKODIGEHALLI VILLAGE
     JALA HOBLI
     BENGALURU NORTH TALUK
     BENGALURU-562149.

                                           ... RESPONDENTS

(BY MR. B. RAJENDRA PRASAD, HCGP FOR R1
    MR. HARI A.V. ADV., FOR R2)
                           ---
     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 11/07/2022 PASSED IN WP NO.12938/2022 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:


                         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withdrawn with liberty to file review petition.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