The State Of Karnataka vs Sri K M Sathyanarayana
2023 Latest Caselaw 59 Kant

                                                 -1-
                                                         WA No. 959 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 2ND DAY OF JANUARY, 2023
                                            PRESENT
                              THE HON'BLE MR JUSTICE ALOK ARADHE
                                                 AND
                          THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                           WRIT APPEAL NO. 959 OF 2022 (KLR-RR/SUR)
                   BETWEEN:
                   1.   THE STATE OF KARNATAKA
                        REPRESENTED BY ITS
                        PRINCIPAL SECRETARY
                        DEPARTMENT OF REVENUE
                        M.S. BUILDING,
                        BENGALURU - 560 001.

                   2.   THE TAHSILDAR
                        SHIVAMOGGA TALUK,
                        SHIVAMOGGA - 577 201.

                   3.   THE DEPUTY COMMISSIONER
Digitally signed
                        SHIVAMOGGA - 577 201.
by B A
KRISHNA
KUMAR
                                                               ...APPELLANTS
Location: High
Court of
Karnataka
                   (BY SMT. NAMITHA MAHESH B G, AGA)
                   AND:
                   1.   SRI K.M. SATHYANARAYANA
                        S/O MORESHWARA
                        AGED ABOUT 69 YEARS.

                   2.   SMT. M.G. RENUKA
                        W/O SRI K.M. SATHYANARAYANA
                        AGED ABOUT 64 YEARS.

                   3.   THE ASSISTANT DIRECTOR
                        LAND RECORDS
                        SHIVAMOGGA - 577 201.
                                                             ...RESPONDENTS
                                 -2-
                                           WA No. 959 of 2022




     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED BY THE
LEARNED SINGLE JUDGE IN W.P. NO. 18837/2018 (KLR -RR/SUR)
DATED 15.04.2019.


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

                         JUDGMENT

Learned Additional Government Advocate fairly submits

that against an order dated 15.04.2019 passed by the learned

Single Judge, review petition No.758/2022 has been filed in

which notice has been issued.

2. In view of aforesaid subsequent development,

learned Additional Government Advocate seeks leave of this

Court to withdraw the appeal with liberty to challenge the order

depending on the outcome of R.P.No.758/2022.

Accordingly, the appeal is dismissed with liberty as

aforesaid. Pending interlocutory applications are disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

NMS