Sri Venugopal H A vs Bruhat Bengaluru Mahanagara ...
2023 Latest Caselaw 915 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 13TH DAY OF JANUARY 2023

                     PRESENT

THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE

                       AND

     THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


     WRIT APPEAL NO.1301 OF 2022 (LB-BMP)

BETWEEN:

1 . SRI. VENUGOPAL H A
    AGED ABOUT 46 YEARS
    S/O R AHWATHA REDDY
    R/AT NO.227A
    RAJA PALYA, HOODI VILLAGE
    BANGALORE -560048

2 . SMT VEENA ALAGESHAN
    AGED ABOUT 44 YEARS,
    D/O R ASHWATH REDDY
    R/AT NO.3, SRINIVAS REDDY LAYOUT
    BASAVANAGAR ROAD
    HOODI
    BANGALORE -560048

3 . SMT. VANISHREE
    AGED ABOUT 42 YEARS,
    D/O R ASWATHA REDDY
    R/AT CHIKKABANASAWADI
    BANGALORE - 560 043

4 . SMT. RANI
    AGED ABOUT 40 YEARS
                          -2-



     D/O R ASWATHA REDDY
     R/AT HALANAYAKA HALLI
     CARMELARAM POST
     BANGALORE-560035
                                         ...APPELLANTS
(BY SRI. LOKESH R, ADVOCATE)

AND:

1.   BRUHAT BENGALURU MAHANAGARA PALIKE
     HUDSON CIRCLE
     N R SQUARE, BENGALURU
     REP. BY ITS COMMISSIONER

2.   THE ASSISTANT EXECUTIVE ENGINEER
     PRIMARY STORM WATER DRAIN
     MAHADEVAPURA WARD, 9TH FLOOR
     JAYANAGARA SHOPPING COMPLEX
     4TH BLOCK, JAYANAGAR
     BANGALORE - 560 041.
                                   ....RESPONDENTS

(BY SRI. N.R. JAGADEESHWARA, ADVOCATE)


     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961, PRAYING TO
SET ASIDE THE ORDER DATED 09/12/2022 PASSED BY
THE LEARNED SINGLE JUDGE IN WP NO.11819/2022 AND
ALLOW THE PRESENT APPEAL BY GRANTING THE RELIEFS
PRAYED IN THE WRIT PETITION AND ETC.

     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE, DELIVERED THE
FOLLOWING:

                    JUDGMENT

After arguing for a considerable time, the

learned counsel for the appellants pray for withdrawal

of the appeal with liberty to avail other appropriate

remedies as available under law, if so advised.

2. Accordingly, the appeal is disposed as

withdrawn with liberty as prayed for.

In view of disposal of the writ appeal, pending

IAs., if any, do not survive for consideration and are

accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RD