The State Of Karnataka vs M/S. Jindal Water Infra Ltd., ...
2023 Latest Caselaw 3965 Kant

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                                                   NC: 2023:KHC:22966-DB
                                                         WA No. 426 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 4TH DAY OF JULY, 2023

                                           PRESENT
                   THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
                                             AND
                             THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                            WRIT APPEAL NO. 426 OF 2023 (GM-TEN)
                   BETWEEN:

                   1.    THE STATE OF KARNATAKA
                         REPRESENTED BY ITS SECRETARY
                         DEPARTMENT OF MINOR IRRIGATION &
                         GROUND WATER DEVELOPMENT
                         VIKASA SOUDHA
                         BENGALURU - 560 001

                   2.    THE EXECUTIVE ENGINEER
                         DEPARTMENT OF MINOR IRRIGATION &
                         GROUND WATER DEVELOPMENT
                         CHIKKABALLAPURA - 562 101.
                                                              ...APPELLANTS
                   (BY SRI S.S. MAHENDRA, AGA)
Digitally signed
by K P SWETHA      AND:
Location: HIGH
COURT OF           M/S.JINDAL WATER INFRA LTD., (JWIL)
KARNATAKA          & USHA KIRAN CONSTRUCTION (UKC)
                   JOINT VENTURE
                   REG. OFFICE AT JINDAL ITF CENTRE
                   NO.28, SHIVAJI MARG, NEW DELHI
                   PIN-110 015
                   BY ITS ASSISTANT/MANAGER
                   AND SIGNATORY
                   MR. DEEPYA SEN
                                                             ...RESPONDENT
                   (BY SRI H.MALATESH, ADVOCATE C/R-1)
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                                    NC: 2023:KHC:22966-DB
                                             WA No. 426 of 2023




     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961 PRAYING TO SET ASIDE
THE ORDER PASSED BY THE LEARNED SINGLE JUDGE IN
W.P.No.4209/2023     (GM-TEN)       DATED     16.03.2023    AND
CONSEQUENTLY DISMISS THE WRIT PETITION & ETC.


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



                           JUDGMENT

The learned Additional Government Advocate has filed a

memo dated 04.07.2023 in Court today stating that appellant

No.2-Executive Engineer, Minor Irrigation and Ground Water

Development Division, Chikkaballapur, has addressed a

letter/communication dated 03.07.2023 instructing the office of

the Advocate General to withdraw the present writ appeal.

2. The memo is taken on record. Accordingly, the writ

appeal is disposed of as withdrawn.

NC: 2023:KHC:22966-DB WA No. 426 of 2023

3. In view of disposal of the writ appeal, the pending

interlocutory application does not survive for consideration and

the same is accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS