K. K. Deepak vs The State Of Karnataka
2023 Latest Caselaw 2845 Kant

                                         -1-
                                                 WA No. 545 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 2ND DAY OF JUNE, 2023

                                      PRESENT
            THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                        AND
                      THE HON'BLE MR JUSTICE M.G.S. KAMAL
                     WRIT APPEAL NO. 545 OF 2023 (KLR-RES)


            BETWEEN:

                  K. K. DEEPAK
                  S/O. LATE KUTTAPPA
                  AGED ABOUT 45 YEARS
                  R/AT. VIRAJPET ARJI VILLAGE
                  KALLUBANE, ARJI
                  VIRAJPET, KODAGU-571 218.
                                                       ...APPELLANT
            (BY SRI. PADMANABHA V. MAHALE SR. ADVOCATE A/W
                SMT. VINITHA P.C., ADVOCATE)
Digitally
signed by   AND:
SUMA B N
Location:   1.    THE STATE OF KARNATAKA
High              REVENUE DEPARTMENT
Court of          M.S. BUILDING
Karnataka
                  BANGALORE-560 001
                  BY ITS SECRETARY.

            2.    THE DEPUTY COMMISSIONER
                  KODAGU DISTRICT
                  CP8R-W23, DISTRICT ADMINISTRATION
                  BUILDING, STUART HILL
                  MADIKERI - 571201.
                               -2-
                                        WA No. 545 of 2023




3.   THE ADDITIONAL DEPUTY COMMISSIONER
     KODAGU DISTRICT
     MADIKERI-571 201.

4.   A.H.ABDULA HAMEED
     S/O A.H HUSEINAR
     AGED ABOUT 45 YEARS
     R/AT CHENWADA GRAMA
     KODAGU DISTRICT
     VIRAJPET TALUK
     BEGUR POST
     BEGUR-571 216.

5.   ABDULLA. A.H
     S/O HASAN
     AGED ABOUT 53 YEARS
     R/AT MUGATAGERI VILLAGE
     KODAGU DISTRICT - 571 216.

                                         ...RESPONDENTS
(BY SRI. S.S. MAHENDRA, AGA FOR R1 TO R3;
    SRI. VIKAS MAHENDRA KARAN GUPTA AND
    SRI. PRADEEP NAYAK, ADVOCATES FOR R4 & R5)

      WRIT   APPEAL   FILED   UNDER   SECTION   4   OF   THE
KARNATAKA HIGH COURT ACT PRAYING TO CALL FOR THE
ENTIRE RECORDS IN WP No-9739/2023 AND SET ASIDE THE
ORDER DATED 02.05.2023 AND ALLOW THE PETITION FILED
BY THE APPELLANT AS PRAYED FOR IN THE INTEREST OF
JUSTICE AND EQUITY.

      THIS APPEAL COMING ON FOR PRELIMINARY HEARING,
THIS DAY, CHIEF JUSTICE, DELIVERED THE FOLLOWING:
                               -3-
                                           WA No. 545 of 2023




                       JUDGMENT

After arguing the matter for some time,

Sri.Padmanabha V. Mahale, learned Senior Counsel

appearing for the appellant prays for withdrawal of the

appeal.

Accordingly, writ appeal is disposed of as withdrawn.

In view of the withdrawal of the appeal all pending

applications stand disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RU