Zahur Ahmed Imamsab Naik vs The Belagavi City Corporation ...
2023 Latest Caselaw 3281 Kant

                                              -1-
                                                        WA No. 100371 of 2023




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 14TH DAY OF JUNE, 2023
                                           PRESENT
                             THE HON'BLE MR JUSTICE S G PANDIT
                                             AND
                        THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                            WRIT APPEAL NO. 100371 OF 2023 (LB-RES)
                   BETWEEN:
                   ZAHUR AHMED IMAMSAB NAIK,
                   AGE: 74 YEARS, OCC: BUSINESS,
                   R/O: CTS NO. 3939/A, 3934/1 AND 3934/2,
                   CLUB ROAD, BELAGAVI 590001.
                                                                 ...APPELLANT
                   (BY SRI. VITTHAL S.TELI, ADVOCATE)
                   AND:
                   1.   THE BELAGAVI CITY CORPORATION BELAGAVI,
                        BY ITS COMMISSIONER,
                        CTS NO.4821/27 A, R. S NO. 1005,
                        SUBHASH NAGAR, SUBHASH NAGAR,
                        BELAGAVI 590016.

                   2.   THE CITY ENGINEER/ASSISTANT
Digitally signed
by JAGADISH T R
                        EXECUTIVE ENGINEER,
Location:
DHARWAD
                        PWD-NORTH SUB SECTION,
Date: 2023.06.15
12:19:37 -0700          THE BELAGAVI CITY CORPORATION BELAGAVI,
                        CTS NO.4821/27 A, R.S. NO. 1005,
                        SUBHAS NAGAR, SUBHASH NAGAR,
                        BELAGAVI 590016.

                   3.   THE TOWN PLANNING OFFICER,
                        THE BELAGAVI CITY CORPORATION BELAGAVI,
                        CTS NO.4821/27 A, R.S. NO. 1005,
                        SUBHAS NAGAR, SUBHASH NAGAR,
                        BELAGAVI 590016.

                   4.   THE TECHNICAL ASSISTANT TO THE COLLECTOR
                        AND EX-OFFICIO DEPUTY DIRECTOR
                           -2-
                                   WA No. 100371 of 2023




     OF LAND RECORDS, BELAGAVI,
     D.C. COMPOUND, BELAGAVI 590001.

5.   THE COMMISSIONER, BELAGAVI
     URBAN DEVELOPMENT AUTHORITY,
     BELAGAVI, ASHOK NAGAR, BELAGAVI 590001.

6.   ABDULREHMAN MOHAMMED HUSSAIN SUNKAD,
     AGE: NOT KNOWN, OCC: NOT KNOWN,
     R/O: CII/3, GOVERNMENT QUARTERS,
     VISHESHWAR NAGAR, BELAGAVI 590001.

7.   MRS. HAVEVI W/O. MINOO SANJANA,
     AGE: NOT KNOWN, OCC: HOUSEHOLD WORK,
     R/O: 71, TULIP APARTMENTS,
     NEPEAN SEA ROAD, MUMBAI 400006.

8.   MRS. MONA W/O. KHURSHED WADIA,
     AGE: NOT KNOWN, OCC: HOUSEHOLD,
     R/O: 83, GOOLROOKH,
     WORLI SEA FACE, MUMBAI-400030.

9.   SMT. TEENA RUSI PATEL,
     AGE: NOT KNOWN, OCC: HOUSEHOLD,
     R/O: 83, GOOLROOKH,
     WORLI SEA FACE, MUMBAI-400030.
                                          ...RESPONDENTS
(BY SRI. V.S. KALASURMATH, HCGP FOR R4)

      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING THIS HON BLE COURT TO, SET
ASIDE THE ORDER DATED 27/04/2023 IN WRIT PETITION
NO.102275/2023 (GM-RES) BY THE LEARNED SINGLE JUDGE
PASSED BY THE LEARNED SINGLE JUDGE.


      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, S.G. PANDIT J., DELIVERED THE FOLLOWING:
                               -3-
                                       WA No. 100371 of 2023




                         JUDGMENT

Learned counsel Sri.Vitthal S. Theli after arguing the

matter at length, seeks leave to withdraw the Writ Appeal

with an observation that the Executing Court to dispose of

the Execution Case in an expeditious manner.

2. Submission of the learned counsel for the

appellant is reasonable.

Writ Appeal is dismissed as withdrawn.

The Trial Court is requested to dispose of the case in

Ex.C.No.249/2022 as expeditiously as possible.

All contentions of the parties are left open.

Sd/-

JUDGE

Sd/-

JUDGE

NC