The Commissioner vs The State Of Karnataka
2023 Latest Caselaw 2515 Kant

                                              -1-
                                                          WA No. 447 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF MAY, 2023

                                           PRESENT
                    THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
                                              AND
                            THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                             WRIT APPEAL NO. 447 OF 2023 (LA-RES)


                   BETWEEN:

                   1.   THE COMMISSIONER
                        BANGALORE DEVELOPMENT AUTHORITY,
                        T. CHOWDAIAH ROAD,
                        KUMARA PARK WEST,
                        BANGALORE-560 020.

                   2.   THE ADDITIONAL LAND ACQUISITION OFFICER,
                        BANGALORE DEVELOPMENT AUTHORITY,
                        T. CHOWDAIAH ROAD,
                        KUMARA PARK WEST,
                        BANGALORE-560 020.
Digitally signed                                              ...APPELLANTS
by AMBIKA H B
Location: HIGH     (BY SRI. MURUGESH V CHARATI, ADVOCATE)
COURT OF
KARNATAKA          AND:

                   1.   THE STATE OF KARNATAKA
                        URBAN AND HOUSING DEPARTMENT
                        REPRESENTED BY ITS SECRETARY
                        VIKASA SOUDHA,
                        DR. AMBEDKAR VEEDHI
                        BANGALORE-560 001.
                                    -2-
                                                WA No. 447 of 2023




2.   SRI. PANCHALINGAIAH
     S/O LATE VENKATAPPA
     AGED ABOUT 53 YEARS,
     R/AT HEMMIGEPURA VILLAGE,
     KENGERI HOBLI,
     BANGALORE SOUTH TALUK,
     BANGALORE-560 070.
                                                    ...RESPONDENTS
(BY SRI.S.S.MAHENDRA, AGA FOR R.1)


     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER
DATED 11.06.2019 PASSED BY THE HON'BLE LEARNED
SINGLE JUDGE IN WP No-30928/2018 (LA-RES) AND ALLOW
THE WA BY DISMISSING THE WP.


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

                               JUDGMENT

The learned counsel for the appellants after arguing for some

time pray for withdrawal of the appeal with liberty to approach the

learned Single Judge seeking the clarification/modification/review

of the order dated 11.06.2019 passed in Writ Petition

No.30928/2018 (LA-RES).

Accordingly, the writ appeal stands disposed as withdrawn

with liberty as prayed for.

WA No. 447 of 2023

Pending applications, if any, stands disposed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AP