Mrs Niveditha H C vs The State Of Karnataka
2023 Latest Caselaw 6536 Kant

                                                -1-
                                                      NC: 2023:KHC:33330-DB
                                                       WA No. 1064 of 2023



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 14TH DAY OF SEPTEMBER, 2023

                                           PRESENT

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

                                              AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                            WRIT APPEAL NO. 1064 OF 2023 (S-RES)

                   BETWEEN:

                   MRS. NIVEDITHA H C,
                   S/O CHANDRAPPA H C,
                   AGED ABOUT 40 YEARS,
                   R/AT K HONNALAGERE,
                   MADDUR TALUK,
                   MANDYA DISTRICT - 571 433.
                                                               ...APPELLANT
                   (BY SMT. SHILPA RANI.,ADVOCATE)

                   AND:

Digitally signed   1.    THE STATE OF KARNATAKA,
by SHARADA               BY ITS PRINCIPAL SECRETARY
VANI B
                         TO SOCIAL WELFARE DEPARTMENT,
Location:
HIGH COURT               M S BUILDING, BENGALURU 560 001.
OF
KARNATAKA
                   2.    KARNATAKA RESIDENTIAL EDUCATIONAL
                         INSITUTIONSL SOCIETY,
                         CO OPERATIVE BORAD BUILDING,
                         6TH AND 7TH FLOOR,
                         NEAR CHANDRIKA HOTEL,
                         CUNNIGHAM ROAD,
                         BANGALORE 560 001.
                         REP BY ITS EXECUTIVE DIRECTOR.
                                                         ...RESPONDENTS
                   (BY SMT.NILOUFER AKBAR., ADDL. GOVERNMENT ADVOCATE
                   FOR R1)
                               -2-
                                        NC: 2023:KHC:33330-DB
                                         WA No. 1064 of 2023



     THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961 PRAYING TO A. CALL FOR
RECORDS IN W.P. No. 9134/2016 (S-RES), SET ASIDE THE
ORDER DATED 12.10.2022 THEREIN, THE SAID WRIT PETITION
MAY BE ALLOWED AS PRAYED FOR TO MEET THE ENDS OF
JUSTICE AND B. GRANT SUCH OTHER ORDER OR ORDERS AS
THIS HONBLE COURT MAY DEEM FIT TO GRANT IN THE FACTS
AND CIRCUMSTANCES OF THE CASE.
     THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:

                          JUDGMENT

After arguing the matter for some time, the counsel

appearing for the appellant prays for withdrawal of the

appeal with liberty to avail appropriate remedy available

under law. The appeal is allowed to be withdrawn.

Accordingly the writ appeal is disposed off as being

withdrawn with liberty as prayed for.

In view of disposal of appeal, no orders are required

to be passed on the pending applications and are

accordingly disposed off.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE Snb/