Smt. Tara. N vs The Bengaluru Development Authority
2024 Latest Caselaw 10785 Kant

Karnataka High Court

Smt. Tara. N vs The Bengaluru Development Authority on 19 April, 2024

                                         -1-
                                                NC: 2024:KHC:15495-DB
                                                     WA No. 382 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 19TH DAY OF APRIL, 2024

                                      PRESENT
                     THE HON'BLE MRS JUSTICE ANU SIVARAMAN
                                         AND
                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                       WRIT APPEAL NO. 382 OF 2023 (BDA)
              BETWEEN:

              SMT TARA N,
              W/O DEVARAJ S,
              AGED ABOUT 47 YEARS,
              R/AT NO. 380(12), 5TH CROSS,
              6TH MAIN, N.R. COLONY,
              BENGALURU-560 009.
                                                           ...APPELLANT
              (BY SRI G K BHAT, SENIOR COUNSEL A/W
               SMT SUDHA D, ADVOCATE)

              AND:

              THE BENGALURU DEVELOPMENT AUTHORITY,
Digitally     KUMARA PARK WEST, T. CHOWDAIAH ROAD,
signed by C
HONNUR SAB    BANGALORE-560 020,
Location:     BY ITS COMMISSIONER.
HIGH COURT                                               ...RESPONDENT
OF            (BY SRI MURUGESH V CHARATI, ADVOCATE)
KARNATAKA
                   THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
              KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS
              APPEAL AND SET THE JUDGEMENT AND ORDER DATED
              13.03.2023 PASSED BY THE HONBLE SINGLE JUDGE IN W. P.
              No.5582/2023 (BDA) AND CONSEQUENTLY THAT OF HTE
              RESPONDENT DT. 08.02.2023 IN No. Bem.A.Pra/Uka-3/B7SD-
              2085/2022-23 TO MEET THE ENDS OF JUSTICE.

                   THIS APPEAL COMING ON FOR PRELIMINARY HEARING,
              THIS DAY ANU SIVARAMAN J., DELIVERED THE FOLLOWING:
                                -2-
                                         NC: 2024:KHC:15495-DB
                                           WA No. 382 of 2023




                           JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo is taken on record.

3. Accordingly, the Writ Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

GVP