Sri T Purushotham vs The State Of Karnataka
2024 Latest Caselaw 9846 Kant

Karnataka High Court

Sri T Purushotham vs The State Of Karnataka on 4 April, 2024

Bench: Chief Justice, Krishna S Dixit

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                                                   NC: 2024:KHC:14195-DB
                                                     WA No. 274 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 4TH DAY OF APRIL, 2024

                                       PRESENT

                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                         AND

                        THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                         WRIT APPEAL NO. 274 OF 2023 (LA-BDA)

             BETWEEN:
             1.   SRI T. PURUSHOTHAM
                  S/O LATE THIMMAPPA REDDY
                  AGED 59 YEARS
                  R/AT HULIMAVU VILLAGE
                  NEAR RAMA TEMPLE
                  B.G. ROAD
                  BENGLAURU - 560 076
                                                            ...APPELLANT
             (BY SRI. PRASHANTH H.S, ADVOCATE)

             AND:

Digitally    1.   THE STATE OF KARNATAKA
signed by         REP. BY ITS SECRETARY
                  TO GOVERNMENT
AMBIKA H B
                  REP. BY ITS DEVELOPMENT OF
Location:         HOUSING AND URBAN DEVELOPMENT
High Court        BENGLURU - 560 001
of Karnataka
             2.   THE COMMISSIONER
                  BANGALORE DEVELOPMENT AUTHORITY
                  T. CHOWDAIAHA ROAD
                  KUMARAPARK WEST
                  BENGALURU - 560 001

             3.   THE DEPUTY COMMISSIONER
                  LAND ACQUISITION
                  KUMARA PARK EAST
                  BENGALURU - 560 020
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                                     NC: 2024:KHC:14195-DB
                                       WA No. 274 of 2023




4.   SRI GULLAPPA
     S/O LATE VENKATAPPA
     SINNCE DEAD REPRESENTED BY
     RESPONDENTS NO.5 AND 6

5.   SRI G. NARAYAN SWAMY
     S/O LATE VENKATAPPA
     AGED 45 YEARS

5.   SRI G. ASHOK REDDY
     S/O LATE GULLAPPA
     AGED 42 YEARS

     RESPONDENTS No.4 TO 6 ARE ALL
     R/AT RAMAIAH GARDEN
     B.G.ROAD
     BENGALURU-560 076
                                          ...RESPONDENTS

(MS. NILOUFER AKBAR, ADDITIONAL GOVERNMENT
 ADVOCATE FOR RESPONDENT NOS.1 AND 3)


      THIS APPEAL FILED UNDER SECTION 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO CALL FOR THE RECORDS AND
SET ASIDE THE ORDER DATED 12/11/2020, PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W.P.
No.18154/2014 LA (BDA) AND CONSEQUENTLY DISMISS THE WRIT
PETITON IN W.P. No.18154/2014 AND PASS SUCH OTHER ORDER
OR ORDERS AS THIS HON'BLE COURT DEEMS FIT TO GRANT
UNDER THE FACTS AND CIRCUMSTANCES OF THE CASE,
INCLUDING THE COSTS OF THE PROCEEDINGS.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, CHIEF
JUSTICE DELIVERED THE FOLLOWING:
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                                           NC: 2024:KHC:14195-DB
                                              WA No. 274 of 2023




                            JUDGMENT

Learned advocate Mr.H.S.Prashanth for the appellant has

filed memo dated 28.03.2024 in which, it is stated that the appellant

is no more interested in prosecuting the appeal.

Accordingly, the appeal is dismissed as not pressed.

The interlocutory application would not survive and it stands

accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB