Sri. Somashekar. B vs The State Of Karnataka
2024 Latest Caselaw 19322 Kant

Karnataka High Court

Sri. Somashekar. B vs The State Of Karnataka on 1 August, 2024

                                          -1-
                                                    NC: 2024:KHC:30499-DB
                                                      WA No. 656 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 1ST DAY OF AUGUST, 2024

                                       PRESENT
                      THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                          AND
                        THE HON'BLE MR JUSTICE RAJESH RAI K
                       WRIT APPEAL NO. 656 OF 2023 (KLR-RES)


                BETWEEN:

                SRI. SOMASHEKAR. B.,
                S/O. LATE BYLAPPA,
                AGED ABOUT 49 YEARS,
                RESIDING AT NO.319H,
                9TH K MAIN,
                HOSAHALLI,
                VIJAYANAGARA,
                BENGALURU - 560 040.
                                                             ...APPELLANT
Digitally
signed by K G   (BY SRI. C M NAGABUSHANA, ADVOCATE)
RENUKAMBA
Location:       AND:
High Court of
Karnataka
                1.   THE STATE OF KARNATAKA
                     REP. BY ITS CHIEF SECRETARY,
                     DEPARTMENT OF REVENUE,
                     M.S.BUILDING,
                     BENGALURU - 560 001.

                2.   THE DEPUTY COMMISSIONER
                     BENGALURU URBAN DISTRICT,
                     K.G.ROAD,
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                                   NC: 2024:KHC:30499-DB
                                     WA No. 656 of 2023




     BENGALURU - 560 009.

3.   THE DEPUTY DIRECTOR OF
     LAND RECORDS,
     OFFICE OF THE DISTRICT
     COMMISSIONER,
     K.G.ROAD,
     BENGALURU - 560 009.

4.   SRI.N.UMESH,
     S/O MR. NAGRAJ,
     AGED ABOUT 35 YEARS,
     R/AT SRI. AMMAJI ENCLAVE 8TH CROSS,
     T.DASARAHALLI, MAHESHWARINAGAR,
     BENGALURU-560057.

5.   SRI.B. NAGARAJU,
     S/O. LATE.M.V. BETTAIAH,
     AGED ABOUT 65 YEARS,
     R/AT NO.747,
     14TH MAIN ROAD,
     HESARAGHATTA MAIN ROAD,
     MEI LAYOUT,
     BENGALURU - 560 057.

6.   SMT.K.AMBUJA,
     W/O NAGARAJU,
     AGED ABOUT 55 YEARS,
     R/AT NO.747,
     14TH MAIN ROAD,
     HESARAGHATTA MAIN ROAD,
     MEI LAYOUT,
     BENGALURU - 560 057.
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                                 NC: 2024:KHC:30499-DB
                                   WA No. 656 of 2023




7.   SRI.B. VENUGOPAL,
     S/O LATE M.V.BETTAIAH,
     AGED ABOUT 69 YEARS,
     R/AT NO.18,
     ANU NILAYA,
     1ST MAIN ROAD, 1ST CROSS,
     DEFENCE COLONY,
     HESARAGHATTA MAIN ROAD,
     BENGALURU - 560 073.

8.   SRI.C.ANURADHA,
     W/O. B. VENUGOPAL,
     AGED ABOUT 59 YEARS,
     R/AT NO.18, ANU NILAYA,
     1ST MAIN ROAD, 1ST CROSS,
     DEFENCE COLONY,
     HESARAGHATTA MAIN ROAD,
     BENGALURU - 560 073.
                                      ...RESPONDENTS
(BY SRI. B.RAVINDRANATH, AGA FOR R1 TO R3,
    SRI. MADHAV B.KASHYAP, ADVOCATE FOR R4,
    SRI. SACHIN C, ADVOCATE FOR R5 TO R8)


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE
WRIT APPEAL AND SET ASIDE THE IMPUGNED ORDER
DATED 31.03.2023 PASSED BY THE LEARNED SINGLE JUDGE
IN WP NO-19369/2021 BY CONFIRMING THE FINAL ORDER
DATED 05.12.2022 AND ETC.,

      THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                        NC: 2024:KHC:30499-DB
                                          WA No. 656 of 2023




CORAM: HON'BLE MR JUSTICE V KAMESWAR RAO
       AND
       HON'BLE MR JUSTICE RAJESH RAI K


                     ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

Learned counsel for the appellant has filed a memo

dated 31.07.2024 for withdrawal of the appeal.

2. The memo reads as under:

"The undersigned counsel for the Appellant seeks leave of this Hon'ble Court to withdraw the instant Appeal as 'Settled'. It is most humbly prayed that the same may be taken on record in the interest of justice and equity."

3. Learned counsel appearing for respondent Nos.1

to 8 acknowledge the fact that, the parties have settled the

dispute.

4. If that be so, the writ appeal is dismissed as

withdrawn.

NC: 2024:KHC:30499-DB

5. In view of the order in the writ appeal, the

I.A.No.1/2023 for seeking stay and I.A.No.2/2023 for

dispensing with the production of the case papers, are

disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

SMC