K R Keshava Reddy vs Smt. Sridevi
2024 Latest Caselaw 4056 Kant

Karnataka High Court

K R Keshava Reddy vs Smt. Sridevi on 9 February, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                 -1-
                                                           NC: 2024:KHC:5619-DB
                                                               WA No. 171 of 2023




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                                PRESENT

                         THE HON'BLE MR P.S.DINESH KUMAR, CHIEF JUSTICE

                                                    AND

                        THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA

                            WRIT APPEAL NO.171 OF 2023 (KLR-RR/SUR)

                   BETWEEN:

                   K.R. KESHAVA REDDY
                   S/O K. RAMAREDDY
                   AGED ABOUT 55 YEARS
                   R/A NO.24, 1ST A CROSS
                   5TH MAIN, DOMLUR II STAGE
                   BENGALURU-560 071                              ...APPELLANT

                   (BY SHRI. RAHUL S. REDDY, ADVOCATE)

                   AND:

                   1.    SMT. SRIDEVI
                         W/O LATE C.M. NARAYANASWAMY
                         AGED ABOUT 48 YEARS
Digitally signed         R/AT CHIKKANAHALLI VILLAGE
by YASHODHA N            KEMPANGANAHALLI POST
Location: High           NANDAGUDI HOBLI, HOSKOTE TALUK
Court of                 BANGALORE RURAL DISTRICT
Karnataka
                         PIN CODE:562 114

                   2.    THE ASSISTANT COMMISSIONER
                         DODDABALLAPURA SUB-DIVISION
                         DODDABALLAPUR
                         BENGALURU-560 001

                   3.    THE TASILDHAR
                         HOSKOTE TALUK
                         BANGALORE RURAL DISTRICT
                         PIN CODE:562 114
                                  -2-
                                                    NC: 2024:KHC:5619-DB
                                                       WA No. 171 of 2023




4.   THE STATE OF KARNATAKA
     REPRESENTED BY ITS SECRETARY
     DEPARTMENT OF REVENUE
     M.S.BUILING
     BANGALORE-560 001                                 ...RESPONDENTS

(BY SMT. NILOUFER AKBAR, AGA)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO SET ASIDE THE JUDGEMENT DATED 21.06.2022
PASSED IN WP NO.45964/2016 BY ALLOWING THE APPEAL.


     THIS      WRIT   APPEAL,   COMING   ON   FOR   ORDERS,   THIS   DAY,
CHIEF JUSTICE, DELIVERED THE FOLLOWING

                                JUDGMENT

Learned advocate for the appellant has filed a memo dated

06.02.2024 seeking leave to withdraw this appeal.

2. Leave granted. This writ appeal is dismissed as withdrawn.

3. In view of disposal of this appeal, pending interlocutory

applications, if any, do not survive for consideration and they stand

disposed of.

No costs.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AV