V Gopalakrishna vs The State Of Karnataka
2024 Latest Caselaw 4057 Kant

Karnataka High Court

V Gopalakrishna vs The State Of Karnataka on 9 February, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                      -1-
                                                                 NC: 2024:KHC:5646-DB
                                                                 WA No. 1297 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. 1297 OF 2023 (LA-UDA)

                      BETWEEN:

                      1.    V GOPALAKRISHNA
                            S/O VENKATA NARASAPPA,
                            AGED ABOUT 80 YEARS,
                            REPRESENTED BY GPA HOLDER,
                            V. ASWATHANARAYANA MURTHY,
                            S/O VENKATA NARASAPPA,
                            AGED ABOUT 78 YEARS
                            R/AT NO.108, 1ST MAIN , 1ST CROSS,
                            RAJENDRA NAGAR,
                            SHIMOGA - 577 201.
                                                                          ...APPELLANT
                      (BY SRI. HALESHA R.G., ADVOCATE)


Digitally signed by   AND:
YASHODHA N
Location: High
                      1.    THE STATE OF KARNATAKA
Court of Karnataka          REPRESENTED BY CHIEF SECRETARY
                            TO HOUSE AND URBAN
                            DEVELOPMENT DEPARTMENT,
                            VIDHANA SOUDHA,
                            BANGALORE - 560 001.

                      2.    THE UNDER SECRETARY
                            HOUSING AND URBAN
                            DEVELOPMENT DEPARTMENT,
                            GOVERNMENT OF KARNATAKA,
                            VIDHANA SOUDHA,
                            BANGALORE - 01.
                               -2-
                                         NC: 2024:KHC:5646-DB
                                         WA No. 1297 of 2023




3.   THE COMMISSIONER
     THE URBAN DEVELOPMENT AUTHORITY,
     COMMERCIAL COMPLEX,
     100 FEET ROAD,
     VINOBHANAGARA,
     SHIMOGA-577204.

4.   THE SPECIAL LAND ACQUISITION OFFICER
     URBAN DEVELOPMENT AUTHORITY,
     SHIMOGA (SUDA),
     SHIMOGA CITY- 577 204.
                                                ...RESPONDENTS

(SMT. NILOURFER AKBAR, ADDITIONAL GOVERNMENT ADVOCATE)


      THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
13.07.2023 IN WRIT PETITION No.15244/2014 (LA-RES) PASSED BY
THE LEARNED SINGLE JUDGE OF THE PRINCIPAL BENCH OF HIGH
COURT OF KARNATAKA AT BENGALURU BY ALLOWING THE WRIT
PETITION AS PRAYED & ETC.


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


                          JUDGMENT

After arguing the matter for some time, Shri R.G.Halesha,

learned advocate for the appellant seeks leave to withdraw this

appeal with liberty to file a review petition before the Hon'ble

Single Judge. He has filed a memo of even date to the said

effect.

NC: 2024:KHC:5646-DB

2. Memo be kept in record. Leave granted.

3. This appeal is dismissed as withdrawn with liberty as

prayed for.

No costs.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB