Sri Noorulla vs The Commissioner
2024 Latest Caselaw 15651 Kant

Karnataka High Court

Sri Noorulla vs The Commissioner on 3 July, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                             -1-
                                                         NC: 2024:KHC:25069
                                                       RFA No. 1409 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JULY, 2024

                                            BEFORE
                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                         REGULAR FIRST APPEAL NO.1409 OF 2018 (INJ)
                   BETWEEN:

                   SRI. NOORULLA,
                   S/O. ABDUL SATTAR SAB,
                   AGED ABOUT 55 YEARS,
                   R/A NO.101:B,
                   29TH MAIN ROAD,
                   VIJAYANAGAR,
                   BENGALURU - 560 040.
                                                                 ...APPELLANT
                   (BY SRI. A. SRIKANTH., ADVOCATE)

                   AND:

                   1.    THE COMMISSIONER,
                         BANGALORE DEVELOPMENT AUTHORITY,
Digitally signed         SANKEY ROAD,
by SUMITHRA R            BENGALURU - 560 020.
Location: HIGH
COURT OF
KARNATAKA
                   2.    THE ASSISTANT REVENUE OFFICER,
                         VIJAYANAGAR SUB DIVISION,
                         BANGALORE DEVELOPMENT AUTHORITY,
                         BDA COMPLEX,
                         VIJAYANAGAR,
                         BENGALURU - 560 040.
                                                            ...RESPONDENTS
                   (BY SRI. GOPI G.A., ADVOCATE FOR R1 AND R2)
                               -2-
                                             NC: 2024:KHC:25069
                                        RFA No. 1409 of 2018




      THIS REGULAR FIRST APPEAL IS FILED U/S.96 OF
CPC,AGAINST THE JUDGMENT AND DECREE DATED 17.07.2018
PASSED IN OS.NO.8288/2014 ON THE FILE OF THE XVI ADDL.
CITY CIVIL AND SESSIONS JUDGE BANGALORE, DISMISSING
THE SUIT FOR PERMANENT INJUNCTION AND ETC.,

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant has filed memo for

withdrawal of the appeal along with signature of appellant.

Memo is placed on record.

Consequently, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

SRA