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Smt. Jalajakshi vs The State Of Karnataka
2024 Latest Caselaw 15654 Kant

Citation : 2024 Latest Caselaw 15654 Kant
Judgement Date : 3 July, 2024

Karnataka High Court

Smt. Jalajakshi vs The State Of Karnataka on 3 July, 2024

                                                        -1-
                                                               NC: 2024:KHC:24988
                                                               RP No. 107 of 2021




                               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                    DATED THIS THE 3RD DAY OF JULY, 2024

                                                   BEFORE
                                   THE HON'BLE MR. JUSTICE E.S.INDIRESH
                                      REVIEW PETITION NO. 107 OF 2021
                          BETWEEN:

                          1.    SMT. JALAJAKSHI
                                W/O KRISHNA REDDY
                                AGED ABOUT 72 YEARS,
                                R/AT NO.56, 1ST CROSS
                                LAKKASANDRA
                                BANGALORE-560030.

                          2.    SMT. Y. SUSHEELA
                                W/O RAMACHANDRA REDDY
                                R/AT NO.100/2,
                                SUSHEELA ROAD,
                                MAVALLI
                                BANGALORE-560004.

                          3.    SMT. Y. NIRMALA KUMARI
                                W/O CHANDRASHEKAR
                                (IT WAS WRONGLY WRITTEN
Digitally signed by
SHARMA ANAND                    IN THE WRIT PETITION AS
CHAYA
Location: High Court of         D/O CHANDRASHEKAR INSTEAD OF
Karnataka
                                W/O CHANDRASHEKAR)
                                R/AT NO.100/2, SUSHEELA ROAD
                                MAVALLI
                                BENGALURU-560004.
                                                                   ...PETITIONERS
                          (BY SRI. BASAVARAJ S. SAPPANNAVAR, ADVOCATE)

                          AND:

                          1.    THE STATE OF KARNATAKA
                                REVENUE DEPARTMENT
                                VIDHANA SOUDHA
                              -2-
                                       NC: 2024:KHC:24988
                                      RP No. 107 of 2021




     DR B R AMBEDKAR VEEDHI
     BANGALORE-560001
     REPRESENTED BY
     SECRETARY TO GOVERNMENT.

2.   THE LAND TRIBUNAL
     ANEKAL TALUK
     ANEKAL
     REPRESENTED BY ITS CHAIRMAN.

3.   SRI Y NAGARAJ
     S/O LATE YELLAPPA
     AGED ABOUT 62 YERS
     R/AT NO.100,
     SUSHEELA ROADMAVALLI
     BANGALORE-560004.

4.   N BHADRAIAH
     S/O NANJUDNA REDDY
     SINCE DECEASED BY HIS
     LEGAL REPRESENTATIVE

     SRI B VEERAPPA REDDY
     AGED ABOUT 63 YEARS
     S/O LATE BHADRAIAH
     R/AT YEMARE VILLAGE,
     SARJAPURA HOBLI
     ANEKAL TALUK
     BANGALORE DISTRICT-560099.
                                            ...RESPONDENTS
(BY SRI. HARISHA A.S., AGA FOR R1 AND R2)

      THIS   REVIEW PETITION UNDER ORDER XLVII RULE 1
READ WITH SECTION 114 OF CPC, PRAYING TO REVIEW THE
ORDER / JUDGMENT DATED 24/04/2019 AT ANNEXURE-A BY
RESTORING THE WRIT PETITION NO.2690/2012 (LR-SEC48)
TO ITS ORIGINAL FILE.
                             -3-
                                      NC: 2024:KHC:24988
                                      RP No. 107 of 2021




      THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                         ORDER

Learned counsel appearing for the petitioners has

filed a memo dated 24.06.2024, seeking leave of this

Court to withdraw the petition.

Memo is taken on record.

Accordingly, the Review Petition is dismissed as

withdrawn.

Sd/-

JUDGE

SB

 
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