G. Pampapathi S/O G. Sunkappa vs State Of Karnataka
2024 Latest Caselaw 15057 Kant

Karnataka High Court

G. Pampapathi S/O G. Sunkappa vs State Of Karnataka on 28 June, 2024

Author: S G Pandit

Bench: S G Pandit

                                                   -1-
                                                            NC: 2024:KHC-D:8851-DB
                                                             WA No.100233 of 2022




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                  DATED THIS THE 28TH DAY OF JUNE, 2024
                                                PRESENT
                                  THE HON'BLE MR JUSTICE S G PANDIT
                                                   AND
                                 THE HON'BLE MR JUSTICE G BASAVARAJA
                                 WRIT APPEAL NO.100233 OF 2022 (GM-PDS)
                      BETWEEN:
                      G. PAMPAPATHI S/O G. SUNKAPPA,
                      AGE. 47 YEARS, OCC. NIL,
                      R/O. WARD NO.2, 88 MUDLAPUR,
                      TQ. HOSPET, DIST. VIJAYANAGAR-583102.
                                                                          ...APPELLANT
                      (BY SRI. RAJASHEKHAR B. HALLI, ADVOCATE)

                      AND:
                      1.   STATE OF KARNATAKA
                           REPRESENTED BY PRINCIPAL SECRETARY,
                           FOOD AND CIVIL SUPPLIES DEPARTMENT,
                           VIKASA SOUDHA, BENGALURU-560001.

                      2.   THE DEPUTY COMMISSIONER
                           DISTRICT. VIJAYANAGAR -583102.

                      3.   THE DEPUTY DIRECTOR
KM                         FOOD & CIVIL SUPPLIES AND CONSUMER
SOMASHEKAR
                           AFFAIRS DEPARTMENT,
Digitally signed by
K M SOMASHEKAR
Location: HIGH
                           DISTRICT. VIJAYANAGAR-583102.
COURT OF
KARNATAKA
DHARWAD BENCH


                      4.   THE JOINT DIRECTOR
                           FOOD & CIVIL SUPPLIES & CONSUMER
                           AFFAIRS DEPARTMENT,
                           DISTRICT. VIJAYANAGAR-583102.
                                                                    ...RESPONDENTS

                           THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
                      COURT ACT, 1961, PRAYING TO, SET ASIDE THE CHALLENGED
                      JUDGMENT AND ORDER DATED 08.02.2022 PASSED BY THE HON'BLE
                      LEARNED SINGLE JUDGE IN WRIT PETITION NO.105454/2021 BY
                      ALLOWING THIS WRIT APPEAL IN THE INTEREST OF JUSTICE AND
                      EQUITY.
                              -2-
                                     NC: 2024:KHC-D:8851-DB
                                      WA No.100233 of 2022




     THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
S G PANDIT, J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant files a Memo, dated

28.06.2024, seeking leave of this Court to withdraw the

appeal. Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

KMS, CT:VP