Smt Revamma vs The Commissioner
2024 Latest Caselaw 6270 Kant

Karnataka High Court

Smt Revamma vs The Commissioner on 1 March, 2024

Author: Chief Justice

Bench: Chief Justice

                                             -1-
                                                       NC: 2024:KHC:8759-DB
                                                        WA No. 243 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF MARCH, 2024

                                          PRESENT
                         THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                             AND
                    THE HON'BLE MR.JUSTICE T.G. SHIVASHANKARE GOWDA
                             WRIT APPEAL NO. 243 OF 2024 (LA-BDA)


                   BETWEEN:

                   1.   SMT REVAMMA
                        W/O LATE VENKATASWAMY,
                        AGED ABOUT 74 YEARS,

                   2.   SRI H.V. MAHESH
                        S/O LATE VENKATASWAMY,
                        AGED ABOUT 44 YEARS,

Digitally signed        BOTH ARE RESIDING AT
by AMBIKA H B
                        NO 1702, 7TH BLOCK,
Location: HIGH
COURT OF                VISHWESHWARAYA LAYOUT
KARNATAKA               MUDDANNA PALYA,
                        VISHWANEEDAM POST,
                        BENGALURU - 560 091.

                                                            ...APPELLANTS
                   (BY SRI K.N. PHANINDRA, SENIOR ADVOCATE FOR
                    SRI GIRISHA T R,ADVOCATE)
                             -2-
                                       NC: 2024:KHC:8759-DB
                                        WA No. 243 of 2024




AND:

1.   THE COMMISSIONER
     BANGALORE DEVELOPMENT AUTHORITY,
     T CHOWDAIAH ROAD,
     KUMARA PARK WEST,
     BENGALURU - 560 020.

2.   ADDITIONAL LAND ACQUISTION OFFICER
     BANGALORE DEVELOPMENT AUTHORITY,
     T CHOWDAIAH ROAD,
     BANGALORE - 560 020.


                                            ...RESPONDENTS

       THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA

HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER

DATED 03/01/2024 IN WP NO.23051/2023 (LA-BDA) AND

ALLOW THE WRIT PETITION AS PRAYED FOR BY ALLOWING

THIS APPEAL WITH COSTS THROUGHOUT AND ETC.



       THIS WRIT APPEAL COMING ON FOR PRELIMINARY

HEARING    THIS   DAY,   CHIEF    JUSTICE   DELIVERED   THE

FOLLOWING:
                                    -3-
                                              NC: 2024:KHC:8759-DB
                                                WA No. 243 of 2024




                               JUDGMENT

In course of the submissions, learned Senior advocate

Mr.K.N.Phanindra assisted by learned advocate Mr.T.R.Girisha

for the appellants seeks permission to withdraw the present

writ appeal stating that the appellants-petitioners would opt to

file a review petition before the learned Single Judge.

2. Permission to withdraw the appeal is granted.

3. Liberty is reserved to the appellants to approach

learned Single Judge, however, this Court has not expressed

any opinion on the merits thereof. Accordingly, writ appeal is

dismissed as withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS