Basavanna Devara Trust vs Sri Narasegowda H D
2024 Latest Caselaw 6375 Kant

Karnataka High Court

Basavanna Devara Trust vs Sri Narasegowda H D on 4 March, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                                 -1-
                                                            NC: 2024:KHC:9341-DB
                                                             WA No. 103 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 4TH DAY OF MARCH, 2024

                                              PRESENT

                               THE HON'BLE MR JUSTICE K.SOMASHEKAR

                                                AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                               WRIT APPEAL NO. 103 OF 2021 (LB-RES)

                      BETWEEN:

                            BASAVANNA DEVARA TRUST,
                            (R) HADAVANAHALLI,
                            DANDINASHIWARA HOBLI,
                            TURUVEKERE TALUK,
                            TUMKUR DISTRICT,

                            REPRESENTED BY ITS PRESIDENT
                            H.N SHIVAKUMAR SWAMY,
                            S/O LATE NANJEGOWDA,
                            AGED ABOUT 55 YEARS,
                            RESIDENT OF HADAVANAHALLI,
Digitally signed by         DANDINASHIWARA HOBLI,
K S RENUKAMBA               TURUVEKERE (TQ),
Location: HIGH              TUMKUR DIST-572 211.
COURT OF
KARNATAKA                                                           ...APPELLANT
                      (BY SRI. MALLE GOWDA H.P, ADVOCATE)

                      AND:

                      1.    SRI. NARASEGOWDA H.D,
                            S/O DODDAIAH,
                            AGED ABOUT 72 YEARS,
                            VICE-PRESIDENT
                            HADAVANAHALLI GRAMAPANCHATI
                            DANDINASHIWARA HOBLI,
                            -2-
                                    NC: 2024:KHC:9341-DB
                                     WA No. 103 of 2021




     TURUVEKERE (TQ),
     TUMKUR DISTRICT,
     PIN-572 211.

2.   SRI. G.L RANGASWAMY
     S/O LAKANNA,
     AGED ABOUT 52 YEARS,
     MEMBER,
     HADAVANAHALLI GRAMAPANCHATI,
     DANDINASHIWARA HOBLI,
     TURUVEKERE (TQ),
     TUMKUR DISTRICT,
     PIN-572 211.

3.   THE STATE OF KARNATAKA,
     DEPARTMENT OF RURAL
     DEVELOPMENT & PANCHAYAT RAJ,
     KARNATAKA GOVERNMENT SECRETARIAT,
     MULTISTOREYED BUILDING,
     DR. AMBEDKAR VEEDHI,
     BANGALORE-560 001.

4.   THE DEPUTY COMMISSIONER,
     TUMKUR DISTRICT,
     TUMKUR-572 102.

5.   THE CHIEF EXECUTIVE OFFICER,
     ZILLA PANCHAYAT,
     TUMKUR PIN-572102.

6.   THE ASSISTANT COMMISSIONER,
     TIPTUR SUB DIVISION TIPTUR,
     TUMKUR DISTRICT-572 201.

7.   THE EXECUTIVE OFFICER,
     TALUK PANCHAYAT,
     TURUVEKERE,
     TUMKUR DIST-572 221.

8.   THE PANCHAYAT DEVELOPMENT OFFICER
     HADAVANAHALLI GRAMAPANCHATI
                             -3-
                                       NC: 2024:KHC:9341-DB
                                         WA No. 103 of 2021




     DANDINASHIWARA HOBLI
     TURUVEKERE (TQ)
     TUMKUR DISTRICT,
     PIN-572 211.

9.   VENKATESH H.R,
     S/O RAMANJENIYA,
     AGED ABOUT 46 YEARS,
     RESIDENT OF HADAVANAHALLI
     GRAMAPANCHATI,
     DANDINASHIWARA HOBLI,
     TURUVEKERE (TQ),
     TUMKUR DISTRICT,
     PIN-572 211.

                                            ...RESPONDENTS
(BY SRI. G.S.ARUNA, HCGP FOR R3 TO R8)

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO 1.SET ASIDE THE IMPUGNED
ORDER PASSED DATED 02/12/2019 IN W.P. NO. 3660-
661/2019 (LB-RES) PASSED BY THE LEARNED SINGLE JUDGE
OF THIS HON BLE COURT.


      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, K.SOMASHEKAR, J., DELIVERED THE FOLLOWING:


                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal. Memo reads as under:

"The undersigned humbly prays that the Hon'ble Court be pleased to permit

NC: 2024:KHC:9341-DB

me to withdraw the appeal in the interest of justice and equity".

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

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