Sri. Mallikarjun S/O. Veerappa ... vs The Hubli-Dharwad Municipal ...
2024 Latest Caselaw 12055 Kant

Karnataka High Court

Sri. Mallikarjun S/O. Veerappa ... vs The Hubli-Dharwad Municipal ... on 30 May, 2024

Author: S G Pandit

Bench: S G Pandit

                                                        -1-
                                                          NC: 2024:KHC-D:7162-DB
                                                                    WA No. 100201 of 2021




                   IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 30TH DAY OF MAY, 2024
                                                  PRESENT
                                 THE HON'BLE MR JUSTICE S G PANDIT
                                                    AND
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                           WRIT APPEAL NO.100201 OF 2021 (LB-RES)
                   BETWEEN:

                   SRI. MALLIKARJUN S/O. VEERAPPA KARABASANNAVAR,
                   AGE. 61 YEARS, OCC. TAILOR (NOW NIL),
                   R/O. NEAR DR. TAVATAGERE HOUSE,
                   7TH CROSS, SAPTAPUR MAIN ROAD,
                   DHARWAD-580001.
                                                              -                  APPELLANT
                   (BY SRI MADANMOHAN M.KHANNUR, ADVOCATE)

                   AND:

                   1.   THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
                        DHARWAD, REPRESENTED BY ITS COMMISSIONER.

                   2.   THE ASSISTANT COMMISSIONER,
                        HDMC ZONAL OFFICE NO.1, SAPTAPUR,
                        DHARWAD-580001.
Digitally signed                                                        -     RESPONDENTS
by VINAYAKA B V
                   (BY SRI A.P.KAMOJI, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA                 THIS    WRIT   APPEAL    IS    FILED      UNDER    SECTION   4   OF
                   KARNATAKA HIGH COURT ACT, 1961, PRAYING THIS HON'BLE
                   COURT TO, A) SET-ASIDE THE ORDER DATED 07/04/2021 IN WP
                   NO.83184/2013 PASSED BY THE LEARNED SINGLE JUDGE OF THIS
                   HON'BLE       COURT   AND      ALLOW       THE     WRIT    PETITION     WP
                   NO.83184/2013 AS PRAYED FOR IN THE INTEREST OF JUSTICE AND
                   EQUITY AND ETC.,
                          THIS WRIT APPEAL, COMING ON FOR PRELIMINARY HEARING,
                   THIS DAY, S G PANDIT, J., DELIVERED THE FOLLOWING:
                               -2-
                                NC: 2024:KHC-D:7162-DB
                                       WA No. 100201 of 2021




                          JUDGMENT

Learned counsel Sri Madanmohan M. Khannur appearing

for the appellant, after arguing the matter for sometime, seeks

to withdraw the writ appeal with liberty to pursue the matter

before the authorities.

Submission of the learned counsel is placed on record.

Writ Appeal stands disposed of as withdrawn with liberty

as sought for.

In view of disposal of appeal, pending IAs also stand

disposed off.

Sd/-

JUDGE

Sd/-

JUDGE BVV