Kum Dharini R vs The State Of Karnataka
2024 Latest Caselaw 12150 Kant

Karnataka High Court

Kum Dharini R vs The State Of Karnataka on 31 May, 2024

                                                -1-
                                                          NC: 2024:KHC:18572-DB
                                                           WA No. 1193 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 31ST DAY OF MAY, 2024

                                             PRESENT
                          THE HON'BLE SMT. JUSTICE ANU SIVARAMAN
                                                AND
                        THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                            WRIT APPEAL NO. 1193 OF 2022 (GM-PDS)
                   BETWEEN:
                   KUM. DHARINI. R
                   D/O LATE K. V. RAMANJENAYA,
                   AGED ABOUT 23 YEARS
                   PASUPULAVARAPALLI,
                   VENKATAPURA, CHELURU HOBLI,
                   BATHALAVARAPALLI, VENKATAPURA,
                   CHIKKABALLAPUR, KARNATAKA - 563 124.

                                                                     ...APPELLANT
                   (BY SRI HARISH H V, ADVOCATE)

                   AND:

Digitally signed
                   1.    THE STATE OF KARNATAKA,
by BELUR                 REP. BY CHIEF SECRETARY
RANGADHAMA               VIKASA SOUDHA, BENGALURU - 560001.
NANDINI
Location: HIGH
COURT OF           2.    THE DISTRICT COMMISSIONER,
KARNATAKA
                         DC OFFICE, MULBAGAL ROAD,
                         KOLAR - 563101.

                   3.    THE TAHASILDAR,
                         BAGEPALLI, CHICKBALLAPUR - 561207.

                   4.    THE DIRECTOR,
                         FOOD AND CIVIL SUPPLIES DEPARTMENT,
                         607, 6TH FLOOR, 2ND GATE, M. S. BUILDING,
                         BENGALURU - 560001.
                               -2-
                                        NC: 2024:KHC:18572-DB
                                         WA No. 1193 of 2022




5.   THE DEPUTY DIRECTOR,
     FOOD AND CIVIL SUPPLIES DEPARTMENT,
     CHIKKABALLAPURA DISTRICT,
     CHIKKABALLAPUR 563 124.

                                                ...RESPONDENTS
(BY SRI. BHOJEGOWDA T KOLLER, AGA)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 26.07.2022 PASSED BY THE LEARNED SINGLE
JUDGE BY THIS HON'BLE COURT WP NO.2580/2022 (GM-RES)
AND CONSEQUENTLY ALLOW THE ABOVE WRIT PETITION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, ANU
SIVARAMAN J., DELIVERED THE FOLLOWING:
                          JUDGMENT

Learned counsel for the appellant has filed a memo

seeking to withdraw the appeal.

2. Memo is taken on record.

3. Accordingly, the Writ Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE GVP