M/S Sri Creations vs Panchayath Development Officer
2024 Latest Caselaw 24785 Kant

Karnataka High Court

M/S Sri Creations vs Panchayath Development Officer on 1 October, 2024

                                           -1-
                                                    NC: 2024:KHC:40813-DB
                                                     WA No. 1470 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 1ST DAY OF OCTOBER, 2024

                                       PRESENT

                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                          AND

                         THE HON'BLE MR JUSTICE K. V. ARAVIND

                         WRIT APPEAL NO. 1470 OF 2024 (LB-RES)

               BETWEEN:
               1.   M/S SRI CREATIONS
                    (MANUFACTURERS OF GARMENTS
                    AND READY-MADE APPARELS)
                    CARRYING ON BUSINESS AT SY. NO.1/1
                    S. BINGIPURA
                    HULIMANGALA VILLAGE
                    JIGANI HOBLI, ANEKAL TALUK
                    BANGALORE URBAN DISTRICT - 560105
                    REPRESENTED BY ITS PROPRIETOR
                    SURESH K
                    S/O KRISHNAPPA
Digitally           AGED ABOUT 39 YEARS
signed by           INDUSTRIALIST
AMBIKA H B          RESIDING AT NO.81, 3RD CROSS
Location:           RAGHAVENDRA LAYOUT
High Court          BEGUR, BANGALORE - 560 068
of Karnataka                                                 ...APPELLANT
               (BY SRI. A.V GANGADHARAPPA, ADVOCATE)

               AND:
               1.   PANCHAYATH DEVELOPMENT OFFICER
                    HULIMANGALA GRAMA PANCHAYATH
                    HULIMANGALA
                    ANEKAL TALUK
                    BENGALURU URBAN DISTRICT - 560105
                                  -2-
                                            NC: 2024:KHC:40813-DB
                                             WA No. 1470 of 2024




2.   TAHSILDAR
     ANEKAL TALUK, ANEKAL
     BENGALURU URBAN DISTRICT - 562125

3.   SMT. B.V. PARIJATHA
     W/O RAVI
     AGED ABOUT 56 YEARS
     R/AT SARJAPURA, ANEKAL TALUK
     BENGALURU URBAN DISTRICT - 562125
                                                  ...RESPONDENTS

(SMT. NILOUFER AKBAR, ADDITIONAL GOVERNMENT ADVOCATE
 FOR RESPONDENT No.2)

    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS APPEAL,
SET ASIDE THE PORTION OF THE ORDER DATED 19/09/2024
PASSED IN WP NO.25157/2024 WHEREBY THE INTERIM ORDER
HAS BEEN REFUSED AND BE PLEASED TO GRANT INTERIM
ORDER AS PRAYED IN THE WRIT PETITION.

      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND

                        ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate Mr. A.V. Gangadharappa for the appellant

seeks permission to withdraw the appeal stating that he would opt

to approach learned Single Judge to press for interim relief.

NC: 2024:KHC:40813-DB

2. In view of the above, the writ appeal is disposed of as

withdrawn without expressing any opinion on merits. However,

liberty as prayed for is reserved.

Prayer for interim relief may be considered by learned Single

Judge as and when made in accordance with law and on merits.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

AHB