Smt. G. Manjula vs The State Of Karnataka
2024 Latest Caselaw 25605 Kant

Karnataka High Court

Smt. G. Manjula vs The State Of Karnataka on 28 October, 2024

                                                -1-
                                                         NC: 2024:KHC:43416-DB
                                                            WA No. 1148 of 2024




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH 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. 1148 OF 2024 (S-TR)

                   BETWEEN:
                   1.   SMT. G. MANJULA,
                        W/O SRI S. M. ANJIN KUMAR,
                        AGED ABOUT 45 YEARS,
                        WORKING AS CHIEF OFFICER,
                        TOWN MUNICIPAL COUNCIL,
                        KUNIGAL, TUMKURU DISTRICT-572130.
                                                                      ...APPELLANT
                   (BY SRI SHIVCHARAN R, ADVOCATE)

                   AND:
                   1.   THE STATE OF KARNATAKA,
                        REPRESENTED BY ITS
                        PRINCIPAL SECRETARY
                        DEPARTMENT OF URBAN DEVELOPMENT
Digitally signed
by VALLI                VIKASA SOUDHA
MARIMUTHU               DR. B. R. AMBEDKAR VEEDHI
Location: High          BANGALORE 560001.
Court of
Karnataka
                   2.   DIRECTOR OF MUNICIPAL ADMINISTRATION,
                        V. V. TOWERS,
                        DR. B. R. AMBEDKAR ROAD
                        BANGALORE-560001

                   3.   DEPUTY COMMISSIONER,
                        TUMKUR DISTRICT
                        TUMKUR 572130.
                                -2-
                                         NC: 2024:KHC:43416-DB
                                          WA No. 1148 of 2024




4.   SRI. P. SHIVAPRASAD,
     S/O LATE PUTTARAJU,
     AGED ABOUT 54 YEARS,
     WORKING AS
     COMMUNITY AFFAIRS OFFICER
     PATTANA PANCHAYAT,
     TURUVEKERE-572227.
                                               ...RESPONDENTS
(SRI K.S. HARISH, AGA FOR R1 TO R3;
 SMT. SIRI R, ADVOCATE FOR C/R4)


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 22ND JULY, 2024 PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN WRIT
PETITION No. 19144 OF 2024, ANNEXURE-A.

      THIS WRIT APPEAL COMING ON FOR ORDERS 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. R. Shivcharan for the appellant stated

that memo for withdrawal dated 21.09.2024 is filed, which is on

record.

NC: 2024:KHC:43416-DB

2. Permission is granted to withdraw the appeal.

3. In view of the memo, the writ appeal is dismissed as

withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

VBS