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Sri H K Jayarama vs The Deputy Commissioner
2024 Latest Caselaw 25908 Kant

Citation : 2024 Latest Caselaw 25908 Kant
Judgement Date : 23 October, 2024

Karnataka High Court

Sri H K Jayarama vs The Deputy Commissioner on 23 October, 2024

                                         -1-
                                                  NC: 2024:KHC:42709-DB
                                                       WA No. 713 of 2024




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 23RD 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. 713 OF 2024 (KLR-RES)

             BETWEEN:
             1.   SRI H K JAYARAMA
                  S/O. LATE KALLAPPA
                  AGED ABOUT 58 YEARS
                  RESIDING AT NO. 143/1
                  HEGGONDANAHALLI VILLAGE
                  GUNJUR POST
                  SARJAPURA HOBLI
                  ANEKAL TALUK
                  BANGALORE DISTRICT - 562 125
                                                             ...APPELLANT
             (BY SRI. CHIKKANNA, ADVOCATE)

Digitally    AND:
signed by    1. THE DEPUTY COMMISSIONER
AMBIKA H B       BANGALORE URBAN DISTRICT
Location:        BANGALORE - 560 009
High Court
of Karnataka 2. THE ASSISTANT COMMISSIONER
                  BANGALORE SOUTH SUB-DIVISION
                  BANGALORE - 560 009

             3.   THE TAHSILDAR
                  ANEKAL TALUK, ANEKAL
                  BANGALORE URBAN DISTRICT - 562 106

             4.   SRI. J. SRINIVASAIAH
                  S/O. LATE JANARDHANAIAH
                  AGED ABOUT 67 YEARS
                            -2-
                                     NC: 2024:KHC:42709-DB
                                       WA No. 713 of 2024




5.   SRI. J. LAKSHMAN MURTHY
     S/O. LATE JANARDHANAIAH
     AGED ABOUT 64 YEARS

6.   SRI. J. SUBRAMANI
     S/O. LATE JANARDHANAIAH
     AGED ABOUT 59 YEARS

7.   SRI. J. MANJUNATH
     S/O. LATE JANARDHANAIAH
     AGED ABOUT 56 YEARS

8.   SRI. J. PADMANABH
     S/O. LATE JANARDHANAIAH
     AGED ABOUT 52 YEARS

9.   SMT. J. JAYALAKSHMI
     S/O. LATE JANARDHANAIAH
     AGED ABOUT 56 YEARS

     THE RESPONDENT NOS.4 TO 9 ARE
     R/AT GUNJUR VILLAGE
     GUNJUR POST
     VARTHUR HOBLI
     BANGALORE EAST TALUK
     BANGLAORE - 560 087
                                          ...RESPONDENTS

(SRI K.S.HARISH, AGA FOR RESPONDENT NOS.1 TO 3
 SRI E. VENKATARAMI REDDY, ADVOCATE FOR
 RESPONDENT NOS.4 TO 9)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE TOP
NOTED APPEAL BY SETTING ASIDE THE ORDER DATED 06/02/2024
PASSED BY LEARNED SINGLE JUDGE IN WP NO.3445/2024, AND
ALLOW THE SAID WP NO.3445/2024 AS PRAYED FOR.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -3-
                                          NC: 2024:KHC:42709-DB
                                            WA No. 713 of 2024




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. Chikkanna for the appellant tenders

memo dated 22.10.2024 stating that the appellant wants to

withdraw the appeal.

2. Memo is taken on record. Permission is granted to withdraw

the appeal.

3. The writ appeal is dismissed as withdrawn.

In view of dismissal of the appeal, the interlocutory

applications would not survive and they stand accordingly disposed

of.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE AHB

 
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