Mr.Sudarshan Nayak vs The Competent Authority
2025 Latest Caselaw 2241 Kant

Karnataka High Court

Mr.Sudarshan Nayak vs The Competent Authority on 4 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                     NC: 2025:KHC:30080
                                                    MSA No. 163 of 2025


              HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF AUGUST, 2025

                                       BEFORE
                       THE HON'BLE MR. JUSTICE V SRISHANANDA
                   MISCELLANEOUS SECOND APPEAL NO. 163 OF 2025
              BETWEEN:

                    MR.SUDARSHAN NAYAK
                    S/O. LATE RAMACHANDRA NAYAK,
                    AGED ABOUT 70 YEARS,
                    R/AT BOLUR KATTE,
                    MANAGALURU - 575 004.
                                                           ...APPELLANT
              (BY SRI. DHANANJAY KUMAR, ADVOCATE)

              AND:

              1.    THE COMPETENT AUTHORITY
                    ADDITIONAL DIRECTOR OF FISHERIES,
                    MALPE, UDUPI - 576 108.

              2.    THE FISHERIES DEPARTMENT,
Digitally           REPRESENTED BY ASST. DIRECTOR
signed by R         OF FISHERIES (JNR SCALE),
MANJUNATHA
                    BUNDER, MANGALURU - 575 001.
Location:
HIGH COURT                                              ...RESPONDENTS
OF
KARNATAKA          THIS MSA IS FILED UNDER ORDER XLIII RULE 1 (U) OF
              CPC, AGAINST THE JUDGMENT AND DECREE DATED
              28.06.2025 PASSED IN MA.NO.13/2025 ON THE FILE OF THE II
              ADDITIONAL     DISTRICT    AND     SESSIONS      JUDGE,
              D.K.MANGALURU, DISMISSING THE APPEAL FILED UNDER
              SECTION 10 OF THE KARNATAKA PUBLIC PREMISES (EVICTION
              OF UNAUTHORIZED OCCUPANTS) ACT, 1974.

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
              JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                  -2-
                                                NC: 2025:KHC:30080
                                               MSA No. 163 of 2025


 HC-KAR



CORAM:     HON'BLE MR. JUSTICE V SRISHANANDA


                           ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal, which reads as

under:

"The counsel for the Appellant most respectfully prays this Hon'ble Court may kindly be pleased to permit the Appellant to withdraw the above petition and liberty may be reserved to file a fresh petition in the interest of justice & equity."

2. Placing the memo on record, the appeal is

dismissed as withdrawn with liberty as prayed for.

Sd/-

(V SRISHANANDA) JUDGE

KA

CT: BHK