The State Of Karnataka vs Smt. Lakshmidevamma
2025 Latest Caselaw 5800 Kant

Karnataka High Court

The State Of Karnataka vs Smt. Lakshmidevamma on 19 August, 2025

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                                                   NC: 2025:KHC:32051-DB
                                                    WA No. 1085 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 19TH DAY OF AUGUST, 2025

                                        PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                          AND
                            THE HON'BLE MR. JUSTICE C M JOSHI
                          WRIT APPEAL NO. 1085 OF 2025 (S-RES)

               BETWEEN:

               1.   THE STATE OF KARNATAKA
                    REP. BY ITS SECRETARY TO GOVERNMENT,
                    DEPARTMENT OF REVENUE,
                    M.S. BUILDING,
                    BENGALURU 560 001.

               2.   THE DEPUTY COMMISSIONER,
                    RAMANAGARA DISTRICT,
                    RAMANAGARA 571 511.

               3.   THE TAHSILDAR,
Digitally
signed by           RAMANAGARA TALUK,
SRIDEVI S           RAMANAGARA DISTRICT 571 511.
Location:                                                  ...APPELLANTS
High Court
of Karnataka   (BY SRI. K.S. HARISH, GOVT ADVOCATE.,)

               AND:

               1.    SMT. LAKSHMIDEVAMMA
                     SINCE DECEASED BY HER LR'S

               1(a) SMT BRAMARA
                    D/O LATE C.R. GUNDAPPA,
                    AGED ABOUT 74 YEARS,
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                                          NC: 2025:KHC:32051-DB
                                           WA No. 1085 of 2025


HC-KAR



1(b) SMT. SHAKUNTALA
     D/O LATE C.R. GUNDAPPA,
     AGED ABOUT 73 YEARS,

1(c) SMT. INDIRA
     D/O LATE C.R. GUNDAPPA,
     AGED ABOUT 68 YEARS,

    ALL ARE RESIDING AT NO. 286,
    11TH MAIN ROAD, 6TH CROSS,
    HANUMANTHANAGAR,
    BENGALURU-560 019
                                              ...RESPONDENTS


     THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO MODIFY THE
ORDER DATED 27/01/2017 PASSED BY THE LEARNED SINGLE
JUDGE     IN   WRIT   PETITION     NO.33856/2015    (S-RES)   BY
CLARIFYING THE STAND OF THE STATE REGARDING THE
SAID ORDER NOT BEING TREATED AS THE PRECEDENT AND
& ETC.,

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


CORAM: HON'BLE MR. VIBHU BAKHRU ,CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C M JOSHI
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                                             NC: 2025:KHC:32051-DB
                                              WA No. 1085 of 2025


 HC-KAR




                          ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU,CHIEF JUSTICE)

1. The learned counsel for the appellants seeks to withdraw

the present appeal as he fairly states that there is no credible

ground for condoning the inordinate delay.

2. He however requests that it be clarified that the withdrawal of

the present appeal may not preclude the appellants from agitating

the questions involved.

3. We also clarify that the dismissal of the present appeal would

not be read as this court upholding the findings in regard to the

questions of law as raised by the appellants.

4. The appeal is dismissed as withdrawn. Pending interlocutory

application is also disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE SD