K.R. Manjula vs The Commissioner
2025 Latest Caselaw 1815 Kant

Karnataka High Court

K.R. Manjula vs The Commissioner on 29 July, 2025

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                     NC: 2025:KHC:29221
                                                     MSA No. 52 of 2025


              HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 29TH DAY OF JULY, 2025

                                       BEFORE
                       THE HON'BLE MR. JUSTICE V SRISHANANDA
                   MISCELLANEOUS SECOND APPEAL NO. 52 OF 2025


              BETWEEN:

                    K.R. MANJULA
                    D/O. LATE. RANGACHAR.T.S.
                    W/O. VENKATESH,
                    AGED ABOUT 42 YEARS,
                    R/O. 2ND CROSS, VINBONAGAR
                    B.H. ROAD, TUMAKURU - 572 101.
                                                           ...APPELLANT
              (BY SRI. ANJANEYA, ADVOCATE)

              AND:

              1.    THE COMMISSIONER,
                    TUMAKURU CITY CORPORATION
                    TUMAKURU - 572 101.
Digitally
signed by R
MANJUNATHA    2.    SHIVAKUMAR
Location:           S/O. GURUSIDDAPPA,
HIGH COURT
OF                  AGED ABOUT 53 YEARS,
KARNATAKA
                    R/O. 2ND CROSS,
                    VINOBNAGARA,
                    B.H. ROAD,
                    TUMAKURU - 572 101.
                                                        ...RESPONDENTS
                  THIS MSA IS FILED UNDER SECTION 54(2) OF THE LAND
              ACQUISITION ACT, 1984, PRAYING TO SETTING ASIDE THE
                               -2-
                                            NC: 2025:KHC:29221
                                            MSA No. 52 of 2025


HC-KAR



IMPUGNED    ORDER    DATED   12.12.2024, PASSED IN
MA.NO.8/2024, ON THE FILE OF THE LEARNED IST
ADDITIONAL SENIOR CIVIL JUDGE, AT TUMAKURU, IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR. JUSTICE V SRISHANANDA


                      ORAL JUDGMENT

Heard on I.A.Nos.3 and 4/2025.

2. The same are allowed in view of the memo

being filed by the learned counsel for the appellant seeking

to withdraw the appeal with liberty to file appropriate

proceedings.

3. Memo reads as under:

"I, the undersigned counsel for the Appellant by mistake & have filed above appeal. Hence, I am withdraw the above appeal, kindly liberty may be granted to file the fresh W.P (GM-CPC) in the interest of justice and equity."

4. Placing the memo filed by learned counsel for

the appellant on record, this appeal is dismissed with

liberty as prayed for.

NC: 2025:KHC:29221

HC-KAR

5. Time spent in this appeal, shall be excluded for

the purpose of computing the period of limitation under

Section 14 of the Limitation Act. Hence, following;

ORDER

Appeal is dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

AMM