Sri. Lokesh. V. S vs The State Of Karnataka
2025 Latest Caselaw 4602 Kant

Karnataka High Court

Sri. Lokesh. V. S vs The State Of Karnataka on 3 March, 2025

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                                                     NC: 2025:KHC:8955-DB
                                                     WP No. 1951 of 2025




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 3RD DAY OF MARCH, 2025

                                        PRESENT
                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                          AND
                           THE HON'BLE MR JUSTICE M.I.ARUN
                       WRIT PETITION NO. 1951 OF 2025 (LB-RES PIL)
               BETWEEN:

               1.   SRI. LOKESH V.S.
                    S/O SRI. SHIVALINGEGOWDA H.S.
                    AGED ABOUT 31 YEARS
                    R/OF JPM LAYOUT, HALAGUR
                    MALAVALLI TALUK
                    MANDYA DISTRICT-571 421
                                                           ...PETITIONER
               (BY SRI. K.ABHINAV ANAND, ADVOCATE)

               AND:
Digitally
signed by H    1.   THE STATE OF KARNATAKA
K HEMA
                    REPRESENTED BY ITS
Location:
High Court          ADDL. CHIEF SECRETARY TO GOVT.
of Karnataka        RURAL DEVELOPMENT DEPARTMENT
                    AND PANCHAYATH RAJ
                    KARNATAKA STATE GOVT. SECRETARIAT
                    VIKASA SODUHA, BENGALURU -560 001

               2.   THE COMMISSIONER
                    RURAL DEVELOPMENT DEPARTMENT
                    AND PANCHAYATH RAJ
                    GANDHINAGAR 1ST CROSS
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                                     NC: 2025:KHC:8955-DB
                                      WP No. 1951 of 2025




     BENGALURU-560 009

3.   THE CHIEF EXECUTIVE OFFICER
     RURAL DEVELOPMENT DEPARTMENT
     AND PANCHAYATH RAJ
     MANDYA DISTRICT, MANDYA -571 401

4.   THE EXCUTIVE OFFICER
     RURAL DEVELOPMENT DEPARTMENT
     AND PANCHAYATH RAJ
     MALAVALLI TALUK
     MALAVALLI, MANDYA -571 430

5.   THE PANCHAYATHA DEVELOPMENT OFFICER
     H. BASAVAPURA GRAM PANCHAYATH
     HALAGUR HOBLI, MALAVALLI TALUK
     MANDYA DISTRICT -571 421

6.   SMT. BASURAJAMMA
     D/O SMT. PARVATHAMMA
     AGED ABOUT 70 YEARS
     R/OF GANESHA TEMPLE STREET
     HALAGURU, MALAVALLI TALUK
     MANDYA DISTRICT -571 421
                                         ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1 TO R4)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF CONSTITUTION OF INDIA R/W RULE 14(1) OF THE
HIGH    COURT    OF    KARNATAKA       (PUBLIC  INTEREST
LITIGATION) RULES, 2018 PRAYING TO ISSUE A WRIT OF
MANDAMUS AGAINST RESPONDENT NOS.1 TO 5 DIRECTING
THEM TO DIRECT THE 6TH RESPONDENT TO COMPLY THE
REQUIREMENTS AS CONTEMPLATED IN TECHNICAL
APPROVAL                      ORDER                     IN
No.JAM.NI.MAI/NA.YO(1)/VI.NA.A/08/2015-16 DATED 24.04.2015
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                                             NC: 2025:KHC:8955-DB
                                             WP No. 1951 of 2025




AS PER ANNEXURE-C WITHIN A REASONABLE PERIOD LIKE 6
MONTHS AND ETC.

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

CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE M.I.ARUN


                         ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate for the petitioner in course of the hearing

seeks permission to withdraw the petition.

The writ petition is dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(M.I.ARUN) JUDGE PGG