Commissioner vs C A Suresha
2025 Latest Caselaw 10258 Kant

Karnataka High Court

Commissioner vs C A Suresha on 14 November, 2025

                                          -1-
                                                    NC: 2025:KHC:46629-DB
                                                      WA No. 668 of 2025


             HC-KAR



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 14TH DAY OF NOVEMBER, 2025

                                       PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                          AND
                        THE HON'BLE MR. JUSTICE C.M. POONACHA
                          WRIT APPEAL NO. 668 OF 2025 (LB-RES)
            BETWEEN:

            COMMISSIONER
            SHIVAMOGGA MAHANAGARA PALIKE,
            SHIVAMOGGA-577201.
                                                             ...APPELLANT
            (BY SRI. A V GANGADHARAPPA., ADVOCATE)
            AND:

            1.   C A SURESHA
                 S/O LATE C M ANEPA,
                 AGED ABOUT 57 YEARS,
                 PROPRIETOR,
                 BHAVANI RICE MILL, SEEGEHATTI,
                 O T ROAD, SHIVAMOGGA-577201.
Digitally
signed by   2.   STATE OF KARNATAKA
NIRMALA          REPRESENTED BY PRINCIPAL SECRETARY,
DEVI             URBAN DEVELOPMENT DEPARTMENT,
Location:        VIKASA SOUDHA,
HIGH             BENGALURU-560001.
COURT OF
KARNATAKA
            3.   DIRECTOR OF MUNICIPAL ADMINISTRATION
                 P B NO.5251, 9TH FLOOR,
                 VISHWESHWARAIAH TOWER,
                 DR AMBEDKAR ROAD,
                 BENGALURU-560001.
                                                         ...RESPONDENTS
            (BY SRI. P.N.HARISH., ADVOCATE FOR R1;
                SMT. NAMITHA MAHESH, AGA FOR R2 & R3)
                                  -2-
                                            NC: 2025:KHC:46629-DB
                                              WA No. 668 of 2025


 HC-KAR



     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THIS APPEAL, SET ASIDE
THE ORDER DATED 3/6/2024 PASSED IN WP No. 2312/2024 AND BE
PLEASED TO DISMISS THE WRIT PETITION WITH COSTS, IN THE
INTEREST OF JUSTICE.

      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. POONACHA


                          ORAL JUDGMENT

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

1. Learned counsel appearing for the appellant seeks to withdraw

the present appeal.

2. The present appeal is, accordingly, dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

BS