Sharath Kumar N S vs The State Of Karnataka
2025 Latest Caselaw 8000 Kant

Karnataka High Court

Sharath Kumar N S vs The State Of Karnataka on 3 September, 2025

                                            -1-
                                                    NC: 2025:KHC:34454-DB
                                                      WA No. 328 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                         PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                           AND
                             THE HON'BLE MR. JUSTICE C M JOSHI
                           WRIT APPEAL NO. 328 OF 2025 (GM-FOR)


               BETWEEN:

               1.   SHARATH KUMAR N S,
                    S/O LATE SIDDEGOWDA,
                    AGED ABOUT 29 YEARS,
                    NELAMAKANAHALLI VILLAGE, KIRUGAVAL HOBLI,
                    MALAVALLI TALUK
                    MANDYA DISTRICT - 571 430
                                                            ...APPELLANT
               (BY SRI. DINESH RAO N.,ADVOCATE)

Digitally      AND:
signed by
SUMATHY
KANNAN         1.   THE STATE OF KARNATAKA,
Location:           REPRESENTED BY ITS SECRETARY,
High Court          DEPARTMENT OF FOREST, M.S. BUILDING,
of Karnataka
                    BANGALORE 560 001

               2.   THE DEPUTY CONSERVATOR OF FOREST,
                    MANDYA DIVISION,
                    6TH CROSS, SUBASH NAGAR, MANDYA - 571401

               3.   THE RANGE FOREST OFFICER,
                    MALAVALLI RANGE,
                    MALAVALLI 571 430
                                -2-
                                       NC: 2025:KHC:34454-DB
                                          WA No. 328 of 2025


 HC-KAR



4.   ADDITIONAL CHIEF PRINCIPAL CONSERVATOR OF
     FOREST (FOREST CONSERVATION AND
     MANAGEMENT),
     ARANYA BHAVANA,
     18TH CROSS, MALLESHWARAM,
     BANGALORE-560003


                                            ...RESPONDENTS
(BY SRI. K.S. HARISH, GOVERNMENT ADVOCATE)

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER
DATED 05/02/2025 PASSED BY THE LEARNED SINGLE JUDGE
IN WP NO.3076/2025 IN SO FAR DENYING THE RELIEF OF
NOT PERMITTING THE APPELLANT TO RUN THE UNIT BY
NOT DIRECTING THE RESPONDENTS TO UNLOCK THE
MACHINERIES.

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

CORAM: HON'BLE MR. VIBHU BAKHRU ,CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C M JOSHI


                       ORAL JUDGMENT

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

1. The learned counsel appearing for the appellant seeks to

withdraw the present appeal.

NC: 2025:KHC:34454-DB

HC-KAR

2. The appeal is dismissed as withdrawn.

3. Pending application also stands disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

KS