The Commissioner vs Sri Somanna Alias Kempashetty
2025 Latest Caselaw 8517 Kant

Karnataka High Court

The Commissioner vs Sri Somanna Alias Kempashetty on 17 September, 2025

                                                 -1-
                                                          NC: 2025:KHC:37030-DB
                                                           WA No. 1458 of 2024


                   HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 17TH 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. 1458 OF 2024 (LB-RES)
                   BETWEEN:

                   THE COMMISSIONER,
                   KARNATAKA HOUSING BOARD,
                   KAVERI BHAVAN,
                   K.G. ROAD, BENGALURU-560 009.
                                                                     ...APPELLANT
                   (BY SRI H L PRADEEP KUMAR, ADVOCATE)

                   AND:

                   1. SRI SOMANNA ALIAS KEMPASHETTY,
                      S/O SRI REVANNA,
                      AGED ABOUT 44 YEARS,
                      C/O. SANNEGOWDA,
                      R/AT NO. 174/A, 1ST MAIN ROAD,
Digitally signed
by NANDINI R          KAMALANAGAR, BENGALURU-560 079 .
Location: HIGH
COURT OF           2. THE STATE OF KARNATAKA,
KARNATAKA             DEPARTMENT OF HOUSING,
                      VIKASA SOUDHA, BENGALURU-560 001.
                      REP. BY ITS SECRETARY.
                                                                ...RESPONDENTS
                   (BY MRS. NAMITHA MAHESH B.G, AGA FOR R-2)

                        THIS WRIT APPEAL IS FILED U/S 4 OF THE HIGH COURT
                   ACT,1961 PRAYING TO SET ASIDE THE ORDERS DATED 18.04.2024
                   IN WP No. 5003/2024 (LB-RES) PASSED BY THE LEARNED SINGLE
                   JUDGE AND DISMISS THE WRIT PETITION WITH COSTS
                   THROUGHOUT IN THE INTEREST OF JUSTICE AND EQUITY.
                                     -2-
                                               NC: 2025:KHC:37030-DB
                                                  WA No. 1458 of 2024


 HC-KAR



      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


                              ORAL JUDGMENT

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

1. Learned counsel appearing for the appellant seeks to

withdraw the present appeal and filed a memo to that effect.

2. Hence, the appeal is dismissed as withdrawn.

3. Pending applications are disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE NR/-