Karnataka High Court
Irawwa Irappa Kamatagi vs The Deputy Commissioner on 11 December, 2020
IN THE HIGH COURT OF KARNATAKA
DHARWAD BEN CH
DATED THIS THE 11 T H DAY OF DECEMBER, 2020
BEFORE
THE HON'BLE MR.J USTICE AS HOK S. KINAGI
W.P.No.105430/2014 (GM-RES)
BETWEEN
1 . IRAWWA IRAPPA KAMATAGI @ AMBIGER
AGE: 55 YEARS, OCC: HOUSEWIFE,
R/O. AT MUCHAKANDI,
TQ AND DIST: BAGALKOT.
2. KALAVVA PARASAPPA WALIKAR
AGE: 50 YEARS, OCC: HOUSEWIFE,
R/O. AT MUCHAKANDI,
TQ AND DIST: BAGALKOT.
3. KALINGAPPA DHARMAPPA KAMATAGI,
AGE: 58 YEARS, OCC:
R/O. AT MUCHAKANDI,
TQ AND DIST: BAGALKOT.
4. RAMAPPA DHARMAPPA KAMATAGI,
AGE: 60 YEARS, OCC:
R/O. AT MUCHAKANDI,
TQ AND DIST: BAGALKOT.
5. YEMANAWWA LAKSHMAPPA KAMATATI,
AGE: 59 YEARS, OCC: HOUSEWIFE,
R/O. AT MUCHAKANDI,
TQ AND DIST: BAGALKOT.
.....PETITIONERS
(BY SRI ANAND.R.KOLLI, ADV.)
-2-
AND
1. THE DEPUTY COMMISSIONER,
BAGALKOT.
2. THE DEPUTY DIRECTOR OF
LAND RECORDS ( DDLR)
BAGALKOT.
3. THE SPECIAL LAND ACQUISITION OFFICER,
BTDA, BAGALKOT TOWN DEVELOPMENT
AUTHORITY, BAGALKOT.
4. BAGALKOT TOWN DEVELOPMENT AUTHORITY
R/BY THE CHIEF ENGINEER,
BAGALKOT.
.....RESPONDENTS
(BY SRI VINAYAKA S KULKARNI, AGA FOR R1-R3
R-4 SERVED)
THIS PETITION FILED UNDER ARTICLE 226 AND 227 OF
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS No.1 AND 2 AUTHORITY TO IDENTIFY THE
EXACT LOCATION OF LAND BEARING SURVEY No.207/P OF
MUCHAKANDI VILLAGE OF BAGALKOT TALUKA AS PER THE SALE
DEED VIDE ANNEXURE-A AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners has filed a memo seeking permission to withdraw the writ petition.
-3-2. Memo is placed on record. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Naa