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Karnataka High Court

Sri. Muddaiah vs The State Of Karnataka on 28 March, 2019

Author: S.Sunil Dutt Yadav

Bench: S. Sunil Dutt Yadav

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28th DAY OF MARCH 2019

                             BEFORE

     THE HON'BLE MR. JUSTICE S. SUNIL DUTT YADAV

        WRIT PETITION No.52130/2016 (SCST)

Between:

1.     Sri. Muddaiah,
       Since dead by his LRs.

       1(a). Smt. Gangamma,
       Since dead by her LRs.

       Petitioners No.1(c), (d), (e), (f) &
       (g) are on records.

1(b). Sri. Bylanjanappa,
      Since dead by his LRs

       1(b)(i). Smt. Lakshmamma,
               W/o. Late Bylanjanappa,
               Aged about 45 years,

       1(b)(ii). Sri. Umesh,
               S/o. Late Bylanjanappa,
               Aged about 29 years

       1(b)(iii) Smt. Bhagya,
               D/o. Late bylanjanappa,
               Aged about 46 years.

       1(c). Smt. Venkatalakshmamma
             D/o. Late. Muddaiah,
             Aged about 46 years
                                  2


       1(d). Sri. B.M. Gangabylappa,
             S/o. Late Muddaiah,
             Aged about 44 years

       1(e). Sri. Honnaraju,
             S/o. Late Muddaiah,
             Aged about 40 years

       1(f).   Sri. Ramanjinappa
               S/o. Late Muddaiah,
               Aged about 38 years

       1(g). Sri. Bylappa,
             S/o. Late Muddaiah,
             Aged about 35 years

               All are residing at
               Jyothi Nagar, Vajarahalli Village,
               Kasaba Hobli,
               Nelamangala Taluk.                   ... Petitioners

(By Sri Thimmaiah K.H., Advocate)

And:

1.     The State of Karnataka
       Rep. by its Principal Secretary,
       Revenue Department,
       Vikas Soudha,
       Ambedkar Veedi,
       Bengaluru - 01.

2.     The Deputy commissioner
       Bangalore Rural District
       Podiam Block,
       Bengaluru - 01

3.     The Assistant Commissioner,
       Doddaballapura Sub Division,
       Doddaballapura
                               3


      Bangalore Rural District - 561 203.

4.    Sri. G. C. Hanumaiah,
      S/o. Late Chowdappa,

5.    Sir. Anjinappa,
      S/o. Late G.C. Hanumaiah

      Respondent Nos.4 and 5 are
      Residing at Gejjagadahalli Village,
      Dasanapura Hobli,
      Bengaluru North Taluk 562 123.        ... Respondents

(By Smt. Savithramma, HCGP for R1 to R3)


      This Writ Petition is filed under Articles 226 and 227
of the Constitution of India, praying to quash the
Annexure - H vide the order in case No.PTCL (Ne)SR
11/2006-07 dtd:21.05.2007 passed by the R-3 and the order
in case No.LND.SC.ST(A)29/2009-10 dtd: 05.08.2014 passed
by the R-2 at Annexure - J.

      This Writ Petition coming on for Orders this day, the
Court made the following:

                          ORDER

Learned counsel for the petitioners has filed a memo stating that they seek permission to withdraw the petition.

2. In light of the memo filed, the petitioners are permitted to withdraw the writ petition.

4

Accordingly, the writ petition is disposed of.

3. In light of the order, no steps are required to be taken as regard deceased respondent No.4.

Sd/-

JUDGE KTY