Sri N Ramanjinappa vs The State Of Karnataka on 31 August, 2012

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Karnataka High Court

Sri N Ramanjinappa vs The State Of Karnataka on 31 August, 2012

Bench: Anand Byrareddy

                               1




       IN THE HIGH COURT OF KARNATAKA AT
                    BANGALORE

      DATED THIS THE 31ST DAY OF AUGUST 2012

                             BEFORE

   THE HON'BLE MR. JUSTICE ANAND BYRAREDDY

  WRIT PETITION Nos.4779-4783 OF 2009 (LA-KIADB)

BETWEEN:

1. Sri. N. Ramanjinappa,
   S/o. late Narayanappa,
   Aged about 40 years,
   Residing at B.K. Halli,
   Jala Hobli,
   Bangalore North Taluk.

2. Sri. Pillamunishamappa,
   S/o. late Ramappa,
   Aged about 65 years,
   Residing at B.K. Halli,
   Jala Hobli,
   Bangalore North Taluk.

3. Sri. Venkatesha,
   S/o. late Nagappa,
   Aged about 40 years,
   Residing at B.K. Halli,
   Jala Hobli,
   Bangalore North Taluk.
                              2




4. Sri. Govinda,
   S/o. late Mugappa,
   Aged about 48 years,
   Residing at B.K. Halli,
   Jala Hobli,
   Bangalore North Taluk.

5. Smt. Mariyamma,
   W/o. late Chikka Muniyappa,
   Aged about 58 years,
   Residing at B.K. Halli,
   Jala Hobli,
   Bangalore North Taluk.                   ... PETITIONERS

(By Shri V. Lakshminarayana, Advocate)

AND:

1. The State of Karnataka,
   Represented by Secretary,
   Department of Industries
   And Commerce, M.S. Building,
   Bangalore-560 001.

2. The Karnataka State Industrial
   Area Development Board,
   V.I.T.C. Building, Nrupathunga Road,
   Bangalore-560 001,
   Represented by its Chief
   Executive Officer & Member.

3. The Special Land Acquisition Officer,
   Karnataka Area Industrial Development,
   No.2/3, 1st Cross, Khenye Building,
   3rd Floor, Gandhinagar,
                                  3




   Bangalore.
4. ITASCA Software Development
   Private Limited,
   No.20, 18th Cross,
   8th Main, Malleswaram,
   Bangalore-560 003,
   Represented by its
   Managing Director.                       ...RESPONDENTS

(By Shri Shivaprabhu S. Hiremath, Advocate for Respondents 2
and 3, Shri K. Krishna, Additional Government Advocate for
Respondent No.1, Shri C.M. Poonacha, Advocate for
Respondent No.4)

                             *****
       These Writ Petitions are filed under Articles 226 and 227
of the Constitution of India praying to quash the preliminary
notification dated 25.11.2006 produced at Annexure-"B" and
the final notification dated 27.07.2007 produced at Annexure-
"F" as one without jurisdiction, arbitrary, and violative of
Articles 14, 19(1)(g) and 21 of the Constitution of India, and
etc.

       These Writ Petitions coming on for Final Hearing, this
day, the court made the following:

                            ORDER

The learned counsel for the petitioners would submit that the matter is in a state of flux and that the entire project is under the investigation of the Lokayukta and therefore, he seeks 4 permission to withdraw the petitions with liberty to renew the same at a later point of time.

Without going into the several controversies that are raised, the petitioners are permitted to withdraw the petitions. The interim order granted stands dissolved. All contentions are left open.

Sd/-

JUDGE KS

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