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Karnataka High Court

Shivamma D/O Eranna vs State Of Karnataka & Ors on 24 March, 2017

Author: Rathnakala

Bench: Rathnakala

                           1




            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

         DATED THIS THE 24TH DAY OF MARCH, 2017

                        BEFORE

          THE HON'BLE MRS. JUSTICE RATHNAKALA

     WRIT PETITION NOS.201058-201059/2017 (LA-RES)

BETWEEN:

SHIVAMMA D/O ERANNA
AGE: 40 YEARS OCC: AGRICULTURE
R/O: VILLAGE BHUTPUR, TQ: CHINCHOLI
DIST: KALABURAGI-585307.                 ... PETITIONER

(BY SMT.HEMA.L.KULAKARNI, ADVOCATE)
AND:
1.     STATE OF KARNATAKA
       DEPARTMENT OF PUBLIC WORKS
       M.S.BUILDING,
       BANGALORE-560001.
2.     THE CHIEF ENGINEER
       PUBLIC WORKS DEPARTMENT AND
       INLAND WATER TRANSPORT DEPARTMENT
       BANGALORE-560001.
3.     THE CHIEF ENGINEER
       CHIEF ENGINEER CONSTRUCTION
       & BUILDING (NORTH) DHARWAD-580001.
4.     THE SUPERINTENDENT ENGINEER
       PUBLIC WORKS DEPARTMENT AND
       INLAND WATER TRANSPORT DEPARTMENT
       CIRCLE, KALABURAGI-585103.
                             2




5.    THE EXECUTIVE ENGINEER
      PUBLIC WORKS DEPARTMENT AND
      INLAND WATER TRANSPORT DEPARTMENT
      DIVISION SEDAM-585222.
6.    THE SUPERINTENDENT ENGINEER
      TALUKA PANCHAYAT
      SEDAM-585222.
7.    THE SUPERINTENDENT ENGINEER
      TALUKA PANCHAYAT
      CHINCHOLI-585307.
8.    THE EXECUTIVE ENGINEER
      TALUKA PANCHAYAT
      SEDAM-585222.
9.    THE EXECUTIVE ENGINEER
      TALUKA PANCHAYAT
      CHINCHOLI-585307.
10.   THE DEPUTY COMMISSIONER
      KALABURAGI-585101.                 ... RESPONDENTS

(BY SRI.SHIVAPUTRA.S.UDBALKAR, HCGP FOR R1 TO 5 & 10)

      THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
A WRIT OF MANDAMUS DIRECTING THE RESPONDENTS NOT
TO LAY ROAD PASSING THROUGH THE LAND OF PETITIONER
BEARING SY.NO.187 MEASURING 1 ACRE 3 GUNTAS AND
SY.NO.188/D   MEASURING    26   GUNTAS   BOTH   SITUATED

BHUTPUR TQ: CHINCHOLI DIST: KALABURAGI WITHOUT
FOLLOWING DUE PROCESS OF LAW AND ETC.,
      THESE   PETITIONS   COMING   ON    FOR   HEARING   -
INTERLOCUTORY APPLICATION, THIS DAY, THE COURT MADE
THE FOLLOWING:
                               3




                          ORDER

Petitioner is present before this Court.

Learned counsel for the petitioner filed a memo seeking withdrawal of the petitions along with affidavit of petitioner.

Accordingly, petitions are dismissed as withdrawn.

Sd/-

JUDGE KJJ