Karnataka High Court
State Of Karnataka vs Ravi Kumar K.P on 24 January, 2022
Author: B. Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY, 2022
PRESENT
THE HON'BLE MR. JUSTICE B. VEERAPPA
AND
THE HON'BLE Mrs. JUSTICE M.G. UMA
WRIT APPEAL NO.1361/2021 (GM-RES)
BETWEEN:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF LAND REVENUE,
M.S. BUILDING,
BENGALURU - 560 001.
2. THE COMMISSIONER,
LAND SURVEY REVENUE
SETTLEMENT AND LAND RECORDS
DEPARTMENT, K.R. CIRCLE,
BENGALURU - 560 001
3. THE STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF LAW AND
PARLIAMENTARY AFFAIRS,
VIDHANA SOUDHA,
BENGALURU - 560 001
4. THE DIRECTOR OF LAND SURVEY,
REVENUE SETTLEMENT AND LAND
RECORDS, RAMANAGARA
2
DISTRICT, RAMANAGARA - 562 159
5. THE DIRECTOR, LAND SURVEY
SETTLEMENT AND LAND RECORDS,
H.D. KOTE, KARNATAKA - 571 114
... APPELLANTS
(BY SRI. VIJAYKUMAR PATIL, AGA)
AND:
1. RAVI KUMAR K.P. S/O.
PUTTASHETTY,
AGED ABOUT 43 YEARS,
KUMBARAHALLI,
HEMMARAGALA POST,
NANJANAGUDU - 571 312
2. MAHESH S/O LATE SHAMBHANAIAK,
AGED ABOUT 44 YEARS,
R/AT HEGGADADEVANA KOTE
TALUK, METIKUPPE POST,
SIDDAPURA, MYSURU - 571 114.
... RESPONDENTS
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT AACT PRAYING TO 1. ALLOW THE
WRIT APPEAL.
2. MODIFY THE ORDER PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION NO. 5585/2021 ( GM-RES) DATED
19.03.2021 TO THE EXTENT OF DIRECTING THE RESPONDENT
NO. 1 TO UNDERGO TRAINING AND PASS EXAMS.
3. GRANT SUCH OTHER RELIEFS AS THIS HON'BLE COURT
DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF THE CASE.
THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, THROUGH VIDEO CONFERENCE B.VEERAPPA J.,
DELIVERED THE FOLLOWING:
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JUDGMENT
Sri. Vijaykumar.A.Patil, learned Additional Government Advocate for the appellants filed a memo dated 24.01.2022, seeking to dismiss the writ appeal as not pressed, stating that the order dated 19.03.2021 passed by the learned Single Judge has been complied.
Memo is placed on record.
Accordingly, writ appeal is dismissed as not pressed.
Sd/-
JUDGE Sd/-
JUDGE SMJ