Karnataka High Court
Shri Chandrashekar Poojary vs The State Of Karnataka on 30 July, 2013
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF JULY, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.23748/2013 (SC/ST)
BETWEEN:
SHRI CHANDRASHEKAR POOJARY
S/O LATE KRISHNA POOJARY
AGED ABOUT 54 YEARS
R/AT GURURAJA STORE
LEMINA CROSS, NITTE
NITTE VILLAGE AND POST
KARKALA TALUK - 574 104.
... PETITIONER
(BY SRI A.K.VASANTH, ADV. FOR
M/S. A.K.VASANTH AND M.K.GIRISH ASSTS, ADVS.)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF REVENUE
M.S.BUILDING
BANGALORE - 570 001.
2. THE DEPUTY COMMISSIONER
UDUPI DISTRICT
UDUPI - 576 101.
3. THE ASSISTANT COMMISSIONER
KUNDAPURA SUB-DIVISION
KUNDAPURA - 576 101.
2
4. THE TAHSILDAR
KARKALA TALUK
KARKALA
UDUPI DISTRICT - 576 101.
5. SRI KUTTI MERA
S/O LATE BASAVA MERA
AGED ABOUT 40 YEARS
R/AT YELIKAN DARKAS
NITTE VILLAGE AND POST
KARKALA TALUK - 574 104.
... RESPONDENTS
(BY SRI M.G.ANJANAMURTHY, HCGP FOR R1-4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED ORDER/ENDORSEMENT PASSED
BY THE DEPUTY COMMISSIONER, UDUPI DISTRICT - R2
HEREIN DATED 24.5.2013 VIDE ANNX-J AND ETC.,
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner seeks permission to withdraw the writ petition and prefer an appeal under Section 49 of the Karnataka Land Revenue Act before the competent authority. Submission of learned counsel is recorded. 3
Writ petition is disposed of as withdrawn. Liberty is reserved to the petitioner to avail the statutory remedy against the impugned decision, in accordance with law.
Sd/-
JUDGE ca