Karnataka High Court
Subhas Alias S R Patil vs State Of Karnataka on 13 January, 2023
Author: Prasanna B. Varale
Bench: Prasanna B. Varale
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JANUARY, 2023
PRESENT
THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
WRIT PETITION NO.8547 OF 2022 (GM-MM-S)
BETWEEN:
SUBHAS ALIAS S.R.PATIL
S/O RAMAPPA @
RAMANAGOUDA PATIL
AGED ABOUT 50 YEARS
OCCUPATION: SAND MINING CONTRACTOR
R/O SIDDRAMESHWAR NAGAR
WARD NO.7
MUDHOL-587 313
BAGALKOT DISTRICT
... PETITIONER
(BY SRI JAYARAMA BHATT .S, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY/
COMMISSIONER
PUBLIC WORKS, PORTS AND INLAND
WATER TRANSPORT DEPARTMENT
VIKASA SOUDHA
DR. AMBEDKAR VEEDHI
BENGALURU-560 001
2. THE CHIEF ENGINEER
PUBLIC WORKS DEPARTMENT
(C & B) NORTH
DHARWAD-580 008
3. THE SUPERINTENDING ENGINEER
PUBLIC WORKS, PORTS AND INLAND
WATER TRANSPORT DEPARTMENT
BAGALKOT-587 101
4. THE EXECUTIVE ENGINEER
PUBLIC WORKS, PORTS AND INLAND
WATER TRANSPORT DEPARTMENT
BAGALKOT-587 101
5. THE ASSISTANT EXECUTIVE ENGINEER
PUBLIC WORKS, PORTS AND INLAND
WATER TRANSPORT DEPARTMENT
HUNGUND TALUK
BAGALKOT DISTRICT-587 118
... RESPONDENTS
(BY SRI S.S. MAHENDRA, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT IN THE NATURE OF MANDAMUS
COMMANDING THE RESPONDENT-AUTHORITIES TO
COMPLY WITH THE ORDER DATED 08.03.2021 PASSED BY
THIS COURT IN W.P.NO.104437/2018 PRODUCED AS PER
ANNEXURE-C AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
Issue notice. The learned Additional Government Advocate accepts notice for the respondents.
2. After arguing the matter for some time, the learned counsel for the petitioner prays for withdrawal of the petition with liberty to the petitioner to take appropriate proceedings as available in law.
3. Accordingly, the writ petition is disposed of as withdrawn with liberty as prayed.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE bkv