Karnataka High Court
Sri.Cyril S/O. Santwan Mahade vs The Joint Director on 12 January, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2024:KHC-D:751
WP No. 114504 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 12TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 114504 OF 2019 (KLR-RR/SUR)
BETWEEN:
1. SRI. CYRIL S/O. SANTWAN MAHADE,
AGE: 62 YEARS, OCC: BUSINESS,
R/O : A-4, RAVI SWAGAT,
CHS JAVALKAR MARG,
BANDOR VILLAGE (EAST),
NAR RUCHAN APARTMENT,
MUMBAI-400042.
2. SRI. SUBASH S/O. SANTWAN MAHADE,
AGE: 59 YEARS, OCC: BUSINESS,
R/O : A-4, RAVI SWAGAT,
CHS JAVALKAR MARG,
BANDOR VILLAGE (EAST),
NAR RUCHAN APARTMENT,
MUMBAI-400042.
...PETITIONERS
(BY SRI. PRAKASH ANDANIMATH & SRI. SUNIL DESAI, ADVOCATES)
AND:
YASHAVANT
NARAYANKAR 1. THE JOINT DIRECTOR,
LAND RECORDS CITY SURVEY,
Digitally
signed by
NORTH ZONE, BELAGAVI-590003.
YASHAVANT
NARAYANKAR
2. ASSISTANT DIRECTOR OF LAND REVENUE,
CITY SURVEY OFFICE, MINI VIDHAN SOUDHA,
HUBBALLI-580028.
3. SRI. VENKARADDI S/O. RANGRADDI KIRESUR,
AGE: ABOUT 71 YEARS, OCC: BUSINESS,
R/O. KIRESUR COMPLEX
UNKAL CROSS, HUBBALLI,
TQ : HUBBALI, DIST: DHARWAD-580030.
...RESPONDENTS
(BY SRI. PRAVEEN UPPAR, AGA FOR R1 &R2;
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NC: 2024:KHC-D:751
WP No. 114504 of 2019
SRI. JAGAFDISH PATIL & SRI. SURESH SHETTEMMANAVAR,
ADVOCATES FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE CERTIORARI AND TO QUASH THE ORDER DATED
26.09.2019, IN THE CTS APPEAL NO. KRASAM;REV/SR-58/2017-18
PASSED BY RESPONDENT NO.1 (ANNEXURE-L).
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. The petitioners are before this Court seeking for the following reliefs:
I. Issue a writ in the nature certiorari and to quash the order dated 26-09-2019, in the CTS appealNo.PÀ.æ ¸ÀA:DgïE«í/J¸ïDgï-58/2017-18 passed by respondent No.1 (Annexure-L).
II. Issue such other direction or orders or Writ in the factual Situation as deemed fit and proper be passed.
2. A memo dated 14.12.2023 has been filed, signed by the counsel for the petitioners seeking permission to withdraw the above petition.
3. Accepting the memo, the petition stands dismissed as withdrawn.
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NC: 2024:KHC-D:751 WP No. 114504 of 2019
4. Liberty is reserved to the respondents to agitate their individual claim by filing a separate writ petition.
5. In view of disposal of the petition, pending interlocutory applications, if any, do not survive for consideration and are disposed of accordingly.
Sd/-
JUDGE YAN, List No.: 1 Sl No.: 19.1