Karnataka High Court
Smt. Sampangamma vs The Assistant Commissioner on 24 September, 2018
Author: G.Narendar
Bench: G. Narendar
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF SEPTEMBER, 2018
BEFORE
THE HON'BLE MR.JUSTICE G. NARENDAR
WRIT PETITION NO.21489/2018 (KLR-RES)
BETWEEN:
1. Smt. Sampangamma
Age 55 years
D/o Late Munishamappa
W/o Krishnappa
R/o Doddakurubarahalli village
Channarayapatna Hobli
Devanahalli Taluk
Bengaluru Rural District
2. Sri Sampangi Ramaiah
Age 52 years
3. Sri M. Rajanna
Age 50 years
4. Sri M. Srinivas
Age 48 years
P2 to P4 are sons of
Late Munishamappa
Petitioner Nos.2 to 4 are
R/o Arasanahalli village
Nandi Hobli
Chikkaballapura Taluk
& District, PIN: 562 101 ...Petitioners
(By Sri K.Somasekhar Reddy, Advocate)
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AND:
1. The Assistant Commissioner
Chikkaballapura Sub Division
Chikkaballapura
Chikkaballapura District
Pin Code : 562 101
2. Tahsildar
Chikkaballapura Taluk
Chikkaballapura
Chikkaballapura District
Pin Code : 562 101
3. Sri Nagi Reddy
Age 45 years
S/o Venkatareddy
R/at No.40, II Cross
Bhuvaneshwari Nagar
C.V.Raman Nagar
Bengaluru - 560 093
4. The Deputy Commissioner
Chikkaballapura District
Chikkaballapura
Pin Code : 562 101 ...Respondents
(By Smt. R.Anitha, HCGP for R1, R2 & R4)
This writ Petition is filed under Articles 226 & 227 of
the Constitution of India praying to set-aside the order at
Annexure-A passed on 23.04.2018 by the Deputy
Commissioner, Chikkaballapura District, Chikkaballapura in
RA No.15/2016-17 and direct the Court below to 1st
respondent order in RA (CHIK) No.50/2014-15 dated
07.08.2015 is confirmed in favour of petitioners.
This Writ Petition coming on for orders this day, the
Court made the following:
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ORDER
Memo is preferred by the learned counsel for the petitioners and counter signed by the petitioners, seeking to withdraw the petition.
Memo is taken on record. Writ petition is dismissed as withdrawn.
Sd/-
JUDGE Kmv