Karnataka High Court
Smt.Latha vs Chariman on 8 April, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2024:KHC:14763
WP No. 15970 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 15970 OF 2023 (GM-RES)
BETWEEN:
SMT.LATHA
W/O RAVI G
AGED ABOUT 49 YEARS,
R/AT KELAGOTE
CHITRADURGA - 577 501
...PETITIONER
(BY SRI. SANGAMESH R B., ADVOCATE)
AND:
1. CHAIRMAN
NATIONAL HIGHWAY AUTHORITIES OF INDIA,
GB AND 6, SECTOR 10, DWARKA
NEW DELHI - 110075
Digitally signed
by NAGAVENI
2. REGIONAL OFFICER
Location: HIGH
COURT OF NATIONAL HIGHWAY AUTHORITES OF INDIA
KARNATAKA BENGALURU - TUMKUR ROAD,
MS RAMAIAH ENCLAVE,
NEAR NAGASANDRA METRO STATION,
BENGALURU - 560001
3. PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITIES OF INDIA
NEAR JMIT,
CHITRADURGA 577 501
-2-
NC: 2024:KHC:14763
WP No. 15970 of 2023
4. SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITIES OF INDIA
OLD KSRTC DEPOT ROAD,
NEAR CHAMUNDESHWARI TEMPLE,
CHITRADURGA 577 501
...RESPONDENTS
(BY SRI. SAGAAR LADDA AND
SRI. B.S.LIKHIT, ADVS. FOR R4)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1
TO 4 HEREIN TO ISSUE NOTIFICATION U/S 3A AND SEC 3G OF
THE NATIONAL HIGHWAYS ACT FOR UTILIZATION OF PORTION
OF LAND, MEASURING 31 GUNTAS IN SY NO.92/7B
(NEW NO.92/14), TO AN EXTENT OF 31 GUNTAS (OUT OF
38 GUNTAS) SITUATED AT G.R.HALLI, KASABA HOBLI,
CHITRADURGA TALUK, AND TO PAY COMPENSATION A/W
INTEREST WITHIN A FIXED PERIOD OF TIME.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo seeking permission to withdraw the petition, with liberty to file fresh petition on the same cause of action.
2. The memo reads as follows:
"The petitioner in the above case has not filed some of the documents along with the writ petition, therefore, petitioner humbly prayers that this -3- NC: 2024:KHC:14763 WP No. 15970 of 2023 Hon'ble court may be pleased to allow the petitioner to withdraw the above case with liberty to file fresh petition for the same relief in the interest of justice."
In terms of the memo, the writ petition is disposed as withdrawn along with I.A.No.1/2024, as a consequence.
Sd/-
JUDGE NVJ List No.: 1 Sl No.: 13