Karnataka High Court
Lingappa Sivappa Kombali vs The State Of Karnataka on 23 June, 2022
Author: R.Devdas
Bench: R.Devdas
-1-
WP No. 101114 of 2017
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 23RD DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE R.DEVDAS
WRIT PETITION NO. 101114 OF 2017 (LA-RES)
BETWEEN:
LINGAPPA SIVAPPA KOMBALI
S/O SIVAPPA KOMBALI
AGED ABOUT 60 YEARS,
R/O JAMAKHANDI BUILDING
ASHWINI NAGAR
1ST CROSS, HAVERI-581110
...PETITIONER
(BY SRI. SURESH N NAVALGUND AND
SRI. GANESH RAIBAG, ADVOCATES)
AND:
1. THE STATE OF KARNATAKA,
BY ITS COMMISSIONER
LAND SURVEY REVENUE SYSTEM
AND LAND RECORDS DEPARTMENT
K.R. CIRCLE,
BANGALORE-560001
2. TECHNICAL ASSISTANT TO
VINAYAKA
BV DEPUTY COMMISSIONER
AND X-OFFICIO DEPUTY DIRECTOR
Digitally signed by
VINAYAKA B V
Location: Dharwad
OF LAND RECORDS
Date: 2022.06.25
13:02:06 +0530 DHARWAD DISTRICT
DHARWAD-580008
3. ASSISTANT DIRECTOR OF LAND RECORDS
DHARWAD SUB-DIVISION
DHARWAD-580008
4. CITY SURVEYOR,
OFFICE OF CITY SURVEY PLANNING OFFICER
DHARWAD-580008
-2-
WP No. 101114 of 2017
5. THE THASILDAR
DHARWAD TALUK
DHARWAD-580008
...RESPONDENTS
(BY SRI. PRAVEEN K UPPAR, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
RESPONDENT NO.2 TO 5 TO ISSUE PHODI-SURVEY SKETCH AND
SUB DIVIDED RTC IN THE NAME OF THE PETITIONER OF THE
LAND BEARING SURVEY NO.64A/1A/2 OF ATTIKOLLA VILLAGE OF
DHARWAD TALUK IN PURSUANCE TO THE SURVEY CONDUCTED
ON 27.02.2016 VIDE ANNEXURE-H, THE SURVEY NOTICE AND AS
PER THE REQUEST LETTERS VIDE ANNEXURE-F
DATED:27.01.2011 AND ANNEXURE-G DATED: 20.02.2016 AND
ANNEXURE-Q DATED: 31.01.2017.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioner has filed a memo dated 22.06.2022, seeking leave of this Court to withdraw the writ petition.
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, the writ petition stands dismissed as withdrawn.
SD JUDGE DL