Karnataka High Court
Mr Raymond Crasto vs The State Of Karnataka on 19 June, 2013
Bench: K.L.Manjunath, L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF JUNE 2013
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE L.NARAYANA SWAMY
WRIT APPEAL NO.4223 OF 2012(LA-KIADB)
BETWEEN:
Mr.Raymond Crasto
S/o Francis Crasta
Aged about 72 years
Resident of Narla Padavu
P.O.Ganjimutt, Mogaru Village,
Mangalore Taluk,
Mangalore
Presently residing at
Tranquil Heights Apartments,
Arya Samaj Road,
Mangalore - 575 003. ...APPELLANT
(By Sri K.Anandarama Prashanth, Advocate)
AND:
1. The State of Karnataka
2
Commerce and Industries Department,
Vidhana Soudha,
Bangalore 575 001
Represented by Secretary to Government.
2. Karnataka Industrial Area
Development Board
No.14/3, 2nd Floor,
R.P.Building,
Bangalore - 560 001
Represented by its Chief Executive Officer.
3. The Special Land Acquisition Officer
Karnataka Industrial Area
Development
Board (KIADB)
Bykampady,
Mangalore
D.K. 575 011. ...RESPONDENTS
(By Sri M.Keshava Reddy, AGA for R1
R2 & R3-Served)
*****
This Writ Appeal filed under Section 4 of the
Karnataka High Court Act praying to set aside the order
passed in the Writ Petition No.16627/2012 dated
25.06.2012.
This Writ Appeal coming on for preliminary hearing
this day, K.L.Manjunath J., delivered the following:-
JUDGMENT
A memo is filed by the learned counsel appearing for the appellant seeking to withdraw the appeal with liberty 3 to avail alternate remedy granted to him by the learned single Judge. Accordingly this appeal is dismissed as withdrawn with liberty to avail other remedies.
Sd/-
JUDGE Sd/-
JUDGE Rsk/-