Karnataka High Court
Vikram Dev Varma Gottimukkal vs The State Of Karnataka on 18 July, 2024
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
-1-
NC: 2024:KHC-D:9999
WP No. 101307 of 2024
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 18TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO.101307 OF 2024 (KLR-RES)
BETWEEN:
VIKRAM DEV VARMA GOTTIMUKKAL
S/O RAMAKRISHNAM RAJU GOTTIMUKKAL,
AGE: 43 YEARS, OCC: AGRICULTURE,
R/O: H.NO.3905/1, WARD NO.10,
HOSAPETE ROAD, GORAVINA THOTA,
HARAPANAHALLI, DAVANAGERI-583131.
... PETITIONER
(BY SRI PRUTHVI K.S., ADVOCATE FOR
SRI M.V. HIREMATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
R/BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING,
VIDHANA SOUDHA,
BENGALURU-01.
ASHPAK
KASHIMSA
2. THE TAHASILDAR,
MALAGALADINNI
KOPPAL, DIST: KOPPAL-583231.
Digitally signed by ASHPAK
KASHIMSA MALAGALADINNI
Location: HIGH COURT OF
... RESPONDENTS
(BY SRI SHIVAPRABHU S. HIREMATH, AGA)
KARNATAKA DHARWAD
BENCH
Date: 2024.07.22 12:30:49
+0530
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUES A WRIT IN
THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE GRIEVANCE OF THE PETITIONER TO ENTER THE
NAME IN THE RECORD OF RIGHTS PURSUANT TO THE GRANT ORDER
DATED 15.06.2003 VIDE ANNEXURE-A.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:9999
WP No. 101307 of 2024
ORDER
Learned counsel for the petitioner files memo seeking withdrawal of this petition.
2. Memo and submission of learned counsel for the petitioner is placed on record.
3. Petition is dismissed as withdrawn.
Sd/-
JUDGE CKK CT:BCK LIST NO.: 3 SL NO.: 10