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[Cites 2, Cited by 2]

Karnataka High Court

G. Pompana Gouda S/O G Shankar Gouda vs The State Of Karnataka on 5 March, 2022

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                    W.P.No.111253/2017
                           :1:


          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

       DATED THIS THE 05TH DAY OF MARCH, 2022
                      BEFORE
      THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ

       WRIT PETITION NO.111253/2017 (LA-RES)

BETWEEN

G. POMPANA GOUDA
S/O. G. SHANKAR GOUDA
AGED ABOUT 47 YEARS,
OCC: AGRICULTURIST,
R/O: JOLADARASI VILLAGE,
BALLARI,
TQ AND DIST: BALLARI.

                                    ...PETITIONER

(BY SMT. GEETHA K. M. @ PAWAR, ADVOCATE)

AND

1.    THE STATE OF KARNATAKA
      DEPARTMENT OF COMMERCE AND
      INDUSTRIES,
      M.S. BUILDING,
      DR.AMBEDKAR VEEDHI,
      BENGALURU-560001.
      BY ITS SECRETARY.

2.    DEPUTY DIRECTOR OF
      PUBLIC INSTRUCTIONS
      FORT BALLARI,
      BALLARI.

3.    CHIEF EXECUTIVE OFFICER AND
      EXECUTIVE MEMBER,
                                    W.P.No.111253/2017
                        :2:


     KARNATAKA INDUSTRIAL AREA
     DEVELOPMENT BOARD,
     KANIJA BHAVAN,
     RACE COURSE ROAD,
     BENGLAURU-560001.

4.   SPECIAL LAND ACQUISITION OFFICER
     NATIONAL HIGHWAY AUTHORITY OF
     INDIA 1032(A)
     NEAR SAI AND HARIPRIYA APARTMENT,
     RAJU NAGAR, HOSAPETE.

                                  ...RESPONDENTS

(BY SRI. SHIVAPRABHU HIREMATH, AGA FOR R1 AND R2;
    SRI. SHASHANK S. HEGDE, ADV. FOR R3;
    V/O/D.05/02/2019 PETITION STANDS DISMISSED
     AGAINST R4)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENT NO.4 TO PAY COMPENSATION
AMOUNT TO THE PETITIONER IN RESPECT OF LAND
BEARING SY.NO.230 MEASURING 18.81 CENTS SITUATED
AT JOLADARASI VILLAGE, BALLARY TALUKA AND
DISTRICT OUT OF WHICH THE BUILDINGS MEASURING
03.31 CENTS IN RESPECT OF PRIMARY SCHOOL UNDER
NOTIFICATION NO. S.O.NO.1119(E) DATED:16.05.2012
MEASURING 3.31 CENTS.

     THIS PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                      ORDER

Learned counsel for the petitioner has filed a memo dated 17.02.2022 seeking liberty to withdraw the above petition.

W.P.No.111253/2017

:3:

The said memo has been signed by the advocate for the petitioner and also by the petitioner.

Accepting the same memo, the above petition is dismissed as withdrawn.

Sd/-

JUDGE RH