NEW HORIZON EDUCATION AND CULTURAL TRUST REP. BY ITS MANAGING TRUSTEE, MOHAN MANGANI Vs. STATE OF KARNATAKA REP. BY PRINCIPAL SECRETARY DEPARTMENT OF INDUSTRIES AND COMMERCE AND OTHERS

JUDGEMENT

(1.) ALL these appeals arise out of common order passed in W.P.No's. 15628 c/w 15716 and 19504/2007 dated 9/4/2009.

(2.) WRIT Appeal Nos. 1603/2009 and 1604/2009 are filed by respondent No. 3 in the writ petition M/s. New Horizon Education and Cultural Trust and W.A.No's. 1605/2009 and 1606/2009 are filed by respondent No. 2 in the writ petition M/s. Karnataka Industrial Area Development Board (hereinafter referred to as 'KIADB').

(3.) LEARNED Senior counsel appearing for the appellant in Writ Appeal Nos. 1604/2009, 1605/2009 for KIADB submit that he has no objection to permit the writ petitioner - the applicant to withdraw the writ petition. In view of the said submission and since the dismissal of the writ petition filed by the owner has become final, W.P.No. 19504/2007 and W.P.No. 15716/2006 are permitted to be withdrawn.