VENKAPPA HULIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this writ petition seeking for the following reliefs:

(2.) The grievance of the petitioners is that Form No.7 filed by the petitioners insofar as it relates to Sy. No.24/1 measuring 5 guntas situated at Bettkuli Village, Kumta Taluk was not considered by the Tribunal while disposing of the Form No.7 vide order dtd. 26/11/1976.

(3.) Learned counsel for the petitioner after arguing the matter for some time submits that he may be permitted to withdraw this writ petition as not pressed with liberty to file appropriate application before the Tribunal as provided under Sec. 48A(6) of the Karnataka Land Reforms Act, 1961.