VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo dtd. 11/1/2024 seeking leave of this Court to withdraw the writ petition with liberty to file a fresh petition by the aggrieved person.

(2.) On the previous occasion, this Court had noticed the fact that the impugned order was not passed against the petitioner. The proceedings under Ss. 79A and 79B of the Karnataka Land Reforms Act, 1961 were initiated against the vendor of the petitioner. Therefore, this memo has been filed.

(3.) Memo is taken on record subject to all just exceptions.