New Horizon Education and Cultural Trust vs State of Karnataka and Others

V.G. Sabhahit, J.—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.

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'').

By the impugned order the learned Single Judge has allowed W.P.No''s. 15716/2006 by passing the impugned notification and dismissed W.P.No. 15628/2006. No appeal has been filed by the land owner regarding dismissal of the W.P.No. 15628/2006 and the same has become final and application Misc. W. 3833/2010 has been filed seeking permission to withdraw the Writ Petition No. 19504/2007. Learned Senior counsel submitted that applications have been filed by the writ petitioner in the other appeals also for withdrawing the writ petitions.

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of the writ petition filed by the owner has become final, W.P.No. 19504/2007 and W.P.No. 15716/2006 are permitted to be withdrawn.

In modification of the order passed by the learned Single Judge, the writ petitions are permitted to be withdrawn.

Accordingly, all these writ appeals are disposed of.