SHRI KALLAPPA NADAKATTI S/O SHRI CHANNAPPA vs. THE INCOME TAX OFFICER AND ORS

- 1 - IN THE HIGH COURT OF KARNATAKA KALABURAGI BENCH DATED THIS THE 14TH DAY OF MARCH, 2017 PRESENT THE HON’BLE MR. JUSTICE ARAVIND KUMAR AND THE HON’BLE MR. JUSTICE B.A. PATIL WRIT APPEAL No.200031/2015 BETWEEN: Shri Kallapa Nadakatti S/o Shri Channappa, Aged about 65 Years, Residing at Station Road, Shikharkhana Cross, Bijapur Taluk. Bijapur District-586 101. …Appellant (By Sri. Vishwakrmaraj Nayak, Advocate) AND: 1. The Income Tax Officer, Ayakar Bhavan, Bijapur-586 101. 2. The Joint Commissioner of Income Tax, Bijapur Range, Bijapur-586 101. 3. The Commissioner of Income Tax, Dr. B.R. Ambedkar Road, Belgaum-560 009.

- 2 - 4. The State of Karnataka Represented by its Secretary, Revenue Department, M.S. Building, Bangalore-560 096. 5. The Asst. Director of Land Records, City Survey Office, Bijapur-586 101. 6. The Joint Director of Land Records, Belgaum District, Belgaum-560 009. …Respondents (R-1 to 3 By Sri. Ameet Kumar Deshpande, Advocate) (R-4 to 6 By Sri. A. Syed Habeeb, AGA) This Writ Appeal is filed under Section 4 of the Karnataka High Court Act, praying to set aside impugned order dated 11.08.2014 passed in WP Nos.202743-45 of 2014 (T-IT) and grant such other or further relief or reliefs as this Court may deem fit in the circumstances of the case. This appeal coming on for further order this day, ARAVIND KUMAR, J., delivered the following:- JUDGMENT Memo is filed seeking for withdrawal of appeal. Said memo is placed on record. Appeal is hereby dismissed as withdrawn.

- 3 - All pending applications stand consigned to record. Sd/- JUDGE Sd/- JUDGE BL*