Mallikarjun S/O Eshwarappa vs The Deputy Commissioner And Ors
2021 Latest Caselaw 3232 Kant

                             1            W.A.No.200051/2021




            IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

       DATED THIS THE 25TH DAY OF AUGUST, 2021

                         PRESENT

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                           AND

         THE HON'BLE MRS. JUSTICE J.M.KHAZI


     WRIT APPEAL No.200051/2021 (KLR-RR/SUR)


BETWEEN:

Mallikarjun S/o Eshwarappa
Age: 44 years, Occ: Agriculture
R/o: Siddarameshwar Oni
Taluka: Deodurga
District: Raichur-584101
                                                   ... Appellant

(By Smt. Shreedevi Sharanabasappa              &     Sri   K.N.
Timmapuri, Advocates-Absent)

AND:

1.     The Deputy Commissioner
       Raichur District, Raichur-584101

2.     The Assistant Commissioner
       Raichur District, Raichur-584101

3.     The Tahasildar, Deodurga
                              2          W.A.No.200051/2021




      Taluka: Deodurga, Dist. Raichur-584101

4.    Rukmini Bai W/o Eranna
      Aged about 46 years
      Occ: Agriculture
      R/o: Kalimaradi, Tq: Deodurga
      Raichur-584101
                                           ... Respondents

      This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act 1961, praying to call for the
records   in   W.P.No.206979/2017     (KLR-RR/SUR)     at
Annexure-R-L and to allow the appeal and set aside the
order under challenge passed by the learned Single Judge
on 23.09.2020 and also to dismiss the above Writ Petition
of respondent No.4.

     This appeal coming on for further orders this day,
K.S.Mudagal J., delivered the following:

                       JUDGMENT

None appears for the appellant.

The peremptory order dated 30.07.2021 is not

complied. Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE swk