Sangappa S/O Adiveppa Chatti vs The Authorized Officer,
2021 Latest Caselaw 3262 Kant

                             1


             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 31ST DAY OF AUGUST, 2021

                           BEFORE

        THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

          CRIMINAL REVISION PETITION NO.2169/2012


BETWEEN:

SANGAPPA
S/O. ADIVEPPA CHATTI
AGE: 62 YEARS,
OCC: AGRICULURE
R/O. MANAGUNDI VILLAGE,
TLUK AND DISTRICT: DHARWAD

                                                ...PETITIONER
(BY ARUN L. NEELOPANT, ADVOCATE)


AND:

1.     THE AUTHORIZED OFFICER AND
       DEPUTY CONSERVATOR OF FOREST.
       DHARWAD DIVISION
       REP. BY ITS SPECIAL PUBLIC PROSECUTOR,
       HIGH COURT OF KARNATAKA CIRCUIT BENCH
       DHARWAD

2.     THE FOREST OFFICER
       BAMMIGATTI JURISDICTION
       KALAGHATAGGI TALUK
       DHARWAD DISTRICT

3.     THE FOREST RANGER
       TUMBUR BRANCH
       KALAGHATAGI TALUK
       DHARWAD DISTRICT
                                            ...RESPONDENT

(BY SRI.RAMESH B. CHIGARI, HCGP)
                               2


     THIS CRIMIANL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C. SEEKING TO     CALL FOR
RECORDS AND ALLOW THIS REVISION PETITION BY SETTING
ASIDE THE JUDGMENT DATED 24.03.2012 PASSED IN CRL.A.
NO.25/2010, PASSED BY THE PRINCIPAL SESSIONS JUDGE,
DHARWAD SET ASIDE THE ORDER PASSED BY RESPONDENT NO.1
BEARING    NO.   C1/POP/POC/TRACTOR-MBZ-5840-99-00/3381
DATED 02.03.2010

      THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:


                           ORDER

Learned counsel for the revision petitioner is absent.

Notice to the revision petitioner came to be issued and

the police have submitted a report stating that the revision

petitioner has died on 23.11.2019 in Managundi Village and

the death extract issued by the competent authority is also

produced.

The revision petitioner has challenged the proceedings

initiated by the competent officer for confiscation of the

seized vehicle along with sandal wood billets. The revision

petitioner, who claims to be the owner of the seized vehicle,

has challenged the order of confiscation.

The revision petitioner is reported to be dead on

23.11.2019 itself and neither the learned counsel for revision

petitioner nor other legal heirs have taken any steps for

bringing the Legal Representatives to continue the

proceedings. Hence, the petition stands abated.

Accordingly, the petition is disposed of as abated.

Sd/-

JUDGE

KGR*