Sri. Admar Mutt Rep By Its Manager vs Smt. Yashoda W/O Late G Anantha ...
2021 Latest Caselaw 7186 Kant

       IN THE HIGH COURT OF KARNATAKA, BENGALURU

        DATED THIS THE 18TH DAY OF FEBRUARY, 2015

                            PRESENT

          THE HON'BLE Mr.JUSTICE K.L.MANJUNATH

                             AND

          THE HON'BLE Mr.JUSTICE P.B.BAJANTHRI

              WRIT APPEAL NO.15198/2011(LR)

BETWEEN:

ADMAR MUTT REP BY ITS MANAGER
UDUPI 576 101
D.K.                                     ... APPELLANT

(BY M/S : A H LAW FIRM & MANMOHAN P N)

AND:

 1.    YASHODA W/O LATE G ANANTHA BHATTA
       R/AT SHIVALLI VILLAGE,
       UDUPI TQ.,
       D.K.

 2.    THE 3RD ADDL LAND TRIBUNAL
       REP. BY ITS CHAIRMAN,
       UDUPI.

 3.    STATE OF KARNATAKA
       REP. BY ITS SECY.,
       DEPT. OF REVENUE,
       M S BLDG.,
       BANGALORE 560 001                      ... RESPONDENTS

(BY SRI SAMPATH & VATSALA LAW, ADVOCATES)
                                2


     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.12439/2004 DATED 21/04/2011.

     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, MANJUNATH , J., DELIVERED THE FOLLOWING:


                         JUDGMENT

When this matter was called, the learned counsel for the

appellant sought pass over. Even when the matter is called

second time, the learned counsel for the appellant again sought

for pass over and refused to argue the matter. Therefore, the

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NM