Veeranagouda vs The Land Tribunal Manvi And Anr
2021 Latest Caselaw 2751 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

         DATED THIS THE 9TH DAY OF JULY 2021

                          PRESENT
           THE HON'BLE MR.JUSTICE S.G.PANDIT
                            AND
         THE HON'BLE MR.JUSTICE M.G.S.KAMAL

             WRIT APPEAL NO.200723/2018

Between:

Veeranagouda S/o Adanagouda,
Age: 60 years, Occ: Agriculturist
R/o Singaddinni village
Taluk: Manvi, Dist: Raichur
                                               ... Appellant

(By Sri Shivakumar Kalloor, Advocate)

And:

   1. The Land Tribunal
      Manvi, Dist: Raichur-584 101

   2. State of Karnataka
      By its Secretary
      Revenue Department
      Vidhan Soudha
      Bangaolore-560 001                 ... Respondents
(By Smt. Archana P.Tiwari, AGA)

      This Writ Appeal is filed under Section 4 of the High
Courts Act, praying to allow the above writ appeal and set
aside the impugned order dt.02.03.2000 passed by learned
Single Judge in W.P.No.30682/1993 & consequently set
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aside the impugned order          (Annexure-B)   dt.02.10.1981
passed by Respondent No.1.

     This appeal coming on for             orders   this   day,
S.G.Pandit, J., delivered the following:

                        JUDGMENT

This appeal was heard and reserved for judgment

on 01.07.2021. Before pronouncing the judgment, the

learned counsel for the appellant has filed memo dated

08.07.2021 informing the Court that the sole appellant

died about three months back and as such the writ

appeal abates.

In that view of the matter, the order dated

01.07.2021 is recalled and the appeal is dismissed as

abated.

Sd/-

JUDGE

Sd/-

JUDGE

swk