Shri. K. Babjan vs Shimoga Urban Development ...
2021 Latest Caselaw 1968 Kant

                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 25TH DAY OF MAY 2021

                        PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

 THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR

            W.A. NO.1941 OF 2013 (GM-RES)

BETWEEN:

1.     SHRI. K. BABJAN
       S/O K. AHMED SAB
       AGED ABOUT 60 YEARS
       KAVALAGUNDHI VILLAGE
       NEAR I.T.I., BHADRAVATHI-577201.

2.     K. SULAIMAN S/O K. AHMED SAB
       AGED ABOUT 43 YEARS
       R/AT. KAVALAGUNDI VILLAGE
       NEAR ITI BHADRAVATHI
       SHIMOGA DISTRICT-577201.
                                      ... APPELLANTS

(BY SRI. NITIN, ADV., (ABSENT))


AND:

1.     SHIMOGA URBAN DEVELOPMENT AUTHORITY
       SHIMOGA
       REP. BY ITS COMMISSIONER-577201.

2.     THE STATE OF KARNATAKA
       REPRESENTED BY ITS CHIEF SECRETARY
                                 2



      3RD FLOOR, VIDHANA SOUDHA
      BANGALORE-560001.
                                          ... RESPONDENTS

(BY SRI. A.V. GANGADHARAPPA, ADV.)
                        ---

      THIS W.A. IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT, 1961, PRAYING TO SET ASIDE THE ORDER
PASSED IN THE WRIT PETITION 27436-437/2012 DATED
2.1.2013.

    THIS W.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

None for the appellant.

Mr.A.V.Gangadharappa, learned counsel for the

respondent.

A memo has been filed by the learned counsel for the

appellant seeking permission to retire from the case. The

aforesaid memo is accepted.

2. For the reasons assigned in the memo, learned

counsel for the appellant is permitted to retire from the case.

None appears on behalf of the appellant. It appears

that the appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV