Sri.Sannappa vs The State Of Karnataka
2022 Latest Caselaw 11542 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF AUGUST, 2022

                         PRESENT

              THE HON'BLE MR. ALOK ARADHE
                  ACTING CHIEF JUSTICE

                             AND

     THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                 W.A.No.3831/2017(LR)

BETWEEN:

1.    SRI SANNAPPA
      S/O LATE KAMBAPPA
      AGED ABOUT 67 YEARS
      R/A KAMMANAHALLI
      MAYAKONDA HOBLI
      DAVANGERE DISTRICT.

2.    SMT. SANTAMMA
      D/O LATE KAMBAPPA
      AGED ABOUT 58 YEARS
      UPANIKANAHALLI
      CHANNAGIRI TALUK
      DAVANAGERE DISTRICT.

      (NOTE:SMT. THOLLASAMMA
      W/O LATE KAMBAPPA
      MAYAKONDA HOBLI
      DAVANAGERE DISTRICT)

      (NOTE:THE PETITIONER NO. 3
      IN WP IS DEAD, THE LRS OF THE
      PETITIONER ARE ALREADY ON RECORD
      AS APPELLANT NO. 1 & 2 TO THIS WA)    ...APPELLANTS

(BY SRI CHANDRAKANTH R. PATIL, ADV. - ABSENT)
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AND:

1.     THE STATE OF KARNATAKA
       REPRESENTED BY ITS
       PRINCIPAL SECRETARY
       DEPARTMENT OF REVENUE
       M.S. BUILDING
       BANGALORE - 560 001.

2.     THE CHAIRMAN
       LAND TRIBUNAL
       CHANNAGIRI TLAUK - 577 213
       DAVANGERE DISTRICT.

3.     THE ASSISTANT COMMISSIONER
       DAVANAGERE SUB-DIVISION
       DAVANGERE DISTRICT - 577 001.

4.     THE TAHASILDAR
       CHANNAGIRI TALUK
       DAVANGERE DISTRICT - 577 213.

5.     SRI C.L. CHANNABASAPPA
       S/O LATE LAKSHMAPPA
       AGED ABOUT 69 YEARS
       R/A SHEEMANERE
       CHANNAGIRI TALUK - 577 213
       DAVANGERE TALUK - 577 001.      ...RESPONDENTS

(BY SMT. RESHMA S.M, ADV., FOR
SRI B.K. MANJUNATH, ADV., FOR C/R-5;
SMT. NAMITHA MAHESH B.G, AGA FOR R-1, R-3 & R-4;
V/O DATED 23.03.2018 SERVICE IN RELATION
TO R-2 IS DISPENSED WITH)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SETTING ASIDE
THE ORDER DATED 27.03.2017 IN WRIT PETITION NO.48/2003 BY
THE LEARNED SINGLE JUDGE AND GRANT THE PRAYERS AS
PRAYED FOR IN THE WRIT PETITION NO.48/2003, IN THE
INTEREST OF JUSTICE AND EQUITY.

      THIS APPEAL COMING ON FOR PRELIMINARY HEARING THIS
DAY, ACTING CHIEF JUSTICE, DELIVERED THE FOLLOWING:
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                           JUDGMENT

None for the appellant even when the matter is called in

the second round.

It appears that the appellant is not interested in

prosecuting the appeal. Accordingly, the appeal is dismissed

for want of prosecution.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

KK