Smt. Akilandam vs The State Of Karnataka
2022 Latest Caselaw 2805 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 18TH DAY OF FEBRUARY, 2022

                         PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                           AND

  THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

         REGULAR FIRST APPEAL NO.1626/2015 (DEC)

BETWEEN:

SMT. AKILANDAM
W/O LATE DAMODARAN
AGED ABOUT 72 YEARS
RESIDING AT NO.4 MOSQUE ROAD,
PALACE GUTTAHALLI, BANGALORE-560003.
                                             ... APPELLANT
(BY SRI K.S.CHANDRAHASA, ADV.)

AND:

THE STATE OF KARNATAKA
REPRESENTED BY ITS SPECIAL
DEPUTY COMMISSIONER,
BANGALORE DISTRICT,
BANGALORE-560001.
                                           ... RESPONDENT
(BY SRI VENKATSATYANARAYAN .A, HCGP.)

     THIS REGULAR FIRST APPEAL IS FILED UNDER XLI RULE 1
READ WITH SECTION 96 OF THE CPC., AGAINST THE JUDGMENT
AND DECREE DATED 16.7.2015 PASSED IN O.S.NO.157/2013
ON THE FILE OF PRL. SENIOR CIVIL JUDGE, BANGALORE RURAL
DISTRICT,   BANGALORE,    DISMISSING    THE   SUIT  FOR
DECLARATION.

     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, G.NARENDAR J, DELIVERED THE FOLLOWING:
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                             JUDGMENT

Heard the learned counsel for the appellant.

2. Memo is preferred in the following terms:-

"In view of the orders passed by Special

Deputy Commissioner now the concerned

authorities have issued RTC in the name of

Appellant. Hence in view of the order passed in

RRT (2) N(A) CR 122/2008-09 dated 11/07/2016

& RRT (2) N(A) CR 676/2008-09 dated

30/07/2016, the above appeal has become

infructuous as the grievance of the Appellant has

been set right by the appropriate authorities.

Hence the appellant does not press the appeal and

the appeal maybe disposed of in terms of the

memo."

3. Memo is signed by the appellant and

countersigned by the counsel.

4. In view of the above, it is prayed that appeal be

dismissed as not pressed.

5. Memo is taken on record.

Appeal is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE Chs CT-HR