Sri G C Narayanappa vs The State Of Karnataka Rep By Its ...
2022 Latest Caselaw 3042 Kant

                             1




       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                         PRESENT

       THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR

                           AND

      THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

          WRIT APPEAL No.1080/2006 (LA-BDA)

BETWEEN:

SRI G C NARAYANAPPA
AGED ABOUT 63 YEARS
SON OF LATE RAMAIAH
RESIDING AT NO 386
57TH CROSS, III BLOCK
RAJAJINAGAR,
BANGALORE - 560 010.                      ...APPELLANT

(BY SRI : C.SHANKAR REDDY, ADV.)

AND

1.    THE STATE OF KARNATAKA
      REP BY ITS PRINCIPAL SECRETARY
      URBAN DEVELOPMENT DEPARTMENT,
      M.S. BUILDINGDR.
      DR.AMBEDKAR VEEDHI
      BANGALORE - 560 001

2.    THE BANGALORE DEVELOPMENT AUTHORITY
      KUMARA PARK WEST
      BANGALORE - 560 020
      REP BY ITS COMMISSIONER

3.    THE SPECIAL LAND ACQUISITION OFFICER
      BANGALORE DEVELOPMENT AUTHORITY
                                   2




      KUMARAPARK WEST
      BANGALORE - 560 020.
                                                ..RESPONDENTS

(BY SMT : SHARADAMBA A.R., AGA, FOR R1 &
SRI MURUGESH V.CHARATI, ADV., FOR R2 & R3)

     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.9925/2004 DATED 06/06/2006.

      THIS APPEAL COMING ON FOR ''ORDERS' THIS DAY,
P.S. DINESH KUMAR J., DELIVERED THE FOLLOWING:-

                            JUDGMENT

Sri C Shankar Reddy, learned advocate for the appellant

submits that sole appellant has passed away on 09.03.2018.

Applications to bring legal representatives of deceased appellant

on record, to condone the delay and to set aside abatement have

been filed by Sri K.S.Harish, learned advocate and he is not

appearing. Accordingly, Sri C Shankar Reddy submits that he

may be permitted to retire.

2. Office note shows that said applications have been

filed through Sri K.S.Harish, Advocate on 07.09.2018 and they

are still pending. There is no representation on behalf of Sri

K.S.Harish.

3. This appeal has stood abated and no further orders

are required.

Sd/-

JUDGE

Sd/-

JUDGE

*sp