T. Mayanna Gowda vs B. A. Suresh
2022 Latest Caselaw 10160 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF JULY 2022

                         BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

    CRIMINAL REVISION PETITION No.424 OF 2021


BETWEEN:

T.MAYANNA GOWDA
S/O THOPEGOWDA
AGED ABOUT 68 YEARS
RESIDING AT:
P.CHITTANAHALLI VILLAGE
BINDIGANAVILE HOBLI
NAGAMANGALA TALUK
MANDYA DISTRICT-571 802.
                                       ... PETITIONER
(BY SRI.AJIT P.B., ADVOCATE)


AND:

B.A.SURESH
S/O APPAJIGOWDA
AGED ABOUT 54 YEARS
RESIDING AT:
BINDAGANAVILE VILLAGE
AND HOBLI, MULUKATTE POST
NAGAMANGALA TALUK
MANDY DISTRICT-571 802.
                                        ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
DATED 04.09.2020 IN CRL.A.NO.26/2020 ON THE FILE OF II
ADDITIONAL DISTRICT AND SESSIONS JUDGE, MANDYA AND
                                                 Crl.R.P.No.424/2021
                              2


THE JUDGMENT DATED 06.12.2019 IN C.C.NO.482/2014 ON
THE FILE OF SENIOR CIVIL JUDGE AND JMFC., NAGAMANGALA.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS      THROUGH      PHYSICAL     HEARING/VIDEO
CONFERENCING, THIS DAY, THE COURT MADE THE
FOLLOWING:

                           ORDER

Learned counsel for the petitioner submits that in

spite of his request, since the party has not furnished the

certified copy of the order to comply office objections, he is

unable to comply office objections.

In view of the above, the petition stands dismissed

for non-compliance of office objections.

Registry is at liberty to recover cost of `500/- from

the petitioner, in accordance with law, as arrears of land

revenue.

Sd/-

JUDGE

TL