Manjappa S/O Ujjappa ... vs The State Of Karnataka
2022 Latest Caselaw 8553 Kant

                                                  -1-




                                                            WA No. 100028 of 2022


                                 IN THE HIGH COURT OF KARNATAKA,
                                          DHARWAD BENCH

                              DATED THIS THE 10TH DAY OF JUNE, 2022

                                              PRESENT

                             THE HON'BLE MR JUSTICE KRISHNA S.DIXIT

                                                 AND

                             THE HON'BLE MR JUSTICE P.KRISHNA BHAT

                             WRIT APPEAL NO. 100028 OF 2022 (LA-RES)

                      BETWEEN:

                      1.   MANJAPPA
                           S/O UJJAPPA MUDIYAPPANAVAR
                           AGE: 53 YEARS, OCC. AGRICULTURE,
                           R/O. RATTIHALLI, TQ. RATTIHALLI,
                           DIST . HAVERI.

                      2.   RAMACHANDRAPPA
                           S/O BEERAPPA KATTIKAR
                           AGE: 54 YEARS, OCC. AGRICULTURE,
                           R/O. RATTIHALLI, TQ. RATTIHALL,
                           DIST. HAVERI.

                      3.   PARAMESHAPPA
                           S/O MARADEPPA KATTIKAR
                           AGE: 50 YEARS, OCC. AGRICULTURE,
                           R/O. RATTIHALLI, TQ. RATTIHALLI,
                           DIST. HAVERI.

                                                                    ...APPELLANTS
         Digitally
                      (BY SRI. AVINASH BANAKAR, ADVOCATE)
         signed by
         VINAYAKA
         BV
VINAYAKA Location:
BV       DHARWAD
                      AND:
         Date:
         2022.06.13
         11:42:45
         +0530        1.   THE STATE OF KARNATAKA
                           REP. BY ITS
                             -2-




                                    WA No. 100028 of 2022


     UNDER SECRETARY,
     CHIEF MINISTER,
     VIDHANA SOUDHA,
     BENGALURU-01.

2.   THE STATE OF KARNATAKA
     CHIEF SECRETARY,
     REVENUE DEPARTMENT,
     VIDHANA SOUDHA,
     BENGALURU-01.

3.   THE STATE OF KARNATAKA
     UNDER SECRETARY
     DEPARTMENT OF CO-OPERATION
     VIDHANA SOUDHA,
     BENGALURU-01.

4.   THE DEPUTY COMMISSIONER
     HAVERI, DIST. HAVERI,

5.   THE ASSISTANT COMMISSIONER
     HAVERI, DIST. HAVERI.

                                           ...RESPONDENTS

     THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT, 1961 PRAYING THIS HONBLE COURT TO SET ASIDE
THE ORDER DATED 05.10.2020 IN WP NO.101309/2017 PASSED BY
THE LEARNED SINGLE JUDGE IN DISMISSING THE WRIT PETITION.

      THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
KRISHNA S. DIXIT, J, DELIVERED THE FOLLOWING:


                        JUDGMENT

The counsel for the appellants is absent even though

there was a peremptory order dated 25.05.2022. The said

order reads as under:

WA No. 100028 of 2022

"Two weeks' time is granted to comply with the office objections, failing which the appeal stands rejected on its own."

In view of that, the appeal stands rejected on its own.

Sd/-

JUDGE

Sd/-

JUDGE

RH