Smt. M Nagarathnamma vs The State Of Karnataka
2022 Latest Caselaw 9727 Kant

                        1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JUNE 2022

                     PRESENT
       THE HON'BLE MR. JUSTICE ALOK ARADHE

                      AND

         THE HON'BLE MS.JUSTICE J.M.KHAZI

    WRIT APPEAL NO.173 OF 2021 (GM-SLUM)
                      IN
   WRIT PETITION NO.35483 OF 2014 (GM-SLUM)

BETWEEN:

SMT. M NAGARATHNAMMA
AGED ABOUT 67 YEARS,
RESIDING AT NO.130,
6TH CROSS, 8TH MAIN,
MALLESWARAM,
BANGALORE - 560 003
                                    ... APPELLANT

(BY. SMT. NALEENA LAGAN, ADVOCATE - ABSENT)

AND:

  1. THE STATE OF KARNATAKA
     DEPARTMENT OF REVENUE
     VIDHANA SOUDHA
     DR AMBEDKAR VEEDHI
     BANGALORE - 560 001
     REPRESENTED BY ITS SECRETARY

  2. DEPUTY COMMISSIONER
     BANGALORE URBAN DISTRICT
     K G ROAD
     BANGALORE - 560 009

  3. KARNATAKA SLUM CLEARANCE BOARD
     BANGALORE RASHILDAR STREET
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     SHESHADRIPURAM
     BANGALORE-560 020
     REPRESENTED
     BY ITS PRESIDENT

     B S MUNIYAPPA DEAD BY LRS

  4. SHEKAR
     AGED ABOUT 50 YEARS,
     S/O LATE B S MUNIYAPPA

  5. JAGADISH
     AGED ABOUT 46 YEARS,

  6. SOMESH
     AGED ABOUT 37 YEARS,
     4(a) TO 4(c) ARE SONS OF
     LATE B S MUNIYAPPA
     AND RESIDENT OF
     DOORAVANI NAGAR
     VIJINAPURA POST
     K R PURAM
     BANGALORE-560 049

  7. DR B R AMBEDKAR
     WELFARE ASSOCIATION
     JYOTHIPURA
     BANGALORE-560 016
     REPRESENTED BY
     ITS PRESIDENT/SECRETARY

                                 ... RESPONDENTS

(BY SRI. S.RAJASHEKAR, AGA FOR R1 TO R3;
    SRI. V.ANAND, ADVOCATE FOR C/R7)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4
OF THE KARNATAKA HIGH COURT ACT, PRAYING TO a)
SET ASIDE THE ORDER DATED 08/12/2020 IN WP NO.
35483/2014 (GM-SLUM) PASSED BY THE HON'BLE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT; b)
SET ASIDE THE FINAL NOTIFICATION DATED
04.06.2013,     BEARING       NO.KSACR.21/1991-92
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GAZETTED ON 18.07.2013 AT ANNEXURE-J OF THE
WRIT PETITION ISSUED BY RESPONDENT NO.2; c)
CONSEQUENTLY QUASH THE ENDORSEMENT SAID TO
HAVE BEEN PASSED BY THE RESPONDENT NO.2 IN
CASE NO.KSACR.NO.21/1991-92 DATED 01.08.2012
PRODUCED AT ANNEXURE-K OF THE WRIT PETITION
AND ETC.,

     THIS APPEAL COMING ON FOR ORDERS, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                   JUDGMENT

None appears for the appellant even when

the matter is called in the second round.

It appears that appellant is not interested in

prosecuting the appeal. Accordingly, the same is

dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Mds/-