Moshin S/O Ibrahimsab Kanchawala vs The State Of Karnatakaa And Ar
2022 Latest Caselaw 9755 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

        DATED THIS THE 27TH DAY OF JUNE 2022

                         PRESENT

THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR

                           AND

         THE HON'BLE MR.JUSTICE S. RACHAIAH


         WRIT APPEAL No.200107/2021 (LB-RES)

Between:

Moshin S/o Ibrahimsab Kanchawala
Age : 57 Years, Occ: Business
R/o Fatima House
Behind Mehtar Mahal
Mustaffa colony
J.M. Road, Vijayapur - 586101
                                                ...Appellant

(By Sri Shivashankar H. Manur, Advocate (Absent))

And:

1.     The State of Karnataka
       Represented by the Deputy Commissioner
       Vijayapur - 586101

2.     The Commissioner
       Vijayapur Municipal Corporation
       Vijayapur - 586101
                                           ...Respondents
(Sri Viranagouda M. Biradar, AGA for R1;
Sri Amaresh S. Roja, Advocate for R2)
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      This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act, 1961, praying to set aside the
judgment and order dated 29.09.2020 passed by the learned
single judge in W.P.No.201678/2019 by allowing this writ
appeal. Allow the said writ petition filed by the appellant
before the learned single judge by granting the reliefs
claimed therein as frayed for and etc.

     This Appeal coming on for Orders this day, Sreenivas
Harish Kumar J., made the following:

                       ORDER

Appellant's counsel is absent.

On 03.12.2021, two weeks' time finally was

granted for compliance of office objections. Since then,

office objections have not been complied. Therefore,

this writ appeal is dismissed for non-compliance.

Sd/-

JUDGE

Sd/-

JUDGE

RSP