Hastimal Sisodia vs The Secretary
2022 Latest Caselaw 4754 Kant

                           1




  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH DAY OF MARCH, 2022

                         PRESENT

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

                           AND

          THE HON'BLE MRS. JUSTICE M.G. UMA

         WRIT APPEAL NO.1207 OF 2014 (LA-RES)

BETWEEN :
HASTIMAL SISODIA
S/O LATE KUSALCHAND SISODIA
AGED 67 YEARS
RESIDING AT NO.105
'C' STREET, 6TH CROSS
GANDHINAGAR
BANGALORE-560 009
REP. BY ITS S.P.A.
SWITH SISODIA.
                                               ...APPELLANT

(BY SHRI. M.V. KESHAVAREDDY, ADVOCATE - [ABSENT])

AND :

1.   THE SECRETARY
     BANGALORE CITY HOUSING
     CO-OPERATIVE SOCIETY LTD
     SEETHAPATHI AGRAHARA
     BANGALORE-560 002

2.   THE SPECIAL LAND ACQUISITION OFFICER
     VISWESWARAIAH CENTRE
     III FLOOR, PODUIUM BLOCK
     BANGALORE-560 002
                            2




3.   THE STATE OF KARNATAKA
     REPRESENTED BY ITS
     CHIEF SECRETARY
     VIDHANA SOUDHA
     BANGALORE-560 001

4.   THE SECRETARY TO THE REVENUE
     DEPARTMENT (LAND ACQUISITION)
     GOVERNMENT OF KARNATAKA
     VIDHANA SOUDHA
     BANGALORE-560 001.

5.   THE SPECIAL DEPUTY COMMISSIONER
     KANDAYA BHAVAN
     BANGALORE-560 001.
                                        ...RESPONDENTS

(BY SHRI. K. SHASHI KIRAN SHETTY, SENIOR ADVOCATE FOR
    SHRI. J. KIRAN, ADVOCATE FOR R1;
    SHRI. BHOJEGOUDA T. KOLLER, AGA FOR R2 TO R5)
                          ....
     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER
PASSED IN THE WRIT PETITION NO.18282/2014 DATED 28.04.14.

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


                       JUDGMENT

None appears for the appellant.

2. Shri. K. Shashi Kiran Shetty, learned Senior

Advocate appearing for contesting respondent No.1 has

rightly pointed out that there was no representation on

behalf of the appellant on 07.02.2022 and 15.02.2022.

Hence, appeal is dismissed for non-prosecution.

In view of dismissal of this appeal, I.A. No.1/2021

does not survive and the same is disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

SPS