Ningappa S/O Kapatappa vs The Assistant Commissioner
2022 Latest Caselaw 12913 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 08TH DAY OF NOVEMBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

                 M.S.A. NO.100101 OF 2022
BETWEEN:
NINGAPPA
S/O KAPATAPPA,
AGE:68 YEARS, OCC:AGRICULTURE,
R/O CAHNNAPANNAHALLI,
TQ:YELBURGA, DIST:KOPPAL.                   ...APPELLANT


[BY SRI S.A.NINGOJI, ADVOCATE (ABSENT)]

AND:


1.      THE ASSISTANT COMMISSIONER
        CUM LAND ACQUISITION OFFICER,
        KOPPAL, TQ AND DIST:KOPPAL.

2.      THE EXECUTIVE ENGINEER,
        M.I.DIVISION, KUSHTAGI,
        TQ:KUSHTAGI, DIST:KOPPAL.         ... RESPONDENTS


        THIS MISCELLANEOUS SECOND APPEAL IS FILED UNDER
ORDER 43 RULE 1(u) OF CPC PRAYING TO SET ASIDE THE
JUDGMENT DATED 03.08.2021 PASSED BY THE PRL. DISTRICT
AND SESSIONS JUDGE AT KOPPAL IN LAC APPEAL NO.33/2015
AND ETC.


        THIS MISCELLANEOUS SECOND APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:
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                           ORDER

Though matter called twice, there is no representation

on behalf of appellant.

As could be seen from the daily order sheet, the

appeal was listed on 19.10.2022. On that day, there was no

representation on behalf of appellant. Hence, the appeal

was ordered to be listed on 08.11.2022.

The appeal is listed today.

As already noted above, though matter called twice,

today also there is no representation on behalf of appellant.

Hence, the Miscellaneous Second Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

TKN