Basavaneppa S/O. Yallappa Angadi vs The Joint Director Of Land Records
2022 Latest Caselaw 11680 Kant

                          1




         IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BEN CH

     DATED THIS THE 31 S T DAY OF OCTOBER 2019

                      PRESENT

       THE HON'BLE MR.J USTICE A LOK ARA DHE

                        AND

        THE HON'BLE MR.J USTICE P.G.M. PA TIL

       WRIT APPEAL NO.100786/2014 (KLR-RES)

BETWEEN:

BASAVANEPPA S/ O. YALLAPPA ANGA DI
AGE: 84 YEARS ,
R/AT: MANGALAW AR PETH,
HUBLI .

                                      ... APPELLANT.

(BY SRI MALLIKARJUN C BASAREDDY , ADV OCATE
(ABSENT.)


AND:

1.   THE JOINT DIRECT OR OF
     LAND RECORDS ,
     (NORTH ZONE) , BELAGAVI .

2.   THE ASSISTANT D IRECTOR OF
     LAND RECORDS ,
     CITY SURVEY , HUBLI

3.   THE TECHNICAL A SSISTANT TO DEPUTY
     COMMISSIONER A ND DEPUTY DIRECTOR
     OF LAND RECORDS , HA LYAL ROAD ,
     DHRWAD
                             2




4.    SHANKARASA S/O. DEVANASA NIRAN JAN
      AGE: 63 YEARS , OCC: BUSINESS
      R/O. SIMPI GALLI, HUBLI
      DIST: DHARWAD

                                        ... RES PONDENTS

(BY SRI RAVI V. HOSAMANI, ADDL. GOVERNMENT
ADVOCATE, F OR R.1 TO R.3;
SRI MALLIKARJUN SWAMY B. HIREMATH, ADV OCATE,
FOR R.4.)


     THIS WRIT APPEAL IS FILED UNDER SECTION 4
OF THE KARNATAK A HIGH COURT A CT, 1961, PRAYING
TO SET ASIDE THE ORDER DATED 22.04.2014, PASS ED
BY     THE      LEARNED   SINGLE    JUDGE     IN
W.P.NO.64050/ 2011 (KLR) AND TO ALLOW THE WRIT
PETITION, ET C.,.

     THIS APPEAL COMING ON FOR FI NAL HEARING
THIS  DAY,  ALOK  ARADHE,  J, DELIVERED   THE
FOLLOWING:

                        JUDGMENT

None for the appellant. Sri Mallikarjunswamy

B. Hiremath, learned counsel for respondent No.4.

2. None had appeared on behalf of the

appellant on 15.10.2019 also and thereupon the

case was directed to be listed after two weeks.

3. Today also when the case is called, none

has appeared on behalf of the appellant. It

appears that the appellant is not interested in

prosecuting this appeal. Accordingly the same is

dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Mrk/-