Karnataka Urban Water Supply And ... vs The State Of Karnataka
2022 Latest Caselaw 11877 Kant

                             1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF SEPTEMBER 2022

                       PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                            AND

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

             W.A. NO.3341 OF 2018 (LA-RES)
                          IN
       W.P.Nos.15461/2018 & 16304/2018 (LA-RES)

BETWEEN:

KARNATAKA URBAN WATER SUPPLY
AND DRAINAGE BOARD
DIVISION HASSAN
RAVINDRA NAGAR, HASSAN-573201
REP. BY ITS EXECUTIVE ENGINEER
C N KARIAPPA
AGED ABOUT 50 YEARS.
                                       ... APPELLANT
(BY MR. H.S. SUHAS, ADV.)

AND:

1.    THE STATE OF KARNATAKA
      REP. BY PRINCIPAL SECRETARY
      OF DEPARTMENT OF REVENUE
      VIDHANA SOUDHA, BANGALORE-560001.

2.    ASSISTANT COMMISSIONER
      AND LAND ACQUISITION OFFICER
      HASSAN SUB-DIVISION, HASSAN-573201.
                           2



3.   MUNICIPAL COMMISSIONER
     CITY MUNICIPAL COUNCIL
     ARASIKERE CITY-573103.

4.   TAHASILDAR
     ARASIKERE TALUK-573103
     ARASIKERE.

5.   DEPUTY COMMISSIONER
     HASSAN DISTRICT, HASSAN-573201.

6.   K.V. SHIVA KUMAR
     S/O LATE KASHI VISHWANATH SHETTY
     AGED ABOUT 52 YEARS
     R/O NO.7094, SHASHI NIVAS
     NH-206, LEFT SIDE
     (OLD B.H. ROAD LEFT SIDE)
     ARASIKERE, HASSAN DISTRICT-573103.

7.   KASHI V. MANJUNATH
     AGED ABOUT 60 YEARS
     S/O LATE KASHI VISHWANATH SHEETY
     NO.4033, EMERALD ISLE LANE
     SAN JOSE, CALIFORNIA - 95135.
     REPRESENTED BY HIS POWER OF
     ATTORNEY HOLDER
     SRI. R.G. VEERANARAYANA
     AGED 63 YEARS
     S/O LATE R.V. GOPALAKRISHNA SHETTY
     NO.162/2, 3RD MAIN
     P.J. EXTENSION
     DAVANAGERE - 577002
     (AMENDED V.C.O. DATED 02.08.2021).

                                       ... RESPONDENTS

(BY MR. T.H. AVIN, ADV., FOR R6
    MR. S.S. MAHENDRA, AGA FOR R1, R2, R4 & R5
  MR. RAKSHITH K.N. ADV., FOR R3
  MR. D. PRABHAKAR, ADV., FOR R7)
                           ---
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     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 9/10/2018 IN WP 15461/2018 AND
16304/2018 PASSED BY THE LEARNED SINGLE JUDGE, BY
ALLOWING THIS APPEAL.

     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY,   ACTING   CHIEF  JUSTICE,  DELIVERED   THE
FOLLOWING:

                      JUDGMENT

Mr.H.S.Suhas, learned counsel for the appellant

submits that he has no instructions to appear in the

matter.

The appeal is, therefore, dismissed for want of

prosecution.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

RV