The Mathihalli Gram Panchayat ... vs Sri K M Suresh
2022 Latest Caselaw 11957 Kant

                           1
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 19TH DAY OF SEPTEMBER, 2022

                       PRESENT

             THE HON'BLE MR. ALOK ARADHE
                 ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

          WRIT APPEAL NO.421/2020(S-DIS)

BETWEEN:

THE MATHIHALLI GRAM PANCHAYAT
MATHIHALLI, HARAPANAHALLI TALUK
P.O. MATHIHALLI, FORMERLY ITS
DAVANAGERE DISTRICT
NOW IN BELLARY DISTRICT
REPRESENTED BY PANCHAYAT
DEVELOPMENT OFFICER.                     ...APPELLANT

(BY SRI PRAVEEN KUMAR N.K, ADV., - ABSENT)

AND:

1.     SRI K.M. SURESH
       S/O SRI NINGAPPA
       AGED ABOUT 39 YEARS
       PREVIOUSLY WORKING AS
       ACCOUNTANT CUM DATA ENTRY
       OPERATOR, MATHIHALLI GRAM
       PANCHAYAT, MATHIHALLI
       HARAPANAHALLI TALUK
       DAVANAGERE DISTRICT
       (NOW UNDER TERMINATION
       FROM SERVICE) RESIDING AT
       N. CHEERANAHALLI ALADAHALLI
       POST, HARAPANAHALLI TALUK
       DAVANAGERE DISTRICT
       NOW IN BELLARY DISTRICT.
                           2
2.   THE STATE OF KARNATAKA
     REPRESENTED BY
     PRL.SECRETARY TO GOVERNMENT
     RURAL DEVELOPMENT AND
     PANCHAYAT RAJ, VIKAS SOUDHA
     DR AMBEDKAR VEEDHI
     BANGALORE - 560 001.

3.   THE CHIEF EXECUTIVE OFFICER
     ZILLA PANCHAYAT, DAVANAGERE
     DAVANAGERE DISTRICT.

4.   THE EXECUTIVE OFFICER
     TALUK PANCHAYATH
     NEAR I B CIRCLE
     HARAPANAHALLI
     FORMERLY IN DAVANAGERE
     DISRICT, NOW IN BELLARY
     DISTRICT.

5.   THE OMBUDSMAN
     M.G.N.R.E.G.A.
     ZILLA PANCHAYATH
     DAVANAGERE.                       ...RESPONDENTS

(BY SRI RUDRAPPA P, ADV., FOR R-1;
 SRI J.M. ANILKUMAR, ADV., FOR R-3(VK NOT FILED);
 V/O DATED 18.11.2021 SERVICE OF NOTICE
 TO R-4 IS ACCEPTED;
 SRI S.S. MAHENDRA, AGA FO RR-2 & R-5)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THE WRIT
APPEAL BY SET ASIDE THE ORDER DATED 06/12/2019
PASSED BY THE LEARNED SINGLE JUDGE IN THE WRIT
PETITION NO.22582/2014 AND TO CONSEQUENTLY DISMISS
THE SAID WRIT PETITION.


     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
ACTING CHIEF JUSTICE DELIVERED THE FOLLOWING:
                               3
                    JUDGMENT

None for the appellant even when the matter is

called in the second round.

It appears that the appellant is not interested in

prosecuting the appeal. The same is, therefore,

dismissed for want of prosecution.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

NMS