Suresh Kuppa Siralikar vs Deputy Commissioner
2022 Latest Caselaw 12038 Kant

                           -1-




                                    RSA No. 100624 of 2015


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

     DATED THIS THE 21ST DAY OF SEPTEMBER, 2022

                        BEFORE
       THE HON'BLE MR JUSTICE RAVI V.HOSMANI
     REGULAR SECOND APPEAL NO. 100624 OF 2015
                       (DEC/INJ)
BETWEEN:
SURESH KUPPA SIRALIKAR,
AGE: 58 YEARS,
R/O. NEAR COTTAGE HOSPITAL,
BHATKAL, BHATKAL TALUK-581320,
DIST: UTTAR KANNADA.

                                              ...APPELLANT
(BY SRI. J.S.SHETTY, ADVOCATE)
AND:

1.   DEPUTY COMMISSIONER,
     UTTARA KANNADA DISTRICT,
     KARWAR 581301.

2.   THE ASSISTANT COMMISSIONER,
     SUB DIVISION, BHATKAL,
     TQ: BHATKAL-581320,
     DIST: UTTAR KANNADA.

3.   THE TAHASILDAR,
     BHATKAL, TQ: BHATKAL-583120,
     DIST: UTTAR KANNADA.

4.   MEDICAL OFFICER,
     GOVERNMENT COTTAGE HOSPITAL,
     BHATKAL, TQ: BHATKAL-581320,
     DIST: UTTARA KANNADA.

                                           ...RESPONDENTS
(BY SRI. RAMESH CHIGARI, HCGP)
                            -2-




                                   RSA No. 100624 of 2015


      THIS   REGULAR   SECOND    APPEAL   IS   FILED   UNDER
SECTION 100 OF CODE OF CIVIL PROCEDURE, 1908, AGAINST
THE JUDGMENT AND DECREE DATED 24.04.2015 PASSED IN
R.A.NO.14/2008 ON THE FILE OF THE SENIOR CIVIL JUDGE,
HONNAVAR (ITINERARY COURT AT BHATKAL), DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 22.04.2006 PASSED IN O.S.NO.43/1998 ON THE FILE
OF THE CIVIL JUDGE (JR.DN.), BHATKAL, DISMISSING THE
SUIT FILED FOR DECLARATION AND PERMANENT INJUNTION.

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

                         ORDER

Appellant has filed a memo stating that there is

already grant of land in favour of appellant and therefore

does not wish to press appeal.

Taking memo on record, appeal is dismissed as not

pressed.

SD/-

JUDGE

CLK