Therakanambi Gram Panchayath vs Sri Mallesh
2023 Latest Caselaw 2237 Kant

                                           -1-
                                                       WA No.3887 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 13TH DAY OF APRIL 2023
                                        PRESENT
                          THE HON'BLE MR. JUSTICE ALOK ARADHE
                                           AND
                       THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                           WRIT APPEAL NO.3887 OF 2019 (S-DIS)
                BETWEEN:


Digitally       1.   THERAKANAMBI GRAM PANCHAYATH
signed by            REP. BY ITS SECRETARY
RUPA V               PANCHAYATH DEVELOPMENT OFFICER
Location:            THERAKANAMBI VILLAGE
High Court of        GUNDLUPET TALUK
Karnataka            CHAMARAJANAGAR DISTRICT 571111.

                                                             ...APPELLANT
                (BY SRI. P. MAHESHA, ADV., (ABSENT))
                AND:

                1.   SRI. MALLESH
                     AGED ABOUT 39 YEARS
                     S/O MADANAYAKA
                     BILL COLLECTOR
                     THERKANAMBI GRAM PANCHAYATH
                     GUNDLUPET TALUK
                     CHAMARAJANAGAR DISTRICT 571111.

                2.   ZILLA PANCHAYATH
                     REP. BY ITS CHIEF EXECUTIVE OFFICER
                     CHAMRAJANAGAR DISTRICT
                     CHAMARAJANAGAR.

                                                           ...RESPONDENTS
                (BY SRI. NANJA REDDY P.N. ADV., FOR R1 (ABSENT)
                    SRI. ASHOK N. NAIK, ADV., FOR R2 (ABSENT))

                    THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
                HIGH COURT ACT PRAYING TO SETTING ASIDE THE
                IMPUGNED ORDER OF THE LEARNED SINGLE JUDGE OF THIS
                           -2-
                                    WA No.3887 of 2019




HON BLE COURT PASSED IN WP NO.36073/2013 DATED
24/06/2019.

     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                     JUDGMENT

None had appeared on behalf of the appellant on

17.03.2023. Today also, when the matter was called in

the second round, none had appeared on behalf of the

appellant.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Consequently, pending interlocutory application is

also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV