The St. Michaels Church vs State Of Karnataka
2023 Latest Caselaw 1247 Kant

                                                  -1-
                                                           RSA No. 564 of 2020




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 9TH DAY OF FEBRUARY, 2023

                                                BEFORE

                                THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 564 OF 2020 (DEC)

                      BETWEEN:

                      THE ST. MICHAELS CHURCH
                      REPRESENTED BY IS PARISH PRIEST
                      FR.ALFRED JOHN MENDONCA
                      S/O LATE LOUIS MENDONCA
                      AGED 68 YEARS
                      RESIDING AT ST.MICHAELS CHURCH
                      MADIKEREI, KODAGU-571201
                                                                   ...APPELLANT

                                  (BY SRI. KARUMBAIAH T.A, ADVOCATE)

                      AND:

                      1.    STATE OF KARNATAKA
                            REP. BY ITS CHIEF SECRETARY
Digitally signed by         VIDHANA SOUDHA
SHARANYA T
Location: HIGH              BANGALORE-1
COURT OF
KARNATAKA
                      2.    THE DEPUTY COMMISSIONER
                            KODAGU DISTRICT
                            MADIKERI-571201

                      3.    THE CITY MUNICIPAL COUNCIL
                            MADIKERI
                            REP. BY ITS COMMISSIONER
                            MADIKERI-57201

                      4.    MADIKERI URBAN DEVELOPMENT AUTHORITY
                            MADIKERI-571201
                            BY ITS COMMISSIONER
                               -2-
                                           RSA No. 564 of 2020




5.   C H HAMSA RAWTHAR
     S/O HAMEED RAWTHAR
     AGED 71 YEARS
     R/AT 14-194/3
     NEW EXTENSION, MADIKERI
     KODAGU DISTRICT-571201
                                               ...RESPONDENTS
      THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 26.06.2019
PASSED IN RA.NO.8/2014 ON THE FILE OF THE SENIOR CIVIL
JUDGE, MADIKERI, DISMISSING THE APPEAL AND FILED
AGAINST THE JUDGMENT AND DECREE DATED 21.12.2013
PASSED IN OS.NO.159/2012 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE, MADIKERI.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

This appeal was filed in the year 2020 and this Court vide

order dated 24.01.2023, granted two weeks time to comply

with the office objections on payment of cost of Rs.1,000/-

payable at the Registry, failing which to list the matter for

dismissal. Inspite of the same, cost is not paid and the office

objections are also not complied with till date. Hence, the

appeal is dismissed for non-compliance of office objections.

Sd/-

JUDGE

ST