The Deputy Director vs Rudrappa
2023 Latest Caselaw 1299 Kant

                                                 -1-
                                                            RSA No. 305 of 2020




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 14TH DAY OF FEBRUARY, 2023

                                               BEFORE

                                 THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.305 OF 2020 (DEC/INJ)

                      BETWEEN:

                      1.   THE DEPUTY DIRECTOR,
                           DISTRICT HORTICULTURE DEPARTMENT,
                           GANDHI PARK, SHIMOGA,
                           SHIMOGA-577201.

                      2.   THE ASSISTANT DIRECTOR,
                           DEPARTMENT OF HORTICULTURE,
                           HOSANAGAR TOWN-577418,
                           SHIMOGA DISTRICT.
                                                                 ...APPELLANTS

                                 (BY SRI M.V. RAMESH JOIS, ADVOCATE)

                      AND:
Digitally signed by
SHARANYA T            1.   RUDRAPPA,
Location: HIGH             59 YEARS.
COURT OF
KARNATAKA
                      2.   JAYADEVAPPA,
                           62 YEARS.

                      3.   BANGARAPPA,
                           58 YEARS.

                      4.   MURUGENDRAPPA,
                           56 YEARS.

                      5.   SHANMUKHAPPA,
                           53 YEARS.

                      6.   ESHWARAPPA,
                           69 YEARS.
                              -2-
                                        RSA No. 305 of 2020




    ALL ARE SONS OF LATE HALAPPA GOWDA,
    RESIDENT OF GANGANAKOPPA-577418.
    KASABA HOBLI, HOSANAGAR TALUK,
    SHIMOGA DISTRICT.
                                     ...RESPONDENTS

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 21.12.2018
PASSED IN RA.NO.47/2016 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC, SAGAR, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 28.06.2016 PASSED IN OS.NO.73/2013 ON THE FILE
OF THE PRINCIPAL CIVIL JUDGE AND JMFC., HOSANAGARA.

    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 30.01.2023, 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

MD